Section 27 in Regulations of the Tamil Nadu Agricultural University
27. Medical reimbursement charges.
(1)The officers and other employees shall be eligible for medical concessions as per Tamil Nadu Government Medical Attendance Rules,(2)Where there is a University Dispensary, the resident employees shall avail the facilities therein; only under extraordinary circumstances, they shall take treatment outside the Dispensary, under authorisation from the University Medical Officer.(3)Non-resident employees may take treatments outside the University Dispensary, under authorisation from the University.(4)The University shall, from time to time, authorise Medical practitioners for attending on the employees.(5)The Comptroller, with the approval of the Vice-Chancellor, shall issue standing orders regarding claims under Medical Concession Rules.
