Section 14(2) in Rajasthan Civil Services (Medical Attendance) Rules, 2013
(2)(i)Claim for Travelling Allowance under these Rules shall be drawn on TA Bill form and a certificate from the Authorised Medical Attendant, as prescribed under Sub-rule (1) above should be attached with the claim.(ii)The bill shall be countersigned by the authority competent to sign the Travelling Allowance bill of the Government servant concerned.Explanation : The Authorised Medical Attendant for the purpose of this Rule means the Authorised Medical Attendant as referred in Rule 3(1 )(i) to (iv) and (vii).
