Section 17 in Rajasthan Civil Services (Medical Attendance) Rules, 2013
17. Reimbursement of medical expenses from two sources.
(1)A Government servant, who has subscribed/is subscribing to Medical Insurance Policies for himself/herself or his/her family, and is also eligible for availing medical facility under these Rules, may be allowed to claim reimbursement from both the sources. The claims in such cases shall be preferred as per procedure stated below :(i)The beneficiary will make the claim first to the insurance company and the residual claim if any, to the concerned Head of Office.(ii)Original vouchers/bills would be submitted to such insurance company along with claims. The company will retain such originals and issue certified copies clearly indicating amount met out or reimbursed on each bill/voucher in ink along with stamp and also issue certificate of total amount met out or reimbursed by it.(iii)The beneficiary would then prefer his/her residual medical reimbursement claim to the Head of Office along with photocopies of vouchers/bills processed as prescribed in Sub-rule 1(ii) above.Note: The procedure mentioned above shall also apply to cases that fall under Rule 12(2 )&12(4).(2)Reimbursement from the Government shall be limited to the amount admissible as per provisions of these Rules absolutely and shall be over and above the amount met out by the insurance company. The reimbursement from both sources should not exceed total expenditure incurred by the beneficiary on the treatment.
