Section 2(b) in The Paradip Port Trust Employees' (Contributory Outdoor and Indoor Medical Benefit after Retirement) Regulations, 2000
(b)"Retired Paradip Port Trust Employees" in relation to these Regulations means :(i)employees of all classes, viz., Class-I, II, III and IV, who retire from the Paradip Port Trust service, on attaining the age of Superannuation under the service regulations applicable to them;(ii)Class I and Class II officers who retire by giving the requisite notice, or pay and allowances in lieu of such notice, or may be retired by giving the requisite notice or pay and allowances, in lieu of such notice, after attaining the age of fifty (50) years and all Class III and Class IV employees who retire by giving the requisite notice or pay and allowances, in lieu of such notice, or are retired by giving the requisite notice or pay and allowances in lieu of such notice, after attaining the age of fifty five (55) years.(iii)Employees irrespective of their Class, who were medically invalidated from service after completion of 15 years of continuous service in Paradip Port Trust.(iv)Employees of all classes who retire from the Port service under Voluntary Retirement Scheme on or after 12-01-93.
