Section 8(1) in The M.P. Civil Services (Medical Attendance) Rules, 1958
(1)Application for reimbursement shall be in Form I and shall be submitted to the controlling authority within six months from the date on which the expenditure is incurred :Provided that where the Government servant is himself the controlling authority, the limit of six months shall be calculated with reference to the date of presentation of the claim to the treasury officer.
