Section 127(2)(iii) in Rajasthan Civil Services (Pension) Rules, 1996

[Cites 0, Cited by 0] [Section 127(2)] [Section 127] [Entire Act]

State of Rajasthan - Subsection

Section 127(2)(iii) in Rajasthan Civil Services (Pension) Rules, 1996

(iii)In the case of an injured Government servant or one who has contracted a disease a medical report in Form C of the Forms set forth in Schedule IV. In the case of a deceased Government servant a medical report as to the death or reliable evidence as to the actual occurrence of death if the Government servant lost his life in such circumstances that a medical report cannot be secured.

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State of Rajasthan - Subsection

Section 127(2)(iii) in Rajasthan Civil Services (Pension) Rules, 1996