Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Central Government Health Scheme (Luchnow) Rules, 1979 CONTENTS 1. 1 2. 2 3. 3 Central Government Health Scheme (Luchnow) Rules, 1979 In exercise of the powers conferred by the proviso to Article 309 and clause (5) of Article 148 of the Constitution and after consultation with the Comptroller and Auditor General of India in relation to persons serving in the Indian Audit and Accounts Department, the President hereby makes the following rules, namely :- 1. 1 :- (1) These rules may be called the Central Government Health Scheme (Luchnow) Rules, 1979. (2) They shall come into force on the 30th April, 1979. (3) They shall extend to the city of Lucknow, cantonment area, notified area committee, if any or such other contiguous areas, as the Central Government may from time to time, by notification in the Official Gazette specify. (4) They shall apply to all persons serving in connection with the affairs of the Union, stationed and having their headquarters at Lucknow or in any other area referred to in sub-rule (3) and residing therein except the following, namely:- (a) persons employed in Railway Services, (b) all persons, other than civilian Government servants (excluding non-industrial workers), paid from the Defence Services estimates; (c) persons not in whole time service of the Government; (d) persons paid out of contingencies. 2. 2 :- The instructions relating to such scheme in force in Delhi, to apply to Lucknow and other areas. 3. 3 :- Notwithstanding anything contained in the Central Services (Medical Attendance) Rules, 1944, or the All India Services (Medical Attendance) Rules, 1954, the instructions issued from time to time b y the Central Govern- ment relating to the Central Government Health Scheme as in force in Delhi, shall apply mutatis mutandis in respect of persons mentioned in sub- rule (4) of Rule 1.