Section 16 in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017
16. Post retirement benefit of medical facility.
(1)Every employee retiring from the service of the Bureau shall be entitled to reimbursement of medical expenses necessary for outdoor and indoor medical treatment for himself and the members of his family, as specified in rule 9 and rule 10, after retirement for the whole life of the retired employee and dependents.(2)The benefit of re-imbursement for outdoor medical treatment under rule 9, referred to in sub-rule (1), shall be limited to two months pay with grade pay or Level in Pay Matrix drawn on the date of retirement.
