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

(5)If an employee receives treatment from the Out Patient Department of the Central Government or the State Government empanelled hospital, or Central Government Health Scheme recognised hospital, the attending physician shall be treated as authorised medical practitioner for the Bureau.