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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in The Punjab Municipal Corporation Services (Recruitment and Conditions of Service) Rules, 1978

(2)A person appointed to a Service by direct recruitment shall be required to produce certificate of physical fitness from the Civil Surgeon of the District before joining his service. Such a person shall before being examined make and sign a declaration in Form I appended to these rules and the Medical Officer shall examine him and furnish a certificate in form II appended to these rules :Provided that the aforesaid conditions shall not apply while filing up temporary vacancies of less than six months duration.