Section 3(1) in Rajasthan Civil Services (Medical Attendance) Rules, 2013
(1)"Authorised Medical Attendant" in respect of a Government servant or class of Government servants at a Station or area, means:(i)a Medical Officer of the Rajasthan Medical & Health Department/ Medical Education Department on duty;(ii)a Medical Officer of hospitals attached to Rajasthan University of Health Sciences, Jaipur on duty ;(iii)an Ayurvedic/Unani/Homeopathic Chikitsak on Government duty;(iv)an Ayurved Chikitsak on duty in Ayurved Hospitals attached to Rajasthan Ayurved University, Jodhpur/National Institute of Ayurved, Jaipur;(v)a Medical Officer on duty in a hospital approved under these Rules and enlisted in Appendix-I;(vi)a Medical Officer of the Hospital on duty run under Public Private Partnership arrangement under these Rules and enlisted in Appendix-II;(vii)a Medical Officer of Referral Hospital on duty and enlisted in Appendix-III ;(viii)a qualified Medical Officer, so Authorised, of the private or charitable hospital of Allopathy/Ayurved/Unani/Homeopathy, recognized under these Rules by the Government.Explanation. - 1. "Authorised Medical Attendant" at a station outside Rajasthan shall mean an officer of Medical Department of Central or other State Government (as the case may be) on duty in a Government Hospital or Dispensary at that station.
