Section 11(1) in Assam Judicial Service Rules, 2003
(1)No person selected for appointment by direct recruitment shall be appointed, -(i)unless the appointing authority is satisfied that he is of good character and is in all respects suitable for appointment to the service;(ii)unless he is certified by the medical authority specified by the High Court for the purpose that he is medically fit to discharge the duties of the post to which he is selected for appointment.
