Section 22(3) in The Haryana Motor Vehicles Rules, 1993
(3)No person shall be eligible to make application under sub-rule (1) for the grant of conductor's licence, unless, he(i)is a Matriculate with Hindi as one of the subject;(ii)possesses 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.
