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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(2) in The Bihar Motor Vehicles Rules, 1992

(2)An application for a conductor's licence shall be made in Form L. CON. A. Such application shall be accompanied by:-
(a)a proof of age and educational qualification,
(b)a valid Adult First Aid Certificates issued by any Registered Medical Practitioner,
(c)a medical certificate in Form M. C. CON. issued by a registered medical practitioner having a minimum qualification of bachelor's degree in medicine and surgery ordinarily known as M.B.B.S. and practicing in the State of Bihar and containing the following particulars:-
(i)name and address in brief,
(ii)the name of the clinic, if any,
(iii)telephone no., if any,
(iv)medical qualification, and
(v)registration number,
(d)a report of moral character obtained from the police station of the area in which the applicant resides,
(e)three copies of recent photographs, of a size not more than 50 mm by 60 mm, taken from the front,
(f)a fee for test, prescribed under Rule 26: Provided that the licensing authority may decline to accept the aforesaid report or the medical certificate, granted more than one month before the date of application.