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[Cites 0, Cited by 0] [Section 16(12)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(12)(b) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(b)The authority competent to sanction leave may, at its discretion secure a second medical opinion by requesting the Superintendent in Government Medical Hospitals in Bombay, or Civil Surgeon or District Medical Officer, or Medical Officer of Zilla Parishads, Municipal Councils or Municipal Corporations to have the applicant medically examined. If the authority decides to do so, it shall arrange for the second medical examination to be made on the earliest possible date after the date on which the first medical opinion was given. It shall forward the original medical certificate produced by the applicant to the Medical Officer by whom he is to be re-examined.