Section 107(ii) in The Rajasthan Financial Corporation (Staff) Regulations, 1958
(ii)[ Medical expenses of an employee and his or her family consisting of wife/husband and minor legitimate children depending on the employee duly certified by a qualified medical practitioner recognised by the State Government under the Rajasthan Civil Services (Medical Attendance) Rules 1970 or any other qualified and registered medical practitioner approved by the Managing Director of the Corporation will be reimbursed by the Corporation subject to a maximum of (i) Rs. 500/- per year for each employee in Class 'A' and (ii) Rs. 250/- for each employee in Class 'B' and (iii) Rs. 150/- for each employee in Class 'C' and in case involving expenditure of more than (i) Rs. 500/- per year for each employee in class A' & (ii) Rs. 250/- for each employee in Class 'B' & (iii) Rs. 150/- for each employee in Class 'C' shall be submitted to the Executive Committee/Board, for order. Reimbursement to employees shall be allowed only on such of the medicines which are approved from time to time by the State Government for reimbursement to its employees under Rajasthan Civil Services (Medical Attendance) Rules. 1970. [Substituted by Amendment Notification dated 6-1-1975, Rajasthan Gazette, Part VII-B, dated 16-1-1975.]
