Rajasthan State Pensioners Medical Concessions Scheme

Rajasthan State Pensioners Medical Concessions Scheme

Memo No. F.l(6) FD/Gr.2/78. dated 19-11-1981; Published in Rajasthan government Gazette Extraordinary Part 4-C(2), dated 09-11-1981. p. 410

RJ188

1. The matter regarding grant of medical concessions to State Government pensioners, has been under consideration of the Government for some time past. Accordingly a scheme for providing medical concessions to the pensioners has been evolved.

2. The scheme shall be called 'Rajasthan State Pensioners Medical Concessions Scheme'.

3. Definition. - In this Scheme the terms used shall have the meaning hereinafter explained-

(1) "Scheme" means Rajasthan State Pensioners Medical Concessions Scheme.

(2) "Pensioner" means a retired Government servant who is granted pension under Rajasthan Service Rules or is retired on the Contributory Provident Fund benefits, and also includes, All India Services Officers borne on State cadre and retired Judges of the Rajasthan High Court provided they are not members of Central Government Health Scheme.

(3) 'Authorised Medical Attendant' means-

(i) a Medical Officer of Rajasthan Medical Department on duty in a Government hospital or dispensary, and

(ii) a Medical Officer on duty in a non-Government medical institution recognised as Government Hospital under Rajasthan Civil Services (Medical Attendance) Rules.

(4) 'Government Hospital' means a medical hospital/dispensary or institution maintained by the Government for the purpose of allopathic treatment and also includes a dispensary or a hospital within the State with which arrangements have been made by the Government for the treatment of Governments servants.

Note. - List of hospitals and dispensaries with which arrangements have been made by the Government for treatment of Government servant is given in Appendix.

(5) "Family" means pensioner's wife (not more than one) husband if wholly dependent upon the pensioner. Wife/Husband will be regarded as wholly dependent upon the pensioner if she/he normally resides with the pensioner and the total monthly income from all sources does not exceed Rs. 500/-p.m.

(6) "Trust" means Trust constituted for administration of this scheme.

(7) "Authorised Shops" means shops recognised under this scheme for the purpose of supplying medicines to the pensioners free of charge on the basis of prescription of authorised Medical Attendant.

(8) "Head of Office/Department" means authority declared as such by the Government or any other authority under Government.

(9) "Fund" means Rajasthan pensioner Medical Fund.

4. Free medical attendance & treatment. - (i) Free medical attendance and treatment in a Government Hospital/Clinic/Sanatorium/ Institute as an indoor and outdoor patient, shall be provided to State pensioner to the extent hereinafter provided.

(ii) A Government servant who is retired from service on pension or Contributory Provident Fund benefits shall be entitled to the following concessions under the scheme-

(1) Free accommodation in Government hospitals of the category to which he was entitled immediately before retirement subject to a availability as provided in Rule 11 of Rajasthan Civil Services (Medical Attendance) Rules.

(2) Free Medical attendance in a Government Hospital, Clinic, Dispensary, Sanatorium etc.

(3) Free use of all medical, surgical and dental facilities available in the Government Hospital/Dispensary etc. in which the pensioner is treated including employment of pathological, bacteriological, radiological or any other methods as may be considered necessary by the authorised medical attendant.

(4) Ordinary nursing facilities free of charge.

(5) Supply of medicines free of charge to the extent it is ordinarily supplied to other patients when they are treated as indoor and outdoor patients.

(6) Supply of allopathic drugs, medicines, vaccines, sera or other therapeutic substances not ordinarily available in Government Hospitals free of charge from medical shops/stores recognised under this scheme.

5. Rate of subscription to the Fund. - (1) With a view to provide free supply of medicines to the State pensioners who are treated as outdoor and indoor patients at a Government Hospitals/Clinic/Dispensary/Sanatorium etc. a 'Rajasthan Pensioners Medical Fund' has been constituted in to which subscription shall be paid by the serving Government servants at the following rates-

Category of Government servants	Contribution per month
(i) Employees drawing pay upto Rs. 1000/-	Re. 1.00
(ii) Employees drawing pay above Rs. 1000/-	Rs. 2.00

(2) All existing Government servants whether temporary or permanent and Government servants appointed on or after 1st November, 1981 shall pay subscription at the rates mentioned in para 5(i) above effect from 1st November, 1981 i.e. from pay bill for the month of November payable in December.

6. Recovery of subscription from monthly pay bills. - Recovery of the subscription at the rate mentioned at para 5 above, shall be made from the monthly pay bill by each head of Office/Department for credit to the Rajasthan Pensioner Medical Relief Fund. The details of the recoveries made from the Government servants shall be indicated in the Form PMF-I which shall accompany every monthly pay bill.

7. P.D. account of Fund in Treasuries. - (i) A personal deposit account entitled 'Rajasthan Pensioners Medical Relief Fund' shall be opened in each district treasury to which the amounts recovered from the Government servants by way of deduction from pay bill, shall be adjusted by transfer by the concerned Treasury Officer in accordance with procedure laid down in Rajasthan Treasury Manual.

