Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT LEGISLATIVE ASSEMBLY (SPEAKER AND DEPUTY SPEAKER) MEDICAL ATTENDANCE AND TREATMENT RULES, 1963 CONTENTS 1. Short title and commencement 2. Definitions 3. Reimbursement for expenditure incurred by patient 4. Special provision for medical attendance 5 . Reimbursement of cost not permissible otherwise than under these rules GUJARAT LEGISLATIVE ASSEMBLY (SPEAKER AND DEPUTY SPEAKER) MEDICAL ATTENDANCE AND TREATMENT RULES, 1963 In exercise of the powers conferred by section 7 of the Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances Act. 1960 (Guj. III of 1960) the Government of Gujarat hereby makes the following rules, namely: 1. Short title and commencement :- (1) These rules may be called the Gujarat Legislative Assembly @2[(Speaker and Deputy Speaker)] Medical Attendance and Treatment Rules, 1963. (2) They shall be deemed to have come into force with effect on and from the 1st May 1960. 2. Definitions :- In these rules unless there is anything repugnant in the subject or context: (2) "Government Hospital" means a hospital maintained by the State Government and includes any nursing home attached to it: (4) "nurse" means a nurse registered or deemed to be registered under the Bombay Nurses, Midwives and Health Visitors Act, 1954: (5) "patient" means a person who is entitled to medical attendance and treatment free of charge, under @1[Section 7 or, as the case may be, Section 12-E] of the Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances Act, 1960: 3. Reimbursement for expenditure incurred by patient :- (1) Where a patient meurs any expenditure on account of medical attendance or treatment the amount so paid by him shall on production of a certificate in writing by the authorised medical attendant in tins behalf shall be reimbursed to the patient 4. Special provision for medical attendance :- (2) Where the place at which a patient falls il is not the headquarter of the authorised medical attendant and the medical officer attending the patient is of opinion that it would not be safe tor the patient to make a journey without being attended to. such medical officer may accompany the patient. (4) A specialist or other medical officer summoned under clause (b) of sub-rule (1) shall on production of a certificate in writing by the authorised medical attendant in this behalf be entitled to travelling allowance for the journey to and from the place where the patient is. In such a case the attendant, if a Government servant shall be deemed to be travelling on duty and may draw travelling allowance for the outward and return journey as for a journey on tour and if he is not a Government servant shall be entitled to actual expense. 5. Reimbursement of cost not permissible otherwise than under these rules :- Nothing in these rules shall be deemed to entitle a patient to reimbursement of cost incurred in respect of any medical attendance or treatment obtained by him otherwise than expressly provided in these rules.