Section 6 in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990
6. Treatment outside the State
(1)Treatment outside the State may be authorised in respect of a beneficiary by the Administrative Department concerned on production of a certificate on the prescribed proforma (Annexure 'D') by the Head of Speciality not below the rank of Associate Professor. Where a Professor is not available it should be countersigned by the concerned Principal of Medical College in the State. [Director SKIMS shall also be Competent Authority for certification.] [Inserted vide SRO 142 dated 8-8-1998.](2)Cost incurred on treatment may be reimbursable as under regardless of any pay ceiling:(a)Actual expenses incurred on Road/Railway fare of the patient and the attendant (up to one) if any accompanying him by the class of which he is entitled for journey on tour.(b)Air fare of the patient only if in case of ailment of a serious nature, the Principal, Medical College or the Director Health Services/[Director SKIMS] [Inserted vide SRO 142 dated 8-5-1998.] justifies for reasons recorded that the patient cannot travel by rail/road in such cases the fare of the attendant will be reimbursable on road/rail basis.(c)Expenditure incurred on Pathological, Bacteriological/ Radiological., and other methods of examination/investigation or treatment like electric therapy etc.(d)Charges including cost of blood and blood transfusion if any levied by hospital authorities.(e)Operation charges paid to Hospital.(f)Consultation fee if any paid under hospital rules and cost of medicines purchased from market on the advice of hospital authorities.(g)Cost of "hearing aid" and "artificial limbs" on the advice of hospital authorities.Explanation. Reimbursement of the cost of hearing aid shall include the hearing aid, if any,' prescribed by the ENT Specialist of Government Hospital/Institution hearing aid either within or outside the State shall prescribe within the State. A specialist recommending for the particular type of hearing aid which the patient requires, namely Air-Conduction and Bone-Conduction type which include spectacle hearing aid etc.(h)The cost of Heart Pace Maker and replacement of diseased heart valves, wherever the supply of these appliances is recommended by the Competent Medical authority i.e. Director Health Services, or Principal of the Medical Education or Director Health Services or Principal of the Medical Colleges or the Head of the Department of the concerned speciality in the Institute of Medical Srinagar and necessary sanction thereof is accorded by the Administrative Department concerned the payment for the cost thereof shall be made by the concerned drawing and disbursing officer direct to the supplying agencies and not to the Government servant or his beneficiary.Note. Notwithstanding anything contained in this clause(h) of sub-rule(2) of this rule, the cost of the appliances etc. prescribed by the concerned Head of Department of the Government Medical College/Hospital including Sher-I-Kashmir Medical Institute, Soura, Srinagar shall be made in advance to the beneficiary if he requests for the same. This is however, subject to the condition that after the equipment is fitted a certificate of the concerned Head of Department of the Medical Institute/HoSpital that the equipment has been fitted to the beneficiary, will be furnished within one month, by the beneficiary to the Drawing and Disbursing Officer who has given an advance to him.(3)The reimbursement will be admissible only on the prod fiction of vouchers duly certified by the concerned medical authorities of the Hospital/Institutions.Note 1: The concessions under this rule (Rule 6) shall also he applicable to such State employee who get medical facilities under any ether scheme but for whom there is no provision in that scheme for treatment outside the State.Note 2: Government servant while proceeding outside the State for his own treatment or accompanying a beneficiary shall not be treated on duty but granted leave of whatever kind due and admissible under rules.[Government InstructionThe medical reimbursement claim of State Government servants posted in the offices outside the Jammu and Kashmir State ( for reimbursement of expenses incurred during hospitalisation) should strictly be dealt with in accordance with provisions of rule 6 of these rules; provided that in-hospital treatment is taken in hospitals/institutions owned or managed by the Government and/or private institutions recognised as per rule 6-A inserted vide Notification SRO 142 dated 8-5-1998 subject to the conditions as laid down therein.] [Inserted by SRO 375, dated 27-8-1999.](4)A competent authority may sanction an advance to a Government servant for treatment outside the State as admissible under rule 6 of these rules subject to the conditions laid down in Rule 14.29 (A) of the Jammu and Kashmir Financial Code Volume 1.(5)Where a beneficiary resides temporarily outside the State and falls ill there suddenly and is advised admission in a hospital, he will, on production of necessary vouchers and certificates, be allowed reimbursement of hospital charges including cost of drugs and charges for investigations, provided it is recommended by the Director Health Services of the State after being satisfied that the beneficiary had suddenly fallen ill outside the State where he resided temporarily and was not already suffering from it before his departure from his home town. The Director Health Services will certify that drugs and services charged for are reasonable and the beneficiary could not wait for treatment in his home town.[6-A.-Treatment outside the state for heart ailment, kidney transplantation, cancer and other life consuming diseases shall be taken at private hospitals indicated below and reimbursement of expenditure shall be subject to the conditions that] [Inserted vide SRO 142 dated 8-5-1998.<a name =](a)there is no arrangement for the treatment/surgery for the said disease in the State Government Hospitals;(b)a certificate is obtained from the competent medical authority as specified in rule 6 of these rules.The private hospitals hall include:(i)Tata Memorial Hospital Bombay.(ii)Christian Medical College and Hospital, Vallore/Ludhiana.(iii)Batra Hospital, Delhi.(iv)Mool Chand Charitable Hospital Delhi.(v)Sri Ganga Ram Hospital, Delhi.(vi)N.M. Wadia Institute of Cardiology, Pune.(vii)Southern Railway Hospital, Parembur, Madras.(viii)K.E.M. Hospital, Bombay.(ix)Bombay Hospital Bombay.(x)Sree Chitra Tribunal Institute of Medical Sciences and Technology, Trivandrum.(xi)S.S.K.M. Hospital, Calcutta.(xii)Kasturba Hospital Bhopal.(xiii)Samaritan Hospital, Always, Kerela.[(xiv ) ***] [Sl. No. (xiv) deleted vide SRO 353, dated 30-12-2005.](xv)[ The Heart Centre, New Delhi.] [Inserted vide SRO 96 dated 4-3-2002.](xvi)[ Rajiv Gandhi Cancer Institute, New Delhi. [Serial No. (xvi) & (xvii) inserted vide SRO 15 dated 27-01-2004.](xvii)Ranbaxy Heart Institute, Chandigarh.][***] [Proviso which was inserted by SRO 96 dated 4-3-2002, deleted by SRO 353, dated 30-12-2005.][Provided that the reimbursement in case of the Institution listed at S. No. (xvi) and (xvii) shall be restricted at the rates applicable in All India Institute of Medical Sciences, New Delhi and P.G.I. Chandigarh respectively.] [Inserted vide SRO 15 dated 27-01-2004.]Note 1In case treatment is taken in Appolo Group of Hospitals (Delhi, Madrass, Hyderabad), Escorts Heart Institute, Delhi and Jaslok Hospital, Mumbai, the reimbursement for treatment in these institutions shall be restricted to the amount which would be payable for Research procedure either at AIIMS, New Delhi or any of the private hospitals indicated above.Note 2. The references/recommendations of the Head of Speciality of the Government Hospital in the State, while referring the patients to aforementioned hospitals, should be countersigned by Principal, Medical College and/or Director Health Services and/or Director SKIMS, as the case may be, and the later should ensure maintenance of proper accounts of such references/recommendations.[Note 3. The reimbursement in the case of Heart Centre, New Delhi shall be restricted to the rates of the admissible items prevalent in All India Institute of Medical Sciences, New Delhi.] [Inserted vide SRO 353, dated 30-12-2005.]
