Section 5 in The Paradip Port Trust Employees' (Contributory Outdoor and Indoor Medical Benefit after Retirement) Regulations, 2000
5. Scope.
- On payment of contribution, the medical attendance and treatment will be made available to retired employees and their spouses on the same scale and conditions as is normally admissible to employees in service subject to the following conditions :(a)The treatment should generally be limited to outdoor only. Medicines available in the Port Trust Hospital can be supplied. Any medicine not available in the Port Trust Hospital should be purchased at his/her own cost and should not be claimed for reimbursement.(b)Outdoor Medical attendance and treatment includes such Pathological, Bacteriological, Radiological (including taking of 'X' Ray Plates) or other methods of examination (including ECG and Ultrasound Scanning) as the Dy. Chief Medical Officer/Chief Medical Officer may consider necessary and to the extent that the equipment and facilities are available at the Hospital. It will, if so considered necessary by Dy. C.MO./C.M.O., also include such physical therapy, dental treatment, hyperbaric treatment as may conveniently be given in the hospital. The Port will not take any liability for treatment at other hospitals.(c)As far as practicable indoor treatment should be avoided. If, in the course of medical examination of a retired employee/his/her spouse, an emergency arises necessitating hospitalisation in the Paradip Port Trust Hospital, such hospitalisation should be limited to the minimum period considered necessary by the C.M.O.(d)Such medicines and injections as may be prescribed at the Hospital will be supplied without any charge if they are available from the stock of medicines and injections maintained in the hospital. If any medicines and injections are not available at the Paradip Port Trust hospital, the same should be purchased by him/her at his/her own cost and shall not be claimed for reimbursement.(e)A maximum of 2 (Two) beds at a time will be reserved for retired employees and/or spouses and these beds will be allotted to retired employees and/or spouses in preference to serving employees and their dependants, as an indoor patient.(f)If all or any of the beds reserved for retired employees and/or spouses are not occupied, the unoccupied beds may be allotted to serving employees and their dependants.(g)A serving employee and/or his dependant who is allotted a bed from out of the aforesaid 2 (two) beds reserved for retired employees and/or spouses will not be discharged prematurely on the ground that an eligible retired employee and/or his spouse subsequently requires admission.(h)Such hospitalisation should be limited to the minimum period considered necessary by the Chief Medical Officer.(i)Ambulance service and medical attendance of Trust's doctors at the residence will not be available to retired employees/spouses.
