Section 7(2) in Rajasthan Legislative Assembly Ex-Members and Family Pensioners (Medical Facilities) Rules, 2010
(2)ex-member, getting treatment in Government hospitals/ approved hospital/referred hospital within the State or outside the State, as the case may be, shall be required to submit his/her medical claim after obtaining treatment in accordance with these rules to the Secretary along with the following papers for sanctioning the medical claims, -(i)Attested Photostat copy of the page of medical diary containing the entry of renewal medical diary containing joint/ single photograph, as the case may be;(ii)Attested Photostat copy of the page of Medical diary containing the entry renewal of medical diary for that year in which facility is availed;(iii)Essentiality Certificate with vouchers duly countersigned by the hospital authorities, where treatment has been taken; and(iv)Attested Photostat copy of the admission-discharge card containing the details of admission, operation and discharge from the hospital.
