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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(2)(a) in The Chennai Corporation (Superior) Service Pension Rules, 1970

(a)If the Medical Board is unable to say with certainty that the member of the service shall never again be fit for service, leave not exceeding twelve months in all shall be granted to him. Such leave shall not be extended without further reference to the Medical Board.