In exercise of the powers conferred by the proviso to Article 309
of the Constitution, the Governor of Karnataka hereby makes the following rules
further to amend the Karnataka Government Servants' (Medical Attendance) Rules,
1963, namely.-- These rules may be called the Karnataka Government Servants'
(Medical Attendance) (Ninth Amendment) Rules, 1965. In sub-rule (1) of Rule 9 of the Karnataka Government Servants'
(Medical Attendance) Rules, 1963 for the words "the Ward charges in
advance", the words "the Hospital fees including ward charges"
shall be substituted. In the Karnataka Government Servants' (Medical Attendance) Rules,
1963, after Rule 30, the following rule shall be inserted, namely.-- "31. Relaxation of Provisions.-- Where the Government is satisfied that the operation of any of
these rules causes undue hardship in any particular case, it may by order
dispense with or relax the requirements of that rule to such extent and subject
to such conditions as it may consider necessary for dealing with any case in a
just and equitable manner".KARNATAKA
GOVERNMENT SERVANTS' (MEDICAL ATTENDANCE) (NINTH AMENDMENT) RULES, 1965
PREAMBLE