[29th June, 1972] Published vide Notification No.
372-CR-344-(3)-72, dated 29-6-1972, Published in M.P. Rajpatra, Part 4, dated
28-7-1972, pages 351-352 (1) These rules may
be called The Madhya Pradesh Civil Services (Medical Examination) Rules, 1972. (2) These rules shall
apply to every person who is a member of a civil service or who holds a civil
post under the Government of Madhya Pradesh. (1) Where the
competent authority has reason to believe that a Government servant to whom
these rules apply is suffering from- (a) a contagious disease; or (b) a physical or mental disability
which, in its opinion, interferes with the efficient discharge of his duties; that authority
may direct the Government servant to undergo a medical examination within such
period, not exceeding one month, as may be specified by it and may, if it
considers it essential to do so, also direct, the Government servant to proceed
on leave forthwith pending medical examination. Such leave shall not be debited
to the leave account of the Government servant, if the examining medical
authority subsequently expresses the opinion that it was unnecessary for the
Government servant to have been required to proceed of leave. (2) On the basis of
the opinion expressed by the examining medical authority and subject to the
provisions of sub-rule (3), the competent authority may require the Government
servant to proceed on leave or if he is already on leave, to continue to remain
on leave or may retire him from service if he is permanent Government servant,
or may terminate his services if he is a quasi-permanent Government servant. (3) The procedure
for medical examination, grant of leave and retirement from service or
termination of service under this rule shall be such as the Government may by
order prescribe. (4) A Government
servant whose services have been terminated in pursuance of sub-rule (2) may be
granted such gratuity as may be admissible under the rules applicable to him on
the date of such termination. (5) For the purpose
of these rules "competent authority" in relation to a Government
servant means the authority competent to dismiss him and includes such other
authority as the Governor may, by order specify in this behalf. (6) For the
avoidance of doubt, it is hereby declared that non-compliance with a direction
given under sub-rule (1) or sub-rule (2) of this rule will be considered
sufficient reason for the imposition of a penalty in accordance with the rules
governing discipline applicable to the Government servant concerned. A Government
servant who is retired from service under sub-rule (2) of Rule 2 may be granted
such invalid pension, gratuity or provident fund benefits as may be admissible
to him under the rules applicable to him on the date of such retirement. If any question arises relating to
the interpretation of these rules, it shall be referred to the Government whose
decision thereon shall be final.Madhya Pradesh Civil Services (Medical Examination) Rules, 1972
In exercise of the powers conferred by the proviso to Article 309 of the
Constitution of India, the Governor of Madhya Pradesh hereby makes the
following rules, namely-