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] [Entire Act]

Union of India - Section

Section 15 in The National Commission For Protection Of Child Rights Rules, 2006

15. Facility for medical treatment .-The Chairperson and every other Member shall be entitled to medical treatment and hospital facilities as applicable to Central Government servants of equivalent rank as provided in the Central Government Contributory Health Scheme Rules, 1954 or as may be determined in the Central Government.