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State of Uttar Pradesh - Section

Section 14 in The U.P. Co-operative Societies Employees Service Regulations, 1975

14.

Every person selected for appointment, shall, before joining duty, be required to furnish: -
(a)a medical certificate of fitness from Civil Surgeon or RMS. Medical Officer as the society may require:
Provided that such a certificate shall not be necessary from a person who is taken on deputation or is selected by promotion and has already given a certificate of fitness on his former appointment:
(b)[ Certificates of good character from two Gazetted Officers] [Substituted by Notification No. 432/XII-6-2-85-77, dated 17th May, 1983.].
(c)a declaration by the candidate to the effect that he is either bachelor or if married, has not more than one wife living.
The offer of appointment shall contain conditions to this effect.Note - The Secretary of the co-operative society concerned may get the character of an employee verified through police authorities also or marriage declaration verified through a Magistrate.