Section 10 in The M.P. Civil Services (Medical Attendance) Rules, 1958
10.
(1)The claims of Government servants for reimbursement of medical expenses under these rules shall be disposed of by the drawing and disbursing officer concerned.(2)All bills for medical expenses shall be countersigned by the controlling authorities who are empowered to countersign travelling allowance bills of the Government servant concerned. It shall be the duty of the controlling officer to scrutinize carefully before signing or countersigning a claim in respect of medical expenses, that the claim is genuine and is covered by the rules and that charges claimed are supported by the necessary cash memos, receipts, certificates, etc. The controlling authority may reject such claims as do not satisfy these conditions.(3)[ The amount due on account of reimbursement of medical expenses incurred shall be drawn on the Form M.P.T.C. 24A and paid over to them.] [Substituted by M.P. Rajptra, Part 4(Ga), dated 28-4-1978.](4)Charges on account of medical attendance and treatment shall be debitable to the sub-head "Allowances and Honoraria" subordinate to the major head concerned except in the case of members of the work-charged establishment where they shall be debitable direct to the work concerned.
