Section 5 in Rajasthan Civil Services (Medical Attendance) Rules, 1970
5. Medical Attendance and Treatment of members of family of a Government servant.
(1)The members of the family of a Government servant shall be entitled to free medical attendance and treatment at a Government hospital on the scale and conditions allowed to a Government servant himself under rule 3 and sub-rule (1), (2) & (3) of Rule 4. For the purpose of admissibility of concessions under this rule, it is not necessary that the member(s) of the family of a Government servant should reside with him at the time of illness.(2)Where both husband and wife are Government servants, they shall be entitled to medical attendance and treatment as independent entity according to his/her status under these rules. In such case the claim for reimbursement of medical expenses of the members of family dependent upon them shall be preferred by either husband or wife whoever is in receipt of higher pay.
