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State of Rajasthan - Section

Section 8 in Rajasthan Civil Services (Medical Attendance) Rules, 2008

8. Medical Attendance and Treatment to Government servant and his family in approved Hospitals, within the State.

(1)A Government servant and the members of his family shall be entitled to medical attendance and treatment in approved hospital within State to the extent indicated in sub-rule (2) of this rule.
(2)Charges paid by the Government servant on account of medical attendance and treatment in approved hospital shall be reimbursable to the following extent only: -
Items of Reimbursement Amount of Reimbursement
Drugs and Medicines 100% of cost of reimbursable drugs and medicinesonly.
Diagnostic tests and investigations Rates of Government Hospitals or 70% of thecharges paid in the approved hospital as per Rule 6(2)(11)(o)(i).
Operation Charges including consultation chargesby whatever name called i.e. Surgery Charges/ Theater Charges/Anesthesia charges etc. including surgery of KidneyTransplantation / By-pass/ Cancer / Bone marrow transplantation. Actuals limited to rates, prescribed byGovernment, on the basis of recommendations provided by theCommittee, (Committee shall take into consideration rates of suchtreatment in SMS or, AIIMS, if such treatment is not available inSMS.
Cost of implants As per Rule 6(2)(1)(p).
Dialysis charges / blood bank charges includingblood platelets / plasma, radiation charges etc. Rates of Government Hospitals or 70% of thecharges paid as per Rule 6(2)(1)(o)(i).
Bed Charges / Accommodation Charges / RoomCharges Rates as charged from private persons of theclass of accommodation as per entitlement in Government hospitalof State, subject to such monetary limits, as prescribed byGovernment, on advice of the Committee.
(3)Facility of medical attendance and treatment in the type of cases mentioned in sub rule (1) can be availed at any approved hospital mentioned, at the headquarters of the government servant, -Facility at approved hospitals outside the headquarters of the government servant can be availed upon reference from Government hospital at the headquarter of government servant.
(4)For the purpose of reimbursement, original receipt issued by such hospital and vouchers of medicines etc. shall be countersigned by the Authorised Medical Attendant of that hospital and Essentiality Certificate duly signed by the same Authorised Medical Attendant are to be submitted for reimbursement. Government may also make third party confirmation or confirmation by a team of doctors necessary for treatments taken in approved hospitals. In such a case, reimbursement shall be limited to the amount recommended by such body.