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State of Rajasthan - Section

Section 12 in Rajasthan Civil Services (Medical Attendance) Rules, 2008

12. Grant of advance for medical attendance and treatment (outside/ within State).

(1)A Government servant and member(s) of his family, entitled to medical attendance and treatment under these rules, may be granted 75% of the estimated cost of treatment, subject to a maximum of Rs. 2.00 Lacs, as medical advance. The estimated amount of reimbursable expenditure on medical attendance and treatment should invariably be indicated in the certificate to be given as under: -
(a)From 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 outside the State.
(b)From Superintendent / Head of the approved hospital in case the treatment is undertaken in approved hospital.
(2)However, for treatment of Cancer, Bone Marrow transplantation and any other treatment as per sub-rule (1) of this rule, in which the amount considered sufficient for the required medical attendance and treatment is more than Rs.5 lacs, medical advance may be granted Rs.3.00 lacs by the Administrative Secretary.
(3)The advance shall be sanctioned by the Head of Office / Head of Department/ Secretary to Government of concerned Administrative Department, as the case may be, in consultation with the senior most Accounts personnel posted in the Office / Department, keeping in view the estimated amount of expenditure indicated in the certificate or the pecuniary limit mentioned in sub-rule (1) and sub-rule (2), as under: -
S.No. Sanctioning Authority Amount of advance (for treatment outside /within State)
1. Head of Office. Upto Rs. 50,000/-
2. Head of Department Above 50,000/- but upto Rs. 2,00,000/-
3. Secretary to Government of concernedAdministrative Department. Above 2,00,000/- but upto Rs.3,00,000 Lac
(4)The advance shall be debited to head of account to which pay and allowance of the Government servant are debited.
(5)
(i)Once an advance has been sanctioned, further advance shall not be allowed until the medical reimbursement claim(s) to the extent of amount of previous advance has been submitted for adjustment.
(ii)Entire amount of advance shall finally be adjusted against the due medical reimbursement claim under these rules not later than the expiry of a period of one month from the date of release of the patient from the hospital, otherwise 12% interest shall be charged.
(iii)Unspent amount of advance, if any, shall invariably be refunded in cash within 15 days from the date of patient returned from the hospital, otherwise 12% interest shall be charged.
(iv)The advance shall be granted only 15 days before the actual date of operation/treatment as fixed by the Authorised Medical Attendant.
(v)If as per advice of the Medical Attendant or for any other reason, the patient does not take treatment, the advance shall be refunded by the applicant employee within 15 days from the date on which such a decision is taken, but this shall not apply in cases where the date of treatment has been postponed due to medical reasons by the Authorised Medical Attendant.
(vi)Sanction of advance shall not be treated as concurrence/ sanction for reimbursement. The adjustment of advance/ reimbursement shall be admissible as per provisions of these rules.
(vii)Entire amount of advance shall be remitted through Demand Draft in favour of the hospital.
(viii)Non-compliance of these conditions subject to which this advance is being granted would be treated as misconduct.