Section 3(2)(h) in The Kandla Port Trust Employees (Medical Attendance) Regulations, 2000

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Union of India - Subsection

Section 3(2)(h) in The Kandla Port Trust Employees (Medical Attendance) Regulations, 2000

(h)Such accommodation as is ordinarily provided in the hospital and is suited to the status of the employee. In the case of approved hospitals within the Gujarat State, the rates as applicable in GRMI, Ahmedabad and that of outside State the rates as applicable in the approved rate of that hospital, where patient has been referred will be the criteria for regulating reimbursement. In respect of Port Trust employees, the class of accommodation is determined as per eligibility shown hereunder, which would be revised suitably from time to time:-

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Union of India - Subsection

Section 3(2)(h) in The Kandla Port Trust Employees (Medical Attendance) Regulations, 2000