Section 23 in The Working Journalists (Conditions Of Service) And Miscellaneous Provisions Rules, 1957
23. [ Production of medical certificate of fitness before resumption of duty
.-A working journalist who has availed himself of leave for reasons of health may, before he resumes duty, be required by his employer to produce a medical certificate of fitness from an authorised medical practitioner, any registered medical practitioner or the medical officer who issued the medical certificate under sub-rule (2) of rules 28.]
