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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(e) in Peraringnar Anna Centenary Co-operative Milk Producers Welfare Fund Rules, 2010

(e)Application with authenticated documents along with First Information Report and report of Medical Board of the district for availing financial assistance to the family of pouring member, for any claim for hospital expenses to the member whose loss of sight of both eyes or physical separation of or loss of ability to use both hands or both feet or loss of sight on one eye and physical separation of or loss of ability to use either one hand or one foot during accident under these rules may be submitted to the Chairman of the Committee in Form No.III, for the following category of expenses, subject to the maximum amount decided by the committee.
(i)Nursing expenses,
(ii)Surgeon, Anesthesist, Medical Practioner, Consultant, Specialist Fees;
(iii)Anesthesia, Blood, Oxygen, Operation theatre charges, Surgical Appliances, Medicines and drugs, Diagnostic materials, X-ray, and similar expenses;