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THE ANDHRA PRADESH INTEGRATED MEDICAL ATTENDANCE RULES, 1972

THE ANDHRA PRADESH INTEGRATED MEDICAL ATTENDANCE RULES, 1972

THE ANDHRA PRADESH INTEGRATED MEDICAL ATTENDANCE RULES, 1972

 

Rule - 1. Short title.

These rules may be called the "Andhra Pradesh Medical Attendance Rules, 1972".

Rule - 2. Extent of Application.

(1)     They shall extend to the whole of the State of Andhra Pradesh.

(2)     These rules also apply to persons who are entitled to medical attendance under the Secretary of State Services (Medical Attendance) Rules. 1938. the All India Services (Medical Attendance) Rules, 1954 and also to the Andhra Pradesh State Higher Judicial Officers who are to be treated on par with the I.A.S. and I.P.S. Officers, but only to the extent to which they are not inconsistent with these rules.

Rule - 3. Definitions.

In these rules unless there is anything repugnant in the subject or context

(1)     "Government Servant'' means a whole time Government Servant employed under the Government of Andhra Pradesh and includes such servants employed under State Governments with whom reciprocal agreements in respect of medical attendance have been entered into, but does not include part time or honorary workers ;

(2)     "Hospital'' means a Government Hospital and includes any Special Hospital in the State or any other Medical Institution recognised by the Government.

(3)     "Registered Medical Practitioner" means a person registered under the Madras Medical Registration Act, 1914 adopted to Andhra State; and the Andhra Ayurvedic and Homoeopathic Medical Practitioners' Registration Act, 1956 and the Medical Act No. 1 of 1312 Fasli of the erstwhile Hyderabad Government;

(4)     "Authorised Medical Attendant" means a Medical Officer attached to the Government Hospital or Dispensary in the State who has been nominated by the Government, from time to time, to serve as Authorised Medical Attendant for the State Government Servants ;

[1][A list of Authorised Medical Attendants, appointed by the Government is given in Appendix I to these Rules.]

(5)     "Patient" means a Government Servant or any member of his family and to whom these rales apply and who has fallen ill ;

(6)     "Station'' means the town or place in which the Government Servant and other entitled person falls ill ;

(7)     "Family".

(a)      In the case of a male Government Servant, family means his parents, wife, legitimate children including an adopted son and step Children residing with and wholly dependent on him ;

(b)      In the case of a woman Government Servant it means her parents, husband and children residing with and wholly dependent on her.

(i)       The word "wife' includes more than one wife.

(ii)      The claims for reimbursement of expenses in respect of parents should be accompanied by declaration in the proforma given below.

Proforma

I,.................................................. (full name and designation) hereby declare that my father/mother..................... has no property or income of his/her own and that he/she is wholly dependent on me.

Signature and date.

(iii)     A married daughter who is under the protection of her husband does not come within the definition of "family' for purposes of these rules.

(iv)    The deserted, divorced, or widowed daughters who are residing with entirely dependent on the Government Servants and Employees of local bodies drawing salaries not exceeding Rs. 300 per month are eligible for medical concessions allowed to Government Servants under these rules.

(v)      Their family for purpose of these rules will include adoptive parents who are wholly dependent on the Government Servants but does not include the real parents, though they are wholly dependant on the Government Servants once the adoption is effected].

[2][(vi) Medical reimbursement bills of the Member of the State Legislature can be presented directly to the District Treasury or Sub-treasury as the case may be, from which they are authorised to draw their salaries; on the basis of essentiality certificate issued by the Authorised Medical Attendant without insisting for the countersignature of the District Medical and Health Officer, or Superintendent as the case may be.]

(8)     "Well-to-do-person" means a person who is in receipt of an annual income of Rs. 1,200 or more or who is a member of the family of such a person and acuially dependent on him.

Rule - 4. Medical Attendance.

(1)     Medical Attendance in respect of a Government Servant whose pay is not less than Rs. 500 p.m. means.

(i)       Attendance in a hospital or at the consulting room of the Authorised Medical Attendant or at the residence of the Govt. Senvant ;

(ii)      All pathological, bacteriological, radiological and other methods of examination for the purpose of diagnosis, as are available in any Government Hospital within the State and are considered necessary by the Authorised Medical Attendant ;

(iii)     Any consultation with a Specialist in Government employ within the State or other Medical Officer similarly in Government employ within the State or that the Authorised Medical Attendant may certify to be necessary to such extent and in such manner as the Specialist or Medical Officer in consultation with the Authorised Medical Attendant, determine.

(2)     Medical Attendance in respect of any other Government Servant, means

(i)       Attendance at a Government Hospital or at the consulting room of the Authorised Medical Attendant or in case of illness which compels the patient to be confined to his residence, at the residence of the Government Servant;

(ii)      All methods of examination for purposes of diagnosis that are available in the nearest Government Hospital.

(iii)     Any consultation with a Specialist or other Medical Officer stationed in the State that the Authorised Medical Attendant may certify to be necessary, to such extent and in such manner as the Special Officer may, in consultation with the Authorised Medical Attendant, determine ;

(3)     There will be cases of not infrequent occurrence in which, it will be proper for the medical officer to visit the Government Servant in receipt of salaries under Rupees one hundred at their residences. The Government trust to the good sense and good feeling of the medical profession in preference to laying down any precise rules for such cases.

