Section 24(iii) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(iii)a Government servant who has taken leave on medical certificate may not return to duty until he This produced a medical certificate of fitness in Form 4 from an authorised Medical Attendant or an Assistant Surgeon or above holding registerable qualifications for All India Register or the District Medical Officer or a Medical Officer of equivalent or higher status or the Medical Superintendent of the hospital concerned.
