Section 13 in U.P. Prison Administration and Reforms Department Ministerial, Stenographer and Co-Related Service Rules, 2007
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, he shall be required to produce a Medical Certificate of fitness in accordance with the rules framed under fundamental Rule 10, contained in Chapter III of the Financial Hand-Book, Volume-II, Part III :Provided that a medical certificate of fitness shall not be required from a candidate recruited by promotion.
