Section 8(2) in The M.P. Civil Services (Medical Attendance) Rules, 1958
(2)Every application made under sub-rule (1) shall be accompanied by an essentiality certificate in Form II duly signed by the authorised medical attendant of the treatment, room rent and diet charges duly countersigned by him :Provided that where the drugs prescribed by the authorised medical attendant are outside the priced vocabulary of the Medical Stores Depot, the essentiality certificate in Form II shall in addition be countersigned by the Civil Surgeon in cases where he is not himself the authorised medical attendant.
