Section 15(iii) in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
(iii)Nothing contained in clause (i) or (ii) supra shall effect the right of the Board to require an employee to retire on his being incapacitated, for further continuance in service due to illness or otherwise. Provided that, before acting under this clause, the Board shall obtain opinion from the Medical Officer to this effect and give a reasonable opportunity to the employee to explain his case.
