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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(1)(i) in Rajasthan Civil Services (Medical Attendance) Rules, 2013

(i)If the claim of medical expenses is upto Rs 500/- then in support of reimbursement claim, Government servant is required to attach prescription, relevant certificates, cash memo/bill for purchase of medicines and or other items. The prescription shall be signed by the Authorised Medical Attendant under his/her official stamp and shall bear OPD registration number and date of the hospital.