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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007

(3)The standard of physical fitness and the competent medical authorities to examine the fitness of the candidates for such appointment shall be determined to the Director General for each group of posts on the basis of the practice (Sick) in the Central Government from time to time.