(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the appointment, jurisdiction, control and functions of licensing authorities and other prescribed authorities:(aa)[ the minimum qualifications of persons to whom licences to drive transport vehicles are issued, the time within which such qualification are to be acquired by persons holding immediately before the commencement of the licensing authorities and other prescribed authorities. Motor Vehicles (Amendment) Act, 1969, licences to drive transport vehicles, and the duties, functions and conduct of such persons;] [Substituted by Act 56 of 1969, section 9, for clause (aa) (w.e.f. 1-10-1970).](aaa)[ the minimum educational qualifications of persons to whom licences to drive transport vehicles are issued after the commencement of the Motor Vehicles (Amendment) Act, 1978 and the time within which such qualifications are to be acquired by such persons;] [Inserted by Act 47 of 1978, section 8 (w.e.f. 16-1-1979).](b)[ the conduct and hearing of appeals that may be preferred under this Chapter, the fees to be paid in respect of such appeals and the refund of such fees: [Substituted for original clause (b) by the Motor Vehicles (Amendment) Act, 1942 (20 of 1942), Section 6 (w.e.f. 3.4.1942).]Provided that no fee so fixed shall exceed two rupees;](c)the issue of duplicate licences to replace licences lost, destroyed or mutilated, the replacement of photographs which have become obsolete, and the issue of temporary, licences to persons receiving instruction in driving [or to persons whose driving licences have been surrendered] [Inserted by the Motor Vehicles (Amendment) Act, 1956 (100 of 1956), Section 17 (w.e.f. 16.2.1957).], and the fees to be charged therefore;(d)the conditions subject to which a Regional Transport Authority may disqualify a person for holding a [driving licence] [Substituted by Act 100 of 1956, section 16, for 'licence' (w.e.f. 16-2-1957).] to drive a [transport vehicle] [Substituted for 'licence' and 'public service vehicle', (w.e.f. 16.2.1967).];(dd)[ the badges and uniform to be worn by drivers of [transport vehicles] [Inserted by the Motor Vehicles (amendment) Act, 1956 (100 of 1956), (w.e.f. 16.2.1967).] the fees to be paid in respect of badges;](e)the medical examination and testing of applicants for licences and of drivers and the fees to be charged therefor ;(f)[ the exemption of prescribed persons, or prescribed classes of persons from payment of all or any portion of the fees payable under this Chapter;] [Substituted for original clause by Act 20 of 1942, section 6 (w.e.f. 3.4.1942).](g)the granting by registered medical practitioners of the certificates referred to in sub-section (3) of section 7 ;(h)the communication of particulars of licences granted by one licensing authority to other licensing authorities ;(i)the control of schools or establishments for the instruction of drivers of motor vehicles, [(including the registration of such schools or establishments)] [Inserted by Act 56 of 1969, section 9 (w.e.f. 1.10.1970).] and the acceptance of driving certificates issued by such schools or establishments as qualifying the holder for exemption from Part I of the test specified in the Third Schedule;(j)the exemptions of drivers of road-rollers from all or any of the provisions of this Chapter or of the rules made thereunder; and (k) any other matter which is to be or may be prescribed.[Chapter IIA] [Chapter IIA consisting of sections 21A to 21J inserted by the Motor Vehicles (amendment) Act, 1956 (100 of 1956), section 18 (1.8.1957).] Licensing of Conductors of Stage Carriages
