Section 13 in The U.P. Excise (Prohibition) Subordinate Service Rules, 1978
13. Physical fitness.
- No person shall be appointed to 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 official duties. Before a directly recruited candidate is finally approved for appointment, he shall be required to produce a certificate of physical fitness in accordance with the rules framed under Fundamental Rule 10 and contained in Chapter III of the F.H.B. Vol. II, Parts II to IV.*See H.S. Nigam's Financial Hand Book, Volume II (Parts 2 to 4).
