Section 13 in The U.P. Consolidation Department Ministerial and Drawing Staff Service Rules, 1980
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 medical certificate of fitness in accordance with the rules framed under fundamental rule 10 and 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.
