Section 4 in Ministry of Electronics and Information Technology, Indian Computer Emergency Response Team (Medical Facilities for the Officers and Employees) Rules, 2019
4. Other matters relating to medical facilities.
- The other matters relating to the medical facilities for which no specific provisions has been made under these rules, shall be regulated in accordance with the provisions of the Central Government Health Scheme or the Central Service (Medical Attendance) Rules, 1944, as the case may be, as applicable to the Central Government employees drawing equivalent pay.
