Section 3 in The Rajasthan Rules for Regulating the Fund for Grant of Exgratia Financial Assistance (Family Planning Acceptors) 1976
3. Grant of assistance from the fund.
(1)Financial assistance out of the fund shall be payable for case of fatality/complications which may result from a tubectomy. vasectomy or I.U.C.D. insertion. An application for this assistance will be made in the form (Appendix-I), the contents of which will be verified and a recommendation regarding the admissibility of the amount of assistance will be made by the Medical Officer concerned in the matter. An application for assistance in respect of the medicines purchased for the treatment of complications shall be accompanied by Cash Memos in the name of the patient and shall be verified by the Medical Officer concerned.(ii)Post-operation complication cases. - In cases of post-operation/I.U.D. insertion complications, arising within four weeks of the operation/I.U.D. insertion, which require further treatment, whether as indoor patients or outdoor patients, the actual amount of expenditure on the medicines purchased for treatment, as prescribed by the Medical Officer of the Family Planning Centre, Primary Health Centre or Government Hospital/Dispensary shall be paid to the acceptors. This assistance will, however, not be admissible for the treatment taken on the advice of private medical practitioners. The maximum assistance will be equal to the expenditure incurred on purchase of essential medicines for the treatment of complications only and not for tonics, etc.(iii)Financial assistance will not be given for any expenditure incurred on the payment of consultation fee to the doctors or payment to hospitals for services rendered.(iv)Compensation for loss of wages or absence from duty. - In case an acceptor has to remain absent from duty due to treatment of post-operation complications beyond the normal period of special casual leave admissible to him/her, ex-gratia payment at the rate of Rs. 5/- per day shall be made for the days in excess of the period of special casual leave. In case of Government servants such payment will be made if the acceptor has to avail of leave without pay.(v)Assistance in fatality cases. - (a) If any acceptor or Sterilisation Operation/IUD Insertion dies within a period of 10 days, irrespective of the actual case of death, an amount of Rs. 5,000/- shall be paid out of this fund to the surviving spouse or, if no such spouse is living, to the natural heir after proper verification. The other cases, where any complication arises within four weeks of the date of operation/IUD Insertion, and subsequently results in death, should also be given ex-gratia grant of Rs. 5000/- on verification by the Medical Officer concerned of the death being due to complications arising out of sterilisation operation/IUD Insertion.(b)The financial assistance in fatality cases will be sanctioned by the District Level Committee of the District concerned, consisting of the following:-(1)Collector(2)Chief Medical and Health Officer,(3)Dy. Chief Medical and Health Officer (F.P.),(4)Treasury Officer
