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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(1)(iv) in Rajasthan Civil Services (Medical Attendance) Rules, 2013

(iv)In case treatment is taken in referral hospital, a Government servant is required to attach Essentiality Certificate in duplicate in the Form prescribed in Annexure-VII, cash memo/bill for purchase of medicines and other items, relevant certificates required under rules duly verified and signed by doctor on duty of that hospital or countersigned by the Authorised Medical Attendant of Government hospital on whose advice the treatment outside the State was taken, under his/her official stamp and self-attested copy of outdoor prescription slip in support of reimbursement claim.