Section 34(2) in All India Institute of Medical Sciences Regulations, 2019
(2)In the case of retired employees of the Institute and members of their families as well as those employees and their family members who avail medical facilities in places other than the place of the Institute, the Central Services Medical Attendants Rules, 1944 as amended from time to time, shall apply. In case of any difficulty, the re-imbursement of medical expenses incurred in such cases be done as per applicable rates of Central Government Health Scheme.
