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 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(k) in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017

(k)"medical attendance" means the attendance in an empanelled hospital or in a consulting room of an authorised medical practitioner or other clinic or at the residence of the employee, as may be advised by the authorised medical practitioner including pathological, bacteriological, radiological or other methods of examination for the purpose of diagnosis, as are available in any Government or Government recognised hospital, laboratory or diagnostic centre, as are considered necessary by the authorised medical practitioner or other medical practitioner certifies to be necessary;