14. Authorisation of Registered Medical Practitioner.
(1)Commissioner may refer any applicant who has been issued medical certificate by any Registered Medical Practitioner for second opinion to a medical officer of any Government Hospital/dispensary, as deemed fit.(2)Commissioner may further refer any case to the Medical Council, where the registered medical Practitioner is registered, for taking necessary action as they deemed fit against that Registered. Medical Practitioner; if it is found that the said Registered Medical Practitioner has issued Medical fitness Certificate to an unfit person.(3)Commissioner may debar any Registered Medical Practitioner from issuing Medical Certificate for the Purpose of obtaining a licence unless these rules in case he has charged more than the fee prescribed under rule 8.(4)The Commissioner if he so considers necessary may by an order and for reasons to be recoded therein, disqualify any Registered. Medical Practitioner or class of Medical Practitioners from issuing any certificate for consideration by the Transport Department under the Act and these rules.Chapter-III Licensing of Conductors of Stage Carriages
