Section 3(2) in Rajasthan Civil Services (Medical Attendance) Rules, 1970
(2)(i)The expenses incurred by a Government servant on account of medical attendance and treatment shall on production of essentiality certificate from the Authorised medical attendant in the prescribed form, be reimbursed to him to the extent and in manner provided in these rules.(ii)The following charges paid by the Government servants for treatment are reimbursable:-(a)Cost (including sales tax paid by the Government servant on medicines purchased) of Allopathic Drugs, medicines, vaccines, Sera or other therapeutic substances not ordinarily available in Govt, hospitals. List of allopathic drugs, medicines which are not reimbursable is given in Appendix III.(b)Cost (including Sales Tax paid by the Government servant on medicines purchased) of Ayurvedic and Unani drugs approved preparation only not ordinarily available in Government hospital. List of Drugs which are reimbursable is given in Appendix IV.(c)Ambulance charges incurred to convey the patient from residence to a Government hospital vice versa or from one Government hospital to another for treatment or examination, if the ambulance belongs to Government or the Government hospital where patient is admitted.(d)Blood transfusion charges.(e)[ Cost wholly or partly of hearing aid or artificial limb (including cost of replacing a limb) or calipers.] [Substituted vide Notification No. F. 12(12) F. D. (Gr. 2)/82 dated 27-12-1982 [1-1-1983].][If a hearing aid equipment is required to be purchased again on the opinion of the competent authorised medical attendant and that the earlier equipment is beyond repairs, the reimbursement of cost would be limited to 50% only.] [Inserted vide Notification No. F. 12 (12) F. D. (Gr. 2)/82 dated 29-11-1984 with Immediate effect.](f)Consultation fee charged by the authorised medical attendant from the Government servant for treatment of Government servant at his residence to the extent and on scale laid down in the schedule given in Appendix 'X' of Rajasthan Service Rules Vol. II.(g)Fee paid to Compounder/Nurse per visit for administering injection at the residence of Government servant to the extent and on the scale laid down in the schedule given in Appendix 'X' of Rajasthan Service Rules, Volume II.(h)[ X-Ray charges paid by the Government servant in a Government hospital/dispensary/clinic.] [Inserted vide Notification No. F. 12 (1) F. D. (Gr. 2)/82 dated 27-12-1982 [1-1-1983].](i)[ Cost (including Sales Tax paid by the Government servant on medicines purchased) of Homeopathic drugs of approved preparation only, not ordinarily available in the Government Hospitals. List of Pharmacist as well as list of medicines which are reimbursable is given in Appendix 12.] [Substituted vide Notification No. F. 12 (1) F.D. (Gr. 2)/85 dated 10-9-1991.](j)[ Consultation fee charged by the authorised medical attendant and fee paid to Compounder/Nurse for administering injections in case of Homeopathic treatment at the residence of the Government servant will not be reimbursable.] [Inserted vide Notification No. F. 12 (1) F.D. (Gr. 2)/85 dated 20-5-1985 with immediate effect.](k)[ the charges paid by the Government servants in a Government Hospital under Auto Finance Scheme for pathological, bacteriological and radiological tests, X-Ray, Dialysis and investigation etc. which are considered necessary by the authorised medical attendant.] [Inserted by Notification F.12 (12) FD (Gr.2)/82, dated 20.5.1993, Published in Rajasthan Rajpatra, part 4 (ga) Extraordinary, dated 6.5.1994, page 15(29).](l)[ Actual cost of Intra-Ocular Lens implantation and the treatment thereto, if undertaken in Government Hospital.] [Inserted by Notification F. 12(12) FD (Gr.2)/82, dated 26.7.1993, Published in Rajasthan Rajpatra, part 4 (ga) Extraordinary, dated 6.5.1994, page 15(27).](m)[ Cost of Subcutaneous Infusion Pump-an instrument for use of blood transfusion.] [Inserted by Notification No. F.12(12) FD(Gr.2)/82, dated 7.4.1994, published in R.G.G. Part 4(ga)(I), dated 7.4.1994.]
