Section 10(3) in Rajasthan Civil Services (Medical Attendance) Rules, 2008
(3)If a Government servant undertakes indoor treatment of life threatening disease like kidney, heart and some sudden accident, in. a private hospital outside the State, without reference in case of emergent circumstances, Government may allow reimbursement of the medical expenses incurred upto the cost of treatment, that would have been incurred had the treatment been taken in S.M.S. Hospital, Jaipur and if facility of that treatment is not available in S.M.S. Hospital, Jaipur upto the cost of treatment at AllMS, New Delhi, upon such emergent circumstances being explained satisfactorily. No Travelling Allowance shall be admissible in such cases.
