Section 8 in The M.P. Civil Services (Medical Attendance) Rules, 1958
8.
(1)Application for reimbursement shall be in Form I and shall be submitted to the controlling authority within six months from the date on which the expenditure is incurred :Provided that where the Government servant is himself the controlling authority, the limit of six months shall be calculated with reference to the date of presentation of the claim to the treasury officer.(2)Every application made under sub-rule (1) shall be accompanied by an essentiality certificate in Form II duly signed by the authorised medical attendant of the treatment, room rent and diet charges duly countersigned by him :Provided that where the drugs prescribed by the authorised medical attendant are outside the priced vocabulary of the Medical Stores Depot, the essentiality certificate in Form II shall in addition be countersigned by the Civil Surgeon in cases where he is not himself the authorised medical attendant.
