Section 22 in The Punjab Motor Vehicles Rules, 1989
22. Application for grant of Conductor's Licence
. [Sections 30 and 38(2)(a)] - (1) An application for the grant or counter signatures of a Conductor's licence shall be made in Form "L Con. A" to the licensing authority of the district 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 registered medical practioner authorised by the State Transport Commissioner on the recommendations of the Chief Medical Officer of the district concerned for this purpose alongwith a certificate issued by the St. John's Ambulance or any of its units in the State in Form FAB.(2)In the case of an application for grant of a conductor's licence, if 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 'MC Con' from a Medical Board appointed by the State Transport Commissioner on the recommendations of the Chief Medical Officer of the district concerned for this purpose and the photograph so furnished should be firmly affixed with the application duty signed and sealed by the registered medical practitioner.(3)No person shall be eligible to make application under sub-rule (1) for the grant of Conductor's Licence, unless he, -(i)[Section 38(2)(c)] is a Matriculate with Punjabi as one of the subjects;(ii)possess 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 II of the Act are met with, it may grant a conductor's licence in Form "L Con" which shall be valid for a period of three years from the date of issue and shall be effective throughout the State.
