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State of Bihar - Section

Section 15 in Medical Attendance Rules

15. Fees for medical attendance on families to be settled before hand.

- No scale of fees has been prescribed for medical attendance on the families, of Government servants. To prevent any subsequent misunderstanding a definite arrangement should be made in such cases on the first occasion that the medical officer is called in. In the absence of a special agreement or contract on the basis of a yearly payment, it will be fair to assume that the Medical officer's professional services are to be remunerated by the visit.