- Nothing in these rules shall be deemed to prevent the Central Government from providing to a retired President, his spouse or the spouse of a person who dies while holding the office of President any facility relating to the medical treatment or attendance or travelling expenses for any journey performed by him or the spouse which is not authorised by rules 4 to 6B.Form - I(Form of certificate referred to in sub-rule (4) of rule 3)Certified that the amount of Rs....................... (Rupees ......................) drawn by me during the year ending 31st March, .......... Has been expended on the maintenance of my secretarial staff and the office expenses thereof.Signature : ..................................Date : ..........................................Place : ........................................Form - II(Form of certificate referred to in rule 4 and rule 6B)Certified that the amount of Rs......... (Rupees ..........) drawn by me has been expended in connection with my medical treatment/attendance/consultation.Signature : ..................................Date : ..........................................Place : ........................................Form - IIA(Form of certificate referred to in rule 4)Certified that the amount of Rs. ....... (Rupees .........) drawn has been expended in connection with retired President medical treatment/attendance/ consultation.Signature : ..................................Date : ..........................................Place : ........................................Form - IIB(Form of certificate referred to in sub-rule (2) of rule 6B)Certified that the amount of Rs. ........ (Rupees .............) drawn has been expended in connection with the medical treatment/attendance/consultation of Shri/ Shrimati ............................ spouse of ....................................Signature : ..................................Designation : ..............................Date : ..........................................Place : ........................................Form - IA(Form of certificate referred to in sub-rule (4) of rule 3)Certified that the amount of Rs. ........... (Rupees ............... ) drawn during the year ending 31st March, ........... Has been expended on the maintenance of retired President's secretarial staff and the office expenses thereof.Signature : ..................................Designation : ..............................Date : ..........................................Place : ........................................Form - IA(Form of certificate referred to in sub-rule(4) of rule 3)Certified that the amount of Rs. ............. (Rupees ...............) drawn during the year ending 31st March, .......... Has been expended on the maintenance of retired President's secretarial staff and the offices expenses thereof.Signature : ..................................Designation : ..............................Date : ..........................................Place : ........................................Form - III(Form of certificate referred to in rule 6)Certified that the amount of Rs. ......... (Rupees ............ ) drawn by me on account of travelling expenses has been incurred by me/my medical attendant/specialist/medical practitioner in connection with medical consultation/attendance/treatment.Signature : ..................................Date : ..........................................Place : ........................................Form - IV(Form of certificate referred to in rule 6)Certified that the amount of Rs. ........ (Rupees ........... ) drawn on account of travelling expenses has been incurred by the retired President/the retired President's medical attendant/specialist/medical practitioner in connection with medical consultation/ attendance/treatment.Signature : ..................................Designation : ..............................Date : ..........................................Place : ........................................Form - IVA[Form of certificate referred to in sub-rule (2) of rule 6B]Certified that the amount of Rs. ........ (Rupees ............) drawn on account of travelling expenses has been incurred by :-(i)Shri/Shrimati .......................... Spouse of .................................OR(ii)Medical attendant/specialist/medical practitioner of Shri/Shrimati .............. spouse of ....................... In connection with medical consultation/attendance/treatment.Signature : ..................................Designation : ..............................Date : ..........................................Place : ........................................[Substituted vide Notification No. 10/19/96-M&G dated 10-2-2009 GSR No. 88(E)][Substituted vide Notification No. 10/19/96-M&G dated 10-2.2009 GSR No. 88(E)]
