Section 3(2)(iii) in Ministry of Electronics and Information Technology, Indian Computer Emergency Response Team (Medical Facilities for the Officers and Employees) Rules, 2019

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Union of India - Subsection

Section 3(2)(iii) in Ministry of Electronics and Information Technology, Indian Computer Emergency Response Team (Medical Facilities for the Officers and Employees) Rules, 2019

(iii)For the purposes of clauses (i) and (ii), the officers and employees shall be eligible for reimbursement of indoor medical treatment expenses including hospital accommodation and nursing home facility on similar rates as applicable to the Central Government employees drawing equivalent pay, under the Central Government Health Scheme or the Central Government (Medical Attendance) Rules, 1944, as the case may be.

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Union of India - Subsection

Section 3(2)(iii) in Ministry of Electronics and Information Technology, Indian Computer Emergency Response Team (Medical Facilities for the Officers and Employees) Rules, 2019