Section 31 in The Orissa Municipal Employees' Pension Rules, 1989
31.
The form of medical certificate, to be issued by the medical authorities in respect of an employee applying for pension is as follows :Certified that I have carefully examined *Shri/Shrimati ....................*son/daughter of Shri................working as.................. in *His/Her age by *his/her own statement is years add by appearance is about............years. I consider *Shri/Shrimati................... to be completely and permanently incapacitated for further service of any kind in........................to which *he/she belongs in consequence of..................(here state disease or cause).(If the incapacity does not appear to be complete and permanent the certificate should be modified accordingly and the following addition should made).I am of the opinion that *Shri/Shrimati..........................is fit for further service of a less labourious character that which *he/she had been doing or may, after resting for......................... months be fit for further service of less labourious character than that which *he/she had been doing.(*Strike out whichever is not applicable)
