- Any travelling expenses incurred by the retired President or the medical attendant or regular medical attendant or specialist or medical practitioner in connection with the medical attendance and treatment of the retired President shall be borne by the Central Government on production of a certificate by the retired President in Form-III, or any person authorised by him in this behalf in Form-IV, appended to these rules. In the case of a Government medical officer who may perform journeys to attend on the retired President, the travelling expenses may be drawn by him through the usual Government channels. If the officer belongs to a State Government, the latter may claim reimbursement of the cost from the Central Government.
