Section 13 in The M.P. Civil Services (Medical Attendance) Rules, 1958
13.
On the coming into force of these rules the Madhya Pradesh Civil Services (Medical Attendance) Rules, 1955, the Madhya Bharat Government Servants (Medical Attendance) Rules, 1951, and the Central Services (Medical Attendance) Rules, 1944 shall stand repealed :Provided that such repeal shall not affect the previous operation of the rules so repealed or anything done or any action taken thereunder :Provided further that all claims for medical reimbursement relating to the period prior to the coming into force of these rules shall be governed by the provisions of the rules, applicable to the Government servant concerned immediately before the coming into force of these rules.Form IForm of Application[See Rule 8(1)]N.B. - Separate form should be used for each patient
