Section 2 in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Energy Conservation Act, 2001 (52 of 2001);(b)"authorised medical practitioner" means -(i)a registered medical practitioner appointed or designated by the Central Government, or as the case may be, the State Government, for treatment of its officers, employees and their family members including dependents;(ii)a registered medical practitioner having a degree recognised under the Indian Medical Council Act,1956 (102 of 1956);(iii)a registered medical practitioner having a degree or diploma in Ayurveda or Unani or Homoeopathy of not less than four years duration from a University, Statutory Board, Council, Faculty of Indian Medicine and Homoeopathy or equivalent included in the Schedules of the Indian Medicine Central Council Act, 1970 (48 of 1970) or, as the case may be, the Homoeopathy Central Council Act, 1973 (59 of 1973);(c)"Bureau" means the Bureau of Energy Efficiency constituted under sub-section (1) of section 3 of the Act;(d)"competent authority" means the Director-General of the Bureau and includes any other officer so designated by him for the purpose of medical facility and terms and conditions for its application, leased residential accommodation and travelling allowance;(e)"controlling officer" means an officer designated by the competent authority for the purposes of travelling allowance, leased accommodation and medical attendance;(f)"dependent" means a member of the family of an employee, except the spouse, only if his income from all sources including pension and pension equivalent to gratuity does not exceed the limit specified by the Central Government from time to time for availing such benefits;(g)"employee" means an officer or an employee of the Bureau appointed against sanctioned posts including those appointed on deputation or on contract basis under these rules;(h)"empanelled hospital or diagnostic centre" means -(i)a Government Hospital or diagnostic centre including all recognised private hospitals or diagnostic centres under the Central Government Health Scheme for specialised and general purpose treatment and any other hospital as recognised by the Central Government with which arrangements have been made by the Central Government for the treatment of Central Government servants;(ii)maternity and child welfare centres, having arrangements for in-patient treatment and medical attendance for treatment of their employees, members of their families ;(i)"family" for the purposes of medical attendance means employee of the Bureau, his wife or husband, as the case may be, and parents, sisters, widowed sisters, widowed daughters, minor brothers, children, step-children, divorced or separated daughters and step mother wholly dependent upon the employee of the Bureau and are normally residing with him;(j)"Form" means the form appended to these rules;(k)"medical attendance" means the attendance in an empanelled hospital or in a consulting room of an authorised medical practitioner or other clinic or at the residence of the employee, as may be advised by the authorised medical practitioner including pathological, bacteriological, radiological or other methods of examination for the purpose of diagnosis, as are available in any Government or Government recognised hospital, laboratory or diagnostic centre, as are considered necessary by the authorised medical practitioner or other medical practitioner certifies to be necessary;(l)"patient" means an employee or a member of his family, to whom these rules applies and who has fallen ill and requires medical attention; and(m)"Schedule" means the Schedule, annexed to these rules.(2)Words and expressions used herein and not defined, but defined in the Act, shall have the meanings respectively assigned to them in the Act.
