(1)An employee applying for an invalid pension shall submit, a medical certificate of incapacity from a medical Board constituted by the competent authority in which a lady doctor shall also be included as a member thereof whenever woman employee is to be examined.(2)No medical certificate of incapacity for service shall be granted unless the applicant produces a letter from the District Education Officer concerned to appear before the Medical Board and for that purpose the Medical Board shall also be supplied a statement by the District Education Officer concerned regarding the age of the applicant and where the service book of the employee concerned has been maintained, the age recorded therein shall be reported.(3)A brief statement of the medical case and that of the treatment undergone shall be appended to the application.(4)A simple certificate that if inefficiency is due to old age or natural decay from advancing age, shall not be sufficient in the case of an employee whose recorded age is less than fifty five years.
