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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1) in Rajasthan Civil Services (Medical Attendance) Rules, 1970

(1)A Government servant who-receives medical attendance and treatment at a Government hospital as an indoor patient shall be entitled to the following concessions :-
(a)[ [(i) Accommodation in the Government Hospital as classified below, shall be provided free of charge, subject to availability:- [Substituted vide Notification No. F. 12(12) F.D. (Gr. 2)/82 dated 23-9-1989 [1-9-1988].]
Pay Slab Class of Accommodation
(a) Rs. 25,000/- or above Deluxe or Cottage Ward.
Rs. 14,000/- or above but below Rs. 25,000/- Cottage Ward.
Below Rs. 14,000/- but below Rs. 6,600/- Rental Ward of the lowest category.]
(ii)If the class of accommodation to which a Government servant is entitled to under sub-clause (i) above is not available, accommodation of a higher class may be provided if the admission of patient can not be delayed without danger to his health. The Superintendent/ Principal. Medical & Health Officer of the hospital shall record this fact in the appropriate hospital records.
(b)Ordinary nursing facilities available in a Government hospital.
(c)Free diet in case of Government servant whose pay does not exceed [Rs. 9000/- per month] [Substituted 'Rs. 3600/- per month' by Notification No. G.S.R. 95, dated 12.9.2008 (w.e.f. 19.2.1970).] if arrangements exist for dieting patients.
(d)Free medical attendance and treatment as provided in rule 3.]