Section 15(b) in The Punjab Market Committees (Class IV) Service Rules, 1989
(b)Every member of the Service shall be liable at any stage of his service when directed by the appointing authority to undergo medical examination by the Civil Surgeon or Chief Medical Officer, as the case may be, and his continuation in service shall be subject to the fitness certificate given by the Civil Surgeon or the Chief Medical Officer, as the case may be, to the satisfaction of the appointing authority.
