The Motor Vehicles Act, 1988
38. Power
of State Government to make rules.
- A State
Government may make rules for the purpose of carrying into effect the
provisions of this Chapter.
- Without
prejudice to the generality of the foregoing power, such rules may
provide for--
- the
appointment, jurisdiction, control and functions of licensing
authorities and other prescribed authorities under this Chapter;
- the
conditions subject to which drivers of stage
carriages performing the functions of a conductor and
persons temporarily employed to act as conductors may be
exempted from the provisions of sub-section (1) of
- the
minimum educational qualifications of conductors; their duties and functions
and the conduct of persons to whom conductor's licences are issued;
- the form
of application for conductor's licences or for renewal of such licences and the
particulars it may contain;
- the form
in which conductor's licences may be issued or renewed and the particulars it
may contain;
- the issue
of duplicate licences to replace licences lost, destroyed or mutilated,
the replacement of photographs which have become obsolete and the fees to be
charged therefor;
- the conduct
and hearing of appeals that may be preferred under this Chapter, the
fees to be paid in respect of such appeals and the
refund of such fees:
Provided that
no fee so fixed shall exceed twenty-five rupees;
- the badges and
uniform to be worn by conductors of stage carriages and the fees to be paid in
respect of such badges;
- the grant
of the certificates referred to in sub-section (3) of
section 30 by registered medical practitioners and the form of such
certificates;
- the
conditions subject to which, and the extent to which, a conductor's licence issued in another State shall be effective in the State;
- the
communication of particulars of conductor's licences from one authority to other
authorities; and
- any other
matter which is to be, or may be, prescribed.
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