151. Consulting a medical practitioner for the purpose of obtaining leave.
- It shall be the duty of every member of the service or officer or servant of a Market Committee who consults a medical practitioner with a view to obtain leave or an extension of leave on medical certificate to disclose to that practitioner the fact of his having consulted any other practitioner for the same purpose and the result of such consultations. Omission on the part by him to do this or any false statement made by him to a medical practitioner in this respect shall entail serious action by the Market Committee or the Appointing Authority.
