Section 15 in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020
15. Medical facility.
(1)Employees of the Authority shall be entitled to medical facilities as specified in the Second Schedule annexed to these regulations.(2)Nothing in these regulations shall prevent employees of the Authority to avail medical facilities available under the Central Government Health Scheme for the class of employees eligible under the Scheme.
