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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3) in Rajasthan Legislative Assembly Ex-Members and Family Pensioners (Medical Facilities) Rules, 2010

(3)In case an ex-member is residing in a remote area where adequate medical facility of free medicines is not available, such ex-member shall have an option either to continue to avail medical facility on the basis of medical diary or in lieu of, if he may get fixed medical allowance of Rs. 300/- per month for outdoor treatment. The payment shall be made by the Secretary by making entry in the ex-member's medical diary.