Section 2(2) in The M.P. Civil Services (Medical Examination) Rules, 1972
(2)On the basis of the opinion expressed by the examining medical authority and subject to the provisions of sub-rule (3), the competent authority may require the Government servant to proceed on leave or if he is already on leave, to continue to remain on leave or may retire him from service if he is permanent Government servant, or may terminate his services if he is a quasi-permanent Government servant.