(4)     It should be distinctly understood that a medical officer will not be expected to attend a Government Servant at his residence unless the patient is unable to wait upon the medical officer either at the latter's residence or his consulting room or till such time as may be appointed by the Medical Officer for the purpose ;

(5)     Medical Officers who are Authorised Medical Attendants to the Government Servants, should not charge any consultation or other fees from the Government Servants for the Medical Attendance rendered to them.

Rule - 5. Medical Treatment.

Medical Treatment means use of all medical and surgical facilities available at the Government Hospital in which the patient is treated and includes.

(1)     Employment of such pathological, bacteriological, radiological or other methods of investigation, etc., as are considered necessary by the Authorised Medical Attendant ;

(2)     Supply of such medicines, special or ordinary vaccines, sera or other therapeutic substances as are ordinarily available in Government Hospitals in the State ;

(3)     Supply of such medicines, vaccines, sera or other therapeutic substances as are not ordinarily available in Government Hospitals as the Authorised Medical Attendant may certify in writing to be essential for the recovery or for the prevention of deterioration in the condition of the patient.

(i)       The refund of the cost of preparations which are not medicines but are primarily foods, tonics, toilet preparations or disinfectants is not admissible under the rules. Prescription of expensive drugs, ionics, laxatives or other elegant and proprietary preparations for the use of Govt. Servants and members of their families when drugs of equal therapeutic value are available in hospital and dispensaries is prohibited. List of items for which refund is not admissible under the Medical Attendance Rules are given in Appendix II.

(ii)      Sales Tax paid by Government Servants while purchasing special medicines from the market is refundable under the Rules. Packing and postage charges paid by Government Servants for purchasing special medicines from out-stations are not refundable.

(iii)     All claims for refund of expenses incurred on account of the purchase of the special medicines should be preferred in the manner indicated in Appendix III.

(4)     Treatment of confinement cases of a Government Servant and includes prenatal and post-natal treatment.

(5)     Such accommodation as is ordinarily provided in the Hospital and is suited to the status of a Government Servant with reference to his pay as indicated below.

(i) Government Servants drawing Rs. 500 and above p.m

 "A" class ward. In case accommodation in "A" class ward is not 

available "A-2" class ward,  (single rooms with/without attached Bathroom).

(ii) Other Government Servants drawing Rs. 250-499 p.m

"B" class ward (cement or wooden partitioned cubicles).

(iii) Government Servants Rs. 100-244 p.m

"C" class ward (curtained drawing cubicles).

(iv) Government Servants

 General ward.

drawing below Rs. 100 p.m.

  (G.O.Ms.No. 1382, Health, dated 9-4-1964)

(6)     Such nursing as is ordinarily available provided in the hospital and is suited to his status and includes such special nursing as the Authorised Medical Attendant may certify in writing to be essential for the recovery or for the prevention of serious deterioration in the condition of the Government Servant.

If at all a Government Servant requires extra nursing he may engage an attendant at his own cost.

(7)     Such diet as is ordinarily provided to other patients in the hospital.

(8)     Blood transfusion service.

(9)     Provision of ambulance service wherever necessary for the transport of the patient to the Hospital.

Rule - 6. Persons entitled to free medical treatment.

(i)       The following persons are entitled to free medical attendance.

(a)      All Government Servants under the rule making powers of the Government of Andhra Pradesh subject to the conditions specified in these rules, Government Servants are entitled to free medical attendance irrespective of whether they are on duty or on leave, anywhere in the State.

(b)      Employees of the Local Bodies (Zilla Parishads, Municipalities, Panchayat Samithis and Panchayats) drawing salaries not exceeding Rs. 300/- p.m.

The Employees of Zilla Grandhalaya Samsthas drawing pay not exceeding Rs. 300/ - p.m. are eligible for free medical attendance in the Government Hospitals in the State.

(c)      Members of the State Legislature.

(d)      Village Officers and Servants.

(e)      Officers of the Hind Kusht Nivaran Sangh working in Government Medical Institutions.

(f)       Honorary Medical Officers, House Surgeons and House Physicians employed in Government Hospitals in the State, Students of Government Medical Colleges in the State, Nurse Pupils, Auxiliary Nurse-Midwives and Health Visitors undergoing training and Gramsevak Trainees.

(g)      Persons appointed under emergency provisions in the posts carrying a fixed or time scale of pay, only so long as they continue in service during the period of their treatment in a Government Medical Institution.

(h)     Retired and re-employed pensioners (Gazetted and Non-Gazetted).

[3][(h) (a) Family pensioners, after expiring of the pensioner. Provided that the dependent of Family pensioners shall not be eligible for these facilities.]

(i)       Government Servants under suspension.

(j)       Menials in the service of both the Government and Local Bodies who are paid from contingencies on monthly basis.

(k)      The work-charged establishment of all departments.

(l)       The staff employed in the Office of the State Welfare Advisory Board, Hyderabad and the Welfare Extension Projects in the districts drawing a pay not exceeding Rs. 300 p.m. and their families will be given the same privileges in respect of medical attendance, treatment and accommodation including the diet charges and administration of special and expensive drugs as are allowed to the employees of local bodies drawing pay not exceeding Rs. 300 p.m.

(m)    The disabled personnel from the Defence Services will be given free treatment including diet and specialised treatment in the general wards of Government Hospitals irrespective of their income.

(n)     Sportsmen representing the State of Andhra Pradesh in Inter-State tournaments at Government expenses, shall be entitled to the privileges under Rule 10 of the Chapter on par with State Government Servants.

(a)      Telangana System of giving free treatment to the patients in General wards is extended to all Government Hospitals in the State.

