[Cites 0, Cited by 0]

State of Rajasthan - Act

Rajasthan Civil Services (Medical Attendance) Rules, 1970

RAJASTHAN
India

Rajasthan Civil Services (Medical Attendance) Rules, 1970

Rule RAJASTHAN-CIVIL-SERVICES-MEDICAL-ATTENDANCE-RULES-1970 of 1970

Published on 19 February 1970
Commenced on 19 February 1970
[This is the version of this document from 19 February 1970.]
[Note: The original publication document is not available and this content could not be verified.]

Rajasthan Civil Services (Medical Attendance) Rules, 1970Published vide Notification No. F. 1(4) FD (R)\70 dated 19th February, 1970Last Updated 24th May, 2019In exercise of the powers conferred by proviso to Article 309 of the Constitution the Governor hereby makes the following Rules, namely:-Note: - Amendments made after 1980 alone are shown separately.

1. Short Title & Commencement.

(1)These rules may be called the Rajasthan Civil Services (Medical Attendance) Rules, 1970.

(2)They shall come into force with effect from 1st March, 1970.

2. Extent of Application.

(1)These Rules shall apply to :-

(i)All Government servants (including probationers) whose conditions of service are regulated or deemed to be regulated by the Rajasthan Service Rules, when they are on duty or on leave (including leave preparatory to retirement) in the Rajasthan, or in any State or Union Territory of India, or while under suspension;

(ii)re-employed persons;

(iii)all Government servants on foreign service or on deputation from Central/other State Governments and vice versa unless anything otherwise is provided in the terms of deputation.

(iv)retired Government servants "including retired members of the All India Services belonging to the Rajasthan Cadre" to the extent indicated in Rule 11 of these rules: and

(v)[Retired Judges of the Rajasthan High Court to the extent indicated in Rule 11 of these rules] [Inserted vide F. D. Notification No. F. 12 (2) FD (Gr. 2)\78 dated 8-1-1981 [1-1-1981].].

(2)these rules shall not apply to :-

(i)those Government servants who are governed or covered by the Employees State Insurance Act and Schemes framed under the said Act. Government establishments to which the Employees State Insurance Act is applicable are indicated in Appendix I;

(ii)those Government servants who are on leave or deputation abroad;

(iii)work-charged, casual and part-time employees, except when these rules are specifically made applicable to them under their service rules;

(iv)persons appointed on contract basis unless otherwise provided in the terms of contract;

(v)officer of All India Service;

(vi)Government servants who proceed outside Rajasthan on leave with the object of securing Medical Attendance outside Rajasthan for themselves or their members of family.

(3)Definitions. - In these rules, unless there is anything repugnant in the subject or context.-

(1)"Authorised Medical Attendant" in respect of a Government servant or class of Government servants at a station or area means :-

(i)a Medical Officer of the Rajasthan Medical Department on duty in a hospital or dispensary; or

(ii)a Medical Officer on duty in a Non-Government Medical Institution recognised as "Government Hospital" under sub-clause (viii) and nominated by the Director of Medical & Health Services; or

(iii)[ a Government Chikitsak in Ayurved/Unani and Homeopathy nominated by the Director of Ayurvedic Department] [Substituted vide F. D. Notification No. F. 12 (1) FD (Gr. 2)\85 dated 20-5-1985 with immediate effect.].

[Explanation. - An Authorised Medical Attendant for one spell of illness shall be either a Medical Officer or a Chikitsak] [Substituted vide F. D. Notification No. F. 12 (1) FD (Gr. 2)\85 dated 20-5-1985 with Immediate effect.].

(iv)"Director of Medical & Health Services" means the Head of the Medical Department in Rajasthan;

(v)"State" means State of Rajasthan;

(vi)"Director of Ayurvedic Department" means the Head of the Ayurvedic Department in Rajasthan;

(vii)"Government" means the Government of Rajasthan;

(viii)[ Government Hospital means a Medical\Ayurvedic \Unani or Homeopathy Hospital\ Dispensary or institution maintained by the Government for purpose of Medical \ Ayurvedic \ Unani or Homeopathic treatment and also includes a dispensary or a hospital maintained by a local authority, or a hospital within the state or outside the State with which arrangements have been made by the Government for the treatment of Government servants] [Substituted vide F. D. Notification No. F. 12 (1) FD (Gr. 2)\85 dated 20-5-1985 with Immediate effect.];

Note.- List of dispensaries \ hospitals with which arrangements have been made by the Government for treatment of Government servants is given in Appendix II.

(ix)"Family" means Government servant's wife (not more than one) husband (in the case of a woman Government servant), children including children adopted legally and parents, if wholly dependent upon the Government servant.

[Note.- The condition of dependence both in the case of husband or wife of the Government servant has been dispensed with provided the Government servant has exercised an option, intimating the Appointing Authority, that claims of medical reimbursement will be made to Government for the spouse even though his/her spouse is employed elsewhere in a body having prescribed procedures for reimbursement of medical expenses. Such option can be revised only with Government approval] [Inserted vide F. D. Notification No. F. 12 (2) FD (Gr. 2)\85 dated 17-8-1984 with immediate effect.].Explanation: - (a) For the purpose of this clause the parent does not include step parents.

(b)For the purpose of this clause the parent shall be regarded as wholly dependent upon the Government servant if they normally reside with the Government servant at the place of his duty and their total monthly income from all sources does not exceed [Rs. 1000/-] [Substituted words and figures vide F. D. Notification No. F. 12 (12) FD (Gr. 2)\82 dated 27-12-1982 with effect from 1-1-1983. Again substituted words and figures 'Rs.500/-' vide F. D. Notification No. F. 12 (12) FD (Gr. 2)\82 dated 29-11-1990.]. Lump sum non-recurring income e.g. Contributory Provident Fund, gratuity, Government of India's Prize Bonds, insurance benefits etc. shall not be regarded as income for the purpose of this clause but recurring monthly income from sources such as house, land holding etc. should, however, be taken into account for the purpose of assessing income.

(c)A declaration regarding income and the residence of parents shall be furnished by the Government servants once in the beginning of every calendar year. In case the declaration is submitted subsequently, the reimbursement shall be admissible in respect of parents who undergo treatment after the date of submission of the declaration.

(x)"Medical Attendance" means in respect of a Government servant, attendance in a Government Hospital or the clinic of the authorised medical attendant or in the case of illness which compel the patient to be confined to his residence, at the residence of the Government servant by the authorised medical attendance and includes:

(a)such pathological, bacteriological, radiological or other methods of examination for the purpose of diagnosis as are available in any Government Hospital or laboratory in the State and are considered necessary by the authorised medical attendant, and

(b)such consultation with any other medical officer or specialist in the service of the Government as the authorised medical attendant certifies to be necessary, to such extent and in such manner as the medical officer or the specialist may, in consultation with the authorised medical attendant, determine.

(xi)"Patient" means Government servant who has fallen ill and to whom these rules apply ;

(xii)"Treatment" means the use of all medical and surgical facilities available at the Government Hospital in which the patient is treated, and includes:

(a)the employment of pathological, bacteriological, radiological or any other methods as are considered necessary by the authorised medical attendant.

(b)dental treatment where the diagnosis of the physiological or other disability from which a patient is suffering indicates that the teeth are the real source of disturbance provided it is of major kind such as treatment of bone disease, wholesale removal of teeth or impacted wisdom teeth but it excludes treatment for Pyorrhea and Singivities of teeth.

(c)surgical operations needed for the removal of Odontomes including the oral surgery of the mouth.

(d)the supply of such medicines, vaccines, sera or other therapeutic substances as are ordinarily available in Government hospitals in the State.

(e)the supply of such medicines, vaccines, sera or other therapeutic substances not ordinarily so available, as the authorised medical attendant may certify in writing to be essential for the recovery or for the prevention of serious deterioration in condition of the patient, but excluding medicines which are regarded as food, toilets, tonics having more food value, disinfectants and other similar preparations.

(f)Confinement in Government Hospital and pre-natal and post- natal treatment of wife of a Government servant and a female Government servant.

(g)provision of accommodation in Government hospitals on the scale and subject to the conditions mentioned in rule 4 (1).

(h)consultation fee charged by the Authorised Medical Attendant from Government servants for attendance at residence of the patient as per schedule contained in Appendix 'X' of the Rajasthan Service Rules, Vol. II and also fee charged by Compounder/Nurse for administering injection at the residence of the Government servant as per rates laid down in above mentioned Appendix 'X'.

(xiii)[ "Pay" for the purpose of these rules, means total of pay in running pay band and grade pay drawn.] [Substituted by Notification No. G.S.R. 95, dated 12.9.2008 (w.e.f. 19.2.1970).]

3. Free Medical Attendance and Treatment to Government servants.

(1)A Government servant shall be entitled to medical attendance and treatment free of charge in accordance with provisions of these rules.

(2)

(i)The expenses incurred by a Government servant on account of medical attendance and treatment shall on production of essentiality certificate from the Authorised medical attendant in the prescribed form, be reimbursed to him to the extent and in manner provided in these rules.

(ii)The following charges paid by the Government servants for treatment are reimbursable:-

(a)Cost (including sales tax paid by the Government servant on medicines purchased) of Allopathic Drugs, medicines, vaccines, Sera or other therapeutic substances not ordinarily available in Govt, hospitals. List of allopathic drugs, medicines which are not reimbursable is given in Appendix III.

(b)Cost (including Sales Tax paid by the Government servant on medicines purchased) of Ayurvedic and Unani drugs approved preparation only not ordinarily available in Government hospital. List of Drugs which are reimbursable is given in Appendix IV.

(c)Ambulance charges incurred to convey the patient from residence to a Government hospital vice versa or from one Government hospital to another for treatment or examination, if the ambulance belongs to Government or the Government hospital where patient is admitted.

(d)Blood transfusion charges.

(e)[ Cost wholly or partly of hearing aid or artificial limb (including cost of replacing a limb) or calipers.] [Substituted vide Notification No. F. 12(12) F. D. (Gr. 2)/82 dated 27-12-1982 [1-1-1983].]

[If a hearing aid equipment is required to be purchased again on the opinion of the competent authorised medical attendant and that the earlier equipment is beyond repairs, the reimbursement of cost would be limited to 50% only.] [Inserted vide Notification No. F. 12 (12) F. D. (Gr. 2)/82 dated 29-11-1984 with Immediate effect.]

(f)Consultation fee charged by the authorised medical attendant from the Government servant for treatment of Government servant at his residence to the extent and on scale laid down in the schedule given in Appendix 'X' of Rajasthan Service Rules Vol. II.

(g)Fee paid to Compounder/Nurse per visit for administering injection at the residence of Government servant to the extent and on the scale laid down in the schedule given in Appendix 'X' of Rajasthan Service Rules, Volume II.

(h)[ X-Ray charges paid by the Government servant in a Government hospital/dispensary/clinic.] [Inserted vide Notification No. F. 12 (1) F. D. (Gr. 2)/82 dated 27-12-1982 [1-1-1983].]

(i)[ Cost (including Sales Tax paid by the Government servant on medicines purchased) of Homeopathic drugs of approved preparation only, not ordinarily available in the Government Hospitals. List of Pharmacist as well as list of medicines which are reimbursable is given in Appendix 12.] [Substituted vide Notification No. F. 12 (1) F.D. (Gr. 2)/85 dated 10-9-1991.]

(j)[ Consultation fee charged by the authorised medical attendant and fee paid to Compounder/Nurse for administering injections in case of Homeopathic treatment at the residence of the Government servant will not be reimbursable.] [Inserted vide Notification No. F. 12 (1) F.D. (Gr. 2)/85 dated 20-5-1985 with immediate effect.]

(k)[ the charges paid by the Government servants in a Government Hospital under Auto Finance Scheme for pathological, bacteriological and radiological tests, X-Ray, Dialysis and investigation etc. which are considered necessary by the authorised medical attendant.] [Inserted by Notification F.12 (12) FD (Gr.2)/82, dated 20.5.1993, Published in Rajasthan Rajpatra, part 4 (ga) Extraordinary, dated 6.5.1994, page 15(29).]

(l)[ Actual cost of Intra-Ocular Lens implantation and the treatment thereto, if undertaken in Government Hospital.] [Inserted by Notification F. 12(12) FD (Gr.2)/82, dated 26.7.1993, Published in Rajasthan Rajpatra, part 4 (ga) Extraordinary, dated 6.5.1994, page 15(27).]

(m)[ Cost of Subcutaneous Infusion Pump-an instrument for use of blood transfusion.] [Inserted by Notification No. F.12(12) FD(Gr.2)/82, dated 7.4.1994, published in R.G.G. Part 4(ga)(I), dated 7.4.1994.]

4. Treatment at Government Hospital as Indoor/Outdoor patient etc.

(1)A Government servant who-receives medical attendance and treatment at a Government hospital as an indoor patient shall be entitled to the following concessions :-

(a)[ [(i) Accommodation in the Government Hospital as classified below, shall be provided free of charge, subject to availability:- [Substituted vide Notification No. F. 12(12) F.D. (Gr. 2)/82 dated 23-9-1989 [1-9-1988].]

Pay Slab	Class of Accommodation
(a) Rs. 25,000/- or above	Deluxe or Cottage Ward.
Rs. 14,000/- or above but below Rs. 25,000/-	Cottage Ward.
Below Rs. 14,000/- but below Rs. 6,600/-	Rental Ward of the lowest category.]

(ii)If the class of accommodation to which a Government servant is entitled to under sub-clause (i) above is not available, accommodation of a higher class may be provided if the admission of patient can not be delayed without danger to his health. The Superintendent/ Principal. Medical & Health Officer of the hospital shall record this fact in the appropriate hospital records.

