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State of Madhya Pradesh - Section

Section 17 in The M.P. Panchayat Contract Service (Indian System of Medicine Unani and Homeopathy) Rules, 1999

17. Physical fitness certificate and production of evidence as to good character.

(1)The character of a candidate for recruitment to the Panchayat Contract Service shall be such as to render him suitable in all respects for employment in Panchayat Contract Service. The character verification of the candidates shall be made through District Police. The candidate shall have to suggest the names of two persons (not in relation to him who may have been known to him during the three years immediately preceding the date of application for such recruitment to act as reference. If it is brought to the notice of appointing authority about the character of the candidate is such as to render him unsuitable for appointment to Panchayat® Contract Service, the appointing authority shall be competent to remove the name of such candidate from the select list.
(2)Appointment to any post by direct recruitment shall be subject lo the production of a medical certificate physical fitness in the form annexed issued by Civil Surgeon or District Medical Board duly constituted by the State Government, for this purpose.