Section 6 in The Family Courts (Rajasthan) Rules, 1991
6. Medical Expert.
(1)A Private Medical expert, when called by the court from out-station, shall be paid TA/DA as may be determined by the Court keeping in view the rules made by the State Government from time to time in this behalf with regard to Government servants. Such an expert and a Government doctor when called locally shall be paid a sum not exceeding Rs. 25/- towards conveyance charges as determined by the Court.(2)Such a Private Medical expert shall be paid as his fee a sum as may be determined not exceeding Rs. 75/- by the Court.(3)A medical expert who has retired from Government service shall be paid such TA/DA as were admissible to him at the time of his retirement.
