State of Punjab - Act
The Punjab School Education Board (Medical Attendance) Regulations, 1979
PUNJAB
India
India
The Punjab School Education Board (Medical Attendance) Regulations, 1979
Rule THE-PUNJAB-SCHOOL-EDUCATION-BOARD-MEDICAL-ATTENDANCE-REGULATIONS-1979 of 1979
- Published on 22 October 1979
- Commenced on 22 October 1979
- [This is the version of this document from 22 October 1979.]
- [Note: The original publication document is not available and this content could not be verified.]
1. Short title.
- These regulations shall be called the Punjab School Education Board (Medical Attendance) Regulations, 1979.2. Commencement.
- These shall come into force at once.3. Extent of application.
- These shall apply to all the officers and employees of the Punjab School Education Board.4. Definitions.
- In these regulations, unless there is anything repugnant in the subject or context :(a)[ "Employee" means any person appointed permanently/temporarily/on contract basis/on ad hoc basis to any post in connection with the affairs of the Punjab School Education Board. A person employed on part-time basis will not be considered an employee for the purposes of these regulations.] [Substituted vide Notification No. PSEB-Estt-EA-6/84/2054 w.e.f. 14.6.1984 w.e.f. 2.11.1979.](b)"Family" shall include (a) wife/husband, (b) unmarried son, (c) unmarried or widowed sister, (d) parents, (e) unmarried brother, and (f) unmarried/widowed daughter ordinarily residing with the employee and wholly dependent on him.Note. - (1) For the purpose of allowing reimbursement of the medical expenses incurred by the employee on the treatment of their entirely dependent parents, as are otherwise admissible under the Rules the employee concerned should furnish a certificate to the competent authority on the following lines:-"Certified that his/her father or mother, as the case may be is solely dependent on him/her and that he/she has no source of income of his/her own what-so-ever."5.
[All employees of the Board and their families will be entitled to free medical aid from the Board's dispensary or any other Government dispensary/hospital or a private medical clinic, as may be decided by the Board.] [Substituted vide Notification No. PSEB-Estt-SEA-86/213 dated 27.1.1986.]6.
Medicines for the employees and their families will, as far as possible, be stocked at the Board's dispensary in accordance with the list prepared in advance.The Medical Officer-in-charge of the Board's dispensary shall, however, be empowered to make purchases of any particular medicines from the open market when in his opinion the prescription of such medicines is necessary in a certain case.7.
When the Medical Officer of the Board certifies that arrangements for the treatment of a patient are not available in the Board's dispensary and refers him to a Government Hospital, all the expenses on treatment including laboratory examination, X-ray, etc., as out-door or in-door patient in the hospital will be reimbursed by the Board.8.
On being referred by the Medical Officer of the Board to the General Hospital, Chandigarh, Post-Graduate Institute of Medical Examination and Research, Chandigarh or any other hospital in Punjab or New Delhi for X-ray, screening, laboratory examination, electro-cardiography, etc., all the expenses incurred by an employee will be re-imbursed by the Board.9.
If a Board's employee falls ill while on official duty at station other than his headquarter he will be re-imbursed actual expenses of medical treatment on the following conditions :-10.
When the Medical Officer of the Board is called to attend at the residence of an employee for consultation/or treatment on account of his own illness and/or the illness on a member of his family, a visiting fee will be paid by the employee as follows:Fee for visit| Ist division | 60% of the aggregate marks or more. |
| IInd division | 45% of the aggregate marks or more but less than 60%. |
| IIIrd division | below 45% of the aggregate marks; |