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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(1)(ii) in Rajasthan Civil Services (Medical Attendance) Rules, 2013

(ii)If the claim of medical expenses is more than Rs. 500/-, then in support of reimbursement claim Government servant is required to attach Essentiality Certificate in duplicate, in the Form prescribed in Annexure-VII, cash memo/bill for purchase of medicines and other items, along with relevant certificates required under rules duly verified and signed by Authorised Medical Attendant under his/her official stamp.