Section 11(2) in The Chennai Corporation (Superior) Service Pension Rules, 1970
(2)An invalid pension and death-cum-retirement gratuity, where admissible, shall be granted to a member of service who having appeared under the directions of the Government or on his own application before a duly constituted Medical Board, is certified by that Medical Board, by or bodily or mental infirmity, to be permanently incapacitated for further service.
