Section 32 in The Orissa Municipal Employees' Pension Rules, 1989
32.
An employee who has submitted medical certificate under the foregoing rules of incapacity for further service, shall if he is on duty, be invalidated from service from the date of relief of his duties which should be arranged without delay, on receipt of the medical certificate or if he is granted leave on the expiry of such leave, if he is on leave at the time of submission of medical certificate, he shall be invalidated from service on the expiry of that leave or extension of leave, if any, granted to him.
