Section 13(1) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(1)Where the Government has reason to believe that a member of the Service is suffering from:(a)a contagious disease or(b)a physical or mental disability which in its opinion interferes with the efficient discharge of his duties. It may direct him to undergo medical examination with a view to retire him from service on invalid gratuity or pension, as the case may be.A member of the Service also may, if he feels that he is not in a fit state of health to discharge his duties, apply to the Government for retirement on invalid gratuity or pension as the case may be.
