Section 7 in Rajasthan Legislative Assembly Ex-Members and Family Pensioners (Medical Facilities) Rules, 2010
7. Procedure for claiming medical reimbursement.
- [(1) For claiming medical reimbursement, the original receipts and vouchers of medicines issued by the hospital and Essentiality Certificate as prescribed in the case of Government Servants with the modification that the words "Government Servant" shall be substituted as "Ex-Member", shall be countersigned by the hospital authorities where treatment has been taken.] [Substituted by Rajasthan Notification No. G.S.R. 155, dated 22.2.2016 (w.e.f. 9.11.2010).](2)ex-member, getting treatment in Government hospitals/ approved hospital/referred hospital within the State or outside the State, as the case may be, shall be required to submit his/her medical claim after obtaining treatment in accordance with these rules to the Secretary along with the following papers for sanctioning the medical claims, -(i)Attested Photostat copy of the page of medical diary containing the entry of renewal medical diary containing joint/ single photograph, as the case may be;(ii)Attested Photostat copy of the page of Medical diary containing the entry renewal of medical diary for that year in which facility is availed;(iii)Essentiality Certificate with vouchers duly countersigned by the hospital authorities, where treatment has been taken; and(iv)Attested Photostat copy of the admission-discharge card containing the details of admission, operation and discharge from the hospital.
