Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(8) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(8)"Referral Hospital" means an approved hospital, in or outside Rajasthan, where a patient is referred for treatment by the Principal of a Medical College or Head of a District Hospital, on the recommendation of the concerned Head of the Department, for such treatment(s), the facility of, which is not available in any Government hospital of the State. List of such hospitals is included in the Appendix - II.