Section 5 in Rajasthan Civil Services (Medical Attendance) Rules, 2008
5. Provision to opt Mediclaim Insurance Coverage.
- A Government servant, who is entitled to avail medical attendance and treatment facilities and reimbursement thereof under these rules, can opt out of the benefits under these rules and avail medical facilities under any mediclaim insurance Scheme, of any insurance provider regulated by the Insurance Regulatory & Development Authority (IRDA). Government will reimburse full premium, including service tax, upto an amount of Rs. 3000 (or so revised by the Government from year to year) per annum for the family. The option can be exercised by filing prescribed form in writing with the Appointing Authority. Such option once exercised shall be final and irrevocable and such Government servant shall not be entitled to avail facility of medical attendance and treatment and reimbursement thereof, under these rules.
