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[Cites 0, Cited by 0] [Section 22(18)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(18)(c) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(c)As and when the disability referred to in the proviso to sub-rule (7) manifests itself in a child which makes him unable to earn his living, the fact should be brought to the notice of the Head of Office duly supported by a Medical Certificate from a Medical Officer, not below the rank of a Civil Surgeon and this may be indicated in Schedule 'J' by the Head of Office.