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State of Uttar Pradesh - Section

Section 11 in The U.P. Excise (Prohibition) Group 'D' Service Rules, 1978

11. Physical fitness.

- No person shall be appointed to any post in the Service unless he be in good mental and bodily health and free from any physical defect likely to interfere with the efficient performance of his official duties. Before a candidate is finally approved for appointment to the Service by direct recruitment he shall be required to produce a certificate of fitness in accordance with the rules framed under Fundamental Rule 10 And contained in Chapter III of tire Financial Handbook, Volume II, Parts II to IV.