(b)      All Freedom Fighters who are drawing pension either from State Government/Central Government/Union Territory Administration in respect of their income and their dependants are eligible for free medical treatment and accommodation in Government Hospitals on par with members of the Legislature.

(ii)      Rulers of the Merged States and their families and their personal staff.

(a)      The rulers of the Merged States and their families will be treated on par with the members of the Secretary of State Services for urposes of free medical attendance and treatment and the provisions of the Secretary of State Services (M.A.) Rules, 1938 except those relating to travelling allowance and reimbursement of any cost incurred in respect of the medical advice obtained by them will apply to them.

(b)      The personal staff of the Rulers of the Merged States and their families will be given the same privileges in respect of medical attendance, treatment and accommodation as are allowed to Government Servants under the rule-making powers of the Government.

Rule - 7. Arrangements for Free Medical Attendance.

(1)     All Government Servants and other entitled personnel are eligible for free medical attendance in the Government Hospitals in the State and to the extent specified in Rule 4 above.

(2)     Persons entitled to treatment free of charge in any hospital, shall produce before the hospital authorities an identification certificate signed by the Department or by a Gazetted Officer dealing with establishment matters or by the Head of the Office in which they are working in the following form.

GOVERNMENT OF ANDHRA PRADESH

Identification Certificare

Name of the Officer/Official..................,............................................................... 

Designation.................................................................................................................

Accommodation to which the

Officer/Official is entitled

in Government Hospital...............................,....................

Station :   

 Signature and Designation of the Head

Date :   

 of the Department/Office

In emergency cases the above certificate will not be insisted upon at the time of admission, but the same should be produced within a period of one week.

(3)     In any station where there may be an Assistant Surgeon and where there may not be proper hospital accommodation, the duty of such officer should be to attend at their own residence. The Upper subordinate grades of Government Servants including clerks whose appointments are not gazetted the latter paying conveyance hire should they reside more than two miles from the official residence of the medical attendant. If the distance is such as to entitle the medical officer to travelling allowance, the amount is payable by the Government. Should the case be reported as serious the Civil Surgeon will visit the patient.

(4)     The Medical Officer employed in the following classes of Institutions should render free medical attendance to Government Servants at the stations where there are no Government Medical Institutions

(i)       Local Fund and Municipal Institutions for which a percentage contribution is given towards the pay of medical officers employed therein.

(ii)      Local Fund and Municipal Medical Institutions in respect of which the Government meet one half of the annual maintenance charges.

(iii)     Local Fund and Municipal Taluk Headquarters Medical Institutions in respect of which the Government meet the entire or a portion of the salaries of Government Medical Officers employed in them.

(iv)    In places where there are no Government Hospitals, but where there are local fund or private hospitals, or dispensaries, the Non-Gazetted Officers and Employees of the Local Bodies drawing less than Rs. 300/- per mensem and their families may take treatment stratightaway in such institutions and that the expenditure as incurred by them in that connection including the cost of special and expensive drugs purchased by them on the prescription of the doctor in charge of the institution, be reimbursed subject to the production of relevant vouchers and subject to the scrutiny of the relative bills by the authorised medical attendant.

At places where there are no Government or Non-Government Medical Institutions, Non-Gazetted Officers and Employees of Local Bodies drawing less than Rs. 300/- per mensem and their families may avail themselves of the services of local private doctor in emergencies where there is no sufficient time for them to go to the nearest Government Medical Institution. The expenditure incurred by them in that connection will be reimbursed to them subject to the production of relevant vouchers and subject to the relative bills by the District Medical Officer concerned and to his certifying that the amount claimed is reasonable and expenditure incurred was necessary. In non-emergent cases, the entitled personnel serving in places where there are neither Government Medical Institutions nor Non-Government Medical Institutions should go to the Government Medical Institution or the Non-Government Medical Institution at the nearest station for treatment.

(v)      (a) The N.G.Os. and the Employees of Local Bodies in stations where there are no Government or Non-Government Medical Institutions who seek treatment in an emergency, under Local Private doctors should in addition to the essentiality certificate from the private doctors produce a certificate in the form given hereunder from the nearest authorised medical attendant immediately after they are in a fit condition to travel to the nearest authorised medical attendant who will judge whether the essentially certificate issued by the local private doctor in such cases is a genuine one or not.

"I certify that there are no Government or Non-Government Medical Institutions available in the village............................of.......................Taluk". 

"I also certify that I examined the patient (Name)......................... (Designation)........................ (Department).................. and consider that the case in v question is an emergency one requiring immediate treatment under a local private doctor."

Signature of authorised Medical Attendant.

(b) The local private Registered Medical Practitioner should prescribe the drugs contained in the lists in Appendix IV as far as possible.

Rule - 8. Free of charges.

(1)     A Govt. Servant shall be entitled free of charges.

(i)       to treatment

(a)      in such Government Hospital, at or near the place where he falls ill as can in the opinion of the authorised medical attendant, provide the necessary and suitable treatment, or

(b)      if there be no such hospital as is referred to in sub-clause (a), in such hospital, other than a Government Hospital, at or near that place as can, in the opinion of the authorised medical attendant, provide the necessary and suitable treatment,

(ii)      to anti-rabic treatment at the nearest Government Hospital providing such treatment.

(2)     Where a Government Servant is entitled under sub-rule(l) free of charge, no treatment in any hospital any amount paid by him on account of such treatment shall on production of a certificate in writing by authorised medical attendant in this behalf be reimbursed to him by the Government.

