Section 2(a) in The Paradip Port Trust Employees' (Contributory Outdoor and Indoor Medical Benefit after Retirement) Regulations, 2000
(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.
