Section 3(13) in Rajasthan Civil Services (Medical Attendance) Rules, 2008
(13)"Treatment" means the use of medical and surgical facilities for curing the disease, from which the patient suffers, by the Authorised Medical Attendant at Government / approved hospital or at residence of the Government servant, in the case of illness which compels the patient to be confined to his residence, and includes;(i)the employment of pathological, bacteriological, radiological or any other methods, as are considered necessary by the Authorised Medical Attendant.(ii)dental treatment where the diagnosis of the pathological or other disease from which a patient is suffering indicates that the teeth are the real source of such disease, but it excludes Surgical operations needed for the removal of Odontomes including the oral surgery of the mouth.(iii)use of such medicines, vaccines, sera or other therapeutic substances but excluding medicines or other consumables/ non consumables, which are regarded as food, toiletary preparation, tonics having more food value, disinfectants and other similar preparations.(iv)confinement in Government hospital / approved hospital and pre-natal and post-natal treatment of wife of a Government servant and a female Government servant.(v)provision of accommodation in Government or approved hospitals on the scale as prescribed in these rules .(vi)consultation fee charged by the Authorised Medical Attendant from Government servant for attendance at residence of the patient as prescribed in these rules and also fee charged by Compounder/ Nurse for administering injection at the residence of the Government servant as per rates prescribed in these rulesIt is however clarified that "treatment" shall not include treatment undertaken for efficiency improvement like growth in height, cosmetic / plastic surgery to shape up some part of body / face, lippo-suction, weight reduction, dentures, use of spectacles/ contact lens etc.It is also clarified that implants, used for improvement of efficiency of any organ or part of the body, from its normal natural state, at the age of the government servant, other than those, which are specifically permitted based on the recommendation of the Advisory Committee, shall also not be included in the "treatment".
