Section 5(3) in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990
(3)Where in any case a Government servant or his beneficiary during hospitalisation in any Government Hospital within the State including the Institute of Medical Sciences, Srinagar has to undergo replacement of a diseased heart valve or fitting of a heart pace maker [or intra occular lense] [Inserted vide SRO 80 dated 3-4-1995] the reimbursement of the cost thereof shall be admissible as part of hospitalisation expenses. The payment of the cost of these appliances will on the advice of the Medical Superintendent of the Hospital/Institute be made by the concerned Drawing and Disbursing Officer direct to the supplying agency and not to the Government servant or his beneficiary.
