Section 13(2) in Rajasthan Civil Services (Medical Attendance) Rules, 2008
(2)(i)Each form of application referred to in clause (1) shall be accompanied by an Essentiality Certificate from the Authorised Medical Attendant in Form given in Appendix-VII alongwith any other certificate(s) required to be attached under any rule. A duplicate copy of Essentiality Certificate signed by the Authorised Medical Attendant shall be prepared by the concerned Government servant for attaching it with the duplicate coy of the application form referred to in sub-rule (1).(ii)The cash memo attached to the medical bills, for purchase or medicines shall be verified and signed by Authorised Medical Attendant prescribing the medicines.(iii)A Government servant or member of his family who receives medical attendance and treatment at his residence under rule 6(2)(!)(g) and (h) shall be reimbursed the consultation fee charged by the Authorised Medical Attendant and / or fee paid to Compounder / Nurse for administering injection on production ol a certificate from the Authorised Medical Attendant in the prescribed form given in Form *A' of Appendix-VIII. This Certificate shall be attached with the application for claiming fee paid to Compounder / Nurse for administrating injection at the residence of the Government servant a certificate from the Authorised Medical Attendant in the Form 'B' given ir Appendix-VIII shall be appended to the Application Form.(iv)Every Authorised Medical Attendant while signing the Essentiality Certificate shall make an entry in the register in the prescribed form given in Appendix-IX in the serial order ol issue of such certificate or alternatively a copy of the Essentiality Certificate alongwith the form of application shall be retained ir support of the entries shown in Column 3 to 7 of the prescribed register. He shall indicate the Serial number (with date) at which the entry has been made in the aforesaid register on the Essentiality Certificate. The register maintained by the Authorised Medical Attendant shall be available for inspection and check without notice by the District Medical & Health Officer or Superintendent of the Hospital or any other officer authorised by the Government from time to time.
