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State of Odisha - Section

Section 11 in The Orissa Loan Stipend Fund Rules

11.

The candidate before final selection shall be required to produce a medical certificate in the form prescribed in Schedule 'B' annexed hereto from a registered assistant surgeon. The certificate shall contain a statement of the average expectation of life of the candidate and the examination shall be conducted in the same manner as in life insurance cases. The cost of medical examination shall be borne by the candidate and the certificate shall be required after it is decided to grant the loan but before it is actually sanctioned. The fact of receipt of a medical certificate shall be specified in the Government order sanctioning the loan.