90. [ [This amended rule may be deemed to have come into into force from 1-7-1978.]
(a)In case the certificate obtained under rule 89 recommends appearance of the government servant before a Medical Board or the period of leave recommended in the certificate obtained under rule 89 is for more than three months or leave for three months or less is extended beyond three months, the government servant must, except in cases covered by rule 93, obtain the permission of the head of his office or, if he/she himself/herself is the head of an office, of the head of his/her department to appear before a Medical Board. He/she should then present himself with two copies of the statement of his/her case before such a Board. The Board will be assembled under the provisions of paragraphs 255-258 in Chapter VI of the Uttar Pradesh Medical Manual.(b)When the leave recommended by the C.M.O. /Authorised Medical Attendant, as the case may be, in the certificate obtained under rule 89 is for a period not exceeding three months, and such medical attendant certifies that in his opinion it is not necessary for the applicant to appear before the Medical Board, the authority competent to grant leave may dispense with the procedure laid down in sub-rule (a) of this rule.
