Section 11 in Rajasthan Legislative Assembly Ex-Members and Family Pensioners (Medical Facilities) Rules, 2010
11. Issuance of Non-availability Certificate to the ex-members in respect of medicines not available at authorized shops and its reimbursement.
(1)In case the medicines prescribed by the Authorized Medial Attendant in the medical diary of the ex-member are not available with the authorized shops, the in-charge of the shop shall issue a Non-availability Certificate (N.A.C.) to the ex-member.(2)An ex-member shall purchase the medicines from the licensed medicinal shop.(3)An ex-member shall submit the claims of medicines purchased on the basis of N.A.C. to the Secretary alongwith Medical Diary.(4)The Secretary shall ensure that reimbursement of claim submitted by the ex-member is made as early as possible, but in no case later than three months.
