Section 13(5) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(5)If the medical Board, although unable to discover any specific disease in the member of the Service, considers him incapacitated for further service by general debility while still under the age of [fifty eight years] [Substituted for 'Fifty Five Years' vide MHA Notification No. 29/47/61-AIS(II) dated 25.5.63.], it shall give detailed reasons for its opinion. Wherever possible a second medical opinion shall in such cases be obtained.Note - In a case of this kind, a statement giving the grounds on which it is proposed to invalidate a member of the Service shall be forwarded to the Medical Board by the Government under whom he is serving.
