Section 13 in The U.P. District Offices (Collectorates) Ministerial Service Rules, 1980
13. Physical fitness.
- No candidate shall be appointed to a posts in the Service unless he be in good mental and bodily health and free from any physical defect likely to interfere with the efficient performance of his duties. Before a candidate is finally approved for appointment he shall be required to produce a Medical Certificate of Fitness in accordance with the rules framed under Fundamental Rule 10 and contained in Chapter III of the Financial Handbook, Volume II, Part III :Provided that a Medical Certificate of Fitness shall not be required from a candidate recruited by promotion.
