Section 106(2) in The Delhi School Education Rules, 1973
(2)A candidate selected for appointment shall be required to produce a medical certificate of fitness from a hospital established or maintained by Government or any local authority or from a registered medical practitioner approved for the purpose by the Director and two certificates from two different members of Parliament or members of Metropolitan Council of Delhi or gazetted officers or member of a local authority, no related to the candidate, certifying the character of the appointee.
