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Union of India - Section

Section 18 in National Housing Bank (Officers') Service Regulations, 1997

18. Medical Aid.

(1)An officer shall be eligible for reimbursement of medical expenses actually incurred by him in respect of himself and his family on the following basis namely:
(a)Medical Expenses. - Reimbursement of medical expenses of an officer in the pay range specified in Column 1 of the table below and his family may be made on the strength of the Officer's own certificate of having incurred such expenditure supported by a statement of accounts for the amounts claimed subject to the limit specified in Column 2 thereof:
Table
PayRange Reimbursementlimit p.a.
1 2
Rs.4250/- to Rs. 6210/- p.m. Rs.750/-
Rs.6211/- p.m. and above Rs.1000/-
Note: - An officer may be allowed to accumulate unavailed medical aid so as not to exceed at any time three times the maximum amount provided above.Explanation : "Family" of an officer for the purpose of this regulation shall consist of spouse, wholly dependent children and wholly dependent parents only.
(b)Hospitalisation Expenses:
(i)Hospitalisation charges will be reimbursed to the extent of 90% in the case of an officer and 60`1 in the case of his family members in respect of all cases which require hospitalisation. Reimbursement on the basis of bills, vouchers, etc., of expenses incurred shall be subject to ceiling determined from time to time in accordance with the guidelines of Government.
(ii)The officers of members of their families (as the case may be ) are expected to secure admission in a Government or Municipal Hospital or any private hospital i.e. hospitals under the management of a Trust. Charitable institution or a religious mission. But in unavoidable circumstances, the officers or their family member or both may avail themselves of the services of one of the approved private nursing homes or private hospitals approved by the Bank. Reimbursement in such cases, should however, he restricted to the amount which would have been reimbursable in case the patient was admitted to one of the hospitals mentioned above.
(iii)Medical expenses incurred in respect of the following diseases which need domiciliary treatment as may be certified by the recognised hospital authorities and Bank's medical officer shall be deemed as hospitalisation expenses and reimbursed to the extent of 90% in case of an officer and 60% in the case of his family members : Cancer, Tuberculosis, Paralysis, Cardiac Ailment, Tumor, Small Pox, Pleurosy, Diptheria, Leprosy, Kidney Ailment.
(2)Notwithstanding the medical benefits (including hospitalisation etc.) listed in sub-regulation(1) above and in complete substitution of the same, the Board may decide to retain in an unaltered form medical benefits (including hospitalisation etc.) as may be available in the Bank on the appointed day and if the Board so decides. All officers should be eligible for reimbursement of medical expenses only as per the terms and conditions obtaining in the Bank in appointed day for grant of medical benefits (including hospitalisation etc.).
(3)Medical Aid and Hospitalisation facilities shall also be admissible to the officers who are placed under suspension