Section 2(1) in The M.P. Civil Services (Medical Examination) Rules, 1972
(1)Where the competent authority has reason to believe that a Government servant to whom these rules apply is suffering from-(a)a contagious disease; or(b)a physical or mental disability which, in its opinion, interferes with the efficient discharge of his duties;that authority may direct the Government servant to undergo a medical examination within such period, not exceeding one month, as may be specified by it and may, if it considers it essential to do so, also direct, the Government servant to proceed on leave forthwith pending medical examination. Such leave shall not be debited to the leave account of the Government servant, if the examining medical authority subsequently expresses the opinion that it was unnecessary for the Government servant to have been required to proceed of leave.
