Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 68] [Entire Act] State of Rajasthan - Subsection Section 68(f) in The Nathdwara Temple Rules, 1973 (f)Such an employee who by bodily or mental infirmity is permanently incapacited for service may be retired from the service if a registered medical practitioner after examining him certifies him to be unfit for further service.
