Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(4) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(4)A Government servant shall present a consolidated claim for reimbursement of medical expenses not earlier than once in a month in respect of all the members of his family including himself/ herself after the treatment is over. In cases where treatment continues over a long period, a part claim for reimbursement of medical expenses may be presented by the Government servants as follows: -
  Pay Slab Amount per claim
(i) Above Rs.16,500/- Rs.500/-& above.
(ii) Upto Rs.16,500/- Rs.250/- & above.