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Union of India - Section

Section 3 in The Paradip Port Trust Employees' (Contributory Outdoor and Indoor Medical Benefit after Retirement) Regulations, 2000

3. Contribution.

(a)To become member for availing medical benefits under these Regulations is purely voluntary. Only those retired employees or surviving spouses of deceased employees who make the payment either by deduction from their retirement benefits or in cash, of the one time lumpsum contribution as set out below, are eligible for availing medical benefits under these regulations for themselves and/or their spouses for life. The amount of one time lumpsum contribution will be determined by the Board from time to time and atleast once in every three years.
Class ofEmployees Amount oflumpsum contribution
Class-I Rs. 2,500
Class-II Rs. 2,200
Class-III Rs. 1,800
Class-IV Rs. 1,500
Note :- For the purpose of Regulations 2 and 3 (a), the expression "Class-I, Class-II, Class-III and Class-IV" shall have the same meaning as assigned to them in the Paradip Port Employees' (Classification, Control and Appeal) Regulations, 1967. The actual classification, will, however, be determined with reference to the post substantially held by the employees at the time of his/her retirement/death/medical invalidation.
(b)This amount should not be considered as payment for any treatment. The contributed amount will be spent towards the development of hospital facilities. Contribution once paid will not be refunded on any circumstance.