Section 21 in Dr. M.G.R. Medical University, Tamil Nadu, Employees Conduct Statutes
21. Consulting Medical Practitioner for the purpose of obtaining leave.
- It shall be the duty of the employee who consults a Medical Practitioner with a view to obtaining leave or an extension of leave on medical certificate to disclose to that practitioner the fact of his having consulted any other Practitioner for the same purpose and the result of such consultation. Omission on the part of any employee to do this or any false statement made by him to a Medical Practitioner in this respect shall entail serious departmental action.
