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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1)(b) in National Housing Bank (Officers') Service Regulations, 1997

(b)Hospitalisation Expenses:
(i)Hospitalisation charges will be reimbursed to the extent of 90% in the case of an officer and 60`1 in the case of his family members in respect of all cases which require hospitalisation. Reimbursement on the basis of bills, vouchers, etc., of expenses incurred shall be subject to ceiling determined from time to time in accordance with the guidelines of Government.
(ii)The officers of members of their families (as the case may be ) are expected to secure admission in a Government or Municipal Hospital or any private hospital i.e. hospitals under the management of a Trust. Charitable institution or a religious mission. But in unavoidable circumstances, the officers or their family member or both may avail themselves of the services of one of the approved private nursing homes or private hospitals approved by the Bank. Reimbursement in such cases, should however, he restricted to the amount which would have been reimbursable in case the patient was admitted to one of the hospitals mentioned above.
(iii)Medical expenses incurred in respect of the following diseases which need domiciliary treatment as may be certified by the recognised hospital authorities and Bank's medical officer shall be deemed as hospitalisation expenses and reimbursed to the extent of 90% in case of an officer and 60% in the case of his family members : Cancer, Tuberculosis, Paralysis, Cardiac Ailment, Tumor, Small Pox, Pleurosy, Diptheria, Leprosy, Kidney Ailment.