Section 5(1) in Rajasthan Civil Services (Medical Attendance) Rules, 1970
(1)The members of the family of a Government servant shall be entitled to free medical attendance and treatment at a Government hospital on the scale and conditions allowed to a Government servant himself under rule 3 and sub-rule (1), (2) & (3) of Rule 4. For the purpose of admissibility of concessions under this rule, it is not necessary that the member(s) of the family of a Government servant should reside with him at the time of illness.