(b)Ordinary nursing facilities available in a Government hospital.

(c)Free diet in case of Government servant whose pay does not exceed [Rs. 9000/- per month] [Substituted 'Rs. 3600/- per month' by Notification No. G.S.R. 95, dated 12.9.2008 (w.e.f. 19.2.1970).] if arrangements exist for dieting patients.

(d)Free medical attendance and treatment as provided in rule 3.]

(2)Treatment at Government hospital as out-door patient. - A Government servant who receives medical attendance and treatment at a Government hospital as an out-door patient shall be entitled to concessions provided in rule 3.

(3)Treatment at residence. - If the Authorised Medical Attendant is of opinion that owing to absence or remoteness of suitable hospital or to the severity of the illness, a Government servant can not be given treatment as provided in sub-rule (1) and (2) of this rule, he may receive medical attendance and treatment at his residence under rule 3.

(4)Admissibility of Travelling Allowance to ailing Government servants in certain circumstances. - (i) If a Government servant falls ill at a place which is not the Headquarters of the Authorised Medical Attendant, he shall be entitled to travelling allowance as on tour except the halting allowance for the journey to and from such headquarter provided that he does not undertake journey for attendance by a dentist or an occulist. In case the condition of the ailing Government servant is so serious that he cannot be carried to the headquarters of the Authorised Medical Attendant in any conveyance, the Authorised Medical Attendant attending the patient at his residence shall be entitled to Travelling Allowance as on tour for forward and return journey from his headquarters to the place of residence of the ailing Government servant under Travelling Allowance Rules.

(ii)If the Authorised Medical Attendant is of opinion that the condition of the patient is so serious or of special nature as to require medical attendance by a specialist medical officer other than himself, he may send the patient to the nearest specialist or other medical officer concerned. The ailing Government servant sent to another, station from the headquarters of the Authorised Medical Attendant shall be entitled to Travelling Allowance as on tour without any halting allowance for the forward and return journey from and to the headquarters of specialist or other medical officer. An attendant escort accompanying the patient under written instructions from the Authorised Medical Attendant for the safety of the patient shall also be entitled to Travelling Allowance on the scale admissible to the Government servant himself on tour without any halting allowance. In case a Government servant travels by air or in air-conditioned class for this purpose, the travelling allowance shall be limited to travelling allowance admissible to him for journey by rail (except in air-conditioned coach)/Road under Rajasthan Travelling Allowance Rules, as on tour without any halting allowance.

5. Medical Attendance and Treatment of members of family of a Government servant.

(1)The members of the family of a Government servant shall be entitled to free medical attendance and treatment at a Government hospital on the scale and conditions allowed to a Government servant himself under rule 3 and sub-rule (1), (2) & (3) of Rule 4. For the purpose of admissibility of concessions under this rule, it is not necessary that the member(s) of the family of a Government servant should reside with him at the time of illness.

(2)Where both husband and wife are Government servants, they shall be entitled to medical attendance and treatment as independent entity according to his/her status under these rules. In such case the claim for reimbursement of medical expenses of the members of family dependent upon them shall be preferred by either husband or wife whoever is in receipt of higher pay.

6. Medical attendance and treatment outside Rajasthan.

- [(1) A Government servants including members of his family posted to a station or sent on duty or spending leave or otherwise at a station outside Rajasthan in India and who fails ill shall be entitled to free medical attendance and treatment as an indoor and outdoor patient in a Hospital maintained by the Central Government or other State Government on the scale and conditions which would be admissible to him under these rules, had he been on duty or on leave in Rajasthan.] [Substituted vide F.D. Notification No. F. 12 (12) F.D. (Gr. 2)/82 dated 27-12-1982.]

(2)For the purpose of this rule "Authorised Medical Attendant" in respect of a Government servant or class of Government servant at a station outside Rajasthan shall mean an officer of Medical Department of Central or other State Government (as the case may be) on duty in a Government Hospital or Dispensary at that station.

(3)[ The charges paid by the Government Servant posted at Delhi to the following private hospitals/clinics for X-Ray, Pathological, Bacteriological, Radiological tests and other kind of investigations which are considered necessary by the doctor of the State Government posted in Delhi, shall be re-imbursed:-

1. Sunderlal Jain Charitable Hospital, Ashok Vihar,

2. Massonic Charitable Polyclinic, Janpath, and

3. Sir Gangaram Hospital, Rajendra Nagar.]

7. Treatment of a disease for which treatment is not available in the State.

(1)A Government servant and the members of his family suffering from a disease for which treatment is not available in any Government hospital in the State shall be entitled to medical attendance and treatment to the extent indicated in sub-rule (2) of this rule in a Hospital/Institution outside the State recognised by the Government, provided that it is certified by the Principal of a Medical College/Director of Medical & Health Services on the basis of opinion of the Authorised Medical Attendant to the effect that the treatment of a particular disease from which the patient is suffering is not available in any Government Hospital in the State and it is considered absolutely essential for the recovery of the patient to have treatment at a hospital outside the State.

(2)The following charges / expenses shall be reimbursable:-

(a)Cost (including Sales Tax) of Allopathic Drugs, Medicines, Vaccines, Sera or other therapeutic substances reimbursable under these rules.

(b)Sums actually paid to the Hospital/Institution on account of medical attendance and treatment including charges for surgical operations and ordinary nursing facility.

(c)Travelling allowance for journey by rail/road from duty point at the station at which the patient falls ill to the place of treatment outside the State and back to a single fare of the class to which his classification entitles him under Rajasthan Travelling Allowance Rules. Such travelling allowance shall also be admissible for an attendant, if the Authorised Medical Attendant certifies in writing that it is unsafe for the patient to travel unattended and that an attendant is necessary to accompany the patient to the place of treatment and back.

(3)The facility of medical attendance and treatment in the type of cases mentioned in sub-rule (1) can be had at any of Hospitals/Institutions mentioned in Appendix 11.

(4)For the purpose of reimbursement, the original receipts issued by such Hospital/Institutions and vouchers of medicines etc. shall be countersigned by the Authorised Medical Attendant of Government Hospital on whose advice the treatment outside the State was undertaken.

7A. [ Grant of advance for medical attendance and treatment outside the State. [Rule 7-A initially inserted vide F.D. Notification No. F. 12 (2) F.D. (Gr. 21/78 dated 31-12-1980 [1-1-1981] and Substituted vide F.D. Notification No. F. 12(2) F.D. (Gr.2)/78 dated 29-1-1990 with immediate effect.]

(1)A Government servant and member(s) of his family, who are entitled to free medical attendance and treatment outside the State in terms of Rule 7 may be granted advance equivalent of the amount considered sufficient for the required medical attendance and treatment by the Principal of a Medical College or the Director, Medical & Health Services or Rs. 5,000/- whichever may be the less. The estimated amount of reimbursable expenditure on medical attendance and treatment outside the State should invariably be indicated in the certificate to be given by the Principal or the Director, Medical and Health Services.

(2)The advance shall be sanctioned by the Head of Office keeping in view the estimated amount of expenditure indicated in the certificate or the pecuniaiy limit mentioned in sub-rule (1).

(3)The advance shall be debited to head of account to which pay and allowances of the Government servant are debited.

(4)

(i)Once an advance has been sanctioned, further advance shall not be allowed until the medical reimbursement claim(s) to the extent of amount of previous advance has been submitted for adjustment.

(ii)The entire amount of advance shall finally be adjusted against the due medical reimbursement claim under these rules not later than the expiry of a period of one month from the date of release of the patient from the hospital. The unspent amount of advance, if any, shall invariably be paid in cash.]

8. Procedure for claiming reimbursement.

- The procedure to be followed for claiming reimbursement of expenses incurred by a Government servant on account of medical attendance and treatment under these rules shall be as follows:-

(1)Every Government servant claiming refund of medical expenses incurred on account of medical attendance and treatment for himself and/or members of his family, shall make an application in duplicate in form given in Appendix 5. [Such claims shall be presented within two years from the date of completion of treatment] [Substituted by Notification F. 12(12) FD (Gr.2)/82, dated 8.3.1994, Published in Rajasthan Rajpatra, part 4 (ga) Extraordinary, dated 6.5.1994, page 15 (1).].

(2)

(i)Each form of application referred to in clause (1) shall be accompanied by an Essentiality Certificate from the Authorised Medical Attendant in Form given in Appendix 6 alongwith any other certificate(s) required to be attached under any rule. A duplicate copy of the Essentiality Certificate signed by the Authorised Medical Attendant shall be prepared by the concerned Government servant for attaching it with the duplicate copy of the application form referred to in sub-rule (1).

(ii)The cash memo attached to the medical bills, for purchase of medicines shall be verified and signed by Authorised Medical Attendant prescribing the medicines.

(iii)A Government servant or member of his family who receives medical attendance and treatment at his residence under rule 4 (3) shall be reimbursed the consultation fee charged by the authorised medical attendant and/or fee paid to Compounder/Nurse for administering injection on production of a certificate from the Authorised Medical Attendant in the prescribed Form given in Appendix 8. This certificate shall be attached with the application for claiming fee paid to Compounder/Nurse for administering injection at the residence of the Government servant a certificate from the Authorised Medical Attendant in the Form B given in Appendix 8 shall be appended to the application Form.

(iv)Every Authorised Medical Attendant while signing the Essentiality Certificate shall make an entry in the register in the prescribed form given in Appendix 7 in the serial order of issue of such certificate or alternatively a copy of the Essentiality Certificate alongwith the form of application shall be retained in support of the entries shown in Columns 3 to 7 of the prescribed register. He shall indicate the Serial Number (with date) at which the entry has been made in the aforesaid register on the Essentiality Certificate. The register maintained by the Authorised Medical Attendant shall be available for inspection and check without notice by the District Medical & Health Officer or Superintendent of the Hospital or any other officer authorised by the Government from time to time.

(3)

(i)

(a)The bill for medical expenses shall be drawn in the form prescribed for drawing pay and allowances of Government servants and charged to the budget head to which pay and allowances are debited.

(b)Claim for Travelling Allowance admissible to ailing Government servant and or attendant/escort under sub-rule (4) of rule 4 of these rules shall be drawn on Travelling Allowance Bill form. Such a travelling allowance claim shall be accompanied by a certificate from the Authorised Medical Attendant permitting the Government servant alone or with attendant/escort, where necessary to undertake journey.

(ii)The bill shall be countersigned by the authority competent to sign the Travelling Allowance bill of the Government servant concerned.

(4)[ A Government servant shall present a cosolidated claim for reimbursement of medical expenses not earlier than once in a month in respect of all the members of his family including himself/herself after the treatment is over. In cases where treatment continues over a long period, a part claim for reimbursement of medical expenses may be presented by the Government servants as follows:- [Substituted by Notification No. G.S.R. 95, dated 12.9.2008 (w.e.f. 19.2.1970).]

Pay Slab	Amount per claim
(i) Above Rs. 16,500/-	Rs. 500/- & above.
(ii) Upto Rs. 16,500/-	Rs. 250/- & above.]

9.

(1)The claim for reimbursement of medical expenses upto Rs. 25/- in case of allopathic medicines presented by a Government servant for himself and members of his family under these rules shall be paid on the basis of prescription of the Authorised Medical Attendant.[Provided that at places where purchase of Allopathic medicines through Co-operative Shops run by the Upbhokta Sahakari Sangh/Bhandar is provided, the maximum ceiling for presenting the claim in such cases shall be Rs. 50/-] [Added vide F.D. Notification No. F. 12 (12) F.D. (Gr.2)/82 dated 25-2-1982 with immediate effect.]

(2)

(i)The procedure for claiming reimbursement in the type of claims referred to in sub-rule (1) of this rule shall be the same as laid down in rule 8 of these rules except that the provisions of clause (i), (ii) and (iv) of sub-rule (2) of rule 8 shall not be applicable in such cases.

(ii)The prescription of the Authorised Medical Attendant referred to in sub-rule (1) of this rule shall bear O.P.D. registration number and date of the hospital/dispensary where treatment is undertaken, and the Authorised Medical Attendant shall subscribe his signature on such prescription under his official seal.

10. Special Concessions to Government servants suffering from Tuberculosis and Cancer.

- A Government servant suffering from Tuberculosis and Cancer shall be entitled to the following special concessions:-

(1)Reasonable facilities shall be provided to the Government servants for admission to a Government Sanatorium, in cases where institutional treatment is considered necessary under advice of the Authorised Medical Attendant.

(2)A Government servant admitted as an indoor patient in a Government Hospital/T.B. Sanatorium/Clinic shall in addition to expenses on medicines reimbursable in accordance with provisions contained in rule 3 of these rules, be allowed reimbursement of the expenses incurred by the Government servant on non- reimbursable medicines i.e. medicines having more food value on the following conditions :-

(i)The medicines are prescribed by the Medical Officer of the Government T.B. Hospital/Sanatorium.

(ii)The amount to be reimbursed under this clause shall not exceed Rs. 50/- per month.

(iii)The amount shall be reimbursable on production of vouchers duly countersigned by the Medical Officer attending the case alongwith a certificate from the Medical Officer in Form 'A' given in Appendix 9.

(iv)The Travelling Allowance shall be admissible for any journey undertaken in the circumstances mentioned in rule 4 (4) of these rules to the extent admissible under the rail concessions allowed to T.B. and Cancer patients by Railways as given in Appendix 10.

(v)an allowance not exceeding Rs. 75/- per month shall be paid towards the cost of special diet, if any, prescribed by the Authorised Medical Attendant to the Government servant (whose pay does not exceed [Rs. 16500/- (per month)] [Substituted 'Rs. 6700/- (per month)' by Notification No. G.S.R. 95, dated 12.9.2008 (w.e.f. 19.2.1970).] subject to the production of a certificate signed by the Government servant and countersigned by the Medical Officer attending on him in Form 'B' given in Appendix 8.

