Section 3(1) in Ministry of Electronics and Information Technology, Indian Computer Emergency Response Team (Medical Facilities for the Officers and Employees) Rules, 2019
(1)Outdoor treatment. - (i) The reimbursement of outdoor medical expenses during the year shall be limited to the actual expenses or one month's pay as on the 1st January of the year (Basic Pay + Dearness Allowance), whichever is less, and the release of increment or promotion during the year shall not affect the limit as on the 1st January:Provided that the said ceiling shall not apply in case of treatment for diseases such as Cancer, Diabetes, Mental diseases, Poliomyelitis, Cerebral Palsy and Spastics, Tubercular diseases, Leprosy, Thalassaemia Major, Hepatitis C and D for which special medical treatment facility is required.(ii)The claim for the outdoor medical expenses shall be supported by the Doctor's prescription alongwith the original cash memos or bills for treatment by the Doctor and purchase of medicines.(iii)For officers and employees who joined the ICERT during the year, the annual entitlement shall be restricted on pro-rata basis.(iv)The outdoor treatment shall be taken from Government Hospital or Authorised Medical Attendants or hospitals empanelled under the Central Government Health Scheme or the Central Government (Medical Attendance) Rules, 1944.
