Section 22 in The Haryana Motor Vehicles Rules, 1993
22. Application for grant of conductor's licence.
[Sections 30 and 38(2)(a)]. - (1) An application for the grant or counter signature of a conductor's licence shall be made in Form HR No. 7 to the licensing authority of the area of jurisdiction where the applicant resides or carries on business and shall be accompanied by :-(i)two clear copies of recent photographs of the applicant;(ii)a cash receipt or a treasury challan in token of payment of fee; and(iii)a medical certificate of fitness from a Government Medical Officer authorised 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.] on the recommendations of the Chief Medical Officer of the area of jurisdiction concerned for this purpose along with a certificate issued by the Saint John's Ambulance or any of its units in the State in Form HR No. 8.(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.(3)No person shall be eligible to make application under sub-rule (1) for the grant of conductor's licence, unless, he(i)is a Matriculate with Hindi as one of the subject;(ii)possesses knowledge of the provisions of the Act and the rules made thereunder;(iii)is conversant with the duties and functions of a conductor;(iv)is of a sound physique; and(v)gives satisfactory proof of his good character.(4)if the application for the grant of a conductor's licence is found to be in order by the licensing authority and the requirements of the provisions of Chapter III of the Act are met with, it may grant a conductor's licence in Form HR No. 10 which shall be valid for a period of five years from the date of issue and shall be effective throughout the State.
