Section 4(f) in The Paradip Port Trust Employees' (Contributory Outdoor and Indoor Medical Benefit after Retirement) Regulations, 2000
(f)If the retired employee or his spouse in case of death of employee is gainfully employed in public/private undertaking and covered by any medical benefit scheme of the undertaking, or on the death of the beneficiary under these Regulations, the fact should be intimated to the Chief Medical Officer immediately in writing by the retired employee/spouse or by the next kin of the deceased, as the case may be. On receipt of such information, Chief Medical Officer should take necessary action to cancel the Identity Card issued to him/her.
