Section 8 in Chhattisgarh State Ex-Gratia Compensation Payment for Officials/Employees died or injured during Electioneering Duty, Rules, 2009
8. Medical evidence and additional compensation.
- (i) Permanent and partial disability shall be decided on the basis of medical evidence available on the record.(ii)Ex-gratia compensation payment under these rules shall be in addition to and not in derogation of any other payment of the compensation made under any other scheme or Act.