Rule - 9.

(1)     If the authorised medical attendant is of the opinion that owing to the absence or remoteness of a suitable hospital or to the severity of the illness, a Government Servant cannot be given treatment as provided in clause (1) of Rule 6, the Government Servant may receive treatment at his residence.

(2)     A Government Servant receiving treatment at his residence under sub-rule (1), shall be entitled to receive towards the cost of such treatment as he would have been entitled, free of charge, to receive under these rules; if he had not been treated at his residence.

(3)     Claims for sums admissible under sub-rule (2), shall be accompanied by a Certificate in writing by the authorised medical attendant stating(a) his reasons for the opinion referred to in sub-rule (1) ; (b) the cost of similar treatment referred to in sub-rule (2).

Rule - 10. Treatment outside the State but within India.

(1)     A Government Servant and other entitled personnel in or travelling on duty, or on leave, in any place in the territory of India outside Andhra Pradesh receives any medical attendance for himself or for the members of his family, any reasonable amount paid by him on account of such treatment shall, on production of a certificate in writing of the medical attendant, be reimbursed to him by the Government.

(2)     The Government Servants of this State [4][and their families] residing outside the State on official work and falling ill or otherwise requiring medical attention should consult and be treated by the "Medical Attendants" authorised to treat the officers of equal rank of that State. For the purpose of these rules, such medical attendants shall be the Authorised Medical Attendants of the State. 

(3)     For receiving treatment outside the State but in a Government medical institution of that State (on the advice of the Authorised Medical Attendant) prior permission of the Director of Medical and Health Services should be obtained.

(4)     For receiving treatment outside the State but in an institution other than a Government Hospital of that State (on the advice of the Authorised Medical Attendant) prior permission of the Government should be obtained.

Rule - 10A. Treatment for Kidney transplantation and Coronary By-pass Surgery by private hospitals within the State.

(1)     The Government servants and other entitled personnel for treatment under the Rules shall be permitted by the Director of Medical Education to undergo Kidney transplantation operation in the Mahaveer Hospital, Hyderabad and Coronary By-pass Surgery in the Durgabai Deshmukh Hospital, Andhra Mahila Sabha, Hyderabad on the letter of advice given by the Authorised Medical Attendant in the Osmania General Hospital, Hyderabad or the Nizam's Institute of Orthopaedics and Specialities, Hyderabad, respectively where the above operations are done.

(2)     The Authorised Medical Attendant in the Government Hospitals mentioned in sub-rule (1) will issue letter of advice only if the said hospital cannot cope with the work load and the treatment of the patients cannot wait till the operations could be performed in the said Government Hospital; and

(3)     Those who obtain prior permission of the Director of Medical Education and get admitted to the private hospitals mentioned in sub-rule(l) for Kidney transplantation and Coronary By-pass Surgery will be eligible for reimbursement of all admissible expenditure including charges for accommodation and also for an advance as per the estimates given by the concerned hospital undertaking the operation".

Rule - 11. Consultations with Specialists or Colleagues.

(1)     If the authorised medical attendant is of opinion that the case of the patient is of such serious or special nature as to require medical attendance by some person other than himself or that the patient requires anti-rabic treatment, he may with the approval of the Director of Medical Services (which shall be obtained before-hand unless the delay involved entails danger to the health of the patients)

(a)      send the patient to the nearest Specialist or other Medical Officer as provided in clause (c) of Rule 2 by whom, in his opinion medical attendance is required for the patient or in the case of anti-rabic treatment, to the nearest place where such treatment is available ; or

(b)      if the patient is too ill to travel, summon such specialist or other Medical Officer to attend upon the patient.

(2)     A patient sent under clause (a) of sub-rule (1) shall on production of a certificate in writing by the authorised medical attendant in this behalf, be entitled to travelling allowance for the journeys to and from the headquarters, of the Specialist or other Medical Officer or the place where he is sent for anti-rabic treatment.

(3)     A Specialist or other Medical Officer summoned under sub-rule (1), shall on production of a certificate in writing by the Authorised Medical Attendant in this behalf, be entitled to travelling allowance for the journey to and from the place where the patient is and also daily allowance according to rules.

Rule - 12. Travelling Allowance.

(1)     T.A. for journeys undertaken under Rule 10 shall be at the rates admissible to a Government Servant when on tour.

(2)     A member of the family of a Government Servant shall be entitled to travel by a class by which the Government Servant himself is entitled to travel.

Rule - 13. Medical Attendance Charges.

(1)     Charges for services rendered in connection with but not included in medical attendance on, or treatment of a patient entitled to free medical attendance or treatment under these rules, shall be determined by the authorised medical attendant and paid by the patient.

(2)     If any question arises as to whether any service is included in Medical attendance or treatment, it shall be referred to the Government ; the decision of the Government shall be final.

Rule - 14. Treatment under Indian System of Medicines.

The following procedure is prescribed for getting re-imbursement of cost of medicine purchased by the persons entitled to free medical attendance or treatment including State Gazetted Officers when treatment is taken under the indigenous system of medicine either in the Government Institutions or under private doctors :

(1)     The bills relating to the modern medicine, if any, prescribed by the Medical Officer in private or local fund institutions or by the private practitioner will be scrutinised by the authorised medical attendant of the entitled persons in cases where the treatment was received, in a local fund or private institution of indigenous medicine and by the District Medical Officer concerned in cases where the treatment was received from a private practitioner of indigenous medicine.

