Working Journalists (Conditions of Service) and Miscellaneous Provisions Rules, 1957
23.Production of medical certificate of fitness before resumption of duty. –
A working journalist who has availed himself of leave for reasons of health may, before he resumes duty, be required by his employer to produce a medical certificate of fitness from an authorized medical practitioner, any registered medical practitioner or the medical officer who issued the medical certificate under sub-rule (2) of rules 28.]
1.Subs. by G.S.R. 997, dated
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