Section 15(2) in Rajasthan Civil Services (Medical Attendance) Rules, 2013
(2)In case of outdoor treatment, Head of office can grant medical advance as per Appendix-XIV to a Government servant for purchase of drugs and medicines for treatment of Heart, Cancer and Kidney diseases on the recommendation of Authorised Medical Attendant. Government servant shall have to submit the reimbursement claim within one month and deposit the balance amount. In case of default, residual amount with 12% interest shall be deducted from his next salary bill(s). Subsequent advance can be granted subject to the adjustment of previous advance.
