In
exercise of the powers conferred by the proviso to Article 309 of the
Constitution of India, I, A.N. Banerji, 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) (Third
Amendment) Rules, 1983. (2) They shall come into
force on the date of their publication in the Official Gazette. In
Rules 3, 12, 14, 16, 19, 21 and 22 of the Karnataka Government Servants'
(Medical Attendance) Rules, 1963 (hereinafter referred to as the said rules),
for the words "Health and Family Planning Services" wherever they
occur, the words "Health and Family Welfare Services" shall be
substituted; and in the rules as so amended.-- (a) In sub-clause (vii)
of clause (a) of Rule 3 for the words "Ayurvedic or Unani", the words
"Ayurvedic, Unani or Homeopathic" shall be substituted; (b) In clause (1) of Rule
12, after the words "Director of Health and Family Welfare Services",
the words "or the Director of Indian Systems of Medicine and Homeopathy,
as the case may be" shall be inserted; (c) In sub-rule (2) of
Rule 14, for clause (h), the following clause shall be substituted, namely.-- "(h) The
cost of Ayurvedic, Unani and Homeopathy medicines is also refundable. The lists
of items for which refund is admissible under these rules in respect of
Ayurvedic, Unani and Homeopathic medicines shall be those published by the
Director of Indian Systems of Medicine and Homeopathy: Provided
that the cost of any therapeutic substance not included in such list but is
prescribed by the authorised medical attendant as absolutely essential for the
recovery of the patient shall also be reimbursed by Government, if the State
Government after consultation with the Director of Indian Systems of Medicine
and Homeopathy is satisfied that such therapeutic substance was absolutely
essential for the recovery of the patient and makes an order to that
effect"; (d) In sub-rule (1) of
Rule 16, after the words "Director of Health and Family Welfare Services-
in Karnataka, Bangalore", the words "or with reference to lists of
reimbursable items in respect of Ayurvedic, Unani or Homeopathic Systems of
Medicines issued by the Director of Indian Systems of Medicine and
Homeopathy" shall be added; (e) In Rule 19 after
clause (a) the following clause shall be inserted, namely.-- "(aa) in the case of certificate given
by a medical officer of the Ayurvedic, Unani or Homepoathic System of Medicine,
by the Director of Indian Systems of Medicine and Homeopathy".KARNATAKA
GOVERNMENT SERVANTS' (MEDICAL ATTENDANCE) (THIRD AMENDMENT) RULES, 1983
PREAMBLE