Section 13 in U.P. Information and Public Relations Department Non-Technical (Nongazetted) Service Rules, 1998
13. Physical Fitness.
- No person shall be appointed to a post 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, contained in Chapter III of the Financial Hand Book, Volume II Part III :Provided that a medical certificate of fitness shall not be required from candidate recruited by promotion.
