Section 8 in Rajasthan Legislative Assembly Ex-Members and Family Pensioners (Medical Facilities) Rules, 2010
8. Fixed Medical Allowance to Ex-members.
- [(1) Where an ex-member does not want to avail the medical facility under these rules and opt to take a fix medical allowance, a fix medical allowance amounting to Rs. 300/- per month shall be payable to him/her. An ex-member may give option either for medical diary or fix medical allowance on the commencement of the every financial year but not later than 25th April of the year. In case in ex-member does not give any revised option within the above time limit, the existing option shall prevail.] [Substituted by Notification No. F7(2) Sansad/ 2009 dated Feb, 2012 w.e.f. 1st Oct, 2011.]Note. - For the Financial year 2011-12 option shall be exercised for the remaining period of the financial year.(2)The amount of fixed medical allowance shall be disbursed by the Secretary to the ex-member every three months. He shall ensure receipt of amount of earlier payment before disbursing the next payment and shall maintain a separate register of payment of fixed medical allowance.(3)In case an ex-member is residing in a remote area where adequate medical facility of free medicines is not available, such ex-member shall have an option either to continue to avail medical facility on the basis of medical diary or in lieu of, if he may get fixed medical allowance of Rs. 300/- per month for outdoor treatment. The payment shall be made by the Secretary by making entry in the ex-member's medical diary.(4)An ex-member shall submit an application for reimbursement of fixed medical allowance in the Form 4 or Form 5, as the case may be, to the Secretary.
