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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(2)(c) in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019

(c)the Medical certificate issued by the Medical Board shall be required once in the case of permanent mental or physical disability including mental retardation. Where the disability is temporary, Medical certificate of the medical board shall be required once in every five years to the effect that he or she continues to suffer from disorder or disability of mind or continues to be physically crippled or disabled;