Section 5 in The Kandla Port Trust Employees (Medical Attendance) Regulations, 2000
5. Medical Treatment.
- (i) an eligible patient shall be entitled, free of charge, in-patient treatment in the Port Trust Hospitals.(ii)Where the Port Trust Medical Officer refers the patient for treatment in a recognised hospital or State Government hospital either due to absence of facilities in the Port Trust hospital or the patient had fallen ill is beyond eight kilometers from the Port Trust hospital, this should he with the specific permission of the Board's CMO. Where such permission could not be obtained prior to commencement of the treatment, this should be obtained immediately after such admission stating the reasons therefor.(iii)In respect of cases referred to sub-regulation (i) and (ii) above, any amount paid by the employee on account of such treatment shall, on production of certificate in writing by the concerned Medical Officer be reimbursed by the Board. The scale of rates applicable for various purpose would be as per sub-regulation 3(xiii) above.(iv)Charges incurred on account of treatment for immunizing and prophylactic purpose is reimbursable to employees in respect of themselves or members of their families in the cases of communicable, contagious and infectious diseases as considered necessary by Board's Medical Officers and concerned specialist at the referred hospital.
