Section 39 in The Delhi Medical Council Rules, 2003
39. Provident fund, gratuity and other terms of service.
- The Council shall establish a provident fund and provide for gratuity, in accordance with the statutory provisions. Other terms of service like leave, leave encashment, leave travel concession, etc., shall be similar to those applicable to the employees of the Government. The Council shall provide medical insurance policy for the staff members and their dependant family and will also reimburse a sum upto a maximum of fifteen days basic pay of an employee per year for out-patient medical treatment for himself and his dependant family.
