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- (a) All employees of the Board and the members of their families shall be entitled to free medical service as is provided hereinafter.
(b) Such medical service shall not, however, be available to an employee who is covered by a contributory health service scheme under the Employees' State Insurance Act, 1948.
(c) Temporary and casual employees and probationers shall be entitled to such medical service so long as their service under the Board continues and not thereafter except to such extent as may be decided by the Board in any special case.
- (a) All employees of the Board shall be entitled to medical attendance, free of charge, by the authorised medical practitioner in his consulting from or in the employees' residence according to the circumstances of each case.
(b) If the authorised medical practitioner is of opinion that the case of a patient is of such a serious or special nature as to require medical attendance by some person other than himself, he may, with the approval of the Board or a competent authority (which shall be obtained before hand unless the delay involved entails danger to the health of the patient)-
(i) send the patient to the nearest specialist or other medical officer (in the State) by whom, in his opinion, medical attendance is required for the patient;
(ii) if the patient is too ill to travel, summon such specialist or other medical officer to attend upon the patient.
Explanation. - Medical attendance shall include such methods of examination for the purpose of diagnosis as the authorised medical practitioner certifies to be necessary.
(c) All expenses incurred in connection with the examination of the patient including attendance by a specialist shall be reimbursed by the Board on production of a certificate in writing by the authorised medical practitioner.
- (a) All employees of the Board shall be entitled to receive medical treatment, free of cost, at their place of residence, or in the private consulting room of the authorised medical practitioner, or in such hospitals approved by the Board as may be recommended by the said medical practitioner.
(b) The cost of medical treatment of the employee considered essential for the recovery of the patient shall be reimbursed by the Board on production of vouchers certified by the said medical practitioner.
- When an employee who falls ill is required to travel beyond five miles from his residence in connection with his medical treatment or attendance, he shall be entitled to travelling allowance for the journeys performed at such rates as the Board may decide.
- The members of the family of an employee who is a permanent employee or in the continuous service under the Board for not less than one year shall be entitled to medical attendance in the consulting room of the authorised medical practitioner and treatment free of cost in the approved hospital, when such treatment is considered essential by the authorised medical practitioner, except that the confinement pre-natal and post-natal treatment of a female member of the family, shall not be responsibility of the Board.
- Notwithstanding anything stated above no employee or any member of his family shall be entitled to treatment for more than a continuous period of six months, but the Board may, by special order extend this period in any particular case.
- Medical treatment in these rules shall not be deemed to include dental treatment or eye testing or cost of spectacles.
