Section 11(4) in The Chennai Corporation (Superior) Service Pension Rules, 1970
(4)In the Medical Board, although unable to discover any specific disease in the member of the service, considers him incapacitated for further service by general disability while still under the age of fifty-five years, it shall give detailed reasons for its opinion. Wherever possible a second medical opinion shall, in such case, be obtained.Explanation. - In a case of this kind, a statement giving the grounds on which it is proposed to invalidate a member of the service shall be forwarded to the Medical Board by the Corporation under whom he is serving.
