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

(iv)The Medical expenses incurred by the officers and employees availing medical treatment in emergency conditions from non-empanelled private hospitals, shall be allowed on the similar rates as applicable to a Central Government Health Scheme covered city and in case of non- Central Government Health Scheme city, on similar rates as applicable to the nearest Central Government Health Scheme covered city. as the case may be, or on the actual basis, whichever is less.

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Union of India - Subsection

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