Clarification. - Attention is invited to Rule 10 (2) of the Rajasthan Civil Services (Medical Attendance) Rules, 1970 under which a Government servant suffering from T.B./Cancer when admitted as an indoor patient in a Government Hospital/T.B. Sanatorium/Clinic is entitled to special concessions provided therein.A question has been raised as to whether the concessions provided in Rule 10 (2) shall also be admissible to the members of the family of the Government servant when they are treated as outdoor patient in view of sub-rule (3) & (5) of Rule 10. The matter has been examined and it is clarified that concession provided in Rule 10 (2) of the aforesaid rules are not admissible to members of the family of a Government servant when they are treated as out-door patient.Past claims already decided otherwise need not be reopened but pending claims may be decided under these orders.

(3)The concession outlined in clause (2) shall also be admissible to a Government servant who is on leave and is being treated as an out-door patient on the advice of the Medical Officer Incharge of Government Hospital/T.B. Sanatorium or Clinic.

(4)

(a)When a Government servant is admitted in a private Sanatorium in Rajasthan after he has obtained a certificate from Medical Officer incharge of Government Hospital, T.B. Sanatorium or Clinic for non-availability of accommodation, the Government shall assist in the payment of following charges in respect of Government servants whose pay does not exceed [Rs. 16500/- (per month).] [Substituted 'Rs. 6700/- (per month)' by Notification No. G.S.R. 95, dated 12.9.2008 (w.e.f. 19.2.1970).]

(i)Amount not exceeding Rs. 50/- per month for charges on ordinary accommodation in the private Sanatorium if paid by him.

(ii)Amount not exceeding Rs. 75/- per month towards the cost of special diet, if any, prescribed by the Medical Officer of the Sanatorium under the conditions laid down in sub-clause (v) of clause (2) above for such employees.

(iii)Charges for non-reimbursable medicines not exceeding Rs. 50/- per month shall also be paid on the conditions as laid down in clause (2) above for such charges.

(iv)Travelling Allowance as provided in sub-clause (iv) of clause (2) of this rule.

(b)During institutional treatment in a private Sanatorium ordinary medicines reimbursable under the Rules shall also be reimbursable on certification by Medical Officer incharge of the private Sanatorium.

(5)Subject to the provisions contained in rule 5, the concessions laid down in this rule shall also be admissible to the members of family of the Government servants on the conditions on which they are admissible to Government servants themselves provided the treatment is taken as indoor patient and not otherwise.

11.

(1)A Government servant who is retired from service on pension or with Contributory Provident Fund benefits shall be entitled to the following concessions:-

(a)Free medical attendance and treatment in a Government Hospital/Clinic as an indoor and outdoor patient except (i) reimbursement of cost of medicines, vaccines, sera or other therapeutic substances purchased from the market on the advice of Authorised Medical Attendant (ii) consultation fee charged by the Authorised Medical Attendant for attendance at his residence (iii) fee charged by Compounder, Nurse for administering injection at his residence.

(b)Free accommodation in the Government Hospital of the category to which he was entitled immediately before retirement subject to availability under rule 4 (1) (a) of these rules.

Order:- According to Rule 11 (1) (b) of the Rajasthan Civil Services (Medical Attendance) Rules, 1970, a retired Government servant is entitled to free accommodation in the Government Hospital of the category to which he was entitled immediately before retirement. As the accommodation in the Hospital is to be provided according to their status based on pay which they were drawing at the time of retirement, difficulty is faced by the Hospital authorities in the verification of the status of the retired Government servant and the pensioners are asked to produce certificate of last pay drawn.The matter has been examined and the Governor has been pleased to order that in the case of Government servants (non-gazetted and gazetted) retiring on or after the date of issue of these orders an extra copy of Last Pay Certificate be given invariably to the pensioner at the time of retirement by the Head of Office or Treasury Officer as the case may be. On the basis of such Last Pay Certificate received by the pensioner it would be possible to verily his status by the Hospital authorities.In respect of those retired before the issue of these orders a certificate of last pay drawn may be given by the Head of Office /Head of Department.

(2)In case of a Government servant who dies while in service after retirement, the concession provided in sub-rule (1) shall be admissible to the person who is in receipt of family pension. The procedure prescribed in sub-rule (4) shall mutatis mutandis also apply in their case.

(3)The wife of a retired Government servant wholly dependent upon him shall also be entitled to concessions provided in sub-rule (1).

(4)

(i)Every retired Government servant who avails himself of these concessions under this rule shall be required to sign a declaration on each occasion before the Medical Officer incharge of Hospital/Dispensary in the following form :-

"I hereby declare that-

(i)I am not employed in any Government department, autonomous bodies like Municipalities, Universities etc., grant-in-aid institutions, public sector or private sector undertakings, statutory or non-statutory corporation, companies and commercial or industrial firms etc., and that I am not carrying on any business or trade to earn my livelihood.

(ii)That my wife is wholly dependent upon me.

SignatureDesignation of the post held atthe time of retirementP.P.O./C.P.F. A/c No.(Strike out which is not applicable)

(ii)Every retired Government servant who avails himself of the concession indicated in sub-rule (1) of this rule shall be required to produce his pension payment order or a certificate from the Head of office or Department to the effect that he retired from Government service with Contributory Provident Fund Benefits, as the case may be, before Medical Officer Incharge of Hospital/Dispensary for the purpose of identification.

11A. [ [Added new rule 11-A vide F.D. Notification No. F. 12 (2) F.D. (Gr. 2)/78 dated 8-1-1981.]

A retired judge of the Rajasthan High Court, who can not avail himself of the medical facilities available under Central Government Health Scheme on account of non existence of such a Scheme at the place where he resides in the State, shall be entitled to the Medical facilities and concessions to the extent indicated in Rule 11 of these Rules.] [Inserted by Notification F. 12(12) FD (Gr.2)/82, dated 13.6.1994, Published in Rajasthan Rajpatra, part 4 (ga)(i) Extraordinary, dated 5.8.1994, page 75 (1).]

12. Savings.

- Nothing in these rules shall be deemed to-

(1)entitle a Government servant to reimbursement of any cost incurred in respect of medical services obtained by him or to travelling for any journey performed by him otherwise than an expressly provided in these rules; or

(2)prevent the Government from granting to a Government servant any concession relating to medical treatment or attendance or travelling allowance for any journey performed by him which is not authorised by these rules.

13.

These rules supersede the Rajasthan Services (Medical Attendance) Rules, 1958 and all orders issued thereunder and the pending cases shall be dealt with in accordance with provisions of these rules.Appendix 1List of Government Establishments to which the Employees State Insurance Act Applies

1. Public Works Department (B&R) Workshop, Ajmer.

2. Police Automobiles Workshop, Bikaner.

3. Water Works, Bhilwara.

4. Public Works Department (B&R), District Division-II, Workshop, Jaipur.

5. Public Works Department (B&R), City Division-I, Workshop, Jaipur.

6. Agriculture Workshop, Jhotwara, Jaipur West, (Deleted)

7. Jaipur Milk Supply Scheme, Jaipur.

8. Public Works Department, Roller Repairs Workshop, Jodhpur.

9. Government Ayurvedic Pharmacy, Jodhpur.

10. Rajasthan Ground Water Board Workshop, Jodhpur.

11. Public Works Department Workshop, opposite Power House, Udaipur.

12. Public Works Department Workshop, Kota.

13. Divisional Motor Garage, Udaipur.

14. Government Ayurvedic Pharmacy, Udaipur.

15. Water Works. Bikaner.

16. Water Works, Sriganganagar.

17. Chambal Project Workshop, Kota.

Appendix 2List of Dispensaries and Hospital with which arrangements have been made by the Government for treating of Government servants for the purpose of rule 2 (3) (viii).

1. Birla Sarvajanik Hospital, Pilani.

2. Women's Mission Hospital, Nasirabad (only for indoor treatment and for outdoor treatment certified as not available at Government Dispensary, Nasirabad by the Medical Officer of the dispensary).

3. Mayo College Hospital, Ajmer (treated as Government Hospital for the treatment of children of Rajasthan Government servant's receiving education in Mayo College, Ajmer).

4. Seth J.P. Bhairtiya Hospital, Fatehpur.

5. Dispensary situated at Jhamar-Kotra, Udaipur (treated as Government Dispensary for the treatment of the employees of Mines & Geology Department posted at Jhamar-Kotra).

6. Ayurvedic College, Jaipur and its attached hospitals/dispensaries run by National Institute of Ayurvedic, Jaipur.

7. Shri Kalyan Arogya Sadan, Gram Bajaj, District Sikar.

8. [ Dispensary run by Rajasthan State Electricity Board at Jawahar Sagar Dam.] [Inserted vide F.D. Notification No. F. 12 (12) F.D. (Gr. 2)/82 dated 18-5-1983.]

[Appendix 3] [Inserted new Appendix 3 and existing Appendices 3 to 9 re-numbered as Appendix 4 to 10 respectively vide F.D. Notification No. F. 1(4) F.D. (Gr.2)/70 dated 15-6-1977 w.e.f. 1-5-1977.]List of non-reimbursable Allopathic Drugs and medicines. As published in the Rajasthan Rajpatra Rajasthan and as amended from time to time.Appendix 4List of Ayurvedic reimbursable drugs in Hindi - not reproduced.Appendix 5Form of Application for claiming refund of Medical expenses incurred in connection with Medical Attendance and/or Treatment of Government servants and their families.N.B. - Separate form should be used for each patient.

1.	Name and Designation of the Government servant with Department(in Block letters)
2.	Actual residential address.
3.	Pay.
4.	Place at which the patient fell ill.
5.	Name of the patient and his/her relationship tothe Government servant (in the case of children state age also).
6.	Amount of consultation fee charged by theAuthorised Medical Attendant for treatment of the Governmentservant at residence under rule 3 (2) (ii) (f) (Mention name ofthe Dr.) and attach the prescribed certificate.
7.	Fee paid to Compounder/Nurse for administering injection atresidence of Government servant (Attach prescribed certificate).
8.	Ambulance charges.
9.	Details of the medicines purchased from the market :-
{\|
S. No.	Cash memo No. & Date	Name of the shop	Name of medicine.	Amount.
1	2	3	4	5

|-| 10.| Other charges admissible under rules, if any.||-| 11.| Total amount claimed.||-| 12.| List of enclosures.||}Declaration to be signed by the Government servant.I hereby declare that the statement in this application are true to the best of my knowledge and belief and that the person for whom medical expenses were incurred is wholly dependent upon me.[I also declare that the claim for these medicines purchased by me has not been presented and drawn in the past.] [Inserted vide F.D. Notification No. F. 12 (2) F.D. (Gr. 12)/82, dated 25-2-1985.]Signature and Designation of theGovernment servant and Officerto which attached.Date.................Appendix 6Essentiality CertificateI certify that Mrs./Mr./Miss.................. wife/son/daughter of Mr...........................employed in the office has been under treatment at the Hospital/Indoor/Outdoor in my consulting room and that the undermentioned medicines prescribed by me in this connection are essential for the recovery/prevention of serious deterioration in the condition of the patient. These medicines are not stocked in the ......... for supply to private patient and do not include proprietary preparations for which cheaper substances of equal therapeutic value are available for preparations which are primarily foods, toilets or disinfectants.

Cash Memo No.	Name of medicine	Cost
Rs.	P.

Signature & Designation of theAuthorised Medical Attendant.Signature of the Medical OfficerI/c of the case in the Hospital.

2. Certified that the patient is/was suffering from .................. disease and is /was under my treatment from............... to........... It is further certified that the disease mentioned above does not come under venereal disease, Delirium/Tremens.

3. The patient did not require/required hospitalizations. The case is/was definitely not/one of prolonged treatment.

4. Certified that the treatment is over/continuing.

Entered at S. No................... in Hospital/Dispensary Register on............(Date).Signature of the AuthorisedMedical Attendant.Place .............Date...............Signature of the Medical OfficerI/c of the case in the hospital.Appendix 7Form of Register

Date	Sl. No.	Name of the patient with designation anddepartment	Ailment/ Disease	Prescription	Fees charged for Medical attendance includinginjection etc.	Total amount of Bills/ Cash Memo verified etc.	Remarks
1	2	3	4	5	6	7	8

Appendix 8Form 'A'CertificateCertified that Shri/Smt/Kumari ......................... son/wife/daughter/husband of Shri/Smt.................... of the Department of.................... age.......... was suffering from................ (disease) since............... and was under my treatment. I paid/visit/visits to his/her house on ........................ at time.......... as his/her condition was serious and his/her removal to the hospital would have been dangerous or injurious to his/her life. I charged Rs................ for my visits.Signature & Designation of theAuthorised Medical Attendant.CountersignedSignature & Designation of theSuperior Medical Officer.Note: - 1. Counter-signature by a Superior Medical Officer is not necessary if the one of the following officers acts as Authorised Medical Attendant.

	Places		Name of Officer
I	Medical In cities of Jaipur, Jodhpur, Udaipur, Ajmer &Bikaner.	1	Principal Medical College & Controller of attachedHospitals and Vice-Principal-cum-Superintendent, Sawai MansinghHospital.
		2	Professor, Additional Professor & Reader of MedicalCollege.
		3	District Medical & Health Officer.
	At other places		Principal, Medical & Health Officer, District Medical &Health Officer or Chief Medical Officer.
II.	Ayurvedic	1.	Principals of Ayurvedic Colleges.
		2.	Inspectors of Ayurvedic Department.

