(a)As soon as an officer has submitted a medical certificate of incapacity for further service in accordance with article 442, Civil Service Regulations, steps shall be taken to verify his service as laid down in regulation 848 above, and his formal application for pension shall be submitted with the least possible delay.(b)The retirement of an officer who is invalided from service should take effect from the date of the invalid medical certificate (vide Government of Bengal, Finance Department, Memorandum No. 8405-8527F., dated the 13th August, 1937).(c)Police officers who are certified by a medical officer as incapable of further service on account of contracting venereal disease which is the direct result of irregular habits, are debarred by the provisions of article 454 of the Civil Service Regulations from any claim to pension
