Section 6(1) in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990
(1)Treatment outside the State may be authorised in respect of a beneficiary by the Administrative Department concerned on production of a certificate on the prescribed proforma (Annexure 'D') by the Head of Speciality not below the rank of Associate Professor. Where a Professor is not available it should be countersigned by the concerned Principal of Medical College in the State. [Director SKIMS shall also be Competent Authority for certification.] [Inserted vide SRO 142 dated 8-8-1998.]
