Section 4(2) in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
(2)No person, who is suffering from any contagious or infectious disease, either congenial or supervening, and no person, who is suffering from any mental or physical infirmity, which renders him unfit for service, shall be appointed to, or succeed to, or hold any office in a religious institution. Any doubt or dispute as to whether a person is qualified under this rule shall be decided by the appointing authority on production of a certificate of physical fitness obtained from the nearest Civil Assistant Surgeon. Any person aggrieved by an order of the appointing authority may prefer an appeal to the [Joint or Deputy Commissioner] [Substituted by G. O. Ms. No. 506, C-T. & R. E., dated the 13th December 1991.] within one month from the date of receipt of such order.
