Section 13 in The U.P. Industries Department (Directorate of Handloom and Textiles) Subordinate Service Rules, 1992
13. Physical fitness.
- No candidate 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 under Fundamental Rule 10, contained in Chapter III of the Financial Handbook, Volume II, Part III:Provided that a certificate of fitness shall not be required from a candidate recruited by promotion.
