Section 14(1) in Rajasthan Civil Services (Medical Attendance) Rules, 2008
(1)Claims for reimbursement of medical expenses upto Rs.250/-presented by a Government servant, in case of allopathic medicines purchased for himself and members of his family from other than Cooperative shops in emergent circumstances/ non-availability of Cooperative shops, under these rules shall be paid on the basis of prescription of the Authorised Medical Attendant.Provided that at places where purchases of Allopathic medicines through Co-operative Shops run by the Upbhokta Sahakari Sangh / Bhandar is provided the maximum ceiling for presenting the claim in such cases shall be Rs.500/-.
