Section 17(2) in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007
(2)The employees not covered under the Central Government Health Scheme shall be entitled to-(a)benefits as admissible to Central Government employees under the Central Civil Services (Medical Attendance) Rules, 1944 as amended from time to time.(b)reimbursement of medical expenses including OPD charges if any, for treatment from registered medical practitioners or hospitals upto a monetary ceiling of two thousand rupees per annum.Explanation - Reimbursable expenses of medical attendance and treatment will cover charges for the items admissible under the Central Civil Services (Medical Attendance) Rules, 1944, as amended from time to time.
