Section 13 in The Chennai Corporation (Superior) Service Pension Rules, 1970
13. Retirement from service of a member of the service in certain cases and grant of leave.
(1)A member of the service who has been declared by a Medical Board to be permanently incapacitated for further service shall, if he is in service, be invalidated from service from the date of relief which shall be arranged without delay on receipt of the report of the Medical Board, or if he is granted leave under sub-rule (2) on the expiry of such leave :Provided that if he is on leave at the time of receipt of the, report of the Medical Board, he shall be invalidated from service on the expiry of that leave or extension of leave, if any, granted to him under sub-rule (2).(2)A member of the service in respect of whom a Medical Board has reported that there is no reasonable prospect of his ever being fit to return to duty, may not be granted leave except as follows :-(a)If the Medical Board is unable to say with certainty that the member of the service shall never again be fit for service, leave not exceeding twelve months in all shall be granted to him. Such leave shall not be extended without further reference to the Medical Board.(b)If a member of the service has been declared by the Medical Board to be completely and permanently incapacitated for further service, in special cases, leave or an extension of leave may be granted to him as debited against the leave account, if such leave is due to him provided that the amount of leave so granted, together with any period of duty beyond the date on which the Medical Board signed their report, shall not exceed six months.
