Section 7A in Rajasthan Civil Services (Medical Attendance) Rules, 1970
7A. [ Grant of advance for medical attendance and treatment outside the State. [Rule 7-A initially inserted vide F.D. Notification No. F. 12 (2) F.D. (Gr. 21/78 dated 31-12-1980 [1-1-1981] and Substituted vide F.D. Notification No. F. 12(2) F.D. (Gr.2)/78 dated 29-1-1990 with immediate effect.]
(1)A Government servant and member(s) of his family, who are entitled to free medical attendance and treatment outside the State in terms of Rule 7 may be granted advance equivalent of the amount considered sufficient for the required medical attendance and treatment by the Principal of a Medical College or the Director, Medical & Health Services or Rs. 5,000/- whichever may be the less. The estimated amount of reimbursable expenditure on medical attendance and treatment outside the State should invariably be indicated in the certificate to be given by the Principal or the Director, Medical and Health Services.(2)The advance shall be sanctioned by the Head of Office keeping in view the estimated amount of expenditure indicated in the certificate or the pecuniaiy limit mentioned in sub-rule (1).(3)The advance shall be debited to head of account to which pay and allowances of the Government servant are debited.(4)(i)Once an advance has been sanctioned, further advance shall not be allowed until the medical reimbursement claim(s) to the extent of amount of previous advance has been submitted for adjustment.(ii)The entire amount of advance shall finally be adjusted against the due medical reimbursement claim under these rules not later than the expiry of a period of one month from the date of release of the patient from the hospital. The unspent amount of advance, if any, shall invariably be paid in cash.]
