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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(2)(h) in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990

(h)The cost of Heart Pace Maker and replacement of diseased heart valves, wherever the supply of these appliances is recommended by the Competent Medical authority i.e. Director Health Services, or Principal of the Medical Education or Director Health Services or Principal of the Medical Colleges or the Head of the Department of the concerned speciality in the Institute of Medical Srinagar and necessary sanction thereof is accorded by the Administrative Department concerned the payment for the cost thereof shall be made by the concerned drawing and disbursing officer direct to the supplying agencies and not to the Government servant or his beneficiary.