Section 68 in The Maharashtra Electricity Regulatory Commission (Recruitment and Conditions of Service of Employees) Regulations, 2007
68.
The Commission shall reimburse the medical expenses/hospitalization charges incurred for the illness of regular employees of the Commission or any dependent member of his family:Provided that such reimbursement shall be made on actual basis against medical bills/vouchers, along with certificate from a registered medical practitioner and prescription of medicines submitted by the employee within a period of three (3) months from the date of completion of medical treatment:Provided further that the amount of such reimbursement during a calendar year shall not exceed one (1) months salary (basic + dearness allowance) of the employee as on 1st January of such calendar year:Provided also that such reimbursement, for all major illnesses declared by the State Government from time to time, shall be regulated by the provisions of the Maharashtra State Services (Medical Attendance) Rules, 1961 and/or other dispensation applicable in this regard to State Government employees.Medical Check-up
