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State of Rajasthan - Section

Section 4 in Rajasthan Civil Services (Medical Attendance) Rules, 2008

4. Constitution of Health Benefits Advisory Committee.

- A standing Health Benefits Advisory Committee, headed by Principal Secretary (Finance) and consisting of Pr. Secretary / Secretary, Medical Education, Principal, S.M.S. Medical College, Jaipur, Principal Medical College, Udaipur, Superintendent, S.M.S. Hospital, Jaipur, Director, Medical & Health Services, Director, Ayurved and an Officer not below the rank of Deputy Secretary nominated by Principal Secretary, Finance, who shall be Member Secretary of the Committee is constituted with following terms of reference: -
(i)Lay down norms and procedure for approving private/ charitable hospitals, diagnostic centres
(ii)Examine and recommend such hospitals / diagnostic centres for approval by the Government;
(iii)Determine and suggest the extent of reimbursement for treatment undertaken and tests carried out in approved hospitals/ labs;
(iv)Examine, and recommend implants essential for treatment and recommend the amount/extent of reimbursement for such implants;
(v)Determine and suggest the category of ailments for which treatment in private hospitals within the State may be allowed;
(vi)Recommend the negative list of allopathic drugs and medicines, which will not be eligible for reimbursement;
(vii)Recommend the classes or list of Ayurvedic, Unani and Homeopathic Drugs and Medicines and Pharmacists considered necessary for reimbursement;
The Committee may also give recommendation on any other related issues on its own motion or on the issue referred to it by the Government. The Committee may also recommend rates for various treatments / tests and investigations in SMS and other government hospitals.