Section 7 in The M.P. Civil Services (Medical Attendance) Rules, 1958
7.
[(1) Expenditure incurred on purchase of drugs prescribed by the authorised attendant in full :Provided that-(1)If a Government servant submits medical reimbursement bills in respect of treatment of himself or any member of his family as an out-door patient exceeding Rs. 250/- (Rupees two hundred fifty) per month for four times in a year or continuously for three months, the Controlling Authority shall seek second opinion of the Chief Medical and Health Officer and only on receipt of a favorable recommendation, shall pass the medical reimbursement bill. In case of treatment by any Indian system of Medicines or Homoeopathy second opinion of the Divisional Officer Ayurveda or District Ayurveda Officer in-charge, as the case may be, shall be obtained instead of the Chief Medical and Health Officer.(2)If, in a year, bills for medical reimbursement exceeding Rs. 3,000/-(Rupees three thousand) are received from a Government servant the Controlling Authority shall get, all such bills exceeding the said limit examined by the Medical Board consisting of the Divisional Joint Director of Health Services, Chief Medical and Health Officer, Specialist of the disease concerned, Divisional Officer, Ayurveda or District Ayurveda Officer in-charge of the district, as the case may be and such bills shall be passed by the Controlling Authority only on the recommendations of the Board.(3)If the bills for medical reimbursement presented by a Government servant in a year exceed Rs. 5,000/- (Rupees five thousand) then all such bills exceeding the above said limit shall be got scrutinized by a Board consisting of the Director Medical Services, Director of Medical Education, Director of Indian Systems of Medicine and Homoeopathy and the Controlling Authority shall pass such bills in accordance with the recommendations of the said Board only.The above proviso shall not be applicable in respect of reimbursement bills relating to :-(a)In-door patients; and(b)Patients suffering from such disease in respect of which the Chief Medical and Health Officer concerned has issued a certificate in the prescribed proforma to the effect that the treatment for the disease is required or likely to continue for a prolonged period.Note. - Such certificate shall not be issued for a period exceeding one year at a time but may be renewed from time to time for such period as may be necessary not exceeding one year at a time and the Chief Medical and Health Officer shall maintain a register containing particulars of such certificates issued by him in such manner as may be prescribed by the Government.]
