Section 14 in Uttaranchal Higher Judicial Service Rules, 2004
14. Physical Health.
- (i) The candidate selected for direct recruitment for appointment shall be required to be examined by Medical Board especially constituted for the purpose, who will certify the mental and bodily fitness of the candidate for efficient performance of duties. Any candidate not found fit by Medical Board shall not be entitled appointment.(ii)Any candidate not found fit by the Medical Board shall have a right to be re-examined by the another Medical board especially constituted by the Director, Medical & Health & Family planning, Uttaranchal whose decision in shall be final.
