Section 30 in The Orissa Municipal Employees' Pension Rules, 1989
30.
(1)An employee applying for an invalid pension shall submit a medical certificate of incapacity. The examining medical authority shall be a Chief District Medical Officer or Medical Officer of equivalent status or above.(2)No medical certificate of incapacity for service may be granted unless the applicant produces a letter to show that the concerned Chairman is aware of his intention to appear before the examining Medical Officer. The examining Medical Officer shall also be supplied concerned Chairman with a statement of what appears from official records to be the applicant's age.(3)A succinct statement of the medical case and of the treatment adopted should, if possible, be appended.(4)If the examining Medical Officer, although unable to discover any specific disease in the employee, considers him incapacitated for further service by general debility while still under the age of fifty-eight years, he should give detailed reasons for his opinion, and a second medical opinion from another Medical Officer of equivalent status or above should always, in such a case be obtained.(5)In a case of this kind, special explanation will be expected from the concerned Chairman on the ground on which it is proposed to grant invalid pension to the employee.(6)A simple certificate that inefficiency is due to old age or natural decay from advancing year is not sufficient in the case of an employee whose recorded age is less than fifty-eight years. But a Medical Officer is at liberty, while certifying that the employee is incapacitated for further service by general debility, to state his reasons for believing the age to be understated :Provided that in case of an employee suffering from senile cataract, arterial changes consequent on senile decay, general nervous breakdown and commencing cataract which diseases may come before a man reaches the fifty-eight years of his age may be certified to be incapacitated for further service.
