Section 6(2)(m) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

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State of Rajasthan - Subsection

Section 6(2)(m) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(m)Charges paid by the Government servants to the Rajasthan Medicare Relief Societies, established in accordance with the government instructions, for pathological, bacteriological and radiological tests, x-ray, dialysis and investigations etc., which are considered necessary by the Authorised medical attendant, (n) Charges paid by the Government servant to the private diagnostic centres / labs etc, installed in Government hospitals through Rajasthan Medicare Relief Societies for pathological, bacteriological and radiological tests, x-ray, MRI, CT-Scan etc., at the rates as may be approved by the Rajasthan Medicare Relief Society from time to time.

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State of Rajasthan - Subsection

Section 6(2)(m) in Rajasthan Civil Services (Medical Attendance) Rules, 2008