Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 3 in Rajasthan Legislative Assembly Ex-Members and Family Pensioners (Medical Facilities) Rules, 2010

3. Medical Attendance and Treatment.

- An ex-member and his family members shall be provided free medical attendance and treatment as admissible to State Government servant under rules [6, 7, 8, 9 (1), 10, 11, 14, 17 and 19 of the Rajasthan Civil Services (Medical Attendance) Rules, 2013, as amended from time to time] [Substituted '6, 7, 8 and 10 of Rajasthan Civil Services (Medical Attendance) Rules, 2008' by Rajasthan Notification No. G.S.R. 155, dated 22.2.2016 (w.e.f. 9.11.2010).], subject to the following conditions, namely: -
(a)Allopathic drugs, medicines, vaccines, sera, other therapeutic substances not ordinarily available in Government Hospitals free of charge can be taken from the authorised shop in case of outdoor treatment up to the cost ceiling given below : -
(i) Ex-Members below the age of 75 years -[Rs. 10000 per annum] [Substituted 'Rs. 5000 per annum' by Rajasthan Notification No. G.S.R. 155, dated 22.2.2016 (w.e.f. 9.11.2010).].
(ii) Ex-Members who have attained the age of 75years or above -[Rs. 20000 per annum] [Substituted 'Rs. 10000 per annum' by Rajasthan Notification No. G.S.R. 155, dated 22.2.2016 (w.e.f. 9.11.2010).]
Provided that medicines to the indoor patient shall be made available irrespective of the cost ceiling,
(b)The Secretary is authorised to reimburse the test charges (Pathological, Bacteriological, Radiological and other tests) up to Rs. 5000/- per annum in each case. The Test charges shall be reimbursable if Non Available Certificate from the Government hospital has been obtained or charges paid in the Government hospital, if any.
(c)[ In case of Indoor treatment in approved hospitals, the cost of medicines purchased from private shops (other than cooperative shops/ with authorised shops) shall be reimbursable.] [Substituted No. F7(2) Sansad/2009 dated Feb. 1, 2012 w.e.f 1st October, 2011.]