Section 16 in Rajasthan Civil Services (Medical Attendance) Rules, 2013
16. Purchase of medicines in case free supply is not provided.
(1)Medicines prescribed by Authorised Medical Attendant shall be purchased by the Government servant from a shop run by CONFED/Upbhokta Sangh or shop authorised by the competent authority. In case medicines are not available at the shop, then the in-charge of the shop will issue Non Availability Certificate and medicines can be purchased from market on the basis of NAC.(2)In case of emergency or non-availability/closing of Co-operative Shop, medicines upto Rs 500/- can be purchased from private shops.(3)In case of indoor treatment, if facility of CONFED/Upbhokta Sangh or a shop authorised by the competent authority is not situated in the premises of Approved Hospital/Public Private Partnership hospital, then the medicines can be purchased from private shops.(4)Medicines prescribed by the Authorised Medical Attendant can also be purchased from the shops run by the Rajashan Medicare Relief Society.
