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State of Jammu-Kashmir - Section

Section 9 in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990

9. Repeal and Saving

-On the commencement of these rules every rule, regulation or order in force immediately before such commencement shall in so far as it provides for any of the matters, contained in these rules, cease to operate.Annexure 'A'Register of BeneficiariesGovernment of Jammu and KashmirJammu and Kashmir Civil Service (Medical Attendance-cum-Allowance) Rules, 1990Name of the Government servant ________________Designation ______________________Details of member of his family declared by him as per the declaration form fitted in ______________ file at Page ______________
S. No. Name of the beneficiary Age Sex Relationship with Government servant Occupation if any and income therefrom Marks of identification No. of Index card issued Date of issue Initials of Head Office Remarks
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Note:— When a Government servant is transferred from one office to another necessary note shall be kept in the register and these particulars and declaration form will be sent to the office to which he is transferred.Annexure 'B'Government of Jammu And KashmirJammu and Kashmir Civil Service (Medical Attendance-cum-Allowance) Rules, 1990Form of Declaration(To be addressed to the Head of Office, where the Government servant is himself a Head of Office, he shall address it to the next higher authority).ToThe _________________________Sir,I _____________ (name of the Government servant) S/o, D/o _______________ Rio employed in _______________ Department as __________________ in the Office of ________________ hereby declare that the following are the members of my family wholly dependent on me and residing with me, entitled to medical treatment under Jammu and Kashmir Civil Services (Medical Attendance-cum-Allowance) Rules, 1990.