Section 29(1) in THE ALLAHABAD HIGH COURT OFFICERS AND STAFF (CONDITIONS OF SERVICE AND CONDUCT) RULES, 1976
(1)Physical Fitness. No person shall be recruited to the establishment unless he/she be ingood mental and bodily health and free from any physical defect likely to interfere with theefficient performance of his official duties. Before a candidate recruited directly is finallyapproved for appointment to the establishment, he shall be required to produce a certificate ofphysical fitness from Chief Medical Officer, and in absence thereof, concerned authorityequivalent thereto.
