In exercise of the powers conferred-by the proviso to Article 309
of the Constitution of India, the Governor of Karnataka, hereby makes the
following rules further to amend the Karnataka Government Servants' (Medical
Attendance) Rules, 1963, namely.-- (1) These
rules may be called the Karnataka Government Servants' (Medical Attendance)
(Amendment) Rules, 1969. (2) They
shall come into force on the date of their publication in the Official Gazette. After Rule 3-A of the Karnataka Government Servants' (Medical
Attendance) Rules, 1963, the following rule shall be inserted, namely.-- ' "3-B. Medical attendance and treatment not to be granted in
certain cases.-- Notwithstanding anything in these rules, no Government servant or
a member of the family of Government servant shall be entitled to medical
attendance and treatment under these rules if the Government servant begets a
child at any time after two hundred and eighty days from the date of commencement
of the Karnataka Government Servants' (Medical Attendance) (Amendment) Rules,
1969 and the total number of his living children including such child exceeds
three".KARNATAKA
GOVERNMENT SERVANTS' (MEDICAL ATTENDANCE) (AMENDMENT) RULES, 1969
PREAMBLE