Section 10(2) in The M.P. Civil Services (Medical Attendance) Rules, 1958
(2)All bills for medical expenses shall be countersigned by the controlling authorities who are empowered to countersign travelling allowance bills of the Government servant concerned. It shall be the duty of the controlling officer to scrutinize carefully before signing or countersigning a claim in respect of medical expenses, that the claim is genuine and is covered by the rules and that charges claimed are supported by the necessary cash memos, receipts, certificates, etc. The controlling authority may reject such claims as do not satisfy these conditions.
