Section 13(3) in Rajasthan Civil Services (Medical Attendance) Rules, 2008
(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 Rule 6 of these rules shall be drawn on Travelling Allowance bill form. Such a travelling allowance claims 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.
