Section 7 in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990
7. Medical Allowance
(1)Government servants shall be allowed medical allowances at a uniform rate of Rs. [300 per month.] [Substituted for "100 per month" by SRO No. 344 dated 19-10-2006, w.e.f. 1-10-2006.](2)Medical Allowance shall not be treated as part of pay for any purpose like drawal of D.A./Deputation Allowance/TA./Compensatory Allowance/or any other allowance or for reckoning cash in-lieu of Earned Leave Salary at the time of retirement.(3)The allowance shall count for computing leave salary and subsistence allowance in the same proportion which the leave salary or subsistence allowance, as the case may, bears to pay. For the period of study leave drawal of the allowance shall not be allowed.(4)The allowance shall be debitable to salaries under the respective account heads to be booked distinctly under the detailed sub-head "Medical Allowance".
