Section 28 in Nagaland Rural Bank (Employees') Pension Regulations, 2018
28. Invalid pension.
(1)Invalid pension may be granted to an employee who, -(a)has rendered minimum ten years of service; and(b)retires from the service on or after the effective date on account of any bodily or mental infirmity, which permanently, incapacitates him for the service.(2)An employee applying for an invalid pension shall submit a medical certificate of incapacity from a medical officer approved by the Bank.(3)Where the medical officer approved by the Bank has declared the employee fit for further service of less laborious character than that which he had been doing, he may, 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.(4)No medical certificate of incapacity for service may be granted unless the applicant produces a letter to show that the competent authority is aware of the intention of the applicant to appear before the medical officer approved by the Bank.(5)The medical officer approved by the Bank shall also be supplied by the competent authority in which the applicant is employed, with a statement of what appears from official records to be the age of the applicant.
