Section 17 in Jammu and Kashmir Combined Competitive Examination Rules, 2018
17. Medical fitness.
- A candidate must be in good mental and bodily health and free from any physical defect likely to interfere with the discharge of his duties as an officer of the service. A candidate who after such medical examination as Government may prescribe is found not to satisfy these requirements will not be recommended by the Commission for appointment. The medical examination shall be conducted by the Commission before forwarding the select list to the government in accordance with the rules:Provided that Medical Board shall intimate the nature and degree of disability of physically challenged candidate in terms of "The Jammu and Kashmir Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998" and Rules made thereunder as amended from time to time with specific recommendation, if any, in respect of each of such candidate(s) for appointment to various posts through the Combined Competitive Examination :Provided further that Government may constitute a Special Medical Board with experts in the area for conducting the medical examination of Physically Challenged candidates.Explanation. - Instructions to appear before Medical Board shall not be deemed to mean that a candidate for direct recruitment if found fit is necessarily given an appointment. The medical examination will be conducted by a Medical Board to be arranged by the Commission in accordance with Appendix- III for the candidates for J&K Police (Gazetted) Service and Appendix-IV for other candidates. The candidates will have to pay a fee as prescribed from time to time to the Medical Board.
