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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Uttar Pradesh - Subsection

Section 43(b) in The Subsidiary Rules

(b)If the government servant on leave is a gazetted servant, such certificate should be signed by a medical committee. In cases, however, where-
(i)the leave is for not more than three months, or
(ii)the leave is for more than three months or leave for three months or less is extended beyond three months but the medical committee granting the original certificate or certificate for extension state at the time of granting such certificate that the government servant need not appear before another committee for obtaining the certificate of fitness to return to duty,