Section 3 in The M.P. Civil Services (Medical Attendance) Rules, 1958
3.
(1)Subject to the provisions of sub-rule (3) a Government servant shall be entitled free of charge; to medical attendance by the authorised medical attendant.(2)If the authorised medical attendant is of opinion that the case of a Government servant is of such a serious or special nature as to require medical attendance by a Medical Officer other than himself he may move the Director of Health Services, Madhya Pradesh, to arrange for the deputation of such Medical Officer, for the purpose of consultation. In such cases, the deputed Medical Officer, whether he be of the rank of Civil Surgeon or a subordinate officer shall not be entitled to charge any fees for the professional services rendered to the Government servant.(3)In case of demand for medical attendance at the residence of the Government servant, the authorised medical attendant shall attend to the patient at the residence of the Government servant as often as may be deemed necessary, if he considers the case to be of sufficiently serious nature as to demand his attendance at the residence. A Government servant whose demand for such attendance is not complied with may report the matter to the Director of Health Services if the authorised medical attendant is the Civil Surgeon and in any other case to the Civil Surgeon whose decision shall be final :Provided that where the residence of the Government servant is at a distance of more than five miles from the headquarter of the authorised medical attendant the attendance of the authorised medical attendant shall not be required except in extraordinary circumstances.
