(a)An officer shall not ordinarily be retired as physically unfit until the effect of granting him prolonged leave has been found to do him no good. (See S. R. 219 of the Fundamental Rules and Appendix 8, Bengal Service Rules, Part I.)(b)When a Civil Surgeon is asked to examine an officer to see whether he is unfit for further service, he shall be informed of his age as recorded in his service Book or roll.
