Section 154 in Bihar Board's Miscellaneous Rules, 1958
154. Medical certificates.
- When called upon by a competent authority, Civil Surgeons are required to examine and grant health certificates to selected candidates for Government service, free of charge in the form prescribed for the purpose. A fee of Rs. 4 is however, payable for the health certificate by a probationary clerk and, in other cases, by a person who is a candidate for an office. No person appointed permanently or temporarily to a post even on probation, can be permitted to join without producing a medical certificate of health under Rule 52 of the Bihar Service Code.Note. - The term "selected candidates" includes only those persons who can produce a requisition for medical examination from an officer who is making an appointment to a post under Government, supported by a certificate to the effect that they have been selected for that post subject to their obtaining a medical certificate.
