Section 11 in Rajasthan Civil Services (Medical Attendance) Rules, 2008
11. Medical attendance and treatment, where both husband and wife are employed in State Government / Autonomous Body I elsewhere, where procedure for medical reimbursement exists.
(1)Where both husband and wife are Government servants prior to 01.01.2004, they shall be entitled to medical attendance and treatment under these rules. The claim for reimbursement of medical expenses of spouse and other dependent family members can be preferred by anyone of them provided he / she has exercised an option intimating the Appointing authority that claims of medical reimbursement will be made to Government for the spouse and other dependent family members by him / her. Such option can be revised only with Government approval.(2)In case the spouse of the Government servant is recruited in State Government service on or after 01.01.2004, his / her claims cannot be reimbursed under these rules.(3)If the spouse of the Government servant is employed in State Autonomous Body / elsewhere in a body having prescribed procedures for reimbursement of medical expenses shall have option either to claim medical reimbursement under the rules applicable on that body or under these rules provided that the Government servant has exercised an option, intimating the Appointing Authority, that claims of medical reimbursement will be made to Government for the spouse even though his I her spouse is employed elsewhere in a body having prescribed procedures for reimbursement of medical expenses.
