(1)If the authorised medical attendant is of opinion that owing to the absence or remoteness of a suitable hospital or to the severity of the illness, a Government servant cannot be given treatment as provided in sub-rule (1) of Rule 7, the servant may receive treatment at his residence.(2)A Government servant receiving treatment at his residence under sub-rule (1) shall be entitled to receive towards the cost of such treatment incurred by him a sum equivalent to the cost of such treatment as he would have been entitled, free to charge, to receive under these Rules if he had not been treated at residence.(3)Claims for sums admissible under sub-rule (2) shall be accompanied by a certificate in writing by the authorised medical attendant, stating-(a)his reasons for the opinion referred to in sub-rule (1)-(b)the amount of the cost of similar treatment referred to in sub-rule (2).
