50B. [ Medical Allowance for pensioner and family pensioner. [ule 50-B and Explanation inserted - G.O.Ms.No.877, Finance (Pension) Department, dated 25-10-1994 with effect from 1st September 1986.]
- Pensioner including family pensioner shall be paid medical allowance of Rs.15/- [Rs.30/-] [Rs.50/-] [Rule 50-B for the expression 'Rs.30/-' the expression 'Rs.50/-' substituted - G.O.Ms.No. 130, Finance (Pension) Department, dated 20-03-1997 with effect from 1st December 1995.] [Rs.100/-] [Rule 50-B for the expression 'Rs.50/-' the expression 'Rs.100/-' substituted - G.O.Ms.No.488, Finance (Pension) Department, dated 07-10-2009 with effect from 1st June 2009.] per mensem along with monthly pension or monthly family pension as the case may be in lieu of medical reimbursement scheme.Explanation. For the purpose of this section the term "pensioner" includes pensioner under the All India Services (Death-cum-Retirement Benefits) Rules, 1958 who has opted for the State medical reimbursement.][Provided that the family pensioner whose spouse died before attaining superannuation and who desires to avail medical allowance in lieu of medical reimbursement scheme till the normal date of retirement of the deceased Government servant shall give option thereof within two months from the date of receipt of family pension.] [Rule 50-B Proviso added - G.O.Ms.No.445, Finance (Pension) Department, dated 06-06-1995 with effect from 1stJune 1989.]Chapter - VII Applications For and Sanction of Pensions
