Section 4 in The M.P. Civil Services (Medical Attendance) Rules, 1958
4.
(1)A Government servant shall be entitled to treatment in a hospital free of charge. If any amount is paid by a Government servant on account of such treatment, accommodation in hospital, diet or on any other account it shall be reimbursed to him in the manner and to the extent provided in these rules.(2)The Medical Officer-in-charge of the hospital may place the patients in any ward he considers appropriate.
