Section 14 in The Group 'D' Employees Service (U.P.) Rules, 1985
14. Physical fitness.
- No candidate shall be appointed to the Establishment unless he is in good mental and bodily health and free from any physical defect likely to interfere with the efficient performance of his duties. Before a candidate is finally approved for appointment by direct recruitment he shall be required to produce a medical certificate of fitness in accordance with the rules framed under Fundamental Rule 10 and contained in Chapter III of the Financial Hand Book, Volume II, Part III.
