Section 6(2) in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990
(2)Cost incurred on treatment may be reimbursable as under regardless of any pay ceiling:(a)Actual expenses incurred on Road/Railway fare of the patient and the attendant (up to one) if any accompanying him by the class of which he is entitled for journey on tour.(b)Air fare of the patient only if in case of ailment of a serious nature, the Principal, Medical College or the Director Health Services/[Director SKIMS] [Inserted vide SRO 142 dated 8-5-1998.] justifies for reasons recorded that the patient cannot travel by rail/road in such cases the fare of the attendant will be reimbursable on road/rail basis.(c)Expenditure incurred on Pathological, Bacteriological/ Radiological., and other methods of examination/investigation or treatment like electric therapy etc.(d)Charges including cost of blood and blood transfusion if any levied by hospital authorities.(e)Operation charges paid to Hospital.(f)Consultation fee if any paid under hospital rules and cost of medicines purchased from market on the advice of hospital authorities.(g)Cost of "hearing aid" and "artificial limbs" on the advice of hospital authorities.Explanation. Reimbursement of the cost of hearing aid shall include the hearing aid, if any,' prescribed by the ENT Specialist of Government Hospital/Institution hearing aid either within or outside the State shall prescribe within the State. A specialist recommending for the particular type of hearing aid which the patient requires, namely Air-Conduction and Bone-Conduction type which include spectacle hearing aid etc.(h)The cost of Heart Pace Maker and replacement of diseased heart valves, wherever the supply of these appliances is recommended by the Competent Medical authority i.e. Director Health Services, or Principal of the Medical Education or Director Health Services or Principal of the Medical Colleges or the Head of the Department of the concerned speciality in the Institute of Medical Srinagar and necessary sanction thereof is accorded by the Administrative Department concerned the payment for the cost thereof shall be made by the concerned drawing and disbursing officer direct to the supplying agencies and not to the Government servant or his beneficiary.Note. Notwithstanding anything contained in this clause(h) of sub-rule(2) of this rule, the cost of the appliances etc. prescribed by the concerned Head of Department of the Government Medical College/Hospital including Sher-I-Kashmir Medical Institute, Soura, Srinagar shall be made in advance to the beneficiary if he requests for the same. This is however, subject to the condition that after the equipment is fitted a certificate of the concerned Head of Department of the Medical Institute/HoSpital that the equipment has been fitted to the beneficiary, will be furnished within one month, by the beneficiary to the Drawing and Disbursing Officer who has given an advance to him.
