Section 13 in The U.P. Entertainment and Betting Tax Inspectors Service Rules, 1982
13. Physical fitness.
- No candidate shall be appointed to a post in the service unless he be in good mental and bodily health and free from any physical defect likely to interfere with the efficiency performance of his duties. Before a candidate is finally approved for appointment he shall be required to produce a medical certificate of physical fitness in accordance with the rules framed under Fundamental Rule 10, contained in Chapter III of the Financial Handbook, Volume II, Part III :Provided that a medical certificate of fitness shall not be required from a candidate recruited by promotion.
