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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(iii) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(iii)The authority competent to grant leave may, at its discretion secure a second medical opinion by requesting a Government Medical Officer not below the rank of a District Medical Officer/Civil Surgeon to have the applicant medically examined on the earliest possible date.