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The Paradip Port Trust Employees' (Contributory Outdoor and Indoor Medical Benefit after Retirement) Regulations, 2000

UNION OF INDIA
India

The Paradip Port Trust Employees' (Contributory Outdoor and Indoor Medical Benefit after Retirement) Regulations, 2000

Rule THE-PARADIP-PORT-TRUST-EMPLOYEES-CONTRIBUTORY-OUTDOOR-AND-INDOOR-MEDICAL-BENEFIT-AFTER-RETIREMENT-REGULATIONS-2000 of 2000

Published on 27 January 2000
Commenced on 27 January 2000
[This is the version of this document from 27 January 2000.]
[Note: The original publication document is not available and this content could not be verified.]

The Paradip Port Trust Employees' (Contributory Outdoor and Indoor Medical Benefit after Retirement) Regulations, 2000Published vide Notification No. G.S.R. 72(E), dated 27th January, 2000Ministry of Surface Transport(Ports Wing)G.S.R. 72(E). - In exercise of the powers conferred by sub-section (1) of Section 124, read with sub-section (1) of Section 132 of the Major Port Trusts Act, 1963 (38 of 1963), the Central Government hereby approves the Paradip Port Trust Employees' (Contributory Outdoor and Indoor Medical Benefits after Retirement) Regulations, 2000 made by the Board of Trustees for the Port of Paradip and set out in the Schedule annexed to this Notification.The said regulations shall come into force on the date of publication of this notification in the official Gazette.

Schedule

In exercise of the powers conferred under Section 28 of the Major Port Trusts Act, 1963 (38 of 1963), the Board of Trustees of Port of Paradip hereby makes the following regulations, subject to approval of Central Government as required under Section 124 of the aforesaid Act:

1. Short Title and Commencement.

- (i) These Regulations may be called the "Paradip Port Trust Employees' (Contributory Outdoor and Indoor Medical Benefit after Retirement) Regulations, 2000".

(ii)They shall come into force from the date of their Publication in the Gazette of India.

2. Extent of Application.

(a)These Regulations are applicable to (i) retired Paradip Port Trust Employees and to their spouses (ii) surviving spouses of the employees who die while in service after completion of 10 years of continuous service in the Paradip Port Trust, and is eligible for family Pension and (iii) to surviving spouses of retired employees who die after retirement provided he or she is not gainfully employed in the Public/Private Undertaking and/or covered by any medical benefit scheme of the undertaking, either for himself or as dependent.

(b)"Retired Paradip Port Trust Employees" in relation to these Regulations means :

(i)employees of all classes, viz., Class-I, II, III and IV, who retire from the Paradip Port Trust service, on attaining the age of Superannuation under the service regulations applicable to them;

(ii)Class I and Class II officers who retire by giving the requisite notice, or pay and allowances in lieu of such notice, or may be retired by giving the requisite notice or pay and allowances, in lieu of such notice, after attaining the age of fifty (50) years and all Class III and Class IV employees who retire by giving the requisite notice or pay and allowances, in lieu of such notice, or are retired by giving the requisite notice or pay and allowances in lieu of such notice, after attaining the age of fifty five (55) years.

(iii)Employees irrespective of their Class, who were medically invalidated from service after completion of 15 years of continuous service in Paradip Port Trust.

(iv)Employees of all classes who retire from the Port service under Voluntary Retirement Scheme on or after 12-01-93.

(c)The option to enroll as members for obtaining medical benefits under these Regulations shall be given within a month of the date of retirement. In the case of those who have already retired or died while in service after completion of 10 years of continuous service or medically invalidated from service after completion of 15 years of continuous service such option shall be exercised by the retired employees or by the dependant as the case may be within three months from the date those regulations come into effect.

3. Contribution.

(a)To become member for availing medical benefits under these Regulations is purely voluntary. Only those retired employees or surviving spouses of deceased employees who make the payment either by deduction from their retirement benefits or in cash, of the one time lumpsum contribution as set out below, are eligible for availing medical benefits under these regulations for themselves and/or their spouses for life. The amount of one time lumpsum contribution will be determined by the Board from time to time and atleast once in every three years.

Class ofEmployees	Amount oflumpsum contribution
Class-I	Rs. 2,500
Class-II	Rs. 2,200
Class-III	Rs. 1,800
Class-IV	Rs. 1,500

Note :- For the purpose of Regulations 2 and 3 (a), the expression "Class-I, Class-II, Class-III and Class-IV" shall have the same meaning as assigned to them in the Paradip Port Employees' (Classification, Control and Appeal) Regulations, 1967. The actual classification, will, however, be determined with reference to the post substantially held by the employees at the time of his/her retirement/death/medical invalidation.