Note: - 2. Medical Officer in receipt of non-practicing allowance are not allowed to undertake private practice and cannot charge consultation fee as Authorised Medical Attendant of Government servants vide Finance Department Order No. F. 9 (60)/FD(Rules)/68, dated 4-6-69.Form 'B'Certified that Shri/Smt/Kumari ................................ son/wife/daughter/husband of Shri/Srnt........................ of the Department of............... age............ was suffering from ........ (disease) since.............. and I..............paid/visit/visits to his/her house on .............. at time for administering the injection as prescribed by the Authorised Medical Attendant of..... his Hospital/Dispensary and he/she was not in a position to attend the Hospital/Dispensary for the same. I charged Rs.........as fee for injecting the injections.Signature & Designation ofCompounder/Nurse.CountersignedSignature & Designation of theAuthorised Medical Attendant.Form 'C'To be appended with the medical claim when medical expenses in respect of parents is claimed under Rajasthan Civil Services (Medical Attendance) Rules.Certified that my father and/or mother is/are wholly dependent upon me and he/she/they normally resides /reside with me at the place of my duty and his/her/their total monthly income from all sources does not exceed [Rs. 1000/-] [Substituted for the words and figures 'Rs. 800/-' vide FD Notification No. F. 12 (12) FD (Gr. 2)/82 dated 29-11-90 effective from 1-1-1991.] per month.DateSignatureDesignationAppendix 9Form A'Certificate of Special MedicinesIt is to Certify that Shri/Smt is employed in .................. Department of Government of Rajasthan and Shrimati/Shri/Kumari ....................... wife/husband/son/ daughter of Shri/Shrimati..................was under my treatment for Tuberculosis/Cancer at .......... Hospital/Sanatorium/Clinic from.......... to and that during the above period the following medicines having more food value were prescribed by me for his/her treatment. The medicines are not stocked in Hospital/Sanatorium/Clinic for supply to patients.

Voucher No. & Date	Name of medicines in block letters	Amount

Signature and designationof the Medical Officerattending the case.Form 'B'Certificate of Special DietI hereby declare that I, Shri/Shrimati ................................ employed in............... Department of Government of Rajasthan and that Shrimati/Shri/Kumari ................. my wife/husband/son/ daughter was under the treatment of Dr............................ Hospital/ Sanatorium/Clinic for Tuberculosis/Cancer and under his advice I have incurred an expenditure of Rs............. (Rupees) on special diet such as ................ for myself/husband/wife/ son/daughter for the period from...........to...........Signature and designation ofthe Government servantsCountersignedSignature and Designationof the Medical Officer.DateAppendix 10Copy of Ministry of Railways (Railway Board) O.M. No. T.C. 11/2183/59 dated 6-11-1959 to the Director General of Health Services, New Delhi.Sub :- Rail concession to T.B. & Cancer patients.The undersigned is directed to refer to the Directorate General of Health Services, letter No. 2-13-56-CHS.II (IV), dated 27-10- 59 and to state that all T.B. and Cancer patients are granted the following concessions for admission to or on discharge from a Hospital/Sanatorium/Institute and for their journeys to and from a Hospital/Sanatorium/Institute/Clinic in connection with their re-examination or periodical check up.

	For whom available	Nature of concession
(i)	Patient travelling accompanied by an attendant	A combined blank paper ticket for the journey of the patientand his attendant on payment of single journey fares for thepatient in the class occupied.
(ii)	Patient travelling alone.	Single journey ticket on payment of 1.4thof thenormal fare due.

Full details of the concessions and the procedure for availing of it are given in the Serial Number 10A and 10B of the annexure to Rule 118 of the I.R.C.A. Coaching Tariff No. 17 a copy of which is available at all Railway Stations and can also be had on payment from General Secretary, Indian Railway Conference Association. Chelmsford Road, New Delhi.

2. Ministry of Railways have not issued any special instructions for the grant of rail concession to the Government servant suffering from T.B. and Cancer. They can, however avail of the facility of the above concession by following the prescribed procedure.

Appendix 11The following Hospital/Institutions outside the State are recognised for the purpose of Rule 7 (3) of these rules :-

(1)All India Institute of Medical Science, New Delhi.

(2)Tata Memorial Hospital, Bombay.

(3)Christian Medical College Hospital, Vallore.

(4)Cancer Institute, Madras.

(5)Irwin Hospital, New Delhi.

(6)Lady Hardinge Medical College Hospital, New Delhi (for women and children).

(7)J.J. Hospital, Bombay.

(8)Jas Lok Hospital, Bombay.

(9)Gujarat State Cancer & Research Institute (M.P. Shah Cancer Hospital) Ahmedabad.

(10)Post Graduate Institute & Medical Education Research Centre, Chandigarh.

(11)Bombay Hospital, Bombay.

(14)[ Delhi Heart and Lung Institute, New Delhi.] [Added by Notification No. G.S.R. 33, dated 18.8.2004 (w.e.f. 19.2.1970).][Appendix 12] [Inserted new Appendix 12 vide F.D. Notification No. F. 12(1) FD (Gr.2)/85 dated 20-5-1985.]List of Homoeopathic Medicines & Pharmacists for Reimbursement.Name of the Homoeopathic MedicinesGroup 'A' Homoeopathic Dilutions

