Section 7(2) in The M.P. Civil Services (Medical Attendance) Rules, 1958
(2)If, in a year, bills for medical reimbursement exceeding Rs. 3,000/-(Rupees three thousand) are received from a Government servant the Controlling Authority shall get, all such bills exceeding the said limit examined by the Medical Board consisting of the Divisional Joint Director of Health Services, Chief Medical and Health Officer, Specialist of the disease concerned, Divisional Officer, Ayurveda or District Ayurveda Officer in-charge of the district, as the case may be and such bills shall be passed by the Controlling Authority only on the recommendations of the Board.
