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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(1) in Punjab Privately Managed Recognized Aided Schools Retirement Benefits Scheme, 2012

(1)An employee applying for an invalid pension shall submit a medical certificate of incapacity from a Medical Board constituted by the competent authority in which a lady doctor shall also be included as a member thereof whenever woman employee is to be examined.