Section 14(1) in Rajasthan Civil Services (Medical Attendance) Rules, 2013
(1)A Government servant is entitled for reimbursement of travelling expenses as on tour, excluding daily allowance admissible under the Rajasthan Travelling Allowance Rules, for any journey made for the purpose of medical attendance and treatment to the following extent :(i)If medical attendance and treatment is not available at the headquarters of the Government servant then forward and return journey made by the patient to the nearest headquarters of Authorised Medical Attendant.(ii)Forward and return journey made by the patient to consult a specialist referred by the Authorised Medical Attendant on the condition of patient being so serious or of special nature and requires medical attendance by a specialist medical officer other than himself.(iii)Forward and return journey made by the patient for specialized treatment in referral hospital on the recommendation of competent authority as referred in Rule 10.(v)Forward and return journey made by an attendant, if the Authorised Medical Attendant certifies in writing that it is unsafe for the patient to travel unattended and attendant is necessary to accompany the patient to the place of treatment.(vi)Forward and return journey made by an Authorised donor of kidney under the provisions of the Transplantation of Human Organs Act, 1994 and Rules 1995.
