Section 31 in The Haryana Motor Vehicles Rules, 1993
31. Driver performing the duties of conductor.
[Section 38(2)(b)]. - Any driver of a stage carriage may perform the duty of a conductor of a stage carriage temporarily for a period not exceeding ten days without getting a conductor's licence when he is so authorised with the prior approval of the Regional Transport Authority concerned, by any officer not below the rank of a Traffic Manager in the case of a State Transport Undertaking :Provided that such driver should be able to perform the first aid duties and should possess educational qualifications as specified in sub-rule (3) of Rule 22 for obtaining conductor's licence.