1	2
1.	Abies Canadensis 30
2.	Abies Canadensis 200
3.	Abrotanum 6
4.	Abrotanum 30
5.	Abrotanum 200
6.	Abrotanum 1000
7.	Absinthium 6
8.	Absinthium 200
9.	Acetic Acidum 6
10.	Acetic Acidum 200
11.	Aconitum Nepellus 3X
12.	Aconitum Napellus 30
13.	Aconitum Napellus 200
14.	Actaca Racemosa 3X
15.	Actaea Racemosa 30
16.	Actaea Racemosa 200
17.	Actaea Racemosa 1000
18.	Actaea Racemosa 1M
19.	Actaea Spicata 6
20.	Actaea Spicata 200
21.	Actaea Spicata 1000
22.	Adrenalin 6
23.	Aesculus Hippocastanum 30
24.	Aesculus Hipp. 200
25.	Aesculus Hipp. 1000
26.	Aesculus Hipp. 10M
27.	Aesculus Hipp. 50M
28.	Aethusa Cynapium 6
29.	Aethusa Cynapium 30
30.	Aethusa Cynapium 200
31.	Agaricus Musocarius 30
32.	Agaricus Musearius 200
33.	Agaricus Musearius 1000
34.	Agaricus Musearius 10M
35.	Agnus Castus 6
36.	Agnus Castus 200
37.	Agnus Casus 1000
38.	Agraphis Nutans 30
39.	Agraphis Nutans 200
40.	Aletris Farinosa 6
41.	Aletris Farinosa 200
42.	Allium Cepa 6
43.	Allium Cepa 30.
44.	Allium Cepa 200
45.	Allium Cepa 1000
46.	Allium Sativum 30
47.	Allium Sativum 200
48.	Aloe Socotrina 6
49.	Aloe Socotrina 30
50.	Aloe Socotrina 200
51.	Aloe Socotrina 1000
52.	Alumen 6
53.	Alumen 200
54.	Alumina 30
55.	Alumina 200
56.	Alumina 1000
57.	Alumina 10M
58.	Alumina 50M
59.	Ambra Grisea 6
60.	Ambra Grisea 200
61.	Ammonium Carbonium 30
62.	Ammonium Carb 200
63.	Ammonium Carb 1000
64.	Ammonium Caust 30
65.	Ammonium Caust 200
66.	Amygdalus Fersica 6
67.	Anacardium Orientale 30
68.	Anacardium Orientale 200
69.	Anacarlium Orientale 1000
70.	Anacalium Orientale 1 M
71.	Anacardium Orientale CM
72.	Anagallis 6
73.	Anagallis 200
74.	Anthracinum 6
75.	Anthracinum 200
76.	Anthracinum 1000
77.	Antimonium Ars. 6
78.	Antimonium Ars. 200
79.	Antimonium Crudum 30
80.	Antimonium Crud. 200
81.	Antimonium Crud. 1000
82.	Antimonium Crud. 10M
83.	Antimonium Crud. 50M
84.	Antimonium Crud. CM
85.	Antiminium Tart 3X
86.	Antiminium Tart 30
87.	Antiminium Tart 200
88.	Apis Mell 6
89.	Apis Mell 30
90.	Apis Mell 200
91.	Apis Mell 1000
92.	Apis Mell 10M
93.	Apis Mell 50M
94.	Apis Mell CM
95.	Apocynum Cann. 6
96.	Apocynum Cann. 30
97.	Aralia Racemosa 30
98.	Aranea Diadema 3X
99.	Agrentum Met. 30
100.	Argentum Met. 200
101.	Argentum Met. 1000
102.	Argentum Nit 30
103.	Argentum Nit. 206
104.	Argentum Nit. 1000
105.	Argentum Nit. 10M
106.	Argentum Nit. CM
107.	Amica Mont 3X
108.	Arnica Mont 30
109.	Amica Mont 200
110.	Arnica Mont 1000
111.	Arnica Mont 10M
112.	Arnica Mont 50M
113.	Arnica Mont CM
114.	Arsenicum Album 6
115.	Arsenicum Album 30
116.	Arsenicum Album 200
117.	Arsenicum Album 1000
118.	Arsenicum Album 10M
119.	Arsenicum Album 50M
120.	Arsenicum Album CM
121.	Arsenicum Brom. 6
122.	Arsenicum Brom. 200
123.	Arsenicum Iodatum 30
124.	Arsenicum Iod. 200
125.	Ars. Sulph. Flavum 6
126.	Ars. Sulph. Flavum 200
127.	Ars. Sulph. Flavum 1000
128.	Artemisia Vulgaris 30
129.	Artemisia Vulgaris 200
130.	Arum Triphyllym 30
131.	Arum Triphyllym 200
132.	Asafoetida 30
133.	Asafoetida 200
134.	Aspidoserma 6
135.	Aspidoserma 200
136.	Asterias Rubens 6
137.	Aurum Metallicum 30
138.	Aurum Met. 200
139.	Aurum Met. 1000
140.	Aufum Met. 10M
141.	Aurum Met. CM
142.	Aurum Muriaticum Nat. 30
143.	Aurum Mur Nat 200
144.	Bacillium 200
145.	Bacillium 1000
146.	Bacillium 10M
147.	Bacillium 50M
148.	Bacillium CM
149.	Baptisla Tinctoria 3X
150.	Baptisia Tinct 30
151.	Baptisla Tinct 200
152.	Baryta Carbinica 30
153.	Baryta Carb. 200
154.	Baryta Crb. 1000
155.	Baryta Carb. 10M
156.	Baiyta Carb. CM
157.	Baiyta Iodata 30
158.	Baryta Iod. 200
159.	Baiyta Muriatica 6
160.	Baryta Mur. 200
161.	Belladonna 3X
162.	Belladonna 30
163.	Belladonna 200
164.	Belladonna 1000
165.	Beilis Perernis 60
166.	Beilis Per. 200
167.	Benzoicum Acium 6
168.	Benzoicum Acid 200
169.	Berberis Vulgaris 30
170.	Berberis Vulgaris 200
171.	Bismuthum 6
172.	Bismuthum 200
173.	Blatta Orientalis 6
174.	Blatta Ornt. 200
175.	Boracicum Acidue 6
176.	Boricicum Acid. 200
177.	Borax 30
178.	Borax 200
179.	Brothrops L. scolatus 6
180.	Brothrops Laus. 200
181.	Brothrops Lance 1000
182.	Bovista 6
183.	Bovista 200
184.	Bovista 1000
185.	Bromium 30
186.	Bromium 200
187.	Bryonia Alba. 3X
188.	Bryonia Alba. 6
189.	Bryonia Alba 30
190.	Bryonia Alba 200
191.	Bryonia Alba 1000
192.	Bryonia Alba 10M
193.	Bryonia Alba 50M
194.	Bryonia Alba CM
195.	Bufo Rana 30
196.	Bufo Rana 200
197.	Cactus Grandiflorns 3X
198.	Cadmium Sulphuratium 6
199.	Cardium Sulph 200
200.	Caladium Seg. 6
201.	Caradium Seg. 200
202.	Calcarea Arsenicosa 6
203.	Calcarea Ars. 200
204.	Calcarea Carbonica 6
205.	Calcarea Carb. 30
206.	Calcarea Carb. 200
207.	Calcarea Carb. 1000
208.	Calcarea Carb. 10M
209.	Calcarea Carb. 50M
210.	Calcarea Carb. CM
211.	Calcarea Flourata 30
212.	Calcarea Flour. 200
213.	Calcarea Flour. 1000
214.	Calcarea Flour. 10M
215.	Calcarea Flour. 50M
216.	Calcarea Flour. CM
217.	Calcarea Iodata 30
218.	Calcarea Iodata 200
219.	Calcarea Iodata 1000
220.	Calcarea Iodata 10M
221.	Calcarea Phosphorica 30
222.	Calcarea Phosphorica 200
223.	Calcarea Phosphorica 1000
224.	Calcarea Phosphorica 10M
225.	Calcarea Phosphorica 50M
226.	Calcarea Phosphorica CM
227.	Calcarea Sulphurica 200
228.	Calcarea Sulphurica 1000
229.	Calendula Oil 6
230.	Calendula Oil 200
231.	Camphora 30
232.	Camphora 200
233.	Cannabis Indica 30
234.	Cannabis Indica 200
235.	Cannabis Indica 1000
236.	Cannabis Sativa 30
237.	Cannabis Sativa 200
238.	Cannabis Sativa 1000
239.	Cantharis 6
240.	Cantharis 30
241.	Cantharis 200
242.	Cantharis 1000
243.	Capsicum 30
244.	Capsicum 200
245.	Capsicum 1000
246.	Carbo Animolis 30
247.	Carbo Animolis 200
248.	Carbo Animolis 1000
249.	Carbo Animolis 50M
250.	Carbo Vegetabilis 30
251.	Carbo Veg. 200
252.	Carbo Veg. 1000
253.	Carbo Veg. CM
254.	Carbolicum Acidum 30
255.	Carbolicum Acid. 200
256.	Carbolicum Acid. 1000
257.	Carcinosin 30
258.	Carcinosin 200
259.	Carcinosin 1000
260.	Carcinosin CM
261.	Castor Equi. 6
262.	Castor Equi. 30
263.	Caulophyllum 3X
264.	Caulophyllum 30
265.	Caulophyllum 200
266.	Caulophyllum 1000
267.	Causticum 6
268.	Causticum 30
269.	Causticum 200
270.	Causticum 1000
271.	Causticum 10M
272.	Causticum 50M
273.	Causticum CM
274.	Ceanothus Amer. 6
275.	Ceanothus Amer. 200
276.	Cedron 30
277.	Cedron 200
278.	Cedron 1000
279.	Chamomilla 6
280.	Chamomilla 30
281.	Chamomilla 200
282.	Chamomilla 1000
283.	Chelidonium Maj. 3X
284.	Chelidonium Maj. 6
285.	Chelidonium Maj. 200
286.	Chelidonium Maj. 1000
287.	Chenopodium Anthel. 30
332.	Collinsonia 200
333.	Colocynthis 6
334.	Colocynthis 30
335.	Colocynthis 200
336.	Colocynthis 1000
337.	Condurango 30
338.	Condurango 200
339.	Conium Maculatium 30
340.	Conium Maculatum 200
341.	Conium Mac. 200
342.	Conium Mac. 1000
343.	Conium Mac. 50M
344.	Conium Mac CM
345.	Copaiva 6
346.	Copaiva 200
347.	Corallium Rubrum 30
348.	Corallium Rub. 200
349.	Craetagus Oxy. 3X
350.	Craetagus Oxy. 30
351.	Crosus Sativus 30
352.	Crosus Sativus 200
353.	Crotalus Horrcus 30
354.	Crotalus Horrcus 200
355.	Croton Tiglium 30
356.	Croton Tiglium 200
357.	Cuprum Arsenicisum 30
358.	Cuprum Arsenicisum 200
359.	Cuprum Metallium 30
360.	Cuprum Met. 200
361.	Cuprum Met. 1000
362.	Cuprum Met. CM
363.	Curare 30
364.	Curare 200
365.	Cyclamen 30
366.	Cyclamen 200
367.	Cynodon Dac. 3X
368.	Damiana 30
369.	Damiana 200
370.	Digitalis 6
371.	Digitalis 200
372.	Dioscorea Vill. 6
373.	Dioscorea Vill. 200
374.	Diphtherinum 200
375.	Diphtherinum 1000
420.	Formic Rufa 200
421.	Galium Aparine 6
422.	Galium Aparine 200
423.	Gambogia 30
424.	Gambogia 200
425.	Gelsemium 3 X
426.	Gelsemium 30
427.	Gelsemium 200
428.	Gelsemium 1000
429.	Gelsemium 10M
430.	Gelsemium 50M
431.	Gelsemium CM
432.	Glonoine 6
433.	Glonoine 30
434.	Glonoine 200
435.	Ghaphalium 30
436.	Ghaphalium 200
437.	Ghaphalium 1000
438.	Granatum 6
439.	Granatum 200
440.	Graphites 6
441.	Graphites 30
442.	Graphites 200
443.	Graphites 1000
444.	Graphites 10M
445.	Graphites 50M
446.	Graphites CM
447.	Grindelia 6
448.	Grindelia 200
449.	Guaiacum 30
450.	Guaiacum 200
451.	Guaiacum 1000
452.	Guaiacum 10M
453.	Mamamelis 30
454.	Hamamelis 200
455.	Hamamelis 1000
456.	Helleborus Nig. 30
457.	Helleborus Nig. 200
458.	Helleborus Nig. 1000
459.	Helonias 30
460.	Helonias 200
461.	Hepar Sulphuris 6
462.	Hepar Sulph. 30
463.	Hepar Sulph. 200
464.	Hepar Sulph. 1000
465.	Hepar Sulph. 10M
466.	Hepar Sulph. 50M
467.	Hepar Sulph. CM
468.	Hydrangea 6
469.	Hydrangea 200
470.	Hydrastis Can. 30
471.	Hydrastis Can. 200
472.	Hydrastis Can. 1000
473.	Hydrocotyle Asiatica 30
474.	Hydrocotyle Asiatica 200
475.	Hydrocyanic Acidum 6
476.	Hydrocyanic Acid 200
477.	Hyoscyamus 30
478.	Hyoscyamus 200
479.	Hyoscyamus 1000
480.	Hyoscyamus 10M
481.	Hypericum 30
482.	Hypericum 200
483.	Hypericum 1000
484.	Hypericum 10M
485.	Hypericum 50M
486.	Hypericum CM
487.	Ignatia 30
488.	Ignatia 200
489.	Ignatia 1000
490.	Ignatia 10M
491.	Ignatia 50M
492.	Ignatia CM
493.	Influenzinum 200
494.	Influenxinum Polyvalent 200
495.	Insulin 3X
496.	Insulin 30
497.	Insulin 200
498.	Iodium 30
499.	Iodium 200
500.	Iodium 1000
501.	Iodium 10M
502.	Ipecac 3X
503.	Ipecac 30
504.	Ipecac 200
505.	Iris Tenax 30
506.	Iris Tenax 200
507.	Iris Versicolor 6
508.	Iris Versicolor 200
509.	Jaborandl 3X
510.	Jaborandi 30
511.	Juglans Cinerea 6
512.	Juglans Cinerea 200
513.	Justicia Adh. 30
514.	Kali Aresenicesum 30
515.	Kali Ars. 200
516.	Kali Bichromicum 6
517.	Kali Bichrom 200
518.	Kali Bichrom 1000
519.	Kali Bichrom 10M
520.	Kali Bichrom CM
521.	Kali Bromatum 30
522.	Kali Brom. 200
523.	Kali Carbonicum 30
524.	Kali Carb. 200
525.	Kali Carb. 1000
526.	Kali Carb 10M
527.	Kali Chloricum 30
528.	Kali Chlor. 300
529.	Kali Iodatcum 30
530.	Kali Iod. 200
531.	Kali Iod. 1000
532.	Kali Iod. 10M
533.	Kali Muriaticum 30
534.	Kali Mur. 200
535.	Kali Mur. 1000
536.	Kali Phosphuricum 30
537.	Kali Phos. 200
538.	Kali Sulphuricum 30
539.	Kali Sulph. 200
540.	Kalmia Latifolia 6
541.	Kalmia Lat. 200
542.	Kalmia Lat. 1000
543.	Kreosotum 30
544.	Kreosotum 200
545.	Kreosotum 1000
546.	Kurchi 3X
547.	Lac. Caninum 30
548.	Lac. Can. 200
549.	Lac. Can. 1000
550.	Lac. Can. 10M
551.	Lac. Can. 50M
552.	Lac. Can. CM
553.	Lac. Defloratum 30
554.	Lac. Def. 200
555.	Lac. Def. 1000
556.	Laches is 30
557.	Lachesis 100
558.	Lachesis 1000
559.	Lachesis 10M
560.	Lachesis 50M
561.	Lachesis CM
562.	Lachnanthes 30
563.	Lachnanthes 200
564.	Lachnanthes 1000
565.	Lacticum Acidium 30
566.	Lacticum Acid 200
567.	Lapis Albus 30
568.	Lapis Alb. 200
569.	Lathyrus 6
570.	Lathyrus 200
571.	Lathyrus 1000
572.	Lactrodectus Mactans 6
573.	Lactrodectus Mac. 200
574.	Laurocerasus 30
575.	Laurocerasus 200
576.	Ledum Pal 30
577.	Ledum Pal 200
578.	Ledum Pal 1000
579.	Ledum Pal 10M
580.	Ledum Pal 50M
581.	Ledum Pal CM
582.	Lemna Minor 3X
583.	Lamna Minor 30
584.	Lemna Minor 200
585.	Lilium Tigrinum 30
586.	Lilium Tig. 200
587.	Lilium Tig. 1000
588.	Lithium Carbonicum 30
589.	Lithium Carb. 200
590.	Lobelia Inflata 6
591.	Lobelia Inf. 200
592.	Lycopersicium 6
593.	Lycopersicium 200
594.	Lycopodium 30
595.	Lycopodium 200
596.	Lycopodium 1000
597.	Lycopodium 10M
598.	Lycopodium 50M
599.	Lycopodium CM
600.	Lyssin 200
601.	Lyssin 1000
602.	Magnesia Carbonica 30
603.	Mag. Carb. 1000
604.	Mag. Carb. 1000
605.	Magnesia Muriatica 30
606.	Mag. Mur. 200
607.	Magnesia Phosphorica 30
608.	Mag. Phos. 200
609.	Mag. Phos. 1000
610.	Magnesia Sulphurica 30
611.	Mag. Sulph. 200
612.	Malandrinum 200
613.	Malandrinum 1000
614.	Malaria Off. 30
615.	Malaria Off. 200
616.	Manganum Aceticum 30
617.	Manganum Acet. 200
618.	Medorrhinum 200
619.	Medorrhinum 1000
620.	Medorrhinum 10M
621.	Medorrhinum 50M
622.	Medorrhinum CM
623.	Melilotus 30
624.	Melilotus 200
625.	Menyanthes 30
626.	Menyanthes 200
627.	Mephitis 3X
628.	Mephitis 30
629.	Mephitis 200
630.	Mercurius Corrosinus 30
631.	Merc. Corr. 200
632.	Merc. Corr. 1000
633.	Mercurius Cyanatus 30
634.	Merc. Cyan. 200
635.	Mercurius Dulcis 6
636.	Merc. Dulcis 200
637.	Mercurius Iod. Flavus 3. (Merc. Iod. Proto)
638.	Merc. Iod. Flavus 200
639.	Mercurius Iod. Ruber 3. (Merc. Bin. Iod.)
640.	Merc. Iod. Ruber 200
641.	Mercurius Sol. 6
642.	Merc. Sol. 30
643.	Merc. Sol. 200
644.	Merc. Sol. 1000
645.	Merc. Sol. 10M
646.	Merc. Sol. 50M
647.	Merc. Sol. CM
648.	Mercurius Vivus 30
649.	Merc. Vivus 200
650.	Mezereum 30
651.	Mezereum 200
652.	Mezereum 1000
653.	Mezereum 10M
654.	Millifolium 6
655.	Millifolium 30
656.	Millifolium 200
657.	Millifolium 1000
658.	Moschus 3X
659.	Moschus 30
660.	Moschus 200
661.	Moschus 1000
662.	Muriaticum Acid 6
663.	Muriaticum Acid 200
664.	Murex 30
665.	Murex 200
666.	Mygale Las. 200
667.	Mygale Las. 200
668.	Myristica Seb.
669.	Naja Trip. 30
670.	Naja Trip. 200
671.	Natrum Carbonicum 30
672.	Natrum Carb. 200
673.	Natrum Carb. 1000
674.	Natrum Carb. 10M
675.	Natrum Muriaticum 6
676.	Natrum Mur. 30
677.	Natrum Mur. 200
678.	Natrum Mur. 1000
679.	Nafrum Mur. 10M
680.	Natrum Mur. 50M
681.	Natrum Mur. CM
682.	Natrum Phosphoricum 30
683.	Natrum Phos. 200
684.	Natrum Pohos. 1000
685.	Natrum Salicyl. 200
686.	Natrum Sulphuricum 30
687.	Natrum Stilph. 200
688.	Natrum Sulph. 1000
689.	Natrum Sulph. 10M
690.	Natrum Sulph CM
691.	Nitricum Acidium 20
692.	Nitric Acid. 200
693.	Nitric Acid. 1000
694.	Nitric Acid. 10M
695.	Nitric Acid. 50M
696.	Nitric Acid. CM
697.	Nuphar Luteum 30
698.	Nuphar Luteum 200
699.	Nux Moschata 30
700.	Nux Moschata 200
701.	Nux Moschata 1000
702.	Nux Vomica 6
703.	Nux Vomica 30
704.	Nux Vomica 200
705.	Nux Vomica 1000
706.	Nux Vomica 10M
707.	Nux Vomica 50M
708.	Nux Vomica CM
709.	Ocimum Canum 6
710.	Ocinum Can. 200
711.	Oleander 30
712.	Oleander 200
713.	Onosmodium 30
714.	Onosmodium 200
715.	Opium 30
716.	Opium 200
717.	Opium 1000
718.	Opium 10M
719.	Ornithogalum 30
720.	Ornithogalum 200
721.	Osmium 30
722.	Osmium 200
723.	Oxalicum Acidum 6
724.	Oxalicum Acid. 200
725.	Oxalicum Acid. 1000
726.	Paeonia 30
727.	Paeonia 200
728.	Penicillin 30
729.	Penicillin 200
730.	Pertussin 6
731.	Pertussin 30
732.	Pertussin 200
733.	Pertussin 1000
734.	Petroleum 30
735.	Petroleum 200
736.	Petroleum 1000
737.	Petroleum 10M
738.	Petroleum 50M
739.	Petroleum CM
740.	Petreoselinum 6
741.	Petroselinum 200
742.	Phosphoric Acid 30
743.	Phosphoric Acid 200
744.	Phosphoric Acid 1000
745.	Phosphoric Acid 10M
746.	Phosphoric Acid 50M
747.	Phosphoric Acid CM
748.	Phosphorus 6
749.	Phosphorus 30
750.	Phosphorus 200
751.	Phosphorus 1000
752.	Phosphorus 10M
753.	Phosphorus 50M
754.	Phosphorus CM
755.	Physostigma 30
756.	Physostigma 200
757.	Phytolacca 30
758.	Phytolacca 200
759.	Phytolacca 1000
760.	Phytolacca 10M
761.	Picric Acid 30
762.	Picric Acid 200
763.	Piper Methysticum 6
764.	Piper Methysticum 200
765.	Pix Liquida 200
766.	Pix Liquida 200
767.	Plantago Maj. 6
768.	Plantago Maj. 200
769.	Platina 30
770.	Platina 200
771.	Platina 1000
772.	Platina 10M
773.	Plumbum Iod 30
774.	Plumbum Iod 200
775.	Plumbum Iod 1000
776.	Plumbum Met 30
777.	Plumbum Met 200
778.	Plumbum Met 1000
779.	Plumbum Met 10M
780.	Pheunmococcin 30
781.	Pneumococcin 200
782.	Podophyllum 6
783.	Podophyllum 30
784.	Polophyllum 200
785.	Pothos Foetida 30
786.	Pathos Foetida 200
787.	Psorinum 200
788.	Psorinum 1000
789.	Psorinum 10M
790.	Psorinum 50M
791.	Psorunum CM
792.	Pulsatilla Nig. 30
793.	Pulsatilla Nig. 200
794.	Pulsatilla Nig. 1000
795.	Pulsatilla Nig. 10M
796.	Pulsatilla Nig. 50M
797.	Pulsatilla Nig. CM
798.	Pyrogenium 30
799.	Pyrogenium 200
800.	Pyrogenium 1000
801.	Pyrogenium 10M
802.	Pyrogenium CM
803.	Quercus Gland. Spiritus 6
804.	Quercus Gland. Spiritus 30
805.	Radium Brom. 30
806.	Radium Brom. 200
807.	Rananculus Bulb. 30
808.	Rananculus Bulb. 200
809.	Rananculus Bulb 1000
810.	Rananculus Seleratus 30
811.	Rananculus Sel. 200
812.	Ratanhia 6
813.	Ratanhia 200
814.	Ratanhia 1000
815.	Rhododendron 30
816.	Rhododendron 200
817.	Rhododendron 1000
818.	Rhododendron 10M
819.	Rhus Aromatica 6
820.	Rhus Aromatica 200
821.	Rhus Toxicodendron 3 X
822.	Rhus Tox. 6
823.	Rhus Tox. 30
824.	Rhus Tox. 200
825.	Rhus Tox. 1000
826.	Rhus Tox. 10M
827.	Rhus Tox. 50M
828.	Rhus Tox. CM
829.	Rhus Venenata 6
830.	Rhus Ven. 200
831.	Ricinus Communis 30
832.	Ricinus Com. 200
833.	Robinia 30
834.	Robinia 200
835.	Rumex Crisp. 6
836.	Rumex Crisp. 30
837.	Rumex Crisp. 200
838.	Ruta Grav. 30
839.	Ruta Grav. 200
840.	Ruta Grav. 1000
841.	Ruta Grav. 10M
842.	Ruta Grav. CM
843.	Sabadilla 6
844.	Sabadilla 200
845.	Sabina 6
846.	Sabina 30
847.	Sabina 200
848.	Sambucus Nig. 6
849.	Sambucus Nig. 200
850.	Sangunaria Can. 30
851.	Sangunaria Can. 200
852.	Sangunaria Can. 1000
853.	Sangunaria Can. 10M
854.	Sangunaria Can. CM
855.	Sangunaria Nit. 30
856.	Sangunaria Nit. 200
857.	Sanicula 6
858.	Sanicula 200
859.	Sarcolactic Acid 30
860.	Sarcolactic Acid 200
861.	Sarasaparilla 30
862.	Sarasaparilla 200
863.	Scirrhinum 200
864.	Scrophularia Nod. 6
865.	Scrophularia Nod. 200
866.	Secale Cornutum 30
867.	Secale Cor. 200
868.	Secale Cor. 1000
869.	Secale Cor. 10M
870.	Selenium 6
871.	Selenium 200
872.	Selenium 1000
873.	Senecio Aur. 30
874.	Senecio Aur. 200
875.	Senega 6
876.	Senega 200
877.	Sepia 30
878.	Sepia 200
879.	Sepia 1000
880.	Sepia 10M
881.	Sepia 50M
882.	Sepia CM
883.	Silicea 6
884.	Silicea 30
885.	Silicea 200
886.	Silicea 1000
887.	Silicea 10M
888.	Silicea 50M
889.	Silicea CM
890.	Spigelia 30
891.	Spigelia 200
892.	Spigelia 1000
893.	Spigelia 10M
894.	Spigelia 50M
895.	Spigelia CM
896.	Spongia Tosta 6
897.	Spongia Tosta 30
898.	Spongia T. 200
899.	Spongia T. 1000
900.	Stannum Met. 30
901.	Stannum Met. 200
902.	Staphysagria 30
903.	Staphysagria 200
904.	Staphysagria 1000
905.	Staphysagria 10M
906.	Staphysagria 50M
907.	Staphysagria CM
908.	Sticta Pal. 6
909.	Sticta Pal. 30
910.	Sticta Pal. 200
911.	Stramonium 30
912.	Stramonium 200
913.	Stramonium 1000
914.	Stramonium 10M
915.	Stramonium CM
916.	Streptococcin 30
917.	Streptococcin 200
918.	Streptomycin 30
919.	Streptomycin 200
920.	Strontia Carb 6
921.	Strontia Carb. 200
922.	Stxychninum 6
923.	Strychninum 30
924.	Strychninum 200
925.	Sulphur 6
926.	Sulphur 30
927.	Sulphur 200
928.	Sulphur 1000
929.	Sulphur 10M
930.	Sulphur 50M
931.	Sulphur CM
932.	Sulphuric Acid 6
933.	Sulphuric Acid 200
934.	Sulphuric Acid 1000
935.	Sulphur lod. 6
936.	Sulphur Iod. 200
937.	Sulphur Iod. 1000
938.	Symphoricarpus 6
939.	Symphoricarpus 200
940.	Symphytum 30
941.	Symphytum 200
942.	Symphytum 1000
943.	Symphytum 10M
944.	Syphilinum 200
945.	Syphilinum 1000
946.	Syphilinum 10M
947.	Syphilinum 50M
948.	Syphilinum CM
949.	Tabacum 200
950.	Tabacum 1000
951.	Tarentula Cubensis 30g.
952.	Tarentula Cub. 200
953.	Tarentula Hisp. 30
954.	Tarentula Hisp. 200
955.	Taraxacum 30
956.	Taraxacum 200
957.	Tellurium 6
958.	Tellurium 30
959.	Tellurium 200
960.	Terebinthina 6
961.	Terebinthina 200
962.	Teucrium N.V. 6
963.	Teucrium N.V. 200
964.	Teucrium N.V. 1000
965.	Thea 200
966.	Thuja 30
967.	Thuja 200
968.	Thuja 1000
969.	Thuja 10M
970.	Thuja 50M
971.	Thuja CM
972.	Thyroidinum 200
973.	Thyroidinum 1000
974.	Thyroidinum 10M
975.	Tuberculinium 200
976.	Tuberculinium 1000
977.	Tuberculinium 10M
978.	Tuberculinium 50M
979.	Tuberculinium CM
980.	Typhoidinum 30
981.	Typhoidinum 200
982.	Typhoidinum 1000
983.	Uric Acid 6
984.	Uric Acid 30
985.	Uric Acid 200
986.	Urtica Urens
987.	Urtica Urens 200
988.	Ustilago Maydis 6
989.	Ustilago Maydis 200
990.	Valeriana 600
991.	Valeriana 200
992.	Vanadium 6
993.	Vanadium 30
994.	Variolinum 30
995.	Variolinum 200
996.	Variolinum 1000
997.	Variolinum 10M
998.	Veratrum Alb. 30
999.	Veratrum Alb. 200
1000.	Veratrum Viride 6
1001.	Veratrum Viride 200
1002.	Verbascum 6
1003.	Verbascum 200
1004.	Vibernum Op. 6
1005.	Vibernum 200
1006.	Vibernum Pr. 30
1007.	Vibernum Pr. 200.
1008.	Vinca Minor 6
1009.	Vinca Minor 200
1010.	Viola Odor 30
1011.	Viola Odor 200
1012.	Viola Tricol 6
1013.	Viola Tricol 200
1014.	Vipera 30
1015.	Vipera 200
1016.	Viscum Alb. 6
1017.	Viscum Alb. 30
1018.	Viscum Alb. 200
1019.	Wyethia 6
1020.	Wyethia 30
1021.	Wyethia 200
1022.	Xanthoxylum 6
1023.	Xanthoxylum 200
1024.	X-Ray 200
1025.	X-ray 1000
1026.	Zincum Met 30
1027.	Zincum Met 200
1028.	Zincum Phos. 30
1029.	Zincum Phos. 200
1030.	Zingiber 6
1031.	Zingiber 200

