Section 3(2) in Ministry of Electronics and Information Technology, Indian Computer Emergency Response Team (Medical Facilities for the Officers and Employees) Rules, 2019
(2)Indoor treatment. - (i) The officers and employees who reside in the Central Government Health Scheme covered area shall be eligible for reimbursement of expenses incurred towards medical treatment at Government hospitals or hospitals empanelled under the Central Government Health Scheme.(ii)The officers and employees who reside outside the Central Government Health Scheme covered areas, shall be eligible for reimbursement of expenses incurred towards medical treatment at Government hospitals or hospital empanelled under the Central Government Health Scheme or the Central Government (Medical Attendance) Rules, 1944, as the case may be, on the prescription of the empanelled Authorised Medical Attendant.(iii)For the purposes of clauses (i) and (ii), the officers and employees shall be eligible for reimbursement of indoor medical treatment expenses including hospital accommodation and nursing home facility on similar rates as applicable to the Central Government employees drawing equivalent pay, under the Central Government Health Scheme or the Central Government (Medical Attendance) Rules, 1944, as the case may be.(iv)The Medical expenses incurred by the officers and employees availing medical treatment in emergency conditions from non-empanelled private hospitals, shall be allowed on the similar rates as applicable to a Central Government Health Scheme covered city and in case of non- Central Government Health Scheme city, on similar rates as applicable to the nearest Central Government Health Scheme covered city. as the case may be, or on the actual basis, whichever is less.
