If an application made under rule 124 is for an extension of leave on medical certificate, it must be accompanied by a certificate from two medical practitioners in the following form:-We hereby certify that we have carefully examined C.D. of the .............. who is suffering from ............. and we declared upon our honour that, according to the best of our judgement and belief, he is at present unfit for duty in India, and that it is absolutely necessary for the recovery of his health that his present leave, which will expire in India on .............. shall be extended by ............... months/weeks.Date ..................Place ................The certificate must describe in full detail the nature of the disease and the present condition of the government servant. If it be signed by foreigners, it must be attested by consular or other authority as bearing the signatures of qualified medical practitioners.
