Section 11 in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017
11. Submission of claims.
(1)The final claim for reimbursement of medical expenses for a particular spell of illness shall ordinarily be preferred within three months from the date of completion of the treatment shown in the prescription issued by the attending physician, unless the competent authority, on a reasonable cause being shown, condones the delay.(2)The employees shall submit-(a)a copy of the prescription with registration number of the authorised medical practitioner;(b)the original bills or cash memos of medicines or tests; and(c)the claim for reimbursement.(3)The application for medical claims shall be in Form II.(4)The expenses on indoor treatment shall initially be met by the employee himself and he shall apply for medical reimbursement on completion of the treatment.(5)Where the claim for reimbursement is in respect of the family and the declaration of dependency on an employee has not been furnished by the employee at the beginning of the year as required, a declaration at the time of preferring a claim towards the treatment of the members of the family and the dependent may be accepted from the employee in Form III and Form IV, respectively.
