Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttarakhand - Section

Section 21 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

21. Minimum Educational Qualification of grant of Conductor's licence. - The minimum educational qualification for the grant of conductor's shall be High School or any equivalent examination recognised by the State Government, In addition to it the applicant shall the furnish first aid certificate on the subjects mentioned in part `K.' of Rule 31 of the Central Rules, issued by the Red cross Society or Authorise Doctor:

Provided that this rule shall not apply to the person who has obtained a conductor licence before the date of coming into course of this rules.".