Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 13 in The U.P. Excise Constables, Drivers and Tari Supervisors Service Rules, 1983

13. Physical fitness.

- No candidate shall be 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 to the service, 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, Part III :Provided that a medical certificate of fitness shall not be required from a candidate recruited by promotion :Provided further that in the case of candidates from the posts of Excise Constable, their chest measurements should not be less than 81.3 cm. unexpanded and 86.6 cm. after expansion and height should not be less than 167.6 cm. (162.6 cm. in the case of candidates belong to Kumaon Division and the districts of Pauri Garhwal, Tehri Garhwal, Uttar Kashi and Chamoli).