Section 9(2) in Rajasthan Civil Services (Medical Attendance) Rules, 1970
(2)(i)The procedure for claiming reimbursement in the type of claims referred to in sub-rule (1) of this rule shall be the same as laid down in rule 8 of these rules except that the provisions of clause (i), (ii) and (iv) of sub-rule (2) of rule 8 shall not be applicable in such cases.(ii)The prescription of the Authorised Medical Attendant referred to in sub-rule (1) of this rule shall bear O.P.D. registration number and date of the hospital/dispensary where treatment is undertaken, and the Authorised Medical Attendant shall subscribe his signature on such prescription under his official seal.