Group 'B'Homoeopathic Mother Tinctures & Externals

1.	Abroma Augusta Q
2.	Acalypha Indica Q
3.	Acid Phos. Q
4.	Adonis Vom. Q
5.	Aegle Folia Q
6.	Agnus Castus Q
7.	Altris Farinosa Q
8.	Alfalfa Q
9.	Amyl Nitrate Q
10.	Apocynum Can. Q
11.	Ashwagandha Q
12.	Aspilosperma Q
13.	Atista Indica Q
14.	Avena Sativa Q
15.	Azadirachta Q
16.	Berberis Aquifolium Q
17.	Berberis Vulgaris Q
18.	Blatta Orientalis Q
19.	Brahmi Q
20.	Bryonia Alba Q
21.	Cactus Grandiflorus Q
22.	Calotropis Cig. Q
23.	Cantheris Q
24.	Carduus Mar. Q
25.	Carrica Papaya Q
26.	Cascara Sagrada Q
27.	Cassia Sophora Q
28.	Ceanothus Q
29.	Chaparro Arnargoso Q
30.	Chelidonium Maj. Q
31.	Chelone G.Q
32.	Chimaphylla Umb. Q
33.	China Officinalis Q
34.	Chionanthus virg. Q
35.	Collinsonia Q
36.	Condurango Q
37.	Convallaria Maj. Q
38.	Craetagus Oxy. Q
39.	Cynodon Dac. Q
40.	Damiana Q
41.	Drossera Q
42.	Digitalis Q
43.	Equisetum Q
44.	Erigeron Q
45.	Euphrasia Q
46.	Ficus Religiosa Q
47.	Filix Mas Q
48.	Fraxinus Americana Q
49.	Galium Aparine Q
50.	Gossypium Q
51.	Grindelia Q
52.	Gymnema Syl. Q
53.	Hamamelis Virg. Q
54.	Helonias Q
55.	Hydrangea Q
56.	Hydrocotyle Asiatica Q
57.	Hydrastis Can Q 58.Ipecac Q
59.	Jonosia Asoka Q
60.	Justicia Adhatoda Q
61.	Kalmegh Q
62.	Kurchi Q
63.	Ledum Pal Q
64.	Lobelia Lull. Q
65.	Lycous Virg. Q
66.	Millifolium Q
67.	Myristica Seb. Q
68.	Nux Vomica Q
69.	Ornithogalum Q
70.	Pareire Brava Q
71.	Passiflora Inc. Q
72.	Physostigma Q
73.	Phytolacca Q
74.	Piper Methysticum Q
75.	Psoralca Q
76.	Pulsatilla Q
77.	Quassia Q
78.	Rauwolfla Serpentina Q
79.	Thus Aromatica Q
80.	Sabal Serrulata Q
81.	Sabina Q
82.	Scrophularia Nod. Q
83.	Senecio Aurens Q
84.	Senega Q
85.	Solidago Virg. Q
86.	Sonngia Tosta Q
87.	Strophanthus Hisp. Q
88.	Syzygium Jamb. Q
89.	Terminalia Arjuna Q
90.	Thlaspi B.P. Q
91.	Thuja Occ. Q
92.	Trillium Pend. Q
93.	Usmea Barbata Q
94.	Ustilago May Q
95.	Viburnum Op. Q
96.	Viscum Alb. Q
97.	Yohimbinum QPACKING: 459 ml. in Glass BottlesMAKE:Indian Sealed
	EXTERNALS
98.	Arnica Mont Q
99.	Calendula Off. Q
100.	Echinacea Q
101.	Kreosotum Q
102.	Plantago Q
103.	Urtica Urens Q

