Section 16(ii) in The Punjab State Agricultural Marketing Board (Group-A) Service Rules, 1988
(ii)Every member of the service shall be liable at any stage of his service when directed by the appointing authority to undergo medical examination to be conducted by the medical board constituted under sub-rule (2) of Rule 5 and his continuance in service shall be subject to the fitness certificate given by the medical board to the satisfaction of the appointing authority.
