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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2)(iii) in Rajasthan Civil Services (Medical Attendance) Rules, 1970

(iii)A Government servant or member of his family who receives medical attendance and treatment at his residence under rule 4 (3) shall be reimbursed the consultation fee charged by the authorised medical attendant and/or fee paid to Compounder/Nurse for administering injection on production of a certificate from the Authorised Medical Attendant in the prescribed Form given in Appendix 8. This certificate shall be attached with the application for claiming fee paid to Compounder/Nurse for administering injection at the residence of the Government servant a certificate from the Authorised Medical Attendant in the Form B given in Appendix 8 shall be appended to the application Form.