Group 'C'Biochemic Medicines and Biochemic Combinations

1.	Calcarea Flour 6X
2.	Calcarea Flour 12X
3.	Calcarea Phos 6X
4.	Calcarea Phos 12X
5.	Calcarea Sulph 6X
6.	Calcarea Sulph 12X
7.	Ferrum Phos IX
8.	Ferrum Phos 6X
9.	Ferrum Phos 12X
10.	Kali Mur 6X
11.	Kali Mur 12X
12.	Kali Phos 6X
13.	Kali Phos l2X
14.	Kali Sulph 6X
15.	Kali Sulph 12X
16.	Magnesia Phos 6X
17.	Magnesia Phos 12X
18.	Natrum Mur. 6X
19.	Natrum Phos 6X
20.	Natrum Phos 12X
21.	Natrum Phos 3X
22.	Natrum Sulph 6X
23.	Natrum Sulph 12X
24.	Silicea 6X
25.	Silicea 12X
26.	Five Phos 6X
27.	Bio. Combination No. 1
28.	Bio. Comb. No. 2
29.	Bio. Comb. No. 3
30.	Bio. Comb. No. 4
31.	Bio. Comb. No. 5
32.	Bio. Comb. No. 6
33.	Bio. Comb. No. 7
34.	Bio. Comb. No. 8
35.	Bio. Comb. No. 9
36.	Bio. Comb. No. 10
37.	Bio. Comb. No. 11
38.	Bio. Comb. No. 12
39.	Bio. Comb. No. 13
40.	Bio. Comb. No. 14
41.	Bio. Comb. No. 15
42.	Bio. Comb. No. 16
43.	Bio. Comb. No. 17
44.	Bio. Comb. No. 18
45.	Bio. Comb. No. 19
46.	Bio. Comb. No. 20
47.	Bio. Comb. No. 21
48.	Bio. Comb. No. 22
49.	Bio. Comb. No. 23
50.	Bio. Comb. No. 24
51.	Bio. Comb. No. 25
52.	Bio. Comb. No. 26
53.	Bio. Comb. No. 27
54.	Bio. Comb. No. 28

Group 'D': Homoeopathic Triturations

1.	Adrenalin 2X
2.	Abies Nigra 3X
3.	Antim Ars. 3X
4.	Antipyrine 6X
5.	Ars. Album 3X
6.	Ars. Iod. 3X
7.	Ars. Sulph. Flavus 3X
8.	Ars. Sulph. Flavus 6X
9.	Artemisia Vulg. 3X
10.	Aurum Mur. Nat. 3X
11.	Baryata Iod. 3X
12.	Baryata Mur 3X
13.	Borax 3X
14.	Calcarea Ars. 6X
15.	Calcarea Iod. 3X
16.	Calcarea Hypophos 3X
17.	Calcarea Picrata 3X
18.	Calcarea Renalis 3X
19.	Carduus Mar. 3X
20.	Chloramphenicol 3X
21.	Chininum Ars. 3X
22.	Chininum Sulph 3X
23.	Cholestrinum 3X
24.	Chrysaropinum 3X
25.	Echinacea 3X
26.	Ferrum Ars. 6X
27.	Ferrum Picric 3X
28.	Formica Rufa 3X
29.	Gun Powder 6X
30.	Hekla Lava 6X
31.	Hepar Sulph 2X
32.	Justicia Adh. 3X
33.	Lapis Albus 6X
34.	Merc. Iod. Flavus 3X
35.	Myristica Seb. 3X
36.	Naphthalin 3X
37.	Ocimum Sanet 3X
38.	Ova Tosta 3X
39.	Pancreatin 3X
40.	Phytolacca 6X
41.	Sanguinaria Nit. 2X
42.	Santoninum 2X
43.	Skookum Shuck 3X
44.	Spartium Scoparium 1X
45.	Strontia 6X
46.	Thiosinaminum 3X
47.	Thyroidinum 3X
48.	Uraninum Nit 3X

Group 'E': Homoeopathic Ointments

1.	Arnica Mont ointment
2.	Calendula ointment
3.	Cantheris ointment
4.	Achinacea ointment
5.	Hamamelis ointment
6.	Hypericum ointment
7.	Skookum Chuck ointment.

Group 'F': Homoeopathic Special Items

F. 1.	Alfalfa Tonic 115 ml-Glass Bottle (Indian make)
	Each 100 ml. should contain
1.	Alfalfa Q 1 ml
2.	Arena Q 5 ml
3.	Hydrastis Q 0.5 ml
4.	Nux Vomica 2x 0.25 ml
5.	China Q 0.25 ml.
6.	Cinnamon Q 0.5 ml
7.	Kali Ars. 2x 0.5 ml
8.	Acid Phos 2 x 5 ml
9.	Sacch Alb 25 ml
10.	Aqua Dist. Add to take 100 ml.
F. 2.	Arnica Hair Oil-110 ml Glass bottle (Indian make)
F. 3.	Succus Cinearia aritima Eye Drops (German Make) 8 ml
F. 4.	Mullein Oil-45.0 ml Glass bottle (Indian make).

Name of the Homoeopathic Pharmacists

1. Messrs L. R. Bhandari & Sons Hanging Bridge, Daryaganj Chowk, Delhi-6.

2. Ramakrishna Pharmaceuticals, 2-2-647/125, Bag Amber-pet, Hyderabad (A.P.)

3. Father Mullers Charitable Institutions 17-804, Father Muller Road, Kankanady, Mangalore-3.

4. St. George's Homeopathic Pharmacy, 16-139-A, Balmatta, Kankanady, Mangalore-2 (Mysore).

5. Economic Homoeo Pharmacy, 89, Netaji Subhash Road (Ground flour) Calcutta-1.

6. Hahnemann Publishing Co. (P) Ltd., 169, B.B. Ganguly Street, Calcutta-12.

7. M. Bhattacharya & Co. (P) Ltd., 73, Netaji Subhash Chander Road, Calcutta-12.

8. National Homoeo Laboratory, 1 10, Acharya Jagdish Bohra Road, Calcutta-14.

9. Sunder Homoeo Sadan, 113, Netaji Subhash Road, Calcutta- 1.

10. Ganapathi Homoeo Stores & Laboratory, D. No. 9-2-9th Block Marutery, West Godavari Dt.

11. New Indian Pharmaceuticals, No. 17-2-1136/2, Madannapet, Hyderabad.

Foreign Pharmacists

1. Messers Willnian Schivabo (West Germany).

2. Messers Boorioke and Tafel (U.S.A.)

3. Messrs Dr. Madaus & Co., (West Germany).

Important Orders(I)Subject: Scrutiny of Claims for Medical Reimbursement.Cases of suspicious claims made by some Government servants, on account of medical reimbursement, have been brought to the notice of the Government from time to time. The Government have considered the matter and have decided that in order to minimize the chances of doubtful or false claims and also to keep a close watch over the medical reimbursement claims, the following instructions are laid down :-

(1)Register of Medical reimbursement claim bills, as per the. proforma, appended herewith shall be opened with effect from 1st April, 1970 wherein the bills be entered immediately, the moment they are presented. The entries will be signed by the Upper Division Clerk/Accounts Clerk/Accountant maintaining the Register and the authority competent to countersigned such claims under Rajasthan Civil Services (Medical Attendance) Rules, 1970. The register shall be open to inspection by inspecting authorities and also, by the Accountant General or his representative. In case of Government Secretariat, every Secretary of the Administrative Department shall nominate one of the Deputy Secretaries who shall exercise control over the medical reimbursement claims presented by all the Gazetted as well as non-Gazetted Government servants posted in his administrative Department and shall also sign the entries in the Register before passing on claims to the Accounts Officer of the Secretariat for arranging payment.

(2)If the medical reimbursement claims of a Government servant drawing pay of less than Rs. 500/-, amounts to Rs. 1,000/- or more in a year, the countersigning authority shall scrutinise them fully to find out the genuineness of such claims. In the case of other Government servants, the countersigning authority should scrutinise the cases of such of them Rs. 1,000/- or their one month's pay whichever is higher. In such cases, the countersigning authority, in his discretion, may refer for special medical check up by an authority higher than the Authorised Medical Attendant who is treating the patient. The term 'pay' used in this para means pay as defined in rule 7 (24) of Rajasthan Service Rules excluding special pay and dearness pay.

(3)

(i)Where the countersigning authority, after careful scrutiny as indicated above finds the medical reimbursement claim prima-facie false, wholly or partially, he will send a comprehensive report, supported by the documentary evidence collected during the scrutiny of the claim, to the Appointing Authority or Government as the case may be, who may after further verification, if necessary, and after satisfying about the correctness of the report so received and after arriving at a decision that the action under criminal law is desirable will refer the matter to the Anti Corruption Department for the registration of the case and investigation in terms of the instructions as laid down in Government Circular No. F. 6 (10) Apptts. (A-IIU/67, dated 12-4-1967, a copy of which is enclosed for ready reference, When the countersigning Authority is himself the Appointing Authority, he may report the matter to the Anti Corruption Department.

(ii)Where a prima-facie case of forgery or cheating is made out, the Countersigning authority shall straight-away hand over the case to the police by lodging F.I.R.

(F.D. Order No. F. 1 (4) F.D. (Rules)/70. dated 1-6-1970).Register of Medical Reimbursement Claim Bills

1. Name of the Government servant & Designation.............

2. Monthly salary................

3. Name of the members of the family and their ages and their relationship with the Government servant......................

S. No.	Name of the Patient	Relationship with the Government servant	Kind of disease	Name of the Authorised Medical Attendant	Registration Number given in the EssentialityCertificate	Period of treatment to which reimbursement claimrelated
1	2	3	4	5	6	7


Date of submission of reimbursement claim bill	Amount of claim	Amount passed	Signature of the U.D.C./Accounts Clerk/Accountant	Signature of Countersigning Authority with date	Remarks
8	9	10	11	12	13

Copy of Government Circular No. F. 6(10) Apptts. (A-III) /67, dated 12-4-67.Reference is invited to the Circulars No. F. 23 (36) Apptts. (A)/57, dated 22-8-1957 and 25-4-60, issued by this Department in which it was laid down that all complaints (including anonymous or pseudonymous complaints) of corruption, bribery, criminal misconduct, misappropriation of Government funds, embezzlement etc. should be transferred to the Special Inspector General of Police, Anti-Corruption Department in respect of all Government servants, whether Gazetted or Non-gazetted. It was further desired that in such cases as are found fit for prosecution in a Court of Law by the Anti-Corruption Officer no departmental enquiry should be conducted prior to issue of sanction' for prosecution or even when prosecution had advanced, except with the specific consent of the Anti-Corruption Officer. In cases of embezzlement, however, an exception was made that departmental enquiry could be instituted simultaneously alongwith police investigation.As a result of the review of the working of the above arrangements the Government are of the view that the responsibility for preliminary enquiry into complaints of corruption against Non-gazetted officers should primarily rest with the Departments concerned; except when specifically provided otherwise. The Government have, therefore, decided that in partial modification of the Circular referred to above the following procedure shall hence forth be followed :-

(1)All complaints of corruption etc. against Gazetted Government servants shall continue to be referred to the Anti-Corruption Officer as before.

(2)All complaints of corruption etc. against Non-gazetted Government servants of the Police Department shall also be referred to the Anti-Corruption Department as before.

(3)All complaints of corruption etc. against Non-gazetted public servants (other than those of the Police Department), received from whatever source shall not normally be sent to the Anti- Corruption Officer, but shall first be dealt with by the Head of the Department concerned by initiating proper preliminary enquiry. Only those cases in which preliminary enquiry has disclosed facts which warrant criminal action need be sent to the Anti-Corruption Officer for registration of a regular investigation. The Head of the Department may in his discretion refer a case to Anti-Corruption Department even after final Departmental enquiry has been held if the circumstances so warrant. The Head of the Department shall be assisted in this work by the Vigilance Officer appointed for his Department by the Vigilance Commissioner.

(4)The complaints against Non-gazetted public servants (other than those of the Police Department) received direct by the Government, the Vigilance Commission or the Anti-Corruption Department shall, when it is not proposed to initiate police investigation straight away, be forwarded to the Head of the Department concerned for departmental action.

(5)The Deputy Inspector General of Police, Anti-Corruption Department may of his own motion or on advice from the Vigilance Commissioner start action on any complaint of corruption etc. against a non-gazetted public servant in any particular case and inform the concerned Head of the Department. In such case the Head of the Department shall not initiate departmental action except with the consultation of the Anti-Corruption Department.

(6)All Heads of the Department shall send a quarterly return in the enclosed proforma to the Deputy Inspector General of Police, Anti-Corruption Department in respect of the Departmental Enquiries on charges of corruption dealt with during the quarter so as to reach him by seventh of the month following.Statement (A) Part-IStatement Showing the Number of Complaints of Corruption Received and Disposed of by..................Department During the Quarter Ending......................... 1970.

Complaints received from whom	No. of complaints received during the quarter	No. of complaint on which P.E.s were ordered	No. of complaints which were filed beinganonymous or having no substance	No. of complaints if any, on which disciplinaryproceedings started without making a P.E.	No. of complaints if any. which were referred toACD for registration of cases without making a P.E.	No. of P.E.s pending on the 1 st day of thequarter
1	2	3	4	5	6	7


No. of P.E.s disposed of during the quarter
Total No. of P.E.s for disposal (Total of Col. 3& 7)	Filed as not proved	On which disciplinary proceeding ordered	Which were referred to the ACD for registrationof cases	Total No. disposed of Total of Cols. 9. 10 &11	No. of P.E.s pending at the end of the quarter	Remarks
8	9	10	11	12	13	14

(a)From the public direct by the Department or its subordinate offices.

(b)From the A.C.D.

(c)From the Vigilance Commission.

(d)From the Government.

Total

(II)Sub: Scrutiny of claims for Medical Reimbursement.

In this Department Order of even number dated 1-6-70 on the subject noted above, paragraph 2 required that medical reimbursement claims of a Government servant drawing pay less than Rs. 500/-p.m. should be subject to close scrutiny by the Countersigning Authority so as to ascertain genuineness of claims if the total amount involved in medical claims presented by an employee in any financial year comes to Rs. 1,000/- or more.

2. In some quarters, a wrong impression seems to have been created that medical claims aggregating to less than Rs. 1,000/- in a financial year do not require scrutiny by the countersigning authority and such claims may be passed as a matter of course.

