Section 7(1) in The M.P. Civil Services (Medical Attendance) Rules, 1958
(1)If a Government servant submits medical reimbursement bills in respect of treatment of himself or any member of his family as an out-door patient exceeding Rs. 250/- (Rupees two hundred fifty) per month for four times in a year or continuously for three months, the Controlling Authority shall seek second opinion of the Chief Medical and Health Officer and only on receipt of a favorable recommendation, shall pass the medical reimbursement bill. In case of treatment by any Indian system of Medicines or Homoeopathy second opinion of the Divisional Officer Ayurveda or District Ayurveda Officer in-charge, as the case may be, shall be obtained instead of the Chief Medical and Health Officer.
