The Motor Vehicles Act, 1988

34. Power  of licensing  authority  to  disqualify.

1. If  any licensing authority  is of  opinion that it is necessary to disqualify the holder  of a  conductor's licence  for holding or obtaining such a licence on account of his previous conduct as a conductor, it may, for reasons to  be recorded, make an order disqualifying that person for a  specified period,  not exceeding  one year, for holding or obtaining a  conductor's licence:

Provided that  before disqualifying  the holder of a licence, the licensing authority  shall give  the person  holding  such  licence  a reasonable opportunity of being heard.

2. Upon  the  issue  of  any  such  order,  the  holder  of  the conductor's licence  shall forthwith  surrender  the  licence  to  the authority making  the order,  if the  licence  has  not  already  been surrendered, and  the authority  shall  keep  the  licence  until  the disqualification has expired or has been removed.
3. Where the authority disqualifying the holder of a conductor's licence under  this section  is not  the authority  which  issued  the licence, it  shall intimate  the fact  of such disqualification to the authority which issued the same.
4. Any  person aggrieved  by an order made under sub-section (1) may, within  thirty days of the service on him of the order, appeal to the prescribed  authority which  shall decide  the appeal after giving such person  and the  authority which made the order an opportunity of being heard  and the  decision of  the appellate  authority  shall  be binding on the authority which made the order.

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