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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(2) in Punjab Privately Managed Recognised Aided Schools Retirement Benefits Scheme, 1992

(2)No medical certificate of incapacity for service shall be granted unless the applicant produces a letter from the District Education Officer concerned to appear before the Medical Board and for that purpose the Medical Board shall also be supplied a statement by the District Education Officer concerned regarding the age of the applicant and where the service book of the employee concerned has been maintained, the age recorded therein shall be reported.