Section 9 in Rajasthan Civil Services (Medical Attendance) Rules, 1970
9.
(1)The claim for reimbursement of medical expenses upto Rs. 25/- in case of allopathic medicines presented by a Government servant for himself and members of his family under these rules shall be paid on the basis of prescription of the Authorised Medical Attendant.[Provided that at places where purchase of Allopathic medicines through Co-operative Shops run by the Upbhokta Sahakari Sangh/Bhandar is provided, the maximum ceiling for presenting the claim in such cases shall be Rs. 50/-] [Added vide F.D. Notification No. F. 12 (12) F.D. (Gr.2)/82 dated 25-2-1982 with immediate effect.](2)(i)The procedure for claiming reimbursement in the type of claims referred to in sub-rule (1) of this rule shall be the same as laid down in rule 8 of these rules except that the provisions of clause (i), (ii) and (iv) of sub-rule (2) of rule 8 shall not be applicable in such cases.(ii)The prescription of the Authorised Medical Attendant referred to in sub-rule (1) of this rule shall bear O.P.D. registration number and date of the hospital/dispensary where treatment is undertaken, and the Authorised Medical Attendant shall subscribe his signature on such prescription under his official seal.
