Section 14 in Rajasthan Civil Services (Medical Attendance) Rules, 2008
14. Reimbursement based on prescription and self certification.
(1)Claims for reimbursement of medical expenses upto Rs.250/-presented by a Government servant, in case of allopathic medicines purchased for himself and members of his family from other than Cooperative shops in emergent circumstances/ non-availability of Cooperative shops, under these rules shall be paid on the basis of prescription of the Authorised Medical Attendant.Provided that at places where purchases of Allopathic medicines through Co-operative Shops run by the Upbhokta Sahakari Sangh / Bhandar is provided the maximum ceiling for presenting the claim in such cases shall be Rs.500/-.(2)(i)The procedure for claiming reimbursement in the type of claims referred to in sub-rule (1) of this rule shall be the same as laid down in Rule 13 of these rules except that the provisions of clause (i), (ii) and (iv) of sub-rule (2) of Rule 13 shall not be applicable in such cases.(ii)The prescription of the Authorised Medical Attendant referred to in sub-rule (1) of this rule shall bear O.P.D. registration number and date of the hospital/ dispensary where treatment is undertaken, and the Authorised Medical Attendant shall subscribe his signature on such prescription under his official seal.
