Section 12(1) in Rajasthan Civil Services (Medical Attendance) Rules, 2008
(1)A Government servant and member(s) of his family, entitled to medical attendance and treatment under these rules, may be granted 75% of the estimated cost of treatment, subject to a maximum of Rs. 2.00 Lacs, as medical advance. The estimated amount of reimbursable expenditure on medical attendance and treatment should invariably be indicated in the certificate to be given as under: -(a)From Principal / Unit Head of a Medical College, in case the treatment is undertaken in a Government hospital of the State or in a referral hospital outside the State.(b)From Superintendent / Head of the approved hospital in case the treatment is undertaken in approved hospital.
