Section 4 in The Paradip Port Trust Employees' (Contributory Outdoor and Indoor Medical Benefit after Retirement) Regulations, 2000
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.
