Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3) in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017

(3)The employee may claim the re-imbursement, subject to annual ceiling amount referred to in sub-rule (1), on production of medical bills or cash receipts or invoices accompanied by a certificate from an authorised medical practitioner in Form I.