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State of Rajasthan - Section

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

8. Procedure for claiming reimbursement.

- The procedure to be followed for claiming reimbursement of expenses incurred by a Government servant on account of medical attendance and treatment under these rules shall be as follows:-
(1)Every Government servant claiming refund of medical expenses incurred on account of medical attendance and treatment for himself and/or members of his family, shall make an application in duplicate in form given in Appendix 5. [Such claims shall be presented within two years from the date of completion of treatment] [Substituted by Notification F. 12(12) FD (Gr.2)/82, dated 8.3.1994, Published in Rajasthan Rajpatra, part 4 (ga) Extraordinary, dated 6.5.1994, page 15 (1).].
(2)
(i)Each form of application referred to in clause (1) shall be accompanied by an Essentiality Certificate from the Authorised Medical Attendant in Form given in Appendix 6 alongwith any other certificate(s) required to be attached under any rule. A duplicate copy of the Essentiality Certificate signed by the Authorised Medical Attendant shall be prepared by the concerned Government servant for attaching it with the duplicate copy of the application form referred to in sub-rule (1).
(ii)The cash memo attached to the medical bills, for purchase of medicines shall be verified and signed by Authorised Medical Attendant prescribing the medicines.
(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.
(iv)Every Authorised Medical Attendant while signing the Essentiality Certificate shall make an entry in the register in the prescribed form given in Appendix 7 in the serial order of issue of such certificate or alternatively a copy of the Essentiality Certificate alongwith the form of application shall be retained in support of the entries shown in Columns 3 to 7 of the prescribed register. He shall indicate the Serial Number (with date) at which the entry has been made in the aforesaid register on the Essentiality Certificate. The register maintained by the Authorised Medical Attendant shall be available for inspection and check without notice by the District Medical & Health Officer or Superintendent of the Hospital or any other officer authorised by the Government from time to time.
(3)
(i)
(a)The bill for medical expenses shall be drawn in the form prescribed for drawing pay and allowances of Government servants and charged to the budget head to which pay and allowances are debited.
(b)Claim for Travelling Allowance admissible to ailing Government servant and or attendant/escort under sub-rule (4) of rule 4 of these rules shall be drawn on Travelling Allowance Bill form. Such a travelling allowance claim shall be accompanied by a certificate from the Authorised Medical Attendant permitting the Government servant alone or with attendant/escort, where necessary to undertake journey.
(ii)The bill shall be countersigned by the authority competent to sign the Travelling Allowance bill of the Government servant concerned.
(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.]