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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Andhra Pradesh - Subsection

Section 36(1) in Andhra Pradesh Village Servants Service Rules, 2005

(1)In case of application for the grant of leave on medical grounds, the authority competent to sanction the leave may require the production of "a medical certificate" from a medical officer not lower in rank than an Assistant civil surgeon. Such medical leave should not exceed for a period of six months.