Section 12 in The Ministry of Civil Aviation, Airports Economic Regulatory Authority Employees (Number of Posts and Conditions of Service) Rules, 2011
12. Indoor Treatment.
(1)For the purpose of indoor treatment the employees shall be entitled for medical treatment at Hospitals empanelled by the Ministry of Health and Family Welfare and for this purpose entitlement in respect of cost of treatment including hospital accommodation, nursing home facility, etc. shall be as applicable to the Central Government employees drawing equivalent grade pay.(2)Treatment at Hospitals empanelled by the Ministry of Health and Family Welfare, may be taken on the advice of the authorised medical attendants of the Authority except in case of emergency.
