Section 6(3) in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990
(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.]
