Section 5(6) in Rajasthan Legislative Assembly Ex-Members and Family Pensioners (Medical Facilities) Rules, 2010
(6)The authorised shopkeeper shall send a statement of claim in respect of medicines supplied to the ex-member in Form-3 accompanied by the second copy of the bill to the Secretary for getting payment.Provided that expenditure incurred by an ex-member on treatment of himself or his family member during the period from 1st April, 2010 to the date of publication of these rules or on the date of issue of Medical Diary under these rules, whichever is earlier, shall be reimbursed on the basis of prescription of authorised medical attendant and the cash memo issued by the authorised shops or licensed medical shops and the such amount shall be counted for the purpose of ceiling specified in rule 3 and any amount above the ceiling specified in rule 3 shall be reimbursed subject to the approval of the Committee specified in rule 4 up to a maximum amount of Rs. 35000/ -.
