Section 7(b) in The Paradip Port Trust Employees' (Contributory Outdoor and Indoor Medical Benefit after Retirement) Regulations, 2000
(b)If a retired employee/his spouse/spouse of the eligible deceased employee who have enjoyed benefit under these Regulations under one time lumpsum payment is subsequently found to be gainfully employed in the public/private undertaking during the period in which he/she had availed the treatment, the cost of full medical treatment at outsiders rate with 5% penalty charges will be levied, and collected from them and they will forfeit the right to avail further benefit under these Regulations.
