Section 12 in The Bihar Combined Entrance Competitive Examination Act, 1995
12. Medical Examination of the Candidates.
(1)The Board may, as it thinks proper, require the Medical Examination of candidates from merit list to be done in the prescribed manner or require for the production of medical certificate of such candidates from the authorised practitioner.(2)The Controller of Examination shall recommend for admission of the candidates found fit in the medical test.
