Section 16(b) in The U.P. Electricity Regulatory Commission (Recruitment, Control and Service Conditions of Staff) Regulations, 2004
(b)The letter of offer of appointment may specify the conditions to be fulfilled by the candidate, prior to appointment. Every candidate selected for appointment who had earlier not been in Government service or in PSU, shall be examined by a State Medical Board prior to his/her appointment (unless he is on a one-year or less contract of service). A candidate who fails to qualify the Medical Test shall not be appointed.
