Section 3(11) in Rajasthan Civil Services (Medical Attendance) Rules, 2008
(11)"Medical Attendance" means in respect of a Government servant, attendance in a Government and approved hospitals or in the case of illness which compels the patient to be confined to his residence, at the residence of the Government servant by the authorised medical attendant, and includes:(i)such pathological, bacteriological, radiological or other methods of examination for the purpose of diagnosis as are available in any Government or approved hospital, in the State and are considered necessary by the Authorised Medical Attendant, and(ii)such consultation with any other medical officer or specialist in the service of the Government or approved hospital, as the authorised medical attendant certifies to be necessary, to such extent and in such manner as the medical officer or the specialist may, in consultation with the Authorised Medical Attendant, determine.