(ii) The payments shall be made out of the Fund by means of cheques issued by the Collector on the Treasury. Each cheque for payment out of the Fund shall be signed by the Collector of the district as well as by the Treasury Officer.

8. Administration of Fund. - (i) The funds and property shall vest in the Trustees.

(ii) The administration of the Fund shall vest in a Board of Trustees which shall have its, seat at Jaipur. The Chief Secretary shall be the Chairman of the Board of Trustees and the Finance Secretary, Health Secretary, Director of Medical and Health Services, Registrar Cooperative Societies shall be official Trustees. The President of Rajasthan Pensioners Association and one retired Government Servant shall be nominated by the Government on the Board of Trustees. The Collector of the District shall be appointed as Administrator of the Trust Fund and the Treasury Officer shall Act as Secretary of the Fund.

(iii) The cost of the administration of the Trust Fund shall be borne by the Government.

(iv) Accommodation, furniture, light and water charges, stationery charges and expenditure on pay and allowances to the staff shall be met out of the fund, but the Government would reimburse the expenditure to the Trust to the extent of Rs. 1.5 lakhs per annum.

9. Interest on the Fund. - Simple interest at the rate of 8% per annum on the balance in the fund on 31st March each year, shall be paid by the Government and it shall be credited to the Personal Deposit Account of the Fund.

10. Recognition of authorised shops. - (i) All Cooperative Medical Stores organised and run by Rajasthan Sahkari Upbhokta Bhandar shall be authorised shops for supply of medicines to the pensioners on the basis of prescription by authorised medical attendant under this scheme.

(ii) At places where there are no Cooperative Medical Stores referred to in (i) above, the Board of Trustees shall recognize certain licensed medical stores/shops for supply of medicines to the pensioners under this scheme in accordance with the guide lines framed by the Board for this purpose.

11. Procedure for obtaining medicines from authorised medical shops free of charge by the pensioners. - (i) Every pensioner will have an identity card (Form PMF-2) which shall contain his particulars and joint photo of himself and his wife. The photo on the identity card will be attested by the Head of Office or Department in which he was last working or Collector of the District or any other Judicial or Executive Magistrate, under his official seal. This can be done by the aforesaid authorities on the basis of copy of Pension Payment Order issued by the Accountant General/Chief Pension Officer for payment of pension.

(ii) The authorised medical attendant shall, after identification of the pensioner on the basis of identity card, prescribe medicines on prescribed outdoor patient tickets (Form PMF-3) for pensioners which will bear serial number. The outdoor patient ticket shall bear full signature of the authorised medical attendant with his official seal.

(iii) A separate outdoor register for such pensioners shall be maintained in each hospital and dispensary.

(iv) The pensioner will present the outdoor patient ticket to the authorised medical shop-keeper who shall supply medicines free of cost. The authorised shop keeper who shall issue bill in respect of medicines sold to the pensioner on the basis of prescription of the authorised medical attendant. He may require the pensioner to produce identity card at the time of purchase. If the pensioner himself is unable to visit the shop for purchase of medicines it can be purchased through his representative from the authorised shop and the recipient shall be required to sign the bill legibly.

(v) The authorised shop-keeper shall issue bill in triplicate in the prescribed Form PMF-4. The signatures of the pensioner in full shall be taken on the bill. The original copy of the bill shall be given to the pensioner, and second copy shall be sent to the administrator of the Trust i.e. Collector alongwith the statement of claims in Form PMF-5. The third copy will be retained by the shop keeper for his record.

(vi) The authorised shop keeper shall send statement of claim in respect of medicines supplied to the pensioner in Form PMF-5 accompanied by the second copy of the bill to the Collector of the District for getting payment.

12. Functions to Treasury Officer under the Scheme. - The Treasury Officer will ensure that deductions at the prescribed rates of subscription are made from the monthly pay bill of each Government servant, and a recovery schedule in support of the deductions so made is attached to each monthly pay bill.

(2) The recovery schedule attached to monthly pay bill shall be detached by the Treasury staff and it shall be sent to the Board of Trustees with a covering list. The covering list shall be prepared in duplicate, one copy of which shall be retained by the Treasury for its record.

(3) Each Treasury Officer shall send a monthly statement showing total debits credits and the balances in the Fund at the close of each month to the Board of Trustees by 7th of the following month in the prescribed Form PMF-6.

(4) A list of cheques issued for payment shall also be sent every month to the Board of Trustees along with list of cheques encashed in the prescribed Form PMF-7.

(5) The cheque books shall stocked in the Treasury.

(6) The Treasury Officer shall carefully scrutinize the fortnightly statements of medicines sold to pensioners sent by the authorised shopkeeper in the prescribed form, with reference to cash memos attached with the above statement, and thereafter pass orders for payments of the amount claimed by means of a cheque. The cheques issued for payment in settlement of the fortnightly claims presented by the authorised shop-keeper, shall be invariably signed by the Treasury Officer and the Collector; and a record of cheques so issued shall be maintained in the register. The date of encashment of the cheques shall be noted in the register in the appropriate column of register.

