Section 3(2)(ii) in Ministry of Electronics and Information Technology, Indian Computer Emergency Response Team (Medical Facilities for the Officers and Employees) Rules, 2019

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Union of India - Subsection

Section 3(2)(ii) in Ministry of Electronics and Information Technology, Indian Computer Emergency Response Team (Medical Facilities for the Officers and Employees) Rules, 2019

(ii)The officers and employees who reside outside the Central Government Health Scheme covered areas, shall be eligible for reimbursement of expenses incurred towards medical treatment at Government hospitals or hospital empanelled under the Central Government Health Scheme or the Central Government (Medical Attendance) Rules, 1944, as the case may be, on the prescription of the empanelled Authorised Medical Attendant.

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Union of India - Subsection

Section 3(2)(ii) in Ministry of Electronics and Information Technology, Indian Computer Emergency Response Team (Medical Facilities for the Officers and Employees) Rules, 2019