Section 16 in The M.P. Municipal Service (Executive) Rules, 1973
16. Medical Certificate.
- A candidate directly recruited to the service shall, subject to these rules, be required at the time of his appointment to produce a medical certificate of fitness in Form III signed by a Medical Officer in the State Government service not below the rank of a Civil Surgeon to show that he is in good mental and bodily health and free from any physical defect likely to interfere with the efficient performance of his duties.
