Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Civil Services (Medical Attendance) (Amendment) Rules, 2008 [12 September 2008] CONTENTS 1. xxx 2. xxx Rajasthan Civil Services (Medical Attendance) (Amendment) Rules, 2008 [12 September 2008] In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor hereby makes the following rules to amend further the existing Rajasthan Civil Services (Medical Attendance) Rules, 1970, namely: - 1. xxx :- (i) These rules may be called the Rajasthan Civil Services (Medical Attendance) (Amendment) Rules, 2008. (ii) They shall come into force with effect from 01.09.2008. 2. xxx :- (i) For the existing clause (xiii) of sub-rule (3) of Rule 2, shall be substituted by the following, namely: - "(xiii) "Pay" for the purpose of these rules, means total of pay in running pay band and grade pay drawn." (ii) For the existing sub-clause (i) of clause (a) of sub- rule (1)of Rule 4, shall be substituted by the following, namely " (i) Accommodation in the Government Hospital as classified below, shall be provided free of charge, subject to availability: - Pay Slab Class of Accommodation (a) Rs 25,000/-or above Deluxe or Cottage Ward (b) Rs.14.000/-or above but below Rs.25,000/- Cottage Ward (c) Below Rs.t4.000/- but above Rs.6,600/- Rental Ward of the lowest category. (iii) In clause (c) of sub-rule (1) of Rule 4, the existing words and figures "Rs. 3,600/- per month" shall be substituted by the words and figures "Rs. 9,000/- per month". (iv) The existing sub- rule (4) of Rule 8 shall be substituted by the following, namely: "(4) A Government servant shall present a consolidated claim for reimbursement of medical expenses not earlier than once in a month in respect of all the members of his family including himself/herself after the treatment is over. In cases where treatment continues over a long period, a part claim for reimbursement of medical expenses may be presented by the Government servants as follows: Pay Slab Amount per claim Pay Slab Amount per claim (I) Above Rs.16,500/- Rs.500/-& above. (II) UptoRs,16,500/- RS.250/-S above. (v) In clause (v) of sub-rule (2) of Rule 10, the existing words and figures "Rs.6700/- per month" shall be substituted by the words and figures "Rs.16500/- per month". (vi) In clause (a) of sub-rule (4) of Rule 10, the existing words and figures "Rs.6700/- per month" shall be substituted by the words and figures "Rs.16500/- per month". By Order of, the Governor, Subhash Garg, Principal Secretary to the Government.