(7) The Treasury Officer will utilize the services of Junior Accountant working under him in the Treasury and a part time allowance of Rs. 50/- per month shall be paid to him out of the Fund.

13. The Medical & Health Department of the Government shall be the administrative department for the scheme.

14. Annual Report. - The Board of Trustees shall send annual report on the working of the scheme to the Government in the Medical and Health Department.

15. Date of effect. - The medical concessions to the pensioners mentioned in para 4 of this scheme shall be admissible from the date notified by the Board of Trustees.

16. Savings. - The Board of Trustees may grant to a pensioner any concession relating to medical treatment or attendance which is not provided in this scheme in individual cases of extreme hard ship on merits.

Appendix

1. Birla Sarvajanik Hospital, Pilani.

2. Womens Mission Hospital, Nasirabad (only for indoor treatment and for outdoor treatment, certified as not available at Government Dispensary, Nasirabad by the Medical Officer of the Dispensary).

3. Mayo College Hospital, Ajmer (Treated as Government Hospital for the treatment of children of Rajasthan Government Servant's receiving education in Mayo College, Ajmer).

4. Seth J.P. Bhartiya Hospital, Fatehpur.

5. Dispensary, situated at Jhamar-Kotra, Udaipur (treated as Government Dispensary for the treatment of the employees of Mines & Geology Department posted at Jhamar-Kotra).

P.M.F. 1

S.B. No. ....... Date..................... Office of the.........................

Schedule for Deduction

(Under Rule 5 of R.S.P.M.C. Scheme)

Creditable to P.D. A/c

S.No	Name of Employee	Designation	Amount of Subscription
			Total

Signature of D.D.O.

Name of the Departmental/Office

P.M.F.2

Identity Card

(Under Rajasthan Pensioners Medical Concessions Scheme)

Joint Photo

Attested by the Head of Office/Department of Collector of district or any other Judicial or Executive Magistrate under his official seal.

1. (1) Name of Pensioner....

(2) Name of his/her wife/husband........

2. Name of post held and Department.....

3. P.P.O. No./C.P.R. A/c No......

4. Specimen Signature

(1) ….......... (2)..................

5. Full Address

P.M.F.3

S.No.

Outdoor Patient Tickets

(For State Pensioner)

Name of Hospital/Dispensary ..............................

Dated...................

Name...................................Sex..............................

Age...........................

Prescription

Full Signature of Authorised Medical Attendant.

P.M.F. 4

Bill of Medicines for Pensioners

Name of Medical shop/store ...............;............

(Authorised Medical shop under R.S.P.M.C. Scheme)

S. No ...................
Shri.......................
Name of Dispensary..................

Date......................
O.P. Ticket No. …..................

S.No.	Name of Medicine	Qty.	Rate	Cost
			Total

Signature of pensioner or his authorised representative

Signature................
Shopkeeper

P.M.F. 5

Statement of Claim

..........shop

(Authorised Medical Shopkeeper under R.S.P.M.C. Scheme)

S.No.	Name of Medicine	Qty.	Rate	Cost
			Total

Signature of Shopkeeper with seal

P.M.F. 6

Statement of Monthly Balance of

P.D. A/c No..................on

Name of Treasury ..............

Opening balance

Total Credit

Total Debit

Balance

Signature of Treasury Officer

District................

Copy forwarded to the:-

1. Secretary, Board of Trustee................

2. Chief Medical & Health Officer.............

3. Collector...................

Treasury Officer

P.M.F. 7

List of Cheques Issued/Encashed during the month..........

Part 'A'

S.No.

Cheques
No.Date

To Whom issued

Cheques issued
Amount

Part 'B'

S. No.

Cheques encashed

Date of payment

No.

Date

Signature of Treasuiy Officer

District.......................

Copy forwarded to the:-

1. Secretary, Board of Trustee........

2. Chief Medical & Health Officer.

3. Collector.................

Rajasthan State Pensioners Medical Concessions Scheme— Board of Trustees declared.

[Notification. No. F.l(6) FD (Gr. 2)168, dated 19-10-1981; Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 19-10-1981, p. 409]

S.O. 62 - Whereas the Governor of Rajasthan has decided to provide medical relief to the State Government and

Whereas the Scheme to be called the Rajasthan State Pensioners Medical Concessions Scheme which will be an Annexure to this Notification has been framed for the purpose.

And whereas the scheme as aforesaid is intended to be administered by a Board of Trustees.

Now, therefore, the Governor of Rajasthan appoints the Board of Trustees to implement and administer the Rajasthan State Pensioners Medical Concessions Scheme as under:-

(1) Chief Secretary	Chairman
(2) Finance Secretary	Member
(3) Health Secretary	Member
(4) Registrar, Cooperative Societies	Member
(5) President of the Rajasthan Pensioners Association	Member
(6) One retired Government servant to be nominated by the Government, and	Member
(7) Director of Medical and Health Services	Member Secretary

The Collectors of each District shall be the Administrator of the Trust Fund and the Treasury Officer shall act as District Secretary of the Fund.

The cost of the administration of the Fund shall be born by the Government.