3. It is hereby clarified that every claim for medical reimbursement irrespective of the amount involved is required to be scrutinised by the countersigning authority thoroughly and in case of any doubt regarding genuineness of the claim the countersigning authority may, if the circumstances of the case warrant, proceed to take action in the matter laid down in para 2 and 3 of the aforesaid order. In all cases where the total amount drawn by a Government servant on account of medical reimbursement in any financial year comes to Rs. 1,000/- or more, the countersigning authority shall invariably conduct carefully a special scrutiny of all past claims also in addition to the normal checks which he is required to exercise in his capacity as sanctioning authority before countersigning any medical claim.

4. If any countersigning authority has passed medical claim without normal scrutiny, under a wrong impression as stated at paragraph 2 above, he should carry out a fresh scrutiny of all such claims.

5. In the Register for Medical Reimbursement Claim Bills, the existing columns No. 11. 12 and 13 may be renumbered as 12, 13 and 14 respectively and a new column 11 for 'Progressive Total' may be inserted therein.

[F.D. memo No. F. 1 (4) FD (Rules)/70, dated 15-1-1972]

(III)Sub: - Rajasthan Civil Services (Medical Attendance) Rules, 1970.

According to existing provisions under the Rajasthan Civil Services (Medical Attendance) Rules, 1970, reimbursement of expenditure on treatment at private consulting room or clinic of the Authorised Medical Attendant is not allowed. A question has been raised as to whether a Government servant as out-door patient can have treatment on the prescription of the Authorised Medical Attendant and whether such a prescription is essential to be got entered in the out door Patient Register of the Hospital/Dispensary.The matter has been examined in consulting with Director of Medical and Health Services, Rajasthan, Jaipur, it has been decided that in case of a Government servant taking treatment as out-door patient it is not necessary to get the prescription of Authorised Medical Attendant entered into out-door patient register of the Hospital/Dispensary but in such a case Essentiality Certificate should be entered in Medical Reimbursement Register, maintained the Hospital/Dispensary of the Authorised Medical Attendant concerned.[F.D. Memo No. F. 1 (30) F.D. (Gr. II)/73, dated 13-6-1973].

(IV)Sub: - Scrutiny of claims for medical reimbursement.

A case has come to the notice of the Finance Department in which the countersigning authority in the course of scrutiny of medical reimbursement claims of the Government servant directed him for the medical check-up by an authority higher than the Authorised Medical Attendant. The countersigning authority also sent relevant papers relating to Medical claims i.e. vouchers/cash memos etc. to the medical authority. Subsequently these vouchers/cash memos relating to medical claim of the Government servant were lost either in the hospital or in transit and Finance Department was moved to accept the claims of the official concerned without production of vouchers etc. This situation could have been avoided if original vouchers/cash memos were not sent or only their copies sent, if it was necessary.It is, therefore, enjoined on all authorities that in future while making scrutiny of claims for medical reimbursement the original vouchers etc. relating to medical claims of the Government servant should not be sent to any other quarter. If it is, however, considered necessary, only copies of the same should be sent for needful.[F.D. Circular No. F. 1 (4) F.D. (Rules)/70, dated 12-7-1974].

(V)Sub: - Rajasthan Civil Services (Medical Attendance) Rules, 1970.

According to Rule 3 (2) (ii) (d) of Rajasthan Civil Services (Medical Attendance) Rules, 1970, charges paid by a Government servant for 'blood transfusion' are re-imbursable. A question has been raised as to whether the term 'Blood Transfusion Charges' referred to in the aforesaid rules includes the cost of blood purchased.The matter has been examined and it is clarified that the term 'Blood Transfusion Charges' includes the cost of blood purchased by the Government servant locally and as such is reimbursable provided blood transfusion is at the hospital. Reimbursement of charges for blood transfusion at the residence of a Government servant will, however, not be ordinarily admissible and such cases of reimbursement for blood transfusion charges at the residence will be allowed only by Government on merit of the case.[F.D. Memo No. F. 1 (4) F.D. (Rules)/70, dated 11-10-1974].

(VI)fo"k; & :i;s 25 rd ds fpfdRlk O;; fcyksa ds Hkqxrku izfdz;k ds laca/k esa

jktLFkku lkekU; lsok,a fpfdRlk ifjp;kZ fu;eksa ds vUrxZr 25 :i;s rd ds fpfdRlk O;; ds iquHkZj.k gsrq vf/kd`r fpfdRld izkf/kdkjh }kjk fy[kh xbZ mipkj iphZ ij lacaf/kr fpfdRld ds iwjs gLrk{kj ,oa eksgj vafdr gksuk vko';d gSAjkT; ljdkj ds ;g /;ku esa yk;k tkrk gS fd izk;% fpfdRld mipkj iphZ ij vius iw.kZ gLrk{kj dj vius in dh eksgj vafdr ugha djrs gSa fd bl fLFkfr esa jkT; deZpkfj;ksa dks vius fpfdRlk fcy rS;kj djrs le; mipkj iphZ ij fpfdRld ds iw.kZ gLrk{kj djokus ,oa mudh in eksgj vafdr djokus gsrq ckj&ckj vLirky o fMLisaljh esa tkuk iM+rk gS] blls fpfdRlk nkoksa ds iquHkZj.k esa vuko';d foyEc gksrk gSAvr% jkT; ds leLr eq[; fpfdRlk ,oa LokLF; vf/kdkfj;ksa@vkf/kd`r fpfdRlk izkf/kdkfj;ksa dks funsZ'k fn;s tkrs gSa fd os mipkj iphZ cukrs le; ml ij vius iw.kZ gLrk{kj ,oa viuh in eksgj vo'; vafdr djus dh d`ik djsa] bu funsZ'kksa dk dBksjrk ls ikyu djsaA(foRr foHkkx dk vkns'k dzekad i0 1 2(2) foRr (xzqi&2) 78] fnukad 29&1&1981)

(VII)fo"k; %& jktLFkku lkekU; lsok;sa (fpfdRlk ifjp;kZ) fu;e] 1970 fpfdRlk iquHkZj.k O;oLFkk jkT; ljdkj ds /;ku esa dqN ,sls ekeys vk;s gSa fd jkT; deZpkjh jktLFkku lkekU; lsok;sa fpfdRlk ifjp;kZ fu;eksa ds vUrxZr ,d gh le; esa fofHkUu i)fr;ks vFkkZr~ ,yksiSfFkd@vk;qosZfnd@;wukuh }kjk viuk mipkj lekukUrj :i ls djok dj fpfdRlk fcy iquZHkj.k gsrq izLrqr djrs gSa] rduhdh jk; ds vuqlkj fofHkUu i)fr;ksa }kjk lkekukUrj mipkj djkus ls 'kjhj esa fofHkUu vkS"kf/k;ksa dk feJ.k gks tkuk LokHkkfod gS ftlls chekjh dh mipkj fd;k esa ykHk dh vis{kk gkfu gksus dh laHkkouk vf/kd gks ldrh gSA

vr% ;g fu.kZ; fy;k x;k gS fd vc Hkfo"; esa ,d le; esa fdlh ,d i)fr }kjk gh mipkj djk;k tkos rFkk rn~uqlkj ,d gh i)fr ls djk;s x;s mipkj ij O;; dh xbZ jkf'k dk iquHkZj.k mijksDr fu;eksa ds vUrxZr fd;k tkosxkA(foRr foHkkx dk vkns'k dzekad 1 2(2) foRr (xzqi&2) 78] fnukad 24&7&1981)

(VIII)Sub: Reimbursement of medical expenses incurred on medical treatment received abroad.

Government servants are allowed free medical attendance and treatment within the State in accordance with the provisions contained in the Rajasthan Civil Services (Medical Attendance) Rules, 1970. In accordance with these rules, if treatment not available in any Government hospital within the State the Director Medical & Health Services or the Principal of a Medical College can refer the ailing Government servant or a member of his family to any one of the recognized hospital outside the State where facility of the required treatment is available. Similar facility of free medical attendance and treatment is available to a Judge of the High Court, Members of the Legislative Assembly officers of the Legislative Assembly and Ministers. The aforesaid rules do not provide for reimbursement of medical expenses incurred on treatment received abroad.

2. During the last few years some cases, mostly of by pass surgery, seeking permission for specialised treatment, outside India were received in the Finance Department. As the treatment for such ailments was not wide available in the country reimbursement of part of the expenses limited to actual hospital expenses only was agreed to in relaxation of the rules. In the cases of Judges of the High Court and public representative referred to in above para reimbursement of air fare, expenses on the medical attendant allowed to accompany and post operative expenses was also agreed in relaxation of the rules.

3. The hospitals and clinics indicated in paragraph 6 below have developed facilities for specialised treatment for which requests are generally received for treatment abroad. Quite a few Government servants have received specialised treatment in these hospitals and clinics. The matter has therefore, been reconsidered and it has been decided that the following guidelines should be adopted in dealing with the cases relating to requests or medical treatment abroad and matters relating thereto :-

(i)As a rule, reimbursement of cost of medical treatment incurred abroad should not be allowed in any case.

(ii)The Director, Medical & Health Services and the Principals of the Medical Colleges have power under the relevant Medical Attendance Rules to refer the ailing Government servant or others entitled to free medical attendance to anyone of the recognised hospitals outside the State but within India, if the treatment is not available in any of the Government hospitals within the State. These rules do not provide that the Director/Principal may recommend for according permission to receive treatment abroad. Therefore, in case treatment is not available in any of the Government hospitals in the State, they may refer the Government servant to any of the recognised hospital outside the State but should not make recommendation for according permission for receiving treatment outside India.

(iii)Where the Government servants or others entitled to free medical attendance are referred to a recognised hospital outside the State for treatment in accordance with the provisions contained in the relevant rules and the recognised hospital advises specialised treatment in the same hospital but the concerned persons entitled to free medical attendance choose to go on their own for treatment abroad and request for reimbursement of cost of medical treatment incurred abroad, the Administrative department after obtaining concurrence of the Finance department may permit reimbursement which will be limited to the expenditure that would have been incurred had such treatment been received in the recognised hospital in India to which he had been referred for treatment, in relaxation of the rules.

4. The following ailments have been identified by the Central Government vide their Office Memorandum No. S 14025/99/81 MS dated 6th December, 1982 as being such for which facilities for treatment in India are not yet widely established: and these have been accepted by the State Government also for adoption :-

(i)Cadaver kidney transplant;

(ii)Old operated bypass surgery cases (in which the initial operation was done abroad) needing revascularization:

(iii)Bone marrow transplant:

(iv)Operative correction for high myopia case;

(v)Complex cyanote Heart Lesion and newly born infants suffering from heart diseases.

5. Reimbursement of actual hospital expenses only in connection with treatment received abroad of the ailments mentioned in para 4 may be permitted by the Administrative Department of the Government after obtaining prior concurrence of the Finance Department in relaxation of the rules provided the recognised referral hospital to which the ailing person was referred in accordance with the provisions contained in the relevant Medical Attendance Rules certifies that the treatment is not available in India and the certificate is endorsed by the Director, Medical & Health Services or the Principal of a Medical College. The question of reimbursement of travelling cost in such cases would not arise and all other expenses incidental to the treatment would also be borne by the Government servant himself.

6. The following Institutions are among the Institutions identified by the Central Government as having facilities for specialised treatment. The State Government also recognises them as referral hospitals outside the State :

(a)Bypass coronary surgery :

(i)Christian Medical College & Hospital, Vallore.

(ii)K.E.M. Hospital, Bombay.

(iii)Jaslok Hospital, Bombay.

(iv)Bombay Hospital, Bombay.

(v)Appolo Hospital, Madras.

(b)Kidney Transplant:

(i)Christian Medical College & Hospital, Vallore.

(ii)All India Institute of Medical Sciences, New Delhi.

(iii)Post Graduate Institute, Chandigarh.

(iv)Jaslok Hospital, Bombay.

(c)Blood Cancer:

(i)Tata Memorial Hospital, Bombay.

(ii)Cancer Institute Adayar, Madras.

(d)Complicated heart surgery cases:

(i)Christian Medical College & Hospital, Vallore.

(ii)K.E.M. Hospital, Bombay.

(iii)All India Institute of Medical Sciences, New Delhi.

(iv)Bombay Hospital, Bombay.

(v)G.B.Pant Hospital Delhi.

(vi)Post Graduate Institute, Chandigarh.

(vii)N.M. Wadia Institute of Cardiology, Pune.

(viii)Appolo Hospital, Madras.

[F.D. Office Memorandum No. F. 12(1) FD (Gr. 2)/89 dated 21-2-1989.]

(IX)Sub: Reimbursement of medical expenses incurred on Medical treatment received abroad.

The State Government has recognised the "Escorts Heart Institute, New Delhi" as referral hospital for treatment of heart ailments of the Government servants outside the State and the name of this Institute is added below entry at S. No. (viii) under heading (d) Complicated heart surgery cases, at the last para of this department Office Memorandum No. F. 12(1) FD (Gr. 2)/89 dated 21 -2-89.[F.D. Office Memorandum No. 12 (12) FD (Gr. 2)/82 dated 25-8-89.]

(X)Sub: Rajasthan Civil Services (Medical Attendance) Rules, 1970.

Government servants were allowed facility of reimbursement in regard to Homeopathic treatment vide Finance Department Notification No. F. 12 (1) FD (Gr. 2)/85 dated 20-5-1985 and the same were extended upto 19-5-1990 vide this department order of even number dated 25-6-1987. The matter has again been considered by the Government and the Governor is pleased to order to extend the above facility upto 30-6-1953.[F.D. Order No. F. 12 (1) FD (Gr. 2)/85 dated 3-7-1990.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Act