Section 15 in The Punjab Market Committees (Class IV) Service Rules, 1989
15. Periodical Medical check-up.
(a)Every member of the Service shall be liable to undergo periodical medical examination and preventive or curative treatment as he may be required to undergo.(b)Every member of the Service shall be liable at any stage of his service when directed by the appointing authority to undergo medical examination by the Civil Surgeon or Chief Medical Officer, as the case may be, and his continuation in service shall be subject to the fitness certificate given by the Civil Surgeon or the Chief Medical Officer, as the case may be, to the satisfaction of the appointing authority.(c)In case any member of the Service is not found fit to perform his duties, he shall be liable to be retired from Service and shall be entitled to the same benefits as are admissible to employees of the Government of Punjab holding corresponding post under the Punjab Civil Service Rules Volume II on being retired on account of invalidity.
