11. Conditions Relating to Suitability, Fitness and Character.
(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.(2)Every candidate selected for appointment by direct recruitment shall furnish certificates, given not more than six months prior to the date of the application, from two respectable persons unconnected with his college or university and not related to him testifying to his character, in addition to the certificate which may be required to be furnished from the educational institution last attended by him.
