Section 5(3) in Rajasthan Legislative Assembly Ex-Members and Family Pensioners (Medical Facilities) Rules, 2010
(3)The authorised medical attendant shall, after identification of the ex-member on the basis of medical diary, record prescription in the medical diary of the ex-member itself and ensure that he does not prescribe those medicines for ex-member which have been incorporated in the 'negative list medicines' applicable to the Government servants. The prescription recorded by the authorised medical attendant in the medical dairy shall bear number and date of concerned dispensary or hospital and also full signature of the authorized medical attendant with his official seal. The official seal in rubber stamp shall also indicate the name of the authorised medical attendant.
