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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(2)(iv) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(iv)Every Authorised Medical Attendant while signing the Essentiality Certificate shall make an entry in the register in the prescribed form given in Appendix-IX in the serial order ol issue of such certificate or alternatively a copy of the Essentiality Certificate alongwith the form of application shall be retained ir support of the entries shown in Column 3 to 7 of the prescribed register. He shall indicate the Serial number (with date) at which the entry has been made in the aforesaid register on the Essentiality Certificate. The register maintained by the Authorised Medical Attendant shall be available for inspection and check without notice by the District Medical & Health Officer or Superintendent of the Hospital or any other officer authorised by the Government from time to time.