Section 17 in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007
17. Medical benefits.
(1)The employees covered under the Central Government Health Scheme shall be entitled to such medical benefits as extended by the Central Government under that Scheme.(2)The employees not covered under the Central Government Health Scheme shall be entitled to-(a)benefits as admissible to Central Government employees under the Central Civil Services (Medical Attendance) Rules, 1944 as amended from time to time.(b)reimbursement of medical expenses including OPD charges if any, for treatment from registered medical practitioners or hospitals upto a monetary ceiling of two thousand rupees per annum.Explanation - Reimbursable expenses of medical attendance and treatment will cover charges for the items admissible under the Central Civil Services (Medical Attendance) Rules, 1944, as amended from time to time.(3)The pensioners and Family pensioners shall also be entitled to the benefits as admissible to the Central Government employees under the Central Civil Services (Medical Attendance) Rules, 1944, as amended from time to time.