(b)This amount should not be considered as payment for any treatment. The contributed amount will be spent towards the development of hospital facilities. Contribution once paid will not be refunded on any circumstance.

4. Registration.

(a)The application in the prescribed proforma-Annexure 'A' (attached)- for the medical facilities under these regulations should be made in duplicate to the Head of Department from where the employee retired/invalidated or in case of his/her death, by his/her spouse, for verification of the particulars mentioned therein. While submitting the application, 2 copies of passport size Photograph of the retired employee/his spouse should also be sent to the Head of Department alongwith a declaration in the proforma Annexure C (attached)- that he/she is not gainfully employed in any public/private undertaking and/or covered by any medical benefit scheme of the undertaking and the receipt of having paid the lumpsum contribution referred to in preceding para. This declaration should be renewed every year on the 1st of April.

(b)On receipt of the application by the Head of Department the contents of the application will be scrutinised with reference to records available in that department and forwarded to the Chief Medical Officer. The Head of Department or an officer appointed by him, while forwarding the application to the Chief Medical Officer, should certify on the application as detailed hereunder:-

"I have personally verified the contents of the application with reference to records available with this department and it is certified that the applicant is eligible for the benefit under the Paradip Port Trust Employees' (Contributory Outdoor and Indoor Medical Benefit after Retirement) Regulations, 1997."

(c)In case it is found that the applicant is not eligible for any benefit under these Regulations, he should be intimated so, in writing, by the concerned Head of Department.

(d)If the applicant is found not eligible for benefit under these Regulations the lumpsum payment made by him will be refunded to him on the basis of the advice of the respective Head of the Department.

(e)On receipt of the recommendations from the Head of the Department, the Chief Medical Officer will issue to the retired/invalid employee or spouse as the case may be, an identity Card in the prescribed proforma Annexure 'B' (attached)- with a copy of photograph duly pasted on it. The second copy of the photograph should be pasted on the application and kept for records. The cost of the Identity Card, if any, should be borne by the retired employee/spouse.

(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.

(g)A monthly return in respect of such Identity Cards issued/cancelled during the month, should be sent to the Financial Adviser & Chief Accounts Officer on or before 10th of the succeeding month.

(h)On receipt of the application and the lumpsum contribution, the Chief Medical Officer of the Paradip Port Trust, should grant the retired employee or surviving spouse, as the case may be, a registration number and he/she should be registered in the Hospital. He/she will be entitled to outdoor medical attendance and treatment only in the Paradip Port Trust Hospital.

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.

6. Expenditure on the Regulations.

- The contribution collected from retired employees/their spouses under these Regulations will be credited to and the expenditure on providing the medical benefit will also be met from the Welfare Fund under separate head of Account.

7. Penalty.

(a)The renewal of the declaration referred to in Regulation 4(a) above is the sole responsibility of the retired employee/his spouse as the case may be.

(b)If a retired employee/his spouse/spouse of the eligible deceased employee who have enjoyed benefit under these Regulations under one time lumpsum payment is subsequently found to be gainfully employed in the public/private undertaking during the period in which he/she had availed the treatment, the cost of full medical treatment at outsiders rate with 5% penalty charges will be levied, and collected from them and they will forfeit the right to avail further benefit under these Regulations.

8. Miscellaneous.

(a)The Chief Medical Officer shall ensure that the Medical facilities are extended only to the persons enumerated in the identity cards.

(b)The Chief Medical Officer shall maintain a separate register in the form shown in Annexure-'D'(attached)- showing therein the person/persons to whom the medical facilities are extended under these Regulations and this register will be made available for periodical inspection by the FA & CAO or by an Officer nominated by the FA & CAO.

9. Interpretation.

- When a doubt arises as the interpretation of these Regulations the matter will be referred to the Chairman, Paradip Port Trust, whose decision shall be final.

10.

The Board may make such changes in the Regulations as considered necessary from time to time.Annexure-AParadip Port TrustApplication Form for Joining the Paradip Port Trust Employees' (Contributory Outdoor and Indoor Medical Benefit after Retirement) Regulations, 1997

1.	Name of the retired employee(In Block Letters).	:
2.	(a) Designation & Class of post	:
	(b) Employee No./P.P.O. NO.	:
	(c) Department	:
3.	Date of (i) Appointment:
	(ii) Retirement	:
4.	Last pay drawn	:
5.	Name of surviving Wife/Husband	:
Name	Relations	Date of birth	Present age
(i)
(ii)
6.	Name of the applicant	:
7.	Permanent Address	:

Signature of the ApplicantNote : - Two copies of the Passport size Photographs of the members joining these Regulations must accompany.

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