Section 7(2) in Rajasthan Civil Services (Medical Attendance) Rules, 2008
(2)If the Authorised Medical Attendant is of opinion that the condition of the patient is so serious or of special nature, as to require medical attendance by a specialist medical officer other than himself, he may I send the patient to the nearest specialist or other medical officer concerned. Such ailing Government servant shall be entitled to Travelling allowance as on tour, except the daily allowance for the forward and return journey from and to the Headquarter of Specialist or other Medical Officer as per Rajasthan Travelling Allowance Rules. Such traveling allowance shall also be admissible for an Attendant, if the Authorised Medical Attendant certifies in writing to this effect.
