Section 37 in National Institute of Fashion Technology Statutes, 2020
37. Medical facility.
- The employees of the Institute shall be eligible for treatment at all Central Government Health Scheme empanelled hospitals or diagnostic centres or exclusive eye centres or exclusive dental clinics under Central Government Health Scheme , on the same terms and conditions as per Central Government Health Scheme approved rates provided that the Institute shall make the payment of the expenditure on medical expenses to be incurred at approved rates of Central Government Health Scheme or actual cost, whichever is less, on beneficiaries of the Institute to the hospitals concerned from own budget of the Institute.
