Section 7(3) in Rajasthan Civil Services (Medical Attendance) Rules, 2008
(3)In case a Government servant travels by air or by Rail in the class higher than his entitlement for this purpose, the travelling allowance shall be limited to Travelling Allowance admissible to him for journey by Rail under Rajasthan Travelling Allowance Rules except the Daily Allowance. Similarly if he travels by Road in the class higher than his entitlement, the travelling allowance shall be limited to Travelling Allowance admissible to him for journey by Road under Rajasthan Travelling Allowance Rules except Daily Allowance.Explanation. - The Authorised Medical Attendant for the purpose of this rule means the Authorised Medical Attendant as referred in Rule 3(1 )(i), (ii) and (iii) only, excluding the Authorised Medical Attendant as referred in Rule 3(1 )(iv).
