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State of Uttarakhand - Section

Section 12 in Uttaranchal Judicial Service Rules, 2005

12. Medical fitness.

- No candidate shall be appointed to a post in the Service unless he is in good mental and enjoying good health and free from any physical defect likely to interfere with the efficient performance of his official duty. Before a candidate is finally approved for appointment he shall be required to submit medical certificate of fitness from a Medical Board.