Section 13 in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980
13. Physical Fitness.
- No person shall be directly appointed as a member of the Service unless he be in good mental and bodily health and free from any physical defect likely to interfere with efficient performance of his official duties. Before a candidate not already in permanent Government service is finally approved for appointment by direct recruitment he shall be required to produce a certificate of physical fitness in accordance with the rules framed under Fundamental Rule 10 and contained in Chapter III of the Financial Handbook. Volume II. Part III.
