Section 7A(1) in Rajasthan Civil Services (Medical Attendance) Rules, 1970
(1)A Government servant and member(s) of his family, who are entitled to free medical attendance and treatment outside the State in terms of Rule 7 may be granted advance equivalent of the amount considered sufficient for the required medical attendance and treatment by the Principal of a Medical College or the Director, Medical & Health Services or Rs. 5,000/- whichever may be the less. The estimated amount of reimbursable expenditure on medical attendance and treatment outside the State should invariably be indicated in the certificate to be given by the Principal or the Director, Medical and Health Services.
