Section 18 in Rajasthan Civil Services (Medical Attendance) Rules, 2013
18. Procedure for claiming reimbursement of medical expenses.
(1)A Government servant shall present reimbursement claim to his/her Head of Office in duplicate, in the form prescribed in Annexure-VI and as per procedure stated below :(i)If the claim of medical expenses is upto Rs 500/- then in support of reimbursement claim, Government servant is required to attach prescription, relevant certificates, cash memo/bill for purchase of medicines and or other items. The prescription shall be signed by the Authorised Medical Attendant under his/her official stamp and shall bear OPD registration number and date of the hospital.(ii)If the claim of medical expenses is more than Rs. 500/-, then in support of reimbursement claim Government servant is required to attach Essentiality Certificate in duplicate, in the Form prescribed in Annexure-VII, cash memo/bill for purchase of medicines and other items, along with relevant certificates required under rules duly verified and signed by Authorised Medical Attendant under his/her official stamp.(iii)Consultation fee paid to Authorised Medical Attendant or/and fee paid to compounder/nurse per visit for administering injectables at residence of Government servant as per the Rajasthan Medical Officers and Nursing Staff Fees Rules, 2011 shall be claimed on the production of certificate prescribed in Annexure VIII.(iv)In case treatment is taken in referral hospital, a Government servant is required to attach Essentiality Certificate in duplicate in the Form prescribed in Annexure-VII, cash memo/bill for purchase of medicines and other items, relevant certificates required under rules duly verified and signed by doctor on duty of that hospital or countersigned by the Authorised Medical Attendant of Government hospital on whose advice the treatment outside the State was taken, under his/her official stamp and self-attested copy of outdoor prescription slip in support of reimbursement claim.(v)If the total expenditure on drugs and medicines is more than Rs. 2 lacs, or on medical investigation more than Rs. 1 lac or total expenditure on medical attendance and treatment is more than Rs.5 lacs than the Head of Office will refer the case to the Principal of concerned Medical College to constitute a Medical Board to ascertain the genuineness of the claim. The reimbursement in such cases shall be governed as per opinion of the Medical Board.(vi)In case treatment continues over a long period, a Government servant can submit part claim once in a month, as per procedure prescribed under these rules, if reimbursable amount is more than Rs 1000/-.Note: Any tax paid by a Government servant on the purchase of items admissible under these Rules shall also be reimbursable to the extent and limit prescribed.(2)An Authorised Medical Attendant who verifies and signs the Essentiality Certificate shall maintain a register as prescribed in Annexure-IX and shall mention the serial number with date of entry in such register on the Essentiality Certificate. District Medical & Health Officer or Superintendent of the Hospital or any other officer authorised by the Government may inspect and check the register without any prior notice.(3)Government servant shall submit the medical reimbursement claim at the place of his current posting within 2 years from the date of completion of treatment. But in case treatment was completed during deputation posting of the Government servant, then claim shall be preferred to borrowing authority.(4)Medical expenses shall be charged to salary budget head and shall be drawn in the pay bill form, duly countersigned by the authority competent to do so under Travelling Allowance Rules.(5)Head of the Department may refer any reimbursement claim of medical expenses for third party confirmation or confirmation by a team of doctors. Reimbursement in such cases shall be limited to the amount recommended by that body.
