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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(2) in The U.P. Recognised Basic Schools (Junior High Schools) (Recruitment And Conditions Of Service Of Ministerial Staff And Group 'D' Employees) Rules, 1984

(2)Before a candidate is finally approved for appointment by direct recruitment he shall be required to produce a medical certificate of fitness from a medical officer belonging to the Provincial Medical and Health Service.