Section 13 in U.P. Inspectors of Drugs Service Rules, 1980
13. Physical fitness.
- No person shall be appointed to 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 as a member of the service. Before a candidate is finally approved for appointment, he shall be required to pass an examination by a Medical Board.Provided that a Medical Certificate of fitness shall not be required from a candidate selected by promotion.
