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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(1)(a) in Tamil Nadu Pension Rules, 1978

(a)If the officer submitting the application for invalidation is in India, then the examining medical authority shall be -
(i)A Medical Board in the case of all [self drawing Government servants] [Rule 36(1)(a)(if for the words 'gazetted Government servant' and 'non-gazetied Government servant', the words 'self drawing Government servants' and 'non-self drawing Government servants' respectively substituted - G.O.Ms.No.118, Finance (Pension) Department, dated 14-03-1997.] and those [non-self drawing Government servants] [Rule 36(1)(a)(if for the words 'gazetted Government servant' and 'non-gazetied Government servant', the words 'self drawing Government servants' and 'non-self drawing Government servants' respectively substituted - G.O.Ms.No.118, Finance (Pension) Department, dated 14-03-1997.] whose pay as defined in rule 9 (21) of the Fundamental Rules exceeds [Rs.2500/-] [Rule 36(1)(a)(i) for the expression 'Rs.750/-', the expression 'Rs.2500/-' substituted - G.O.Ms.No.995, Finance (Pension) Department, dated 11-09-1990.] and above.
(ii)