Section 10(2) in The M.P. Municipal Service (Executive) Rules, 1973
(2)No candidate shall be appointed to the service or post unless he has been found after medical examination to be in good mental and physical health and free from any mental or physical defect likely to interfere with the discharge of the duties of the service or post:Provided that in exceptional cases a candidate may be appointed provisionally to the service or post before his medical examination, subject to the condition that the appointment is liable to be terminated forthwith, if he is found medically unfit.
