Section 225B in The Punjab Motor Vehicles Rules, 1989
225B. Power to direct medical examination.
- The Claims Tribunal may, if it considers necessary direct in FORM P.M.A.C.T.A(J), any medical officer or any board of medical officers in a government or municipal hospital, to examine the injured and issue certificate indicating the degree and extent of the disability, if any, suffered as a result of the accident, and it shall be the duty of such medical officer or board to submit the report within fifteen days of receipt of such direction.]
