Section 15(1) in Rajasthan Civil Services (Medical Attendance) Rules, 2013
(1)Medical advance Upto 75% of the estimated amount of reimbursable expenditure may be given to the hospital concerned for indoor treatment taken by the Government servant or his/her family members as per Appendix-XIV on the following conditions :(i)The entire amount of advance shall be remitted through Demand Draft in favour of the hospital by the DDO on behalf of the Government servant.(ii)The advance shall be granted not earlier than 15 days of the actual date of operation/treatment as fixed by the Authorised Medical Attendant.(iii)Medical Advance shall be granted on the basis of certificate of the following:(a)the Principal/Unit Head of a Medical College, in case the treatment is undertaken in a Government hospital of the State or in a referral hospital ;(b)the Superintendent or Head of the Approved Hospital/Public Private Partnership Hospital where the treatment has been taken.(iv)The advance shall be drawn in the name of Government servant and debited to head of account of pay and allowances.(v)Subsequent advance shall be granted only after the medical reimbursement claim(s) to the extent of previous advance has been submitted for adjustment.(vi)Government servant will have to submit medical reimbursement claim(s) within one month from the date of discharge of the patient from the hospital, and deposit unutilized amount of medical advance. In case of default, residual amount with 12% interest shall be deducted from his next salary bill(s).(vii)If the patient does not take treatment, he/she shall have to refund the entire amount advanced within 15 days. However, if the Authorised Medical Attendant reschedules treatment due to medical reasons, liability to refund shall accrue from the rescheduled date.(viii)Non-compliance of the above conditions shall be treated as misconduct on the part of defaulter(s).
