Section 10 in Rajasthan Legislative Assembly Ex-Members and Family Pensioners (Medical Facilities) Rules, 2010
10. Recognition of Authorised shops for supply of medicines.
(1)All Cooperative Medical Stores organised and run by Rajasthan Sahakari. Upbhokta Bhandar shall be authorised shops for supply of medicines to the ex-members on the basis of prescription by authorized medical attendant under these rules.(2)At such places, where there is no Cooperative Medical Stores referred to in sub-rule (1), the Secretary shall recognise certain medical stores/shops already authorised by the District Authority for supply of medicines to the ex-members under these rules.(3)[ Medicines prescribed by the Authorised Medical Attendant can also be purchased from the shops run by the Rajasthan Medicare Relief Society.] [Added by Rajasthan Notification No. G.S.R. 155, dated 22.2.2016 (w.e.f. 9.11.2010).]
