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State of Bihar - Section

Section 18 in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997

18. Physical fitness.

- No 'person shall be recruited to the establishment unless he/she be in good mental and bodily health and free from any physical defect likely to interfere with the efficient performance of his official duties. Before a candidate recruited directly is appointed to the establishment he shall be required to produce a medical certificate of physical fitness.