Section 5(4) in Rajasthan Legislative Assembly Ex-Members and Family Pensioners (Medical Facilities) Rules, 2010
(4)The ex-member shall present the medical diary along with photocopy of the prescription, which shall be kept by the authorised shopkeeper who shall supply medicines free of cost. The authorised shopkeeper shall be required to record legibly the names of the medicines supplied to the ex-member against the prescription of the authorized medical attendant. He shall record the bill number, date and the amount of the bill in the relevant coloumn of the medical diary. The authorized shopkeeper shall issue bill in respect of medicines sold to the ex-member on the basis of the prescription of the authorized medical attendant. He may require the ex-member to produce medical diary at the time of purchase. If the ex-member himself is unable to visit the shop for purchase of medicines then same can be purchased by his/her spouse, who may be identified on the basis of photo available in the medical diary or through his/her representative from the authorised shop. The recipient shall be required to sign the bill legibly.
