Section 4 in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990
4. Beneficiary
-In these rules unless the context otherwise requires, every State Government servant and the members of his family to whom these rules apply will hereinafter be called a "beneficiary" ,-(a)Registration of beneficiaries (as per Annexure 'A') will be made by respective Heads of offices on receipt of application/declaration from the Government servants (as per Annexure B).(b)Respective Heads of Officers will issue (as per Annexure "C") index cards of every Government servant entitled to these benefits and such cards shall include the details regarding the beneficiaries.
