Section 3(3) in The M.P. Civil Services (Medical Attendance) Rules, 1958
(3)In case of demand for medical attendance at the residence of the Government servant, the authorised medical attendant shall attend to the patient at the residence of the Government servant as often as may be deemed necessary, if he considers the case to be of sufficiently serious nature as to demand his attendance at the residence. A Government servant whose demand for such attendance is not complied with may report the matter to the Director of Health Services if the authorised medical attendant is the Civil Surgeon and in any other case to the Civil Surgeon whose decision shall be final :Provided that where the residence of the Government servant is at a distance of more than five miles from the headquarter of the authorised medical attendant the attendance of the authorised medical attendant shall not be required except in extraordinary circumstances.
