(b)When the leave recommended by the C.M.O. /Authorised Medical Attendant, as the case may be, in the certificate obtained under rule 89 is for a period not exceeding three months, and such medical attendant certifies that in his opinion it is not necessary for the applicant to appear before the Medical Board, the authority competent to grant leave may dispense with the procedure laid down in sub-rule (a) of this rule.