(2)     The bills relating to the indigenous medicine will be scrutinised by the medical officer or officers concerned of the three respective systems of medicine (Ayurveda, Sidha and Unani) employed in the Government Ayurvedic Hospital, Charminar, Hyderabad to be nominated by the Special Officer of the Medicine Department with the approval of the Government.

(3)     If the bills relate to both modern and indigenous medicine they will first be scrutinised by the authorised medical attendant, or the District Medical Officer, as the case may be, in regard to the modern medicine, and then by Medical Officers or Officers of the Government Ayurvedic Hospital, Hyderabad in respect of the indigenous medicine.

(4)     The claims in respect of treatment under Indian Medicine system be sanctioned by the Special Officer (Indian Medicine Department) after due scrutiny, wherever claims are admissible under rules.

Rule - 15. Medical Attendance for Honourable Speaker, Deputy Speaker, Honourable Chairman, Deputy Chairman, Ministers, etc.

(1)     A Minister or the Speaker of the Andhra Pradesh Legislative Assembly or the Chairman of the Andhra Pradesh Legislative Council and the Members of his family shall be entitled free of charge, to accommodation in hospitals maintained by the State Government and also to medical treatment and attendance on the same terms and conditions as are applicable to the officers of the Indian Administrative Service under All India Services (Medical Attendance) Rules, 1954.

(2)     A Minister or the Speaker or the Chairman and the members of his family shall be required to furnish the certificate prescribed in clause (a) of sub-rule (3) of Rule 8 of the All India Service (Medical Attendance) Rules, 1954 in respect of his claims for re-imbursement of the medical expenses allowable under the said rules for treatment at his residence under circumstances referred to in Rule 1 of the said rules.

Explanation. For the purposes of this rule 'family' means the wife, son, daughter (including a validly adopted son, step-son and step-daughter, father, mother, brother and sister of the Minister, or the Speaker or the Chairman, residing with and wholly dependent on him and not self-supporting relations) but does not include a married daughter or sister who is under her husband's protection.

(3)     A Minister and the members of his family will be entitled free of charges, to accommodation in hospitals maintained by the State Government and also to medical treatment and attendance on the same terms and conditions as are applicable to the highest category of servants employed under the Government of Andnra Pradesh, the highest category of Government Servants who get the maximum concessions and benefits in the matter of free medical attendance and treatment in Government Hospitals, provided that the Minister and members of this family shall be entitled to the supply of diet free of charge.

(4)     The Deputy Speaker of the Legislative Assembly, the Deputy Chairman of the Legislative Council, Chief Whip, Chairman and Vice-Chairman of the Regional Committee, the Parliamentary Secretaries, if any, the Members of the Legislative Assembly and Council who do not hold any of the offices referred to in Sections 3-A to 5-A of the Andhra Payment of Salaries and Removal of Disqualifications Act, 1953, (Andhra Act III of 1954) and the members of the families of all those mentioned above shall be entitled, free of charge, to accommodation in hospitals maintained by the State Government and also medical treatment and attendance on the same terms and conditions as are applicable to the Gazetted Officers of the State Government.

Rule - 16. Medical Attendance for very important personages.

Very important personages, if they fall sick during their visit to and stay in Andhra Pradesh should be provided with free medical assistance which should cover apart from treatment which is neither prolonged nor specialized and such as a hospital would ordinarily provide.

Rule - 17. Medical Attendance to Members of State Legislature.

Members of the State Legislature and members of their families are eligible for free medical facilities as are given to all Gazetted Officers of the State Government.

They will accommodated in the paying rooms on par with Grade III Officers (as defined in the Andhra Pradesh Travelling Allowances Rules, i.e., Gazetted Officers drawing pay between Rs. 750 and 1,000) of the State whenever they are admitted for treatment in the Government Hospital in the State.

Rule - 18. Medical Attendance for Officers of the All India Services, Andhra Pradesh State on Higher Judicial Officers.

Rule 15 will apply for purposes of "Medical Attendance" on officers of the Indian Administrative and Police Services and their families and officers of the Andhra Pradesh State Higher Judicial Services and their families.

Rule - 19. Treatment of T.B.

(1)     Rules regulating admission of T.B. patients in Government T.B. Institutions and other Government Medical Institutions where there are T.B. wards are given in Appendix V.

(2)     The following private Hospitals which are in receipt of grants from the State Government are recognised as treatment centres for the Non-Gazetted Officers and Employees of Local Bodies drawing pay not exceeding Rs. 300 P.M. and their families.

(i)       The U.M.T.B. Sanatorium, Madanapalle.

(ii)      Visrantipuram T.B. Sanatorium, Rajahmundry.

(3)     An officer who wishes to enter the institution for treatment and claim reimbursement of the charges from the Government should obtain in advance a certificate from the local District Medical Officer to the effect that his case is one that requires treatment in specialised T.B. Institution.

(4)     Ten beds in the U.M.T.B. Sanatorium, Madanapalle and five beds in the Visrantipuram T.B. Sanatorium, Rajahmundry are reserved in the general wards for the treatment of Government Servants and members of their families.

Rule - 20. Medical Advances to N.G.Os.

Government Servants (non-gazetted officers) are eligible for advances to meet the expenses on medical attendance and treatment. The grant of advance shall be regulated by the rules given in Appendix VI.

Rule - 21. Reciprocal Arrangements with other Governments.

