Section 30(3) in Statutes of the National Institute of Technology, Andhra Pradesh, 2017
(3)An employee may retire form service on account of any bodily or mental infirmity that permanently incapacitates him from service subject to the following conditions, namely :-(i)the employee shall submit his application to the Registrar through proper channel and produces a medical certificate from medical authority as may be specified by the Ordinances;(ii)if the medical authority grants fitness certificate for a lower post, the employee, if willing may be appointed on such post, only if available; and(iii)the medical report shall precede or coincide with the date of retirement.
