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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(4) in Rajasthan Civil Services (Medical Attendance) Rules, 1970

(4)[ A Government servant shall present a cosolidated claim for reimbursement of medical expenses not earlier than once in a month in respect of all the members of his family including himself/herself after the treatment is over. In cases where treatment continues over a long period, a part claim for reimbursement of medical expenses may be presented by the Government servants as follows:- [Substituted by Notification No. G.S.R. 95, dated 12.9.2008 (w.e.f. 19.2.1970).]
Pay Slab Amount per claim
(i) Above Rs. 16,500/- Rs. 500/- & above.
(ii) Upto Rs. 16,500/- Rs. 250/- & above.]