The Government of Andhra Pradesh have entered into reciprocal arrangements with the Government of Madras, Mysore and Kerala for free medical attendance and treatment of Government Servants while they are on duty or in transist at the Hospitals of the respective Government, subject to the following conditions.

(1)     Government Servants of any of the States mentioned above will be given free accommodation in class admissible to corresponding category of the employees of this Government, surgical and Nursing services including X-ray examination, radium treatment and such other special examinations as may be necessary in respect of which facilities are available in the Hospital. Special treatment shall also be given free of charge on the advice of the Authorised Medical Attendant.

(2)     The Government Servant in question shall, however, be charged for diet (in the case of Gazetted Government Servants) and they shall also have to purchase such drugs as may not be available in the hospital stores and may claim reimbursement from their parent Government if it is admissible under their rules.

(3)     These arrangements have come into force with effect from 29-8-1963 in the case of Madras Government and 1-9-1963 in the case of Mysore Government.

Rule - [22.

All categories of Government Servants and other entitled persons who are eligible under current rules for reimbursement of expenses on medical treatment within India would be eligible for reimbursement of expenses incurred on medial treatment outside India for which facilities are available in this Country also, subject to the maximum of Rs. 40,000 (Rupees forty thousand only) which includes, air passage of patient and expenditure incurred towards Personal Attendant also.

They are also eligible for the reimbursement of the actual expenditure on such medial treatment where there are no facilities available in the Country. Expenditure on air-passage of the person treated as well as the air-passage of the accompanying personal attendant would also be reimbursed by Government in such cases.][5]

 

APPENDIX I

[Vide Rule 3 (4) of the Rules]

The following Medical Officers are appointed to act as Authorised Medical Attendant for the various State Government Servants and other entitled personnel.

When treatment is obtained under Allopathic or Modern System of Medicine

1.

For Government Servants drawing Rs. 500, and above per mensem and Members of the State Legislature and their families.

Any Civil Surgeon or the Medical Officer of equal status at the station where the patient resides.

2.

For other Government Servants and their families.

Any Assistant Surgeon at the station where the patient resides.

Note :

(1)     The term "Civil Surgeon and Assistant Surgeon" includes specialist and Honorary Medical Officers of corresponding rank.

(2)     At places where there is no Civil Surgeon or any Officer of equal rank, the Assistant Surgeon residing at the place shall be regarded as authorised Medical Attendant for both the categories mentioned above.

(3)     At places where there is neither a Civil Surgeon nor an Assistant Surgeon the nearest Assistant Surgeon or Civil Surgeon shall be regarded as Authorised Medical Attendant for both the categories mentioned above. (G.O.Ms.No. 1792, Health, Dt. 7-6-1963)

When treatment is obtained under Indian Systems of Medicine

1.

For Govt. Servants drawing Rs. 500 and above per mensem and Members of the State Legislature and their families.

Gazetted Hakims and Gazetted Vaids including Professors in the Indian Medicine Service.

2.

For other Government Servants and their families.

Senior and Junior Vaids and Hakims of the Indian Medicine Department including Senior and Junior Lecturers in the Indian Medicine Subordinate Service.

 

APPENDIX II

 

A

Antiphlogisting/Plaster

Atomiser Rubber Bulb & Cover

Aletris Cordial

Agres Tonic

Aspirin/Soluble/Tablets

Anacin

Antiseptic Dusting Powder

Algan Ointment

Asoka, Vintone with/Cordial/

Aligipan Cream

Compound/Cordial &

Aikocitris

Hormone

Antical Lotion

Asokavin/Asokaletris/Asokh

Alcohol

Ovarian Asavin/Asvan

Acrifivin Lotion

Ovarian

Anteiflamin

vin/Asvan

Alkaline Citrate

cophiogistin

A & D Vitamin Massage Oil

Alkas Eptal

Aletritone

Adical

Amosan/Mouth Wash/Powder

Adjudet

Acimit

Agretonicum/Ague Tonicum

Algocratine Cachets

Anto's Compound

Allantoin

Alopex Ointment

Allochrysine Suppositories

Alopex Tablets

Anaardone Solution

Alvite/Capsules

Angioxyl

Alvite Drops

Antaiby Tablets

Apaivite

Antoxylin

Asmoplan

Anti-Haemophylia Principle

Antismat

Acriflex

Antechlor

Alka-Cip Tablets

Allistan Tablets

Alka Seltzer

Aurinol Ear Drops

Alkia Saltraters

Anapolon Oxymetolone Tablets

Allcook's Porous Plaster

Alcophenicol

Aimakal

Actilex Cough Syrup

Anadin Tablets

Ademin Compound

Analax Pastilles

Amfac Granules

Andrew's Liver Salts

Acilose Vaginal

Anestan Asthma Tablets

Compound

Angier's Emulsion

Auralcain Ear Drops

Anti-Kamnla Tablets

Ancoloxin Tablets

Ashton & Parson's Infants' Powder

Antihist Expectorant

Askit

Atropin

Argusol

Acigel Vaginal Jelly

Alkasol 'C

Anticongestin

Anticirhos Tablets

Armolage

Alkanant with Vit C.

Anterline Cream

Akin Malt

Asthma Nerrin Solution/Relief Powder

Aloes Compound

Avittemide Powder

Aletrina

Argentex

Anne French Cream

Aletris Elixir

Abzol Powder

Aiopex Lotion

Arseno Typhoid Vaccine

Albosang

Air Rings

Acid Glyceropepsin B-I

Amorphos

Antibactrin

Astergum

Alkasin/T.F.

Aruna Utebin Tonic

Anol Ointment

Antiseptic Cream

Alkacitrate Granules

Argentum 'Osool'

Acid Salicylic Cold Cream/Powder

Atkison & Barker's Infants

A & D Pearls

Preservative

Antifule Tablets

A & D Pearls

Ayazol

Abdominal Binder

Adrenaline Tablets

Aeri Flame

Adrenapax

Agream

Anklozid

Antirabic Vaccine

Acid Carbolic

Acecolex

Adhesive Plaster

     

    

      B

Bi Glycero Pepsin

Boric Rectified Spirit

Brush

Biosodol Rulves

Bi Agarol

Broven Inhaler

Buck fast Tonic Wine

Brooklex Tablets

Biphlogistine

Bacte-Coli-Phage

Broom Liquid C Nebuliser

Bis-U-Mint Ovals

Bishop's Citrate of Lithia

Bisurated Magnesia

Bendial Solution/Benedicts Solution

Bisurated Magnesia Tablets

Bisuroids Laxative Tablets

Bidel Compound

Blair's Gout & Rheuma Tic Pills

Blanchard's Female Pills

Bonchi Oil

Binzoyl Perexide Woliey

Box of Nutrotone

Bioglan

Bidelco

Balsamic Emulsion

Benzocin Lozenges

Barkers Biquid of Life

Burnol

Bates & Co's Compound Breast Salve

Belladonna Pigment

Baxen Powders

Brewer's Yeast Syrup

Baxen Tablets

Bio-Sal

Beecham's Cough Pills

Bi-Chlorobutol Inhalant

Beecham's Lung Syrup

Borofax

Bynadol Liquid

Boldine Houde Tablets

Bertzyme

Burgoyne's Lodised Sarsaparilla

Bilogen

Biomin Syru

Becantex

Brood Peroolator

Bronchinson Cough Syrup

Betalysin

Becophos

Bacte Dysenter I phage

Brover Inhalent

Bacte-.Intesti-Phage

Botonin Liquid

Bacte-Rhino-Phage

Borax Honey

Bacte-Pyo-Phage

Bairns

Bacte-Staphy-Phage

Boimage Paste

Benecardin

Bopoline

B-Tex Ointment

Bioplex Forte

B. Neurophos Elixir

Bishop's Varalettes Vichy salts

Bhustab

Blanchard's Female pills

Biochlor Tablet

Blinblow's Female Pills

Batlin Complex

Blinblow's Asthama Cure

Beg Vaccine

Blinblow's Eucalyptus &

Bcncard Allergy Remes

Stramonium Cigarettes

Blue Lion Fox Nuts (Shadforth's)

Bonomint Laxative Chewing Gum

Bowden's Indian Balm

Bow's (DR) Liniment

Box's Herbal Ointment

Box's Indigestion Pills

Bragg's Prepared Vegetable Charcoal

Breecham's Pills

Beecham's Powders

Beltona Antjuritic Tablets

Bcltona Lotion

Bcltona Ointment

Bescorbon Medicinal Snuff

Betalax Drops

Bilas Pills

Bile Beans

Bilson's Laxative Cleanser

Birley's Antacid Powder

Bishop's Natural Fruit Saline

Bishop's Varalenttes

Breege's Stamulating Ointment

British Sra Crystal Salts

Brocast Inhalant

Bromo-Saltzer

Bunter's Nervine

Burgress Lion Ointment

Burgress Lion Pills

Buxton Rubbing Bottie

Bristayclin Pedatric Drops

Barley

Barley Peral

Bottle Peeder

Breastpump

Bepron

Banalon

Beconex

Benaifet

Baby Oil

Bio Malt

B.D. Vine

B.D. Min Elixir 

    

   

Cordiazol Dicodid

Calciba Syrup

Cremiffin

Cormicide

Cotton

Calvimac

Cacton Glucose

Chicken Essence

Crulivex

Cough Syrup

Cough Mixture Syrup, Sandoz

Calcium Vitamin Syrup

Crook's Capsules

Carbonal Tablets

Calcium Cascinate Powder

Catgut

Charcoal Tablets

C.T.L. Compound

Crook's Dandruff Lotion

Chloromex Syrup

Cystone Tablets

Comitone Eilixir

Cathetens

Candinets

Corl Tar

Calci-K Tablets

Calcigenol

Cefral

Citadel Fira Calcium with

Cohist

Vitamin C Tablets

Cetavatione Powder

Carsule Dutrain

Cortisone

Cunberan

Collosal Argentum Nasal Drops

Collosal Argentum Opthalmic

Combadex Cream

Salvimag

Calei Lacto

Croy Calcium

Cordial Asaka

Cinerela Maritima Succur

Cusi-Ophtalmoloses

odo-Rubidi-Calcium

Loretinbesmuthic

Nizin

Noviform

Subl Mine

Vitaminic

Castophene Tablets

Clasmiun Dearl

Calsalettes Tablets

Carter's Little Liver Pills

Carter's Little Neve-Pills

Cas Ell.s (D.R.) Instant Relief

Cassell's (D.R.) Tablets

Castellan Children's Cough Mixture

Castellan No.l Cough Mixture

Castols

Castorets

Collosol Cuprum Solution

Collosol Cup Um Orthalmic

Collunovar Cullutoire

Cardone Drops

Cerebri in Palationoides

Cholphytone Dragees & Drops

Calcium CD. Inga Syrup/Tablets

Cal-D-Min

Cal-D-Rubra with Iron

Corvason Eye Lotion

Calci Lysin

Carbindon Mild

Cibzol Thrat Paint

Colydeltra

Collofac

Corvasymoton Eye Wash

Cod Liver Oil (By James Co, Kepler's

Clarke's Blood Mixture (Tablet Form)

Clarke's Salve

Clarke's Glycola Food Cream

Clarke's Skin Lotion

Clarke's Medicine

Cloister Neabal Tea

Clynol Berries

Cockburn's Balsam

Cockburn's Pills

Cockles Antibilous Pills

Cogene Tablets

Cole's Family Ointment

Collis Browre's (Dr.) Chloroeyne

Compericum

Condy's Remedial Fluid

Congreve's Elixir

Constrpon Laxatives

Couttis Acetic Acid

Ceimo Tablets

Celunox Ointment

Celunox Tablets

Cethos Powders

Collosol Gold Sulphid

Collosol Mercury Sulphide Solution

Colofine

Conotramine Pessaries

Corpus Luteum 'Aseitules'

Corpus Luteum 'Palatinoids'

Corpus Luteum & Mammary 'Palatinoids'

Cotarine Hydrochloride 'Palatiooids'

California Syrup fo Figs

Carmarole Compound

Cryognine Catches & Tablets

Cyclospasmoi Forte Tablets

Chemo Maltcalracreem

Corpora Leu Ampltes

Carboxyl

Cusi Denmoze

Children Tonic

Crooks Emulsion

Casinone

Chempho Feppon

Caliper including raising in the

Calsiloids Tablets

She etc., Complete alevator

Calvox Ointment

Cream of Jujol

Chpaln Tonic

Curacho Emoraction

Curicones

Cuticura Ointment

Cystex Tablets

Chocolates

Coconut Hair Oil

Cotton Wool

Cotton Boric

CawtexCold Creams

Carwant Lotion

Cloth

Cephos Tablets

Chardox Super Activated Charcoal

Chardox Tablets

Chililine

Ch Coloids

Ciofa Tablets

Clarke's Blood Mixture

Cotton Wash

Carica Tablets

Casydril

Calogen

Capsules Gelatine

Completone

Crcbe Badage

Charim Tablets

Cusi Resolvent

Calavix Cream

Cocline

Caicieshlin

Carapoplic Paints

Cream

Creamalin

Chewing Gum, Jyrothricine

Cadimalt

Citro-Lemon

Carbo Citra

Coll-Cal-d-Elixir/Tablets

Corn Cure

Colossal Iwche

Collo Calcium

Cylinder (Oxygen)

Caifason

C.H.O.

Cologne Water

Corpora Lutex Capsules

Caripeitic Liquid

Calzana

Chronalgicin

Cutiract

Calso-Bec

Casvac/Cas-E-Vac.

Cytamen

Carnigen Drops

Carnigen Drops

Chem Digestin

Chem Tonic

Chemotone

Compound Hevimin with Polic Acid

Carica-Leptol

Carica-Leptol with B Complex

Crook's VD

Calci Lacto

   

   

D

Durol/Liquid

D.D.D. Lotion

Dustina Powder/Antiseptic

Dandruff Lotion, Crooks

Decholine

Ducogen

Dressing, Surgical

Digest

Digestive Syrup

Digesol

Dagra Honey Syrup

Dusent

Diabetox

Deimor

D.K. Salt

Diaphregin Jelly

Duphasol Vit-D-/-3/VIT

Diporosin

Dinosignatol Chesedon

Dupharsol

Dextranil-D

Diorcin Cream

Danish Ointment

Decomalt

Dentol Toothache Powder

Delvit Liquid

Digestif Rennies Tablets

Deschln's Syrup of Haemoglobin Degala

Ointment & Suppositories

C Vit. B-12

Dehydronmise & Rosterone Tablets

Delbiase Tablets

Daya Mineral

Digestin

Duodenin (Palatinoids)

Duodenin Tablets

Daisy Powders

Daisy Tablets

Damaroids Tablets

Davis's (Dr.) Famous Femable Pills

D.C.L. Vitamin B Yeast Tablets

D.D.D. Bairn

D.D.D. Prescription

Dekin's Lung Healer

Deokin's Inflammation Remedy

Dettol Ointment

Dettolin Gargle

De Witt's Antacid Powder

De Witt's Cotarrhal Cream

De Witt's Kidney & Bladder Pills

De Witt's Little Laxative Pills

Digestif Rennies Tablets

Diotex Tablets

Doan's Ointment

Dinneford's Magnesia Tablets

Dicey's Dr. Batemen's Drops

Dinneford's Pure Fluid Magnesia

Doan's Backache & Kidney Pills

Dodd's Kidney Pills

Do-Do Tablets

Dol's Voltalise Rub

Druy's Infant's Preservative

Dextrosol

Depil

Deschiens Syrup Hemoglobine

Deschiens Syrup Hepathemo

Detensyl Tablets Vegeto-polyhor

Monic Hypotensor

Di-Iodo-tyrosone

Di-Iodotyrosone Tablets (Pabyrn)

Dismensol Tablets

Do-Do Pastilles

Dolchin Tablets

Drexamine Cream

Duoformula Tablets

Dutch Drops

Distlled Water

Digene

Dropper eye

D.D.T. Powder

Distigethin

Dollorin Cordial

Depilatory Wax

Devibiso

Ditralka

Diana

Dietary Supplement

Dollorina

 

E

Eledrin Dried Milk

