Section 15 in Rajasthan Civil Services (Medical Attendance) Rules, 2008
15. Special concessions to Government servants suffering from Tuberculosis and Cancer.
(1)A Government servant suffering from Tuberculosis and Cancer shall be entitled to the following special concessions: -(i)Upto Rs.100/- p.m. for non reimbursable medicines i.e. medicines having more food value subject to the condition that the medicines are prescribed by the Authorised Medical Attendant of the Government T.B. Hospital / Sanatorium.(ii)Upto Rs.150/- p.m. towards the cost of Special diet, if any prescribed by the Authorised medical Attendant subject to the condition that his pay does not exceed Rs. 16500/- per month.(iii)The Travelling Allowance shall be admissible for any journey undertaken in the circumstances mentioned in Rule 7 of these rules to the extent admissible under the rail concessions allowed to T.B. and Cancer patients by Railways.(2)The concessions as per sub-rule (1) shall also be admissible to a Government servant who is on leave and is being treated as an outdoor patient on the advice of the Medical Officer Incharge of Government Hospital/ T.B. Sanatorium or Clinic.(3)Subject to the provisions contained in Rule 8, the concessions laid down in sub-rule (1) of this rule shall also be admissible to the members of family of the Government servants on the conditions on which they are admissible to Government servants themselves provided the treatment is taken as indoor patient and not otherwise.(4)The members of the family of the Government servant when they are treated as outdoor patient in view of sub-rule (2) & (3) of this rule shall not be entitled to special concessions laid down in sub-rule (1).
