Section 12(5) in Rajasthan Civil Services (Medical Attendance) Rules, 2008
(5)(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)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, otherwise 12% interest shall be charged.(iii)Unspent amount of advance, if any, shall invariably be refunded in cash within 15 days from the date of patient returned from the hospital, otherwise 12% interest shall be charged.(iv)The advance shall be granted only 15 days before the actual date of operation/treatment as fixed by the Authorised Medical Attendant.(v)If as per advice of the Medical Attendant or for any other reason, the patient does not take treatment, the advance shall be refunded by the applicant employee within 15 days from the date on which such a decision is taken, but this shall not apply in cases where the date of treatment has been postponed due to medical reasons by the Authorised Medical Attendant.(vi)Sanction of advance shall not be treated as concurrence/ sanction for reimbursement. The adjustment of advance/ reimbursement shall be admissible as per provisions of these rules.(vii)Entire amount of advance shall be remitted through Demand Draft in favour of the hospital.(viii)Non-compliance of these conditions subject to which this advance is being granted would be treated as misconduct.
