Section 9 in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
9. Invalid pension.
(1)Employees who are declared physically invalid for service because of bodily and mental infirmity shall be granted invalid pension with the approval of Director.(2)An employee applying for an invalid pension shall submit, a medical certificate of incapacity from a Medical Board in which a Lady Doctor shall also be included as member thereof whenever any woman employee is to be examined.(3)No medical certificate of incapacity for service shall be granted unless the applicant produces a letter from the District Education Officer/District Primary Education Officer concerned, directing him to appear before Medical Board. The Medical Board shall also be supplied a statement by the District Education Officer concerned regarding the age of the applicant as recorded in his service book.(4)A brief statement of the medical case and that of the treatment undergone shall be appended to the application.(5)A simple certificate that inefficiency is due to old age of natural decay from advancing age, shall not be sufficient in the case of an employee whose recorded age is less than fifty-five years.(6)The employee who has been declared invalid shall be relieved from duty from the date of such declaration by the Medical Board.
