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Union of India - Section

Section 4 in The Kandla Port Trust Employees (Medical Attendance) Regulations, 2000

4. Medical Attendance.

- (i) "Medical Attendance" is distinct from "Medical Treatment". "Medical Attendance" means attendance at the out-patient department of hospital or dispensary. Cost of injections, drugs, etc. during medical attendance is reimbursable. Thus medicines should not be prescribed for more than 10 days at a stretch except in chronic ailments that is requiring prolonged treatment.
(ii)An employee and his/ her eligible dependent family members shall be entitled free of charge, to medical attendance by Board's Medical Officers.