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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(1) in Rajasthan Civil Services (Medical Attendance) Rules, 1970

(1)The claim for reimbursement of medical expenses upto Rs. 25/- in case of allopathic medicines presented by a Government servant for himself and members of his family under these rules shall be paid on the basis of prescription of the Authorised Medical Attendant.[Provided that at places where purchase of Allopathic medicines through Co-operative Shops run by the Upbhokta Sahakari Sangh/Bhandar is provided, the maximum ceiling for presenting the claim in such cases shall be Rs. 50/-] [Added vide F.D. Notification No. F. 12 (12) F.D. (Gr.2)/82 dated 25-2-1982 with immediate effect.]