Section 23(iv) in The Schools of Planning and Architecture Statutes, 2016
(iv)[ The employees of the Schools, other than School of Planning and Architecture, New Delhi, shall be entitled for reimbursement of medical expenses incurred on themselves and their families as per the Central Civil Services (Medical Attendance) Rules, 1944, [Substituted by Notification No. G.S.R. 1183(E), dated 5.12.2018 (w.e.f. 13.10.2016).]
