Section 7 in Rajasthan Civil Services (Medical Attendance) Rules, 2008
7. Admissibility of traveling allowance to ailing Government servant and Authorised Medical Attendant in certain circumstances.
(1)If a Government servant falls ill at a place which is not the headquarters of the Authorised Medical Attendant, he shall be entitled to travelling allowance as on tour as per Rajasthan Travelling Allowance Rules, except the daily allowance for the journey to and from such headquarter provided that he does not undertake journey for attendance by a dentist or an oculist. In case the condition of the ailing Government servant is so serious that he cannot be carried to the headquarters of the Authorised Medical Attendant in any conveyance, the Authorised Medical Attendant attending the patient at his residence shall be entitled to Travelling Allowance as on tour for forward and return journey from his headquarters to the place of residence of the ailing Government servant under Travelling Allowance Rules.(2)If the Authorised Medical Attendant is of opinion that the condition of the patient is so serious or of special nature, as to require medical attendance by a specialist medical officer other than himself, he may I send the patient to the nearest specialist or other medical officer concerned. Such ailing Government servant shall be entitled to Travelling allowance as on tour, except the daily allowance for the forward and return journey from and to the Headquarter of Specialist or other Medical Officer as per Rajasthan Travelling Allowance Rules. Such traveling allowance shall also be admissible for an Attendant, if the Authorised Medical Attendant certifies in writing to this effect.(3)In case a Government servant travels by air or by Rail in the class higher than his entitlement for this purpose, the travelling allowance shall be limited to Travelling Allowance admissible to him for journey by Rail under Rajasthan Travelling Allowance Rules except the Daily Allowance. Similarly if he travels by Road in the class higher than his entitlement, the travelling allowance shall be limited to Travelling Allowance admissible to him for journey by Road under Rajasthan Travelling Allowance Rules except Daily Allowance.Explanation. - The Authorised Medical Attendant for the purpose of this rule means the Authorised Medical Attendant as referred in Rule 3(1 )(i), (ii) and (iii) only, excluding the Authorised Medical Attendant as referred in Rule 3(1 )(iv).
