Section 9(1) in Rajasthan Civil Services (Medical Attendance) Rules, 2008
(1)A Government servant including members of his family posted to a station or sent on duty or spending leave or otherwise at a station outside Rajasthan in India and who falls ill there, shall be entitled to free medical attendance and treatment as an indoor and outdoor patient in any hospital maintained by the Central Government or other State Government on the scale and conditions which would, be admissible to him under these rules, had he been on duty or on leave in Rajasthan.
