Section 30 in The Bihar Motor Vehicles Rules, 1992
30. Grant of conductor's licence.
(1)No person shall be granted a conductor's licence unless he satisfies the licensing authority that:-(i)he has adequate knowledge of the provisions of the Act and 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 Registered Medical Practitioner to show that he is qualified to use the first aid box.(iv)He has passed the Middle School Examination or any equivalent examination:Provided that nothing in this clause shall apply to any person who is in. possession of a conductor's licence immediately before these rules come into force.(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.(3)A Motor vehicle Inspector/Asstt. Motor Vehicle Inspector and any officer not below the rank of Inspector or Sergeant Major authorised by the licensing authority shall be a testing officer for the purpose of test for the grant of conductor's licence:Provided that it shall be competent for the licensing authority or for any person nominated by it in that behalf to have more than one such test.(4)When any application has been duly made to the appropriate licensing authority and the applicant has satisfied such authority of his competence to act as a conductor of a stage carriage, the licensing authority shall issue the applicant a conductor's licence in Form L. Con. on payment of fees specified in sub-section (5) of Section 30, unless the applicant is for the time being disqualified for holding or obtaining a conductor's licence.
