15. [ [These amended rules shall be deemed to have come into force w.e.f. 10.4.1990, vide Notification No. G-I-152/X-534 (15) 67, dated April 10, 1990.]
If in any case a candidate is not satisfied with the decision of Senior Superintendent, Chief or Principal Superintendent, Chief Medical Officer or Superintendent (Woman) as the case may be, he may appeal to the Divisional Medical Invaliding Board through the head of the office or department concerned, and the latter shall forward the appeal to the Board. The Board shall on receipt of the appeal fix a date for its disposal and intimate the candidate of the time and date fixed. The candidate may appear before the Board on that date fixed at his own expense.
