Section 9(6) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000
(6)For reimbursement of medical expenses of the member of his family. - (i) The assistance under this item will be in the form of grant and will be limited to Rs. 350.00 (Three Hundred Fifty) only in a year.(ii)The assistance under this item will be available only for the medical treatment of the member, his/her father, mother, spouse, sons, daughters and dependent grand children :Provided that the assistance will not be available to sons or daughters who have married and settled as separate families.(iii)The amount will be reimbursed only against bills certified by qualified medical practitioner in government service not below the rank of Assistant Surgeon.(iv)The assistance under this item shall be not be available to a member who is eligible for medical assistance under any other scheme like Employees State Insurance Scheme.
