Section 8 in Bihar Civil Servant (Treatment of Tuberculosis) Rules, 1954
8.
If on examination a Civil Servant is recorded to be suffering from open or of active tuberculosis by the Medical Board, then he will be, invalidated from service and all leave at his credit on full average pay may be, granted to him at the discretion of the competent authority provided that there is no reasonable prospect of the Civil Servant becoming fit to resume his duties.
