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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(a) in The Paradip Port Trust Employees' (Contributory Outdoor and Indoor Medical Benefit after Retirement) Regulations, 2000

(a)The application in the prescribed proforma-Annexure 'A' (attached)- for the medical facilities under these regulations should be made in duplicate to the Head of Department from where the employee retired/invalidated or in case of his/her death, by his/her spouse, for verification of the particulars mentioned therein. While submitting the application, 2 copies of passport size Photograph of the retired employee/his spouse should also be sent to the Head of Department alongwith a declaration in the proforma Annexure C (attached)- that he/she is not gainfully employed in any public/private undertaking and/or covered by any medical benefit scheme of the undertaking and the receipt of having paid the lumpsum contribution referred to in preceding para. This declaration should be renewed every year on the 1st of April.