Section 8 in Appellate Tribunal For Electricity Salary, Allowances And Other Conditions Of Service Of The Officers And Employees Rules, 2004
8. Submission of claims. - (1) The employees are required to prefer the claims within three months from the date of completion of treatment.
(2)The employees are also required to submit the following, namely:-(i)original prescription with registration number of the Authorized or Notified Medical Practitioner; and(ii)original bills or cash memos of medicines or tests.(3)The application for medical claims shall be submitted in the Form given at Appendix B.
