Section 9(3) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
(3)No medical certificate of incapacity for service shall be granted unless the applicant produces a letter from the District Education Officer/District Primary Education Officer concerned, directing him to appear before Medical Board. The Medical Board shall also be supplied a statement by the District Education Officer concerned regarding the age of the applicant as recorded in his service book.
