Section 8(1) in Rajasthan Civil Services (Medical Attendance) Rules, 1970
(1)Every Government servant claiming refund of medical expenses incurred on account of medical attendance and treatment for himself and/or members of his family, shall make an application in duplicate in form given in Appendix 5. [Such claims shall be presented within two years from the date of completion of treatment] [Substituted by Notification F. 12(12) FD (Gr.2)/82, dated 8.3.1994, Published in Rajasthan Rajpatra, part 4 (ga) Extraordinary, dated 6.5.1994, page 15 (1).].
