Section 11 in The Chennai Corporation (Superior) Service Pension Rules, 1970
11. Invalid pension.
(1)Where the Government have reason to believe that a member of the service is suffering from-(a)a contagious disease, or(b)a physical or mental disability which, in their opinion, interferes with the efficient discharge of his duties, they may direct him to undergo medical examination with a view to retire him from service on invalid pension.A member of the service also may, if he feels that he is not in a fit state of health to discharge his duties, apply to the Government for retirement on invalid pension.(2)An invalid pension and death-cum-retirement gratuity, where admissible, shall be granted to a member of service who having appeared under the directions of the Government or on his own application before a duly constituted Medical Board, is certified by that Medical Board, by or bodily or mental infirmity, to be permanently incapacitated for further service.(3)The medical certificate of incapacity shall be attested by the Medical Board to be convened by the Chief Administrative Medical Officer of the State in which the member of the service is on duty or on leave. The Chief Administrative Medical Officer shall, wherever practicable, preside over such Board.(4)In the Medical Board, although unable to discover any specific disease in the member of the service, considers him incapacitated for further service by general disability while still under the age of fifty-five years, it shall give detailed reasons for its opinion. Wherever possible a second medical opinion shall, in such case, be obtained.Explanation. - In a case of this kind, a statement giving the grounds on which it is proposed to invalidate a member of the service shall be forwarded to the Medical Board by the Corporation under whom he is serving.(5)A certificate that inefficiency is due to old age or natural decay from advancing years shall not be deemed to be sufficient reasons for retiring a member of the service on invalid pension.(6)The medical certificate shall be in the Medical Form No. 127 (Civil Medical Form No. 32).
