Section 12 in The U.P. Co-Operative and Panchayat Audit Service Rules, 1979
12. Physical fitness.
- No person shall be 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 the efficient performance of his official duties. Before a candidate, not already in permanent service of the State, is finally approved for appointment to the Service by direct recruitment, he shall be required to pass an examination by a Medical Board.
