Section 24 in The Delhi Police (Appointment & Recruitment) Rules, 1980
24. Medial examination of candidates.
(1)Before enrolment, ever)' candidate shall be medically examined and certified physically fir for police service by the police surgeon or medical officer appointed by the Commissioner of Police. A certificate, in forms 'D' 'E' duly signed by the medical officer, is essential for enrolment. Before his medical examination the candidates shall be required to give a declaration in form 'C in the presence of the medical officer such declaration being a precondition for enrolment. The candidates declared medically unfit shall be informed, in writing, of the reasons of unfitness.(2)The medical examination shall be conducted in accordance with the instructions contained in Appendix-XXX. The medical officer shall test the eye sight, speech and hearing of the candidate, his freedom from physical defects, organic or contagious disease, his age or any other defects or tendency likely to render him unfit for police service. Candidate shall be rejected for any disease or defect likely to render them unfit for the duties of a police officer at any stage.(3)The appointing authorities may themselves reject candidates whose general standards of physique and intelligence are not satisfactory. Only those candidates shall be sent for medical examination who measure upto tire requisite physical standards.(4)In the case of women recruits, the medical examination shall be conducted by an approved lady Medical Officer.(5)Every candidate shall be duly screened during medical examination and those candidates who are finally found fit, their blood tests shall be carried out and the result of their blood grouping indicated. This shall form a permanent record with their Character Roll so that blood of proper grouping cold be made available to them in case of any medical emergency, without any loss of time.
