Section 14 in U.P. Judicial Officers' Service Rules, 1960
14. Physical fitness.
- No person shall be appointed as a member of 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 as a member of the Service. Before a candidate is finally approved for appointment to the Service, he shall be required to pass an examination by a Medical Board, which will be conducted after he has passed the competitive examination. Regulations for the medical examination are given in Appendix B.
