Section 20 in Rajasthan Civil Services (Medical Attendance) Rules, 2013
20. Power of State Government.
- Notwithstanding any thing contained in these Rules, the Government may issue any direction/guidelines to regulate the purchase of medicines, the cost ceiling of implants, tests, treatments and approval of hospitals for treatment of State employees etc. and reimbursement procedure prescribed under these Rules.Provided that nothing in these Rules shall be deemed to entitle a Government servant for reimbursement of any cost incurred in respect of medical services obtained by him/her or for any journey performed by him/her otherwise than expressly provided under these Rules.Provided further that nothing in these Rules shall be deemed to prevent the Government from granting to a Government servant any concession relating to medical treatment or attendance or travelling allowance for any journey performed by him/her which is not Authorised under these Rules.
