Section 7(3) in The M.P. Civil Services (Medical Attendance) Rules, 1958
(3)If the bills for medical reimbursement presented by a Government servant in a year exceed Rs. 5,000/- (Rupees five thousand) then all such bills exceeding the above said limit shall be got scrutinized by a Board consisting of the Director Medical Services, Director of Medical Education, Director of Indian Systems of Medicine and Homoeopathy and the Controlling Authority shall pass such bills in accordance with the recommendations of the said Board only.The above proviso shall not be applicable in respect of reimbursement bills relating to :-(a)In-door patients; and(b)Patients suffering from such disease in respect of which the Chief Medical and Health Officer concerned has issued a certificate in the prescribed proforma to the effect that the treatment for the disease is required or likely to continue for a prolonged period.Note. - Such certificate shall not be issued for a period exceeding one year at a time but may be renewed from time to time for such period as may be necessary not exceeding one year at a time and the Chief Medical and Health Officer shall maintain a register containing particulars of such certificates issued by him in such manner as may be prescribed by the Government.]
