Section 9 in Rajasthan Civil Services (Medical Attendance) Rules, 2008
9. Medical attendance and treatment outside Rajasthan in Government hospitals.
(1)A Government servant including members of his family posted to a station or sent on duty or spending leave or otherwise at a station outside Rajasthan in India and who falls ill there, shall be entitled to free medical attendance and treatment as an indoor and outdoor patient in any hospital maintained by the Central Government or other State Government on the scale and conditions which would, be admissible to him under these rules, had he been on duty or on leave in Rajasthan.(2)For the purpose of this rule "Authorized Medical Attendant" in respect of a Government servants or class of Government servant at a station outside Rajasthan shall mean an officer of Medical Department of Central or other State Government (as the case may be) on duty in a Government Hospital or Dispensary at this station.(3)The charges paid by the Government servants posted at Delhi to the following private hospitals/ clinics for X-ray, Pathological, Bacteriological, Radiological tests and other kind of investigations which are considered necessary by the doctor of the State Government posted in Delhi, shall be reimbursed: -
