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Bengal Presidency - Section

Section 751 in Police Regulations, Bengal , 1943

751. Medical certificate of fitness for service.

- No person may be substantively appointed to a permanent post under the Crown without a medical certificate of health, which must be affixed to his first pay bill. Selected candidates other than those for Sub-Inspectorship shall be examined free of charge only on the requisition of the head of the department or office for which they have been selected. In Calcutta, such requisition shall be addressed to the medical officer to whom the department has been allotted and to no other officer, and in the mufassil to the Civil Surgeon of the district in which they are to serve. In the case of police officers the certificate shall be in B.P. Form No. 148 and in the case of others in a separate prescribed form (see Fundamental Rule 10, S. Rs. 8-10 and Bengal Service Rules 10-14).