Section 20 in The Rajasthan Judicial Service Rules, 1955
20. Physical fitness.
(1)No person shall be appointed as a member of the Service unless he be in good mental and bodily health and free from any defect likely to interfere with the efficient performance of his duties as a member of the Service.(2)Before a candidate recommended by the Commission under rule 19 is finally appointed to the Service under rule 21, he shall be required to pass an examination by a Medical Board.(3)Regulation of such medical examination are given in Schedule IV.(4)Candidate who are required to appear before the Medical Board shall pay to the President of the Board a non-refundable fee of Rs. 16/- before the medical examination is held.
