Section 11(3) in Rajasthan Civil Services (Medical Attendance) Rules, 2008
(3)If the spouse of the Government servant is employed in State Autonomous Body / elsewhere in a body having prescribed procedures for reimbursement of medical expenses shall have option either to claim medical reimbursement under the rules applicable on that body or under these rules provided that the Government servant has exercised an option, intimating the Appointing Authority, that claims of medical reimbursement will be made to Government for the spouse even though his I her spouse is employed elsewhere in a body having prescribed procedures for reimbursement of medical expenses.
