Section 12 in U.P. Zila Panchayats Service Rules, 1970
12. Physical fitness.
- No person shall be appointed to any post under a [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] by direct recruitment unless he is in good mental and bodily health and free from any physical defect likely to interfere with the efficient performance of his public duties. Before a candidate not already in a permanent service of any [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.], the Central Government or a State Government in India is appointed by direct recruitment to a post he or she shall be required to produce a medical certificate of fitness-(a)from the Chikitsa Adhikari Incharge or an allopathic hospital/dispensary of any [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] in Uttar Pradesh or an officer belonging to the P.M.S. in Uttar Pradesh, if the appointment is to be made to a post carrying an initial salary of Rs. 120 per mensem or less; and(b)from any Civil Surgeon in Uttar Pradesh in all other cases :Provided that no woman candidate for employment in a [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] shall be required to undergo medical examination by a male medical officer. In her case the appointing authority shall accept a certificate from any registered lady doctor employed in any allopathic hospital dispensary, under the control of the Central Government or the State Government or a local body in Uttar Pradesh.
