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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(2) in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982

(2)A person appointed to any post in a Service by direct recruitment shall be required to produce certificate of physical fitness from the Chief Medical Officer of the district concerned before joining the Service. Such person shall before being examined, make and sign a declaration in Form I and the Medical Officer shall examine him and furnish a certificate in From II, appended to these rules :Provided that the aforesaid condition shall not apply in the case of filling up temporary vacancies of less than six months' duration.