(2)No candidate shall be appointed to the service or post unless he has been found after medical examination to be in good mental and bodily health and free from any mental or bodily defect likely to interfere with the discharge of the duties of the service or post :Provided that in exceptional cases a candidate may be appointed provisionally to the service or post before his medical examination, subject, to the condition that the appointment is liable to be terminated forthwith, if he is found medically unfit.The provisions of this sub-rule shall not be made applicable to the person already in Market Committee service.
