Section 36 in Andhra Pradesh Village Servants Service Rules, 2005
36. Production of medical certificate for leave on medical grounds and production of fitness certificate for admission after leave on medical grounds:
(1)In case of application for the grant of leave on medical grounds, the authority competent to sanction the leave may require the production of "a medical certificate" from a medical officer not lower in rank than an Assistant civil surgeon. Such medical leave should not exceed for a period of six months.(2)The incumbent, who has been sanctioned leave on medical grounds on the production of Medical certificate, while, returning from such leave shall produce "certificate of fitness: from a medical officer not lower in rank than an Assistant Civil Surgeon.
