(a)When action is proposed to be taken under rule 93, the certificate of the certifying officer shall be in the following form:I hereby certify that the state of health of ................. is such as to make it highly inconvenient for him/her to proceed to ................. for the purpose of appearing before a medical committee.(b)The form of medical certificate prescribed in rules 93(a) and 93(b) shall be the following:I/ We do hereby certify that, according to the best of my/our professional judgement, after careful personal examination of the case.I/ We consider the health of ................. to be such as to render leave of absence for a period of .............. absolutely necessary for his/ her recovery.Note - This certificate, if it is signed by one medical officer only should in the case of a government servant in the Judicial Department, invariably be countersigned by the district and sessions judge in the case of a government servant in any other department should invariably be countersigned by the district officer of the district or the commissioner of the division.
