Section 12 in Rajasthan Civil Services (Medical Attendance) Rules, 1970
12. Savings.
- Nothing in these rules shall be deemed to-(1)entitle a Government servant to reimbursement of any cost incurred in respect of medical services obtained by him or to travelling for any journey performed by him otherwise than an expressly provided in these rules; or(2)prevent the Government from granting to a Government servant any concession relating to medical treatment or attendance or travelling allowance for any journey performed by him which is not authorised by these rules.
