12. [ [These amended rules shall be deemed to have come into force w.e.f. 10.4.1990, vide Notification No. G-I-152/X-534 (15) 67, dated April 10, 1990.]
The Certificate shall, except in the case of women candidates, be signed by Senior Superintendent, Chief or Principal Superintendent of the Government Hospital of the District in which the candidate is resident or in which he is to be employed, provided that a Senior Superintendent, Chief or Principal Superintendent of the District Government Hospital shall not examine a candidate or grant him a certificate except on the written request of the appointing authority. In such a Government Hospital where the post of Senior Superintendent, Chief or Principal Superintendent does not exist or the incumbent is not appointed or is on long leave and the Superintendent or other officers of Senior scale is incharge, the certificate shall be signed by the Chief Medical Officer of that district.
