Section 46(xi) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
(xi)The authority competent to grant leave, at his discretion. may secure a second medical opinion from Principal Medical Officer/Chief Medical Officer as the case may be who shall express opinion both as regards the facts of illness and as regards necessity for the amount of leave recommended and for this purpose, the may either require the applicant to appear before him or before a medical officer nominated by him.
