Section 10 in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017
10. Indoor medical treatment and entitlement.
(1)The employee and his family shall be entitled for re-imbursement of expenditure incurred by him on actual basis provided the treatment has been taken at the Central Government or State Government or Central Government Health Scheme empanelled hospital.(2)The medical treatment shall include the cost of treatment, cost of transplantation and implantation, bacteriological or radiological scanning and nursing home facilities.(3)The entitlement of room for indoor treatment in case of hospitalisation including treatment abroad during foreign visit, grant of medical advance, and the procedure to be followed in respect thereof, as applicable to Central Government employees, shall mutatis mutandis be applicable to the employee of the Bureau of corresponding level.
