Section 9(2) in West Bengal Municipal (Employees' Service) Rules, 2010
(2)The medical certificate of fitness referred to in sub-rule (1) shall be in the following form :--"I hereby certify that I have examined...................... a candidate for employment in the..........................Municipality/Notified Area Authority and cannot discover that ......................has any disease (communicable or otherwise) constitutional weakness or bodily infirmity, except................... I do not consider this a disqualification for such employment. His/Her age is, according......................... to his/her own statement years and by appearance about...................... years".Signature and Registration No. of the Medical Officer.
