Section 22(3) in The Punjab Motor Vehicles Rules, 1989
(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.
