Section 12(3) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

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State of Rajasthan - Subsection

Section 12(3) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(3)The advance shall be sanctioned by the Head of Office / Head of Department/ Secretary to Government of concerned Administrative Department, as the case may be, in consultation with the senior most Accounts personnel posted in the Office / Department, keeping in view the estimated amount of expenditure indicated in the certificate or the pecuniary limit mentioned in sub-rule (1) and sub-rule (2), as under: -

S.No.	Sanctioning Authority	Amount of advance (for treatment outside /within State)
1.	Head of Office.	Upto Rs. 50,000/-
2.	Head of Department Above 50,000/- but upto	Rs. 2,00,000/-
3.	Secretary to Government of concernedAdministrative Department.	Above 2,00,000/- but upto Rs.3,00,000 Lac

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State of Rajasthan - Subsection

Section 12(3) in Rajasthan Civil Services (Medical Attendance) Rules, 2008