Section 5(4) in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990
(4)Notwithstanding anything contained in sub-rule 3 of this rule, the cost of the appliances etc., prescribed by the concerned Head of Department of the Government Medical College/Hospital including Sher-I-Kashmir Medical Institute, Soura, Srinagar shall be made in advance to the beneficiary if he requests for the same, This is, however, subject to the condition that after the equipment is fitted, a certificate of the concerned Head of Department of the Medical Institute/Hospital that the equipment has been fitted to the beneficiary, will be furnished within one month, by the beneficiary to the Drawing and Disbursing Officer who has given an advance to him.
