Section 11(1) in Rajasthan Civil Services (Medical Attendance) Rules, 1970
(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.
