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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(4A) in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990

(4A)[ If a Government Servant himself/herself or any member of his/her family dependent upon him/her is suffering from heart ailments, Renal Failure, Cancer or any other disease/life consuming disease and needs hospital treatment, the treatment may be taken in Acharya Shri Chander College of Medical Sciences and Hospital, Jammu:Provided that the reimbursement shall be levelled on the admissible items with that of the Government Medical College Hospital Jammu/Srinagar whichever is less:Provided further that in the event, such a treatment facility is not available in the Government Medical College Hospital Jammu/Srinagar but is available in Sher-I-Kashmir Institute of Medical Sciences Soura, Srinagar, the reimbursement charges in that case be restricted to the rates prevalent in SKIMS, Soura, Srinagar or Acharya Shri Chander College of Medical Sciences and Hospital, Jammu whichever is less.] [Inserted vide SRO 353 dated 30-12-2005.]