Section 9 in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017
9. Outdoor medical treatment, entitlement and submission of claim.
(1)Every employee of the Bureau shall be entitled to reimbursement of medical expenses, for himself and his family limited to two months pay in the Pay Matrix, as on 1stJuly of each financial year.(2)The annual limit specified in sub-rule (1) shall not include the expenses incurred on major tests such as Magnetic Resonance Imaging, Computed Tomography Scan, Angiography which shall be reimbursable on actual basis or as per the approved rates fixed under the Central Government Health Scheme in the Ministry of Health and Family Welfare, whichever is lower.(3)The employee may claim the re-imbursement, subject to annual ceiling amount referred to in sub-rule (1), on production of medical bills or cash receipts or invoices accompanied by a certificate from an authorised medical practitioner in Form I.(4)The Bureau shall prepare and maintain a list of authorised medical practitioners, area-wise, on the request of the employees and based on relevant documentary proof including prescription with registration number of the concerned Registered Medical Practitioner.(5)If an employee receives treatment from the Out Patient Department of the Central Government or the State Government empanelled hospital, or Central Government Health Scheme recognised hospital, the attending physician shall be treated as authorised medical practitioner for the Bureau.
