Section 10 in Rajasthan Civil Services (Medical Attendance) Rules, 2013
(10)"Medical Attendance" means attendance by an Authorised Medical Attendant in a Government/Approved/Public Private Partnership/Referral Hospital or at the residence of Government servant in case the patient is compelled to be confined to his/her residence, and includes:(i)employment of pathological, bacteriological, radiological or other methods of examination (tests/investigations) for the purpose of diagnosis that are considered necessary by the Authorised Medical Attendant ;(ii)consultation with any other medical officer as defined in Rule 3(1) to such extent and in such manner as certified by the Authorised Medical Attendant.
