Section 3 in Rajasthan Civil Services (Medical Attendance) Rules, 2008
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context, -(1)"Authorised Medical Attendant" in respect of a Government servant or class of Government servants at a Station or area, means: -(i)a Medical Officer of the Rajasthan Medical & Health Department on duty in a hospital or dispensary; or(ii)a Government Ayurved / Unani / Homeopathy Chikitsa Adhikari on duty in a Government hospital or dispensary; or(iii)an Ayurved Chikitsa Adhikari on duty in National Institute of Ayurved, Jaipur and attached hospital and in Ayurved Hospital attached to Rajasthan Ayurved University, Jodhpur;(iv)a Medical Officer/ Ayurved / Unani / Homeopathy Chikitsa Adhikari on duty in a hospital, private or run by Charitable Trust, which has been approved by the Government for the purpose of these rules for treatment of Government employees.(v)A qualified medical officer, so authorized, by the private or charitable hospital, approved/ recognized under these rules by the Government.Explanation. - An Authorised Medical Attendant for one spell of illness shall be either a Medical Officer or Ayurved / Unani / Homeopathy Chikitsa Adhikari.(2)"State" means the State of Rajasthan.(3)"Government" means the Government of Rajasthan.(4)"Director of Medical & Health Services" means the Head of the Medical & Health Department in Rajasthan.(5)"Director of Ayurved Department" means the Head of the Ayurved Department in Rajasthan.(6)"Government Hospital" means a Medical/ Ayurvedic/ Unani or Homeopathy Hospital/ Dispensary or institution maintained by the Government of Rajasthan or any organization, owned or controlled by the Government of Rajasthan or by a partner under a Public-Private Partnership arrangement, for the purpose of Medical / Ayurvedic / Unani or Homeopathic treatment and also include hospitals attached to National Institute of Ayurved, Jaipur and Rajasthan Ayurved University, Jodhpur and any other hospital so specified by the Government.(7)"Approved Hospital" means a private or charitable hospital in Rajasthan, which is included in the Appendix -1 or which is approved by the Government, on the recommendation of the Committee, formed under these rules.(8)"Referral Hospital" means an approved hospital, in or outside Rajasthan, where a patient is referred for treatment by the Principal of a Medical College or Head of a District Hospital, on the recommendation of the concerned Head of the Department, for such treatment(s), the facility of, which is not available in any Government hospital of the State. List of such hospitals is included in the Appendix - II.(9)"Health Benefit Advisory Committee" means the Standing Committee constituted under Rule -4.(10)"Family" means Government servant's wife / husband, children, including children adopted legally and parents, if wholly dependent upon the Government servant. It is not necessary that the members of the family of a Government servant should reside with him at the time of illness.Explanation. -(i)For the purpose of this clause the parents do not include step parents.(ii)For the purpose of this clause, the parents shall be regarded as wholly dependent upon the Government servant if they normally reside with the Government servant at the place of his duty and their total annual income from all sources including recurring income from sources like house rent, rent from land holdings, dividend, equity, shares, interest etc. does not exceed Rs.36000/- per annum. Non-recurring income e.g. Contributory Provident Fund, Gratuity, Government of India's Prize Bonds, Insurance benefits etc. shall not be regarded as income for the purpose of this clause.(iii)A declaration regarding income and the residence of parents shall be furnished by the Government servant once only from enforcement of these rules.(iv)Any addition / deletion in dependents due to birth/ demise shall be declared by the Government servant within three months.(11)"Medical Attendance" means in respect of a Government servant, attendance in a Government and approved hospitals or in the case of illness which compels the patient to be confined to his residence, at the residence of the Government servant by the authorised medical attendant, and includes:(i)such pathological, bacteriological, radiological or other methods of examination for the purpose of diagnosis as are available in any Government or approved hospital, in the State and are considered necessary by the Authorised Medical Attendant, and(ii)such consultation with any other medical officer or specialist in the service of the Government or approved hospital, as the authorised medical attendant certifies to be necessary, to such extent and in such manner as the medical officer or the specialist may, in consultation with the Authorised Medical Attendant, determine.(12)"Patient" means Government servant including family, as defined in Rule 3(10), who has fallen ill and to whom these rules apply.(13)"Treatment" means the use of medical and surgical facilities for curing the disease, from which the patient suffers, by the Authorised Medical Attendant at Government / approved hospital or at residence of the Government servant, in the case of illness which compels the patient to be confined to his residence, and includes;(i)the employment of pathological, bacteriological, radiological or any other methods, as are considered necessary by the Authorised Medical Attendant.(ii)dental treatment where the diagnosis of the pathological or other disease from which a patient is suffering indicates that the teeth are the real source of such disease, but it excludes Surgical operations needed for the removal of Odontomes including the oral surgery of the mouth.(iii)use of such medicines, vaccines, sera or other therapeutic substances but excluding medicines or other consumables/ non consumables, which are regarded as food, toiletary preparation, tonics having more food value, disinfectants and other similar preparations.(iv)confinement in Government hospital / approved hospital and pre-natal and post-natal treatment of wife of a Government servant and a female Government servant.(v)provision of accommodation in Government or approved hospitals on the scale as prescribed in these rules .(vi)consultation fee charged by the Authorised Medical Attendant from Government servant for attendance at residence of the patient as prescribed in these rules and also fee charged by Compounder/ Nurse for administering injection at the residence of the Government servant as per rates prescribed in these rulesIt is however clarified that "treatment" shall not include treatment undertaken for efficiency improvement like growth in height, cosmetic / plastic surgery to shape up some part of body / face, lippo-suction, weight reduction, dentures, use of spectacles/ contact lens etc.It is also clarified that implants, used for improvement of efficiency of any organ or part of the body, from its normal natural state, at the age of the government servant, other than those, which are specifically permitted based on the recommendation of the Advisory Committee, shall also not be included in the "treatment".(14)"Pay" for the purpose of these rules, means total of pay in running pay band and grade pay drawn.
