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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1)(ii) in Rajasthan Civil Services (Medical Attendance) Rules, 1970

(ii)If the class of accommodation to which a Government servant is entitled to under sub-clause (i) above is not available, accommodation of a higher class may be provided if the admission of patient can not be delayed without danger to his health. The Superintendent/ Principal. Medical & Health Officer of the hospital shall record this fact in the appropriate hospital records.