Section 7(1) in Rajasthan Civil Services (Medical Attendance) Rules, 2008
(1)If a Government servant falls ill at a place which is not the headquarters of the Authorised Medical Attendant, he shall be entitled to travelling allowance as on tour as per Rajasthan Travelling Allowance Rules, except the daily allowance for the journey to and from such headquarter provided that he does not undertake journey for attendance by a dentist or an oculist. In case the condition of the ailing Government servant is so serious that he cannot be carried to the headquarters of the Authorised Medical Attendant in any conveyance, the Authorised Medical Attendant attending the patient at his residence shall be entitled to Travelling Allowance as on tour for forward and return journey from his headquarters to the place of residence of the ailing Government servant under Travelling Allowance Rules.
