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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(1)(c) in Tamil Nadu Pension Rules, 1978

(c)Except in the case of the officer on leave elsewhere than in India, no medical certificate of incapacity for service may be granted unless the applicant produced a letter to show that the head of his office or department, is aware of his intention to appear before the Medical Officer. The Medical Officer shall also be supplied by the head of the office or department in which the applicant is employed with a statement of what appears from official records to be applicant's age. Where the applicant has a service book, the age there recorded should be reported.