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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(2)(iii) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(iii)A Government servant or member of his family who receives medical attendance and treatment at his residence under rule 6(2)(!)(g) and (h) shall be reimbursed the consultation fee charged by the Authorised Medical Attendant and / or fee paid to Compounder / Nurse for administering injection on production ol a certificate from the Authorised Medical Attendant in the prescribed form given in Form *A' of Appendix-VIII. This Certificate shall be attached with the application for claiming fee paid to Compounder / Nurse for administrating injection at the residence of the Government servant a certificate from the Authorised Medical Attendant in the Form 'B' given ir Appendix-VIII shall be appended to the Application Form.