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State of Rajasthan - Section

Section 12 in Rajasthan Civil Services (Medical Attendance) Rules, 2013

(12)"Treatment" means administration of medicines/surgery/surgical facilities/vaccinations to cure, control and prevent any disease.
(I)Treatment shall also include :
(i)employment of pathological, bacteriological, radiological or any other method of examination (tests/investigations), as is considered necessary by the Authorised Medical Attendant ;
(ii)use of medicines, vaccines, sera or other therapeutic substances excluding medicines or other consumables/ non consumables, which are regarded as food, toiletry preparations, tonics having more food value, disinfectants and other similar preparations ;
(iii)dental treatment of major kind if the diagnosis of the pathological or other disease from which a patient is suffering indicates that the teeth are the real source of such disease. Dental treatment includes treatment of jaw bone disease, wholesale removal of teeth, surgical operation needed for removal of odontomes, impacted wisdom tooth, treatment of gum boils, extraction, scaling and gum treatment, filling of teeth, root canal treatment, pyorrhea and gingivitis.
Cost of denture and treatment by private dentists or outside the hospital even on the advice of Authorised Medical Attendant shall not be reimbursed ;
(iv)[ Deleted;] [Deleted vide FD Notification No. F. 6 (1) FD/Rules/2013 Part dated 01.9.2014.]
(v)implants and procedures of treatment specified and enumerated in Appendix-IX & Appendix-X ;
(vi)Pre-natal and post-natal treatment ;
(vii)Annual medical examination as per direction of State Government.
(II)Treatment shall not include -
(i)implants used for improvement of efficiency of any organ or part of the body, from its normal natural state, at the particular age of the government servant, other than those, which are specifically permitted under these Rules ;
(ii)treatment taken for efficiency improvement like growth in height, cosmetic/plastic surgery to shape up some part of body/face, lippo-suction, weight reduction, dentures, use of spectacles/ contact lens etc. other than those, which are specifically permitted under these Rules.