Section 13(4) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(4)Save where he is on leave out of India no member of Service shall apply for a medical certificate of incapacity and no such certificate shall be granted unless -(a)the applicant produces evidence to show that the Government is aware of his intention to appear before the Chief Administrative Medical Officer; and(b)the Chief Administrative Medical officer is informed about the age of the applicant as recorded in his history of services and is supplied with a statement of the leave taken by him during the three years immediately preceding and of the history of the medical case and the treatment adopted as far as possible.
