(1)The retired President shall be entitled to medical attendance and treatment at his residence, or at the clinic, nursing home or institution of similar nature of consulting room of the medical attendant, specialist or practitioner concerned -(a)[ by a medical attendant or the regular medical attendant; [Substituted vide Notification No. 10/19/96-M&G dated 10-2-2009 GSR No. 88(E)](b)by a round the clock personal physician attached to him based on need and request received from the dignitary; and(c)by a specialist or medical practitioner not falling under clause (a) or (b):]Provided that a specialist or medical practitioner or medical attendant other than the regular medical attendant shall be called from outside the State in which the retired President is residing; only on the advice of the Director of Medical Services or other corresponding officer in the State concerned or the officer-in-charge of the principal Government hospital in the district.(2)The retired President shall also be entitled to any other expenditure that may be incurred by him in connection with his treatment by the medical attendant, the regular medical attendant or the specialist or practitioner referred to in sub-rule (1), as the case may be.(3)All expenses referred to in sub-rule (1) and (2) in rule 5 shall be borne by the Central Government on production of a certificate by the retired President in Form-II, or by any person authorised by him in this behalf in Form-IIA appended to these rules.
