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State of Odisha - Section

Section 13 in The Orissa Khadi and Village Industries Board Regulations, 1960

13. Certificates.

- Every person appointed for the 1st time to a post in regular establishment of the Board, shall produce certificate of age and health before the Secretary. The medical certificate shall be in the following form and it shall be annexed to the first bill submitted for the pay of the person concerned."I hereby certify that I have examined A. B., a candidate for employment as................ under the Orissa Khadi and Village Industries Board and cannot discover that he/she has any disease (communicable or otherwise), constitutional weakness or bodily infirmity, except...........I do not consider this a disqualification for employment in the office of........A.B.'s age is according to hit own statement..........years and by appearance about years.Medical Officer"