Section 3(1) in Rajasthan Civil Services (Medical Attendance) Rules, 2008
(1)"Authorised Medical Attendant" in respect of a Government servant or class of Government servants at a Station or area, means: -(i)a Medical Officer of the Rajasthan Medical & Health Department on duty in a hospital or dispensary; or(ii)a Government Ayurved / Unani / Homeopathy Chikitsa Adhikari on duty in a Government hospital or dispensary; or(iii)an Ayurved Chikitsa Adhikari on duty in National Institute of Ayurved, Jaipur and attached hospital and in Ayurved Hospital attached to Rajasthan Ayurved University, Jodhpur;(iv)a Medical Officer/ Ayurved / Unani / Homeopathy Chikitsa Adhikari on duty in a hospital, private or run by Charitable Trust, which has been approved by the Government for the purpose of these rules for treatment of Government employees.(v)A qualified medical officer, so authorized, by the private or charitable hospital, approved/ recognized under these rules by the Government.Explanation. - An Authorised Medical Attendant for one spell of illness shall be either a Medical Officer or Ayurved / Unani / Homeopathy Chikitsa Adhikari.
