Section 107 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
107. [ (i) Ordinary medical attendance shall be provided by the Corporation for its employees.
Explanation: - Ordinary medical attendance shall not deemed to include hospital fees (other than fees for medical attendance) nursing or nursing home fees or specialists fees. Fees not included in ordinary medical attendance shall be paid by the Corporation only in exceptional circumstances and at the discretion of the Board in the case of officers and the Managing Director in the case of other employees.] [Substituted by Amendment Notification dated 11-11-1961, Rajasthan Gazette, Part IV-C, dated 14-12-1961.](ii)[ Medical expenses of an employee and his or her family consisting of wife/husband and minor legitimate children depending on the employee duly certified by a qualified medical practitioner recognised by the State Government under the Rajasthan Civil Services (Medical Attendance) Rules 1970 or any other qualified and registered medical practitioner approved by the Managing Director of the Corporation will be reimbursed by the Corporation subject to a maximum of (i) Rs. 500/- per year for each employee in Class 'A' and (ii) Rs. 250/- for each employee in Class 'B' and (iii) Rs. 150/- for each employee in Class 'C' and in case involving expenditure of more than (i) Rs. 500/- per year for each employee in class A' & (ii) Rs. 250/- for each employee in Class 'B' & (iii) Rs. 150/- for each employee in Class 'C' shall be submitted to the Executive Committee/Board, for order. Reimbursement to employees shall be allowed only on such of the medicines which are approved from time to time by the State Government for reimbursement to its employees under Rajasthan Civil Services (Medical Attendance) Rules. 1970. [Substituted by Amendment Notification dated 6-1-1975, Rajasthan Gazette, Part VII-B, dated 16-1-1975.]Explanation. - Ordinary medical attendance shall not be deemed to include hospital fees (other than fees for medical attendance or nursing charges.] [Substituted by Amendment Notification dated 12-12-1975, Rajasthan Gazette, Part VII-B, dated 25- 2-1975.][Chapter IX] [Added by Amendment Notification dated 31-10-1966, Rajasthan Gazette, Part VII-B, dated 23-2-1967.]Advance to employees for purchase of conveyance
