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)
(First Amendment) Rules, 1968. (2) They
shall come into force at once. After Rule 3 of the Karnataka Government Servants' (Medical
Attendance) Rules, 1963, the following new rule shall be inserted, namely.-- "3-A. Treatment of confinement not to be granted in certain
cases.-- No Government servant or a member of the family of a Government
servant shall be entitled to treatment of confinement if such Government
servant or member of the family of a Government servant has at the time of
confinement three children living.KARNATAKA
GOVERNMENT SERVANTS' (MEDICAL ATTENDANCE) (FIRST AMENDMENT) RULES, 1968
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