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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Uttar Pradesh - Subsection

Section 100(b) in The Subsidiary Rules

(b)If the medical committee declares the government servant to be completely and permanently incapacitated for further service in India the government servant should except as provided in clause (c) below, be invalided from the service, either on the expiration of the leave already granted to him, if he is on leave when examined by the committee, or, if he is not on leave, from the date of the committee's report.