Section 2 in The Paradip Port Trust Employees' (Contributory Outdoor and Indoor Medical Benefit after Retirement) Regulations, 2000
2. Extent of Application.
(a)These Regulations are applicable to (i) retired Paradip Port Trust Employees and to their spouses (ii) surviving spouses of the employees who die while in service after completion of 10 years of continuous service in the Paradip Port Trust, and is eligible for family Pension and (iii) to surviving spouses of retired employees who die after retirement provided he or she is not gainfully employed in the Public/Private Undertaking and/or covered by any medical benefit scheme of the undertaking, either for himself or as dependent.(b)"Retired Paradip Port Trust Employees" in relation to these Regulations means :(i)employees of all classes, viz., Class-I, II, III and IV, who retire from the Paradip Port Trust service, on attaining the age of Superannuation under the service regulations applicable to them;(ii)Class I and Class II officers who retire by giving the requisite notice, or pay and allowances in lieu of such notice, or may be retired by giving the requisite notice or pay and allowances, in lieu of such notice, after attaining the age of fifty (50) years and all Class III and Class IV employees who retire by giving the requisite notice or pay and allowances, in lieu of such notice, or are retired by giving the requisite notice or pay and allowances in lieu of such notice, after attaining the age of fifty five (55) years.(iii)Employees irrespective of their Class, who were medically invalidated from service after completion of 15 years of continuous service in Paradip Port Trust.(iv)Employees of all classes who retire from the Port service under Voluntary Retirement Scheme on or after 12-01-93.(c)The option to enroll as members for obtaining medical benefits under these Regulations shall be given within a month of the date of retirement. In the case of those who have already retired or died while in service after completion of 10 years of continuous service or medically invalidated from service after completion of 15 years of continuous service such option shall be exercised by the retired employees or by the dependant as the case may be within three months from the date those regulations come into effect.
