Section 5(2) in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990
(2)Reimbursement of the expenses in the manner indicated in sub-rule (1) above shall also be allowed in respect of hospitalisation in non-Government hospitals within the State provided the following conditions are fulfilled,-(a)Where it is recommended by the Principal, Medical College or Director Health Services [or Director SKIMS] [Inserted vide SRO 142, dated 8-5-1998.] that the treatment is not available in the Government Hospitals and can be had in a private hospital in the State.OR(b)If the concerned authority (Principal Medical College or Director Health Services 1. Inserted vide SRO 142, dated 8-5-1998.[or director SKIMS]) is of the opinion that regardless of the availability of the treatment in a Government Hospital within the State the nature of surgery is such as require sophisticated theatre and as congenial surgical atmosphere for the prevention of infection in respect of operations of heart, lungs and brain and can be had in private hospital within the State.(c)Expenditure incurred in such cases shall be reimbursable as under:(i)Charges for operation and drugs and other expenses like room rent etc. excluding diet as may be charged from the beneficiary by the hospital authorities.(ii)The beneficiary shall be allowed 50% of the estimated cost of the hospital charges as advance,
