Section 35(2) in The M.P. Civil Services (Pension) Rules, 1976
(2)A Government servant applying for an invalid pension shall submit a medical certificate of incapacity from the following medical authority namely:-(a)a medical board, in the case of a Gazetted Government servant [xxx] [Omitted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-77 (w.e.f. 1-8-1976).];(b)Civil Surgeon or a District Medical Officer of equivalent status in other cases.Note 1. - No medical certificate of incapacity for service may be granted unless the applicant produces a letter to show that the Head of his office or department is aware of the intention of the applicant to appear before the medical authority. The medical authority shall also be supplied by the Head of the Office or Department in which the applicant is employed with a statement of what appears from official records to be the age of the applicant. If a service book is being maintained for the applicant, the age recorded therein should be reported.Note 2. - A lady doctor shall be included as a member of the Medical Board, when a women candidate is to be examined.Note 3. - The form of the medical certificate to he granted by the medical authority specified in sub-rule (2) shall be as in Form 22.Note 4. - Where the medical authority referred to in sub-rule (2) has declared a Government servant fit for further service of less laborious character than that which he had been doing, he should, provided he is willing to be so employed, be employed on lower post and if there be no means of employing him even on a lower post, he may be admitted to invalid pension.Note 5. - (a) If the incapacity is directly due to the irregular or intemperate habits of a Government servant, no invalid pension shall be granted under the orders of pension sanctioning authority.(b)If the incapacity has not been directly caused by such habits but has been accelerated or aggravated by them, it shall be for the pension sanctioning authority to decide what reduction should be made on this account.
