Section 13(2)(vi) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(2)(vi) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963

(vi)[ Where the State Government is satisfied on the evidence placed before it by a Government servant in respect of whom a medical report for the purpose of grant of injury or other extraordinary pension has been received by it, of the possibility of an error of judgement in the decision of the Medical Board which examined him, the Government may direct a second Medical Board consisting of members other than those who constituted the first Medical Board to examine the officer and submit a report to the Government in the matter. Pension shall be granted to the Officer in accordance with the decision of the second Medical Board.] [Inserted by Notification No. 2091-IV-R-II, dated 21-8-1965.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 13(2)(vi) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963