Section 7 in The Orissa Stage Carriages (Licensing of Conductors) Rules, 1994
7. Qualification for grant of conductor's licence.
- No person shall be granted a conductor's licence unless he satisfied the licensing authority that-(i)he has adequate knowledge of the provisions of the Act and the rules made thereunder relating to the duties and functions of a conductor;(ii)the applicant possesses a good moral character;(iii)the applicant possesses a valid Adult First-Aid Certificate issued by the St. John Ambulance Association (India); and(iv)the applicant passed the High School Certificate Examination or on examination equivalent thereto ;Provided that nothing in this clause shall apply to any person who immediately before these rules came into force, was in possession of a valid conductor's licence issued by a competent authority.
