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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(3) in The Chennai Corporation (Superior) Service Pension Rules, 1970

(3)The medical certificate of incapacity shall be attested by the Medical Board to be convened by the Chief Administrative Medical Officer of the State in which the member of the service is on duty or on leave. The Chief Administrative Medical Officer shall, wherever practicable, preside over such Board.