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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1) in Rajasthan Legislative Assembly Ex-Members and Family Pensioners (Medical Facilities) Rules, 2010

(1)Secretary may extend the cost ceiling of medicines under rule 3 up to Rs. [50000/- per annum] [Substituted '35000/- per annum' by Rajasthan Notification No. G.S.R. 155, dated 22.2.2016 (w.e.f. 9.11.2010).] in all deserving cases and in respect of treatment of cancer kindney failure and Renal disease up to limit of [Rs. 1,00,000/- per annum] [Substituted 'Rs. 50,000/- per annum' by Rajasthan Notification No. G.S.R. 155, dated 22.2.2016 (w.e.f. 9.11.2010).]. Subject to proposals being approved by a Committee, consisting of the following, namely : -
1. Secretary President
2. Medical Officer of the Government Hospital ofthe Rajasthan Vidhan Sabha Member
3. Chief/Senior Accounts Officer Member Secretary
Note : - The Secretary may obtain second medical opinion after scrutiny of the case where felt necessary.