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 6(2)] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(b)Air fare of the patient only if in case of ailment of a serious nature, the Principal, Medical College or the Director Health Services/[Director SKIMS] [Inserted vide SRO 142 dated 8-5-1998.] justifies for reasons recorded that the patient cannot travel by rail/road in such cases the fare of the attendant will be reimbursable on road/rail basis.