Section 11A in Rajasthan Civil Services (Medical Attendance) Rules, 1970
11A. [ [Added new rule 11-A vide F.D. Notification No. F. 12 (2) F.D. (Gr. 2)/78 dated 8-1-1981.]
A retired judge of the Rajasthan High Court, who can not avail himself of the medical facilities available under Central Government Health Scheme on account of non existence of such a Scheme at the place where he resides in the State, shall be entitled to the Medical facilities and concessions to the extent indicated in Rule 11 of these Rules.] [Inserted by Notification F. 12(12) FD (Gr.2)/82, dated 13.6.1994, Published in Rajasthan Rajpatra, part 4 (ga)(i) Extraordinary, dated 5.8.1994, page 75 (1).]
