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State of Madhya Pradesh - Section

Section 161 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

161.

(a)No servant of the Board who has been granted leave on medical certificate may return to duty without first producing a medical certificate of fitness.
(b)No servant of the Board who has been granted leave for reasons of health when such leave was not actually granted on medical certificate may be required by the authority which granted the leave to produce a medical certificate.