Section 9 in The Punjab School Education Board (Medical Attendance) Regulations, 1979
9.
If a Board's employee falls ill while on official duty at station other than his headquarter he will be re-imbursed actual expenses of medical treatment on the following conditions :-(1)The employee produces a certificate from a Registered Medical Practitioner, if the expenses do not exceed Rs. 20; and(2)The employee obtains medical certificate from a doctor employed in a State hospital in case the expenses exceed Rs. 20.
