Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017

(2)The annual limit specified in sub-rule (1) shall not include the expenses incurred on major tests such as Magnetic Resonance Imaging, Computed Tomography Scan, Angiography which shall be reimbursable on actual basis or as per the approved rates fixed under the Central Government Health Scheme in the Ministry of Health and Family Welfare, whichever is lower.