,sls mipkj vkSj bykt tks bl fu;ekoyh }kjk izkf/kd`r ugha gS dks fj;k;r nsus dh jkT; ljdkj dh 'kfDr %& bl fu;ekoyhg esa fdlh ckr ds gksrs gq, Hkh jkT; ljdkj dks ;g 'kfDr gS fd og fdlh Hkh O;fDr dks] tks bl fu;ekoyh ds v/khu mipkj ;k bykt ds fy, izkf/kd`r ugha gSa] mipkj vkSj bykt dh lqfo/kk iznku djsaA la[;k III ,e0&17028/59-14024H }kjk vUr% LFkkfirAAppendix IInstructions for free medical attendance and treatment of families of Government servants at the hospitals.(I)Copy of letter no. 407-L.S.G.R. dated Ranchi, the 11th June, 1945, from E. T. Prideaux Esq. O. B. E. I. C. S., Secretary to the Government of Bihar, Local Self-Govt. Deptt., to all Secretaries to the Government of Bihar Heads of Departments, the Registrar, Patna High Court and the Secretary to His Ecellency the Governor of Bihar.Subject. - Medical attendance and treatment at hospitals-Grant of concession to families of Government servants.I am directed to enclose a copy of Letter No. F. 12 (6)-W/11/45, dated the 19th April, 1945, with enclosures, from the Government of India, Finance Department and to say that Provincial Government have been pleased to decide that families of Government servants under the rule making control of this Government should be entitled free of charge to medical attendance and treatment at hospitals as defined in the relevant Medical Attendance Rules, applicable to the Government servants concerned and on the scale and conditions allowed to the Government servants himself in each case. This concession does not include medical attendance or treatment other than at a hospital at which the Government servant himself is entitled to treatment free of charge. The terms "family" means a Government servant's wife, legitimate children residing with and wholly dependent on him.
