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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(4)(a) in Rajasthan Civil Services (Medical Attendance) Rules, 1970

(a)When a Government servant is admitted in a private Sanatorium in Rajasthan after he has obtained a certificate from Medical Officer incharge of Government Hospital, T.B. Sanatorium or Clinic for non-availability of accommodation, the Government shall assist in the payment of following charges in respect of Government servants whose pay does not exceed [Rs. 16500/- (per month).] [Substituted 'Rs. 6700/- (per month)' by Notification No. G.S.R. 95, dated 12.9.2008 (w.e.f. 19.2.1970).]
(i)Amount not exceeding Rs. 50/- per month for charges on ordinary accommodation in the private Sanatorium if paid by him.
(ii)Amount not exceeding Rs. 75/- per month towards the cost of special diet, if any, prescribed by the Medical Officer of the Sanatorium under the conditions laid down in sub-clause (v) of clause (2) above for such employees.
(iii)Charges for non-reimbursable medicines not exceeding Rs. 50/- per month shall also be paid on the conditions as laid down in clause (2) above for such charges.
(iv)Travelling Allowance as provided in sub-clause (iv) of clause (2) of this rule.