Section 11(1) in Rajasthan Civil Services (Medical Attendance) Rules, 2008
(1)Where both husband and wife are Government servants prior to 01.01.2004, they shall be entitled to medical attendance and treatment under these rules. The claim for reimbursement of medical expenses of spouse and other dependent family members can be preferred by anyone of them provided he / she has exercised an option intimating the Appointing authority that claims of medical reimbursement will be made to Government for the spouse and other dependent family members by him / her. Such option can be revised only with Government approval.
