Section 30(6) in The Orissa Municipal Employees' Pension Rules, 1989
(6)A simple certificate that inefficiency is due to old age or natural decay from advancing year is not sufficient in the case of an employee whose recorded age is less than fifty-eight years. But a Medical Officer is at liberty, while certifying that the employee is incapacitated for further service by general debility, to state his reasons for believing the age to be understated :Provided that in case of an employee suffering from senile cataract, arterial changes consequent on senile decay, general nervous breakdown and commencing cataract which diseases may come before a man reaches the fifty-eight years of his age may be certified to be incapacitated for further service.
