Section 35(2) in Rajasthan Civil Services (Pension) Rules, 1996
(2)A Government servant applying for an invalid pension shall submit a medical certificate of incapacity from the following medical authority, namely :-(a)A Medical Board in the case of Gazetted Government servant and of a non gazetted Government servant whose pay, as defined in Rule 7(24) of R.S.R., exceeds [eight thousand] [The existing words 'two thousand and two hundred substituted vide FD Notification No.F.15(3)FD(Rules)97 dated 20.5.1999 w.e.f. 1.10.1996.] rupees per mensem.(b)Civil Surgeon or a District Medical Officer or Medical Officer or equivalent status in other cases.Note: A lady doctor shall be included as a member of the Medical Board when a woman candidate is to be examined.
