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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(h) in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017

(h)"empanelled hospital or diagnostic centre" means -
(i)a Government Hospital or diagnostic centre including all recognised private hospitals or diagnostic centres under the Central Government Health Scheme for specialised and general purpose treatment and any other hospital as recognised by the Central Government with which arrangements have been made by the Central Government for the treatment of Central Government servants;
(ii)maternity and child welfare centres, having arrangements for in-patient treatment and medical attendance for treatment of their employees, members of their families ;