Section 10 in Rajasthan Civil Services (Medical Attendance) Rules, 1970
10. Special Concessions to Government servants suffering from Tuberculosis and Cancer.
- A Government servant suffering from Tuberculosis and Cancer shall be entitled to the following special concessions:-(1)Reasonable facilities shall be provided to the Government servants for admission to a Government Sanatorium, in cases where institutional treatment is considered necessary under advice of the Authorised Medical Attendant.(2)A Government servant admitted as an indoor patient in a Government Hospital/T.B. Sanatorium/Clinic shall in addition to expenses on medicines reimbursable in accordance with provisions contained in rule 3 of these rules, be allowed reimbursement of the expenses incurred by the Government servant on non- reimbursable medicines i.e. medicines having more food value on the following conditions :-(i)The medicines are prescribed by the Medical Officer of the Government T.B. Hospital/Sanatorium.(ii)The amount to be reimbursed under this clause shall not exceed Rs. 50/- per month.(iii)The amount shall be reimbursable on production of vouchers duly countersigned by the Medical Officer attending the case alongwith a certificate from the Medical Officer in Form 'A' given in Appendix 9.(iv)The Travelling Allowance shall be admissible for any journey undertaken in the circumstances mentioned in rule 4 (4) of these rules to the extent admissible under the rail concessions allowed to T.B. and Cancer patients by Railways as given in Appendix 10.(v)an allowance not exceeding Rs. 75/- per month shall be paid towards the cost of special diet, if any, prescribed by the Authorised Medical Attendant to the Government servant (whose pay does not exceed [Rs. 16500/- (per month)] [Substituted 'Rs. 6700/- (per month)' by Notification No. G.S.R. 95, dated 12.9.2008 (w.e.f. 19.2.1970).] subject to the production of a certificate signed by the Government servant and countersigned by the Medical Officer attending on him in Form 'B' given in Appendix 8.Clarification. - Attention is invited to Rule 10 (2) of the Rajasthan Civil Services (Medical Attendance) Rules, 1970 under which a Government servant suffering from T.B./Cancer when admitted as an indoor patient in a Government Hospital/T.B. Sanatorium/Clinic is entitled to special concessions provided therein.A question has been raised as to whether the concessions provided in Rule 10 (2) shall also be admissible to the members of the family of the Government servant when they are treated as outdoor patient in view of sub-rule (3) & (5) of Rule 10. The matter has been examined and it is clarified that concession provided in Rule 10 (2) of the aforesaid rules are not admissible to members of the family of a Government servant when they are treated as out-door patient.Past claims already decided otherwise need not be reopened but pending claims may be decided under these orders.(3)The concession outlined in clause (2) shall also be admissible to a Government servant who is on leave and is being treated as an out-door patient on the advice of the Medical Officer Incharge of Government Hospital/T.B. Sanatorium or Clinic.(4)(a)When a Government servant is admitted in a private Sanatorium in Rajasthan after he has obtained a certificate from Medical Officer incharge of Government Hospital, T.B. Sanatorium or Clinic for non-availability of accommodation, the Government shall assist in the payment of following charges in respect of Government servants whose pay does not exceed [Rs. 16500/- (per month).] [Substituted 'Rs. 6700/- (per month)' by Notification No. G.S.R. 95, dated 12.9.2008 (w.e.f. 19.2.1970).](i)Amount not exceeding Rs. 50/- per month for charges on ordinary accommodation in the private Sanatorium if paid by him.(ii)Amount not exceeding Rs. 75/- per month towards the cost of special diet, if any, prescribed by the Medical Officer of the Sanatorium under the conditions laid down in sub-clause (v) of clause (2) above for such employees.(iii)Charges for non-reimbursable medicines not exceeding Rs. 50/- per month shall also be paid on the conditions as laid down in clause (2) above for such charges.(iv)Travelling Allowance as provided in sub-clause (iv) of clause (2) of this rule.(b)During institutional treatment in a private Sanatorium ordinary medicines reimbursable under the Rules shall also be reimbursable on certification by Medical Officer incharge of the private Sanatorium.(5)Subject to the provisions contained in rule 5, the concessions laid down in this rule shall also be admissible to the members of family of the Government servants on the conditions on which they are admissible to Government servants themselves provided the treatment is taken as indoor patient and not otherwise.
