Section 5 in Rajasthan Legislative Assembly Ex-Members and Family Pensioners (Medical Facilities) Rules, 2010
5. Maintenance of Ex-Member's Medical Diary.
(1)Every Ex-member shall have a medical diary, which shall contain his particulars with a joint photograph of self and spouse in Form-1. The Joint photograph of ex-member and his spouse shall be affixed on the medical diary and attested by the Secretary.[***] [Deleted 'Sub-rule (2)' by Rajasthan Notification No. G.S.R. 155, dated 22.2.2016 (w.e.f. 9.11.2010).](3)The authorised medical attendant shall, after identification of the ex-member on the basis of medical diary, record prescription in the medical diary of the ex-member itself and ensure that he does not prescribe those medicines for ex-member which have been incorporated in the 'negative list medicines' applicable to the Government servants. The prescription recorded by the authorised medical attendant in the medical dairy shall bear number and date of concerned dispensary or hospital and also full signature of the authorized medical attendant with his official seal. The official seal in rubber stamp shall also indicate the name of the authorised medical attendant.(4)The ex-member shall present the medical diary along with photocopy of the prescription, which shall be kept by the authorised shopkeeper who shall supply medicines free of cost. The authorised shopkeeper shall be required to record legibly the names of the medicines supplied to the ex-member against the prescription of the authorized medical attendant. He shall record the bill number, date and the amount of the bill in the relevant coloumn of the medical diary. The authorized shopkeeper shall issue bill in respect of medicines sold to the ex-member on the basis of the prescription of the authorized medical attendant. He may require the ex-member to produce medical diary at the time of purchase. If the ex-member himself is unable to visit the shop for purchase of medicines then same can be purchased by his/her spouse, who may be identified on the basis of photo available in the medical diary or through his/her representative from the authorised shop. The recipient shall be required to sign the bill legibly.(5)The authorised shop-keeper shall issue bill in triplicate in the prescribed Form-2. The signature of the recipient in full shall be taken on the bill. The original copy of the bill shall given to the recipient and second copy shall be sent to the Secretary along with the statement of claims in Form-3, the third copy will be retained by the shop-keeper for his record.(6)The authorised shopkeeper shall send a statement of claim in respect of medicines supplied to the ex-member in Form-3 accompanied by the second copy of the bill to the Secretary for getting payment.Provided that expenditure incurred by an ex-member on treatment of himself or his family member during the period from 1st April, 2010 to the date of publication of these rules or on the date of issue of Medical Diary under these rules, whichever is earlier, shall be reimbursed on the basis of prescription of authorised medical attendant and the cash memo issued by the authorised shops or licensed medical shops and the such amount shall be counted for the purpose of ceiling specified in rule 3 and any amount above the ceiling specified in rule 3 shall be reimbursed subject to the approval of the Committee specified in rule 4 up to a maximum amount of Rs. 35000/ -.
