KARNATAKA GOVERNMENT SERVANTS' (MEDICAL
ATTENDANCE) (AMENDMENT) RULES, 2000
PREAMBLE
Whereas,
the draft of the following rules further to amend the Karnataka Government
Servants' (Medical Attendance) Rules, 1963 was published as required by clause
(a) of sub-section (2) of Section 3 of the Karnataka State Civil Services Act,
1978 (Karnataka Act 14 of 1990) in Notification No. DPAR1 SMR 2000, dated
3-11-2000 in Part IV-A, No. 1447 of the Karnataka Extraordinary Gazette, dated
4-11-2000 inviting objections/suggestions from the persons likely to be
affected thereby, within 30 days from the date of its publication in the
Official Gazette.
And
whereas, the said Gazette was made available to the public on 4-11-2000.
And
whereas, suggestions received on the said draft have been considered by the
State Government.
Now,
therefore, in exercise of the powers conferred by sub-section (1) of Section 3
read with Section 8 of the Karnataka State Civil Services Act, 1978 (Karnataka
Act 14 of 1990), the Government of Karnataka hereby makes the following rules,
namely.--
Rule - 1. Title and commencement.
(1)
These rules may be called the
Karnataka Government Servants' (Medical Attendance) (Amendment) Rules, 2000.
(2)
They shall come into force on the date
of their publication in the Official Gazette.
Rule - 2. Amendment of Rule 3.
(1)
In Rule 3 of the Karnataka Government
Servants' (Medical Attendance)' Rules, 1963 (hereinafter referred to as said
rules).--
(i)
in clause (a), after sub-clause (vii),
the following shall be inserted, namely.--
"(viii) in case of the authorised hospitals or medical
institutions specified in. Schedule, I registered medical attendant in charge
of the respective wing and in case of Diagnostic centres the person in charge
of particular wing of the Diagnostic centre."
(ii)
after clause (a), the following
sub-clause shall be inserted, namely.--
"(aa) "authorised hospitals" and
"medical institutions" means the hospitals and medical institutions
specified in Schedule I."
(iii)
in clause (cc), after the words
"Kidwai Memorial Institute of Oncology, Bangalore", the words
"Sanjay Gandhi Accidents and Rehabilitation Complex, Bangalore, Jayadeva Institute of
Cardiology, Bangalore, Kuduremukh Hospital, Kuduremukh, Chikmagalur and other
authorised hospitals and medical institutions specified in Schedule I."
(iv)
after clause (f), the following shall
be inserted, namely.--
"(if) "Schedule"
means the Schedule appended to these rules, the State Government may by
notification add, remove or modify the items in the Schedule."
(v)
in clause (h), in sub-clause (v), for
the Table, the following shall be substituted, namely.--
"TABLE
|
Basic pay as per the 1999 scales of pay
|
Class of accommodation in hospitals or Sanatoria (Rates applicable on
per day basis)
|
|
|
(1)
|
(2)
|
|
I. All Government/Special Hospitals including Sanatoria
|
|
(1)
|
Not exceeding Rs. 2,925
|
General wards or Rs. 30 wards or Rs. 50 wards in the case of Vanivilas
Hospital, Bangalore, Minto Hospital, Bangalore, Cheluvamba Hospital, Mysore,
Vijayanagar Institute of Medical Science, Bellary.
|
|
(2)
|
Exceeding Rs. 2,925 but not exceeding Rs. 4,450
|
Rs. 30 wards or any wards upto and inclusive of Rs. 50 wards.
|
|
(3)
|
Exceeding Rs. 4,450 but not exceeding Rs. 7,600
|
Above Rs. 50 wards or any wards upto and inclusive of Rs. 75 wards.
|
|
(4)
|
Exceeding Rs. 7,600 but not exceeding Rs. 9,060
|
Rs. 100 wards, or any wards just below Rs. 150.
|
|
(5)
|
Exceeding Rs. 9,060
|
Rs. 150 wards or any wards above Rs. 150."
|
Rule - 3. Amendment of Rule 8.
In
Rule 8 of the said Rules/in sub-rule (3), the following proviso shall be
inserted at the end, namely.--
"Provided
that notwithstanding anything contained in these rules the Government Servant
and his family shall be eligible for treatment in the wards of the authorised
hospitals and medical institutions specified in Schedule I as per the rates
specified in the Table below.--
TABLE
|
|
Range of Pay
|
Category of ward/class of accommodations to which entitled
|
Maximum ward charges/room rent to which entitled
|
|
|
(1)
|
(2)
|
(3)
|
|
(i)
|
Upto Rs. 4,350 per month
|
General Ward
|
Rs. 100/- per day
|
|
(ii)
|
Rs. 4,351 to Rs. 11,840 per month
|
Semi-Private Ward
|
Rs. 200/- per day
|
|
(iii)
|
Rs. 11,841 and above
|
Private Ward
|
Rs. 500/- per day."
|
Rule - 4. Amendment of Rule 14.
In
Rule 14 of the said Rules, after sub-rule (2), the following shall be inserted
at the end, namely.--
"(3) Notwithstanding
anything contained in these rules, the reimbursement of the medical expenses in
respect of the treatment taken in the authorised hospitals and medical
institutions specified in the Schedule I shall be subject to the ceiling Emits
specified in column (3) of Schedule II and Schedule III in respect of treatment
he availed specified in column (2) thereof respectively."
Rule - 5. Insertion of Schedules.
After
Rule 31 but before Form A of the said Rules, the following Schedules shall be
inserted, namely.--
[Text
of the Schedules I to III incorporated in the Principal Rules at Pages 799-839]