Section 6 in The Airports Economic Regulatory Authority of India (Salary, Allowance And Other Conditions Of Services Of Secretary) Rules, 2009
6. Medical treatment .-(1) Outdoor medical expenses .-The Secretary shall be eligible to get medical reimbursement for self and declared members of family.
Explanation .-For the purpose of this clause, the expression "family" has the same meaning as assigned to it in the Central Services (Medical Attendance) Rules, 1944.(i)The reimbursement of outdoor medical expenses shall be limited to the actual expenses or one month's pay on 1st January of the year (Basic pay + Dearness Allowance) whichever is less. The claim should be supported by Doctor's prescription who are authorised by the Authority and the original cash memos/bills for treatment by the Doctor's and purchase of medicine. Release of increment or promotion during the year shall not affect the limit as on 1st January of the year. In case Secretary joins the Authority during the year, the annual entitlement shall be restricted on pro-rata basis.(ii)The outdoor treatment shall be taken from the Authorised Medical Practitioner from the panel to be maintained by the Authority.(2)Indoor treatment-.-(i) For the purpose of indoor treatment the secretary shall be entitled for medical treatment at hospitals authorised by the Authority in this behalf, and for the purpose cost of treatment including hospital accommodation, nursing home facility, etc., shall be as per the provisions of the Central Services (Medical Attendants) Rules, 1944 as applicable to the Central Government employees drawing equivalent grade pay;(ii)the authorised hospitals for the purpose of (i) above shall be the same as are available to the Central Government employees regulated by Central Services (Medical Attendance) Rules, 1944;(iii)treatment at authorised hospitals may be taken on the advice of the authorised Medical Practitioner of the Authority except in emergency.
