Section 16 in The Punjab State Agricultural Marketing Board (Class I) Service Rules, 1988
16. Periodical medical-check up.
- (i) Every member of the Service shall be liable to undergo periodical medical examination and preventive or curative treatment as he may be required to undergo.(ii)Every member of the service shall be liable at any stage of his service when directed by the appointing authority to undergo medical examination to be conducted by the medical board constituted under sub-rule (2) of Rule 5 and his continuance in service shall be subject to the fitness certificate given by the medical board to the satisfaction of the appointing authority.(iii)In case any member of the Service is not found fit to perform his duties, he shall be liable to be retired from service and shall be entitled to the same benefits as are admissible to the employees of the Government of Punjab holding corresponding posts under the Punjab Civil Service Rules Volume II on being retired on account of invalidity.
