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Union of India - Section

Section 12 in The Indian Forest Service (Appointment by Competitive Examination) Regulations, 1967

12. Disqualification for appointment on medical grounds.

- No candidate shall be appointed to Service who, after such medical examination as the Central Government may prescribe, is not found to be in good mental or bodily health and free from any mental or physical defect likely to interfere with the discharge of the duties of the Service.