Section 21 in Rajasthan Civil Services (Medical Attendance) Rules, 2013
21. Repeal and Savings.
- These Rules supercede the Rajasthan Civil Services (Medical Attendance) Rules, 2008 and all notifications/orders/circulars issued there under, and shall be applicable for the medical attendance and treatment taken on or after the date these Rules are issued.The pending cases and cases in which the treatment has been commenced prior to issuance of this notification shall be decided by the provisions of Rajasthan Civil Services (Medical Attendance) Rules, 2008 and all orders issued there under.Annexure-IRule 3(9)(ii)Format For Declaration of Dependency of Parents/ChildrenI, .................................................. (Name of the Government employee), ....................................................... (Designation and Officer/Department), hereby declare that following members of my family are wholly dependent on me and their monthly income is less than Rupees Six thousand per month :
