Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3)(b) in Rajasthan Civil Services (Medical Attendance) Rules, 1970

(b)Claim for Travelling Allowance admissible to ailing Government servant and or attendant/escort under sub-rule (4) of rule 4 of these rules shall be drawn on Travelling Allowance Bill form. Such a travelling allowance claim shall be accompanied by a certificate from the Authorised Medical Attendant permitting the Government servant alone or with attendant/escort, where necessary to undertake journey.