Section 22(2) in The Haryana Motor Vehicles Rules, 1993
(2)In the case of an application for grant of a conductor's licence of the licensing authority has reason to believe that the applicant is physically unfit to perform the duties of a conductor, it may call upon him to furnish a third copy of his clear and recent photograph in addition to the photographs already furnished under sub-rule (1) and to produce another medical certificate of fitness in Form HR No. 9 from a Medical Board appointed by the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss. 28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.], Haryana on the recommendations of the Chief Medical Officer of the area of jurisdiction concerned for this purpose and the photographs so furnished should be firmly affixed with the application duly signed and sealed by the Government Medical Officer.
