Section 20 in Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001
20. Medical Examination.
- No candidate who, after such medical examination as the Authority may prescribe, is not found to be in good mental or bodily health and free from any mental or physical defect likely to interfere with the discharge of the duties of the service shall be appointed to the Post. The fact that a candidate has been physically examined will not mean or imply that he/she shall be considered for appointment.
