Section 11(1) in The Chennai Corporation (Superior) Service Pension Rules, 1970
(1)Where the Government have reason to believe that a member of the service is suffering from-(a)a contagious disease, or(b)a physical or mental disability which, in their opinion, interferes with the efficient discharge of his duties, they may direct him to undergo medical examination with a view to retire him from service on invalid pension.A member of the service also may, if he feels that he is not in a fit state of health to discharge his duties, apply to the Government for retirement on invalid pension.
