Section 8(4) in Rajasthan Civil Services (Medical Attendance) Rules, 2008
(4)For the purpose of reimbursement, original receipt issued by such hospital and vouchers of medicines etc. shall be countersigned by the Authorised Medical Attendant of that hospital and Essentiality Certificate duly signed by the same Authorised Medical Attendant are to be submitted for reimbursement. Government may also make third party confirmation or confirmation by a team of doctors necessary for treatments taken in approved hospitals. In such a case, reimbursement shall be limited to the amount recommended by such body.
