Section 13(1) in U.P. Jail Executive Subordinate (Non-Gazetted) Service Rules, 1980
(1)No candidate shall be directly appointed to a 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 duties. Before a candidate is finally approved for appointment, he shall be required to produce a Medical Certificate of fitness in accordance with the rules framed under Fundamental Rule 10 and contained in Chapter III of the Financial Handbook, Volume II, Parts II to IV :Provided that a medical certificate of fitness shall not be required from a candidate recruited by promotion.
