Section 31 in Rajasthan State Accredited Journalists Medical Facility Scheme 2009
31. Claim Settlement.
- The insurance company shall settle the claims of the hospitals within 15 days of receipt of the bills along with the discharge progress will be scrutinized and reviewed by State Government time to time. District PRO/District SIGPF officer will play the role of coordinator at district level for the scheme.In the case of accident the insured shall be required to furnish the following for or in support of a claim -(a)Duly completed claim form(b)Doctors Report(c)Police report whenever necessary(d)Death certificate, wherever necessary(e)Medical bills, wherever applicable. They insured shall give immediate notice in writing to the insurance company.
