Section 12(1) in The M.P. Civil Services (Medical Attendance) Rules, 1958
(1)A Government servant shall also be entitled to reimbursement of expenditure incurred by him on medical attendance and treatment of himself and the members of his family under the Ayurvedic, Unani, Homeopathic or Biochemic systems of medicines in the same manner and to the same extent as laid down in the foregoing rules :Provided that the expenditure incurred on purchase of such medicines shall be reimbursable in respect of medicines mentioned in Annexure annexed to these rules on the signature of the authorised medical attendant and the medicines out of the Annexure shall be reimbursable on the countersignature of the Principal/Divisional Officer Ayurveda/ Superintendent of the dispensary.
