Section 11 in Rajasthan Civil Services (Medical Attendance) Rules, 1970
11.
(1)A Government servant who is retired from service on pension or with Contributory Provident Fund benefits shall be entitled to the following concessions:-(a)Free medical attendance and treatment in a Government Hospital/Clinic as an indoor and outdoor patient except (i) reimbursement of cost of medicines, vaccines, sera or other therapeutic substances purchased from the market on the advice of Authorised Medical Attendant (ii) consultation fee charged by the Authorised Medical Attendant for attendance at his residence (iii) fee charged by Compounder, Nurse for administering injection at his residence.(b)Free accommodation in the Government Hospital of the category to which he was entitled immediately before retirement subject to availability under rule 4 (1) (a) of these rules.Order:- According to Rule 11 (1) (b) of the Rajasthan Civil Services (Medical Attendance) Rules, 1970, a retired Government servant is entitled to free accommodation in the Government Hospital of the category to which he was entitled immediately before retirement. As the accommodation in the Hospital is to be provided according to their status based on pay which they were drawing at the time of retirement, difficulty is faced by the Hospital authorities in the verification of the status of the retired Government servant and the pensioners are asked to produce certificate of last pay drawn.The matter has been examined and the Governor has been pleased to order that in the case of Government servants (non-gazetted and gazetted) retiring on or after the date of issue of these orders an extra copy of Last Pay Certificate be given invariably to the pensioner at the time of retirement by the Head of Office or Treasury Officer as the case may be. On the basis of such Last Pay Certificate received by the pensioner it would be possible to verily his status by the Hospital authorities.In respect of those retired before the issue of these orders a certificate of last pay drawn may be given by the Head of Office /Head of Department.(2)In case of a Government servant who dies while in service after retirement, the concession provided in sub-rule (1) shall be admissible to the person who is in receipt of family pension. The procedure prescribed in sub-rule (4) shall mutatis mutandis also apply in their case.(3)The wife of a retired Government servant wholly dependent upon him shall also be entitled to concessions provided in sub-rule (1).(4)(i)Every retired Government servant who avails himself of these concessions under this rule shall be required to sign a declaration on each occasion before the Medical Officer incharge of Hospital/Dispensary in the following form :-"I hereby declare that-(i)I am not employed in any Government department, autonomous bodies like Municipalities, Universities etc., grant-in-aid institutions, public sector or private sector undertakings, statutory or non-statutory corporation, companies and commercial or industrial firms etc., and that I am not carrying on any business or trade to earn my livelihood.(ii)That my wife is wholly dependent upon me.SignatureDesignation of the post held atthe time of retirementP.P.O./C.P.F. A/c No.(Strike out which is not applicable)(ii)Every retired Government servant who avails himself of the concession indicated in sub-rule (1) of this rule shall be required to produce his pension payment order or a certificate from the Head of office or Department to the effect that he retired from Government service with Contributory Provident Fund Benefits, as the case may be, before Medical Officer Incharge of Hospital/Dispensary for the purpose of identification.
