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State of Rajasthan - Section

Section 10 in The Rajasthan Legislative Assembly Pensioner Members (Free Transit by Road Transport Service and Medical Facilities) Rules, 1989

10. Medical reimbursement.

(1)For claiming medical reimbursement a pensioner member shall submit an application and essentiality certificate to the Secretary in the forms given in Appendices 5 and 6 of the Rajasthan Civil Services (Medical Attendance) Rules, 1970 with the modification that the words "Government Servants" shall be substituted as "Pension-Member".
(2)If the Secretary is satisfied that the application, essentiality certificate and other documents are complete in all respects, he shall sanction the amount of reimbursement subject to the extent of its admissibility under sub-section (2) of section 4-A of the Act,
(3)The reimbursement on account of medical treatment charges under these rules shall be governed by the provisions of the Rajasthan Civil Services (Medical Attendance) Rules, 1970, as in force for the time being.Serial No. ..............Appendix 'A'(See rule 3)Identity-Cum-Road Journey PassRajasthan State RoadwaysRajasthan Legislative Assembly Pensioner-MembersIdentity-cum-Road Journey PassNot transferable
Name .....................................   Photograph
(PensionerMember)  
Address ..................................  
................................................  
Available for free travel on Rajasthan State Roadways ServiceBuses  
Date .......... Secretary
  Rajasthan Legislative Assembly
  .........................
  Pensioner-Member's Signature
  (Address .....................)