Section 31(3) in The First Statutes of the National Institutes of Technology
(3)An employee can retire form service on account of any bodily or mental infirmity that permanently incapacitates him from service subject to the following conditions, namely:-(i)The employee shall submit his application to the Registrar through proper channel and produce a medical certificate from medical authority as may be specified by the ordinances;(ii)If the medical authority grants fitness certificate for a lower post, the employee, if willing may be appointed on such post only if available; and(iii)The medical report should precede or coincide with the date of retirement.
