Section 9 in West Bengal Municipal (Employees' Service) Rules, 2010
9. Appointment on medical certificate of fitness
. (1) No person who has been appointed to a post, whether substantively or in an officiating capacity, shall be allowed to join his appointment without production of a medical certificate of fitness.Note 1 : No medical certificate of fitness is required for subsequent appointment by promotion or transfer of an employee, who has already produced such a certificate and has since been in service without a break. A fresh certificate will, however, be necessary on re-employment after a break in service or on promotion from the category of labourer.Note 2 : The provisions of the rule will not, however, apply to Government servants whose services will be transferred to the Local Body.(2)The medical certificate of fitness referred to in sub-rule (1) shall be in the following form :--"I hereby certify that I have examined...................... a candidate for employment in the..........................Municipality/Notified Area Authority and cannot discover that ......................has any disease (communicable or otherwise) constitutional weakness or bodily infirmity, except................... I do not consider this a disqualification for such employment. His/Her age is, according......................... to his/her own statement years and by appearance about...................... years".Signature and Registration No. of the Medical Officer.(3)The certificate referred to in sub-rule (2) shall be obtained from the Health Officer of the Local Body or any Government Medical Officer, or any registered medical practitioner as the Local Body may fix from time to time.
