Section 25 in The Rajasthan Judicial Service Rules, 2010
25. Physical fitness.
(1)No person shall be appointed as a member of the Service unless he is in good mental and bodily health and free from any defect likely to interfere with the efficient performance of his duties as a member of the service.(2)[ No candidate recommended by the Recruiting Authority under Rule 24 shall be given appointment in service under Rule 26 unless he is found fit by the Medical Authority notified by the Government.] [Amended vide Notification No.F.1(3)DOP/A-II/2010 dated 31-8-2012, published in Rajasthan Gazette Extraordinary Part 4-C(i), G.S.R. 57 dated 31-8-2012.][Provided, for differently abled candidates, the standard for physical fitness will be the same as is applicable for such candidates in `Rajasthan Administrative Service'.] [Amended vide Notification No.F.1(3)DOP/A-II/2010 dated 31-8-2012, published in Rajasthan Gazette Extraordinary Part 4-C(i), G.S.R. 57 dated 31-8-2012.]
