Unless any other form of medical certificate is prescribed in the rules, regulations or instructions regulating recruitment to a particular service or post, a medical certificate of fitness for government service shall be in the following form:I do hereby certify that I have examined.............., a candidate for employment in the..............department, and cannot discover that he/she has any disease (communicable or otherwise), constitutional weakness or bodily infirmity except..............I do not consider this is a disqualification for employment in the..............department.The candidate's age according to his/her own statement is..............years and by appearance..............years.Note - When a candidate for appointment in a non-gazetted post is sent for medical examination the examining medical officer or board should in his or its presence obtain on the medical certificate the signature of the candidate. These signatures should afterwards be verified by the head of the office with those in the service book. In the case of an illiterate person it will be sufficient to obtain his thumb and finger-impressions on the certificate. In the case of a person for whom a service book is not maintained, the head of the office should verify the signature on the medical certificate with the signature of the candidate obtained in his presence.
