Section 6(5) in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990
(5)Where a beneficiary resides temporarily outside the State and falls ill there suddenly and is advised admission in a hospital, he will, on production of necessary vouchers and certificates, be allowed reimbursement of hospital charges including cost of drugs and charges for investigations, provided it is recommended by the Director Health Services of the State after being satisfied that the beneficiary had suddenly fallen ill outside the State where he resided temporarily and was not already suffering from it before his departure from his home town. The Director Health Services will certify that drugs and services charged for are reasonable and the beneficiary could not wait for treatment in his home town.[6-A.-Treatment outside the state for heart ailment, kidney transplantation, cancer and other life consuming diseases shall be taken at private hospitals indicated below and reimbursement of expenditure shall be subject to the conditions that] [Inserted vide SRO 142 dated 8-5-1998.<a name =](a)there is no arrangement for the treatment/surgery for the said disease in the State Government Hospitals;(b)a certificate is obtained from the competent medical authority as specified in rule 6 of these rules.The private hospitals hall include:(i)Tata Memorial Hospital Bombay.(ii)Christian Medical College and Hospital, Vallore/Ludhiana.(iii)Batra Hospital, Delhi.(iv)Mool Chand Charitable Hospital Delhi.(v)Sri Ganga Ram Hospital, Delhi.(vi)N.M. Wadia Institute of Cardiology, Pune.(vii)Southern Railway Hospital, Parembur, Madras.(viii)K.E.M. Hospital, Bombay.(ix)Bombay Hospital Bombay.(x)Sree Chitra Tribunal Institute of Medical Sciences and Technology, Trivandrum.(xi)S.S.K.M. Hospital, Calcutta.(xii)Kasturba Hospital Bhopal.(xiii)Samaritan Hospital, Always, Kerela.[(xiv ) ***] [Sl. No. (xiv) deleted vide SRO 353, dated 30-12-2005.](xv)[ The Heart Centre, New Delhi.] [Inserted vide SRO 96 dated 4-3-2002.](xvi)[ Rajiv Gandhi Cancer Institute, New Delhi. [Serial No. (xvi) & (xvii) inserted vide SRO 15 dated 27-01-2004.](xvii)Ranbaxy Heart Institute, Chandigarh.][***] [Proviso which was inserted by SRO 96 dated 4-3-2002, deleted by SRO 353, dated 30-12-2005.][Provided that the reimbursement in case of the Institution listed at S. No. (xvi) and (xvii) shall be restricted at the rates applicable in All India Institute of Medical Sciences, New Delhi and P.G.I. Chandigarh respectively.] [Inserted vide SRO 15 dated 27-01-2004.]Note 1In case treatment is taken in Appolo Group of Hospitals (Delhi, Madrass, Hyderabad), Escorts Heart Institute, Delhi and Jaslok Hospital, Mumbai, the reimbursement for treatment in these institutions shall be restricted to the amount which would be payable for Research procedure either at AIIMS, New Delhi or any of the private hospitals indicated above.Note 2. The references/recommendations of the Head of Speciality of the Government Hospital in the State, while referring the patients to aforementioned hospitals, should be countersigned by Principal, Medical College and/or Director Health Services and/or Director SKIMS, as the case may be, and the later should ensure maintenance of proper accounts of such references/recommendations.[Note 3. The reimbursement in the case of Heart Centre, New Delhi shall be restricted to the rates of the admissible items prevalent in All India Institute of Medical Sciences, New Delhi.] [Inserted vide SRO 353, dated 30-12-2005.]
