Section 26 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
26. [ Medical & Education Benefits. [Substituted by Notification Published in Rajasthan Gazette, Part VII, dated 26-2-1981, page 549.]
- Employees of the Corporation shall be entitled to medical and educational benefits at the rates and as per rules or orders issued by the State Government in respect of its employees from time to time. Moreover, in respect of medical benefits employees of the Corporation shall also be entitled to avail medical benefits at hospitals/dispensaries approved by the Corporation from time to time. Employees may purchase medicines prescribed by the authorised medical practitioners of the State Government and approved hospitals from the shops run by the Rajasthan Rajya Sahkari Upbhokta Sangh Ltd.]
