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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(1)(v) in Rajasthan Civil Services (Medical Attendance) Rules, 2013

(v)If the total expenditure on drugs and medicines is more than Rs. 2 lacs, or on medical investigation more than Rs. 1 lac or total expenditure on medical attendance and treatment is more than Rs.5 lacs than the Head of Office will refer the case to the Principal of concerned Medical College to constitute a Medical Board to ascertain the genuineness of the claim. The reimbursement in such cases shall be governed as per opinion of the Medical Board.