Section 25(2) in The Rajasthan Judicial Service Rules, 2010
(2)[ No candidate recommended by the Recruiting Authority under Rule 24 shall be given appointment in service under Rule 26 unless he is found fit by the Medical Authority notified by the Government.] [Amended vide Notification No.F.1(3)DOP/A-II/2010 dated 31-8-2012, published in Rajasthan Gazette Extraordinary Part 4-C(i), G.S.R. 57 dated 31-8-2012.][Provided, for differently abled candidates, the standard for physical fitness will be the same as is applicable for such candidates in `Rajasthan Administrative Service'.] [Amended vide Notification No.F.1(3)DOP/A-II/2010 dated 31-8-2012, published in Rajasthan Gazette Extraordinary Part 4-C(i), G.S.R. 57 dated 31-8-2012.]
