Section 8(2) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

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State of Rajasthan - Subsection

Section 8(2) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(2)Charges paid by the Government servant on account of medical attendance and treatment in approved hospital shall be reimbursable to the following extent only: -

Items of Reimbursement	Amount of Reimbursement
Drugs and Medicines	100% of cost of reimbursable drugs and medicinesonly.
Diagnostic tests and investigations	Rates of Government Hospitals or 70% of thecharges paid in the approved hospital as per Rule 6(2)(11)(o)(i).
Operation Charges including consultation chargesby whatever name called i.e. Surgery Charges/ Theater Charges/Anesthesia charges etc. including surgery of KidneyTransplantation / By-pass/ Cancer / Bone marrow transplantation.	Actuals limited to rates, prescribed byGovernment, on the basis of recommendations provided by theCommittee, (Committee shall take into consideration rates of suchtreatment in SMS or, AIIMS, if such treatment is not available inSMS.
Cost of implants	As per Rule 6(2)(1)(p).
Dialysis charges / blood bank charges includingblood platelets / plasma, radiation charges etc.	Rates of Government Hospitals or 70% of thecharges paid as per Rule 6(2)(1)(o)(i).
Bed Charges / Accommodation Charges / RoomCharges	Rates as charged from private persons of theclass of accommodation as per entitlement in Government hospitalof State, subject to such monetary limits, as prescribed byGovernment, on advice of the Committee.