Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Civil Services (Medical Attendance) (Amendment) Rules, 2010 [22 March 2010] CONTENTS 1. xxx 2. In the aforesaid rules, the existing Rule 17 shall be substituted by the following namely Rajasthan Civil Services (Medical Attendance) (Amendment) Rules, 2010 [22 March 2010] In exercise of the powers conferred by the proviso to Article 309 of the Constitution, the Governor hereby makes the following rules to amend further the Rajasthan Civil Services (Medical Attendance) Rules, 2008, namely: 1. xxx :- (i) These rules may be called the Rajasthan Civil Services (Medical Attendance) (Amendment) Rules, 2010. (ii) They shall come into force with immediate effect. 2. In the aforesaid rules, the existing Rule 17 shall be substituted by the following namely :- " 17. Savings: Nothing in these rules shall be deemed to: (1) entitle a Government servant to reimbursement of any cost incurred in respect of medical services obtained by him or to travelling for any journey performed by him otherwise than an expressly provided in these rules; or (2) prevent the Government from granting to a Government servant any concession relating to medical treatment or attendance or travelling allowance for any journey performed by him which is not authorised by these rules." By order of the Governor, Deepak Upreti, Secretary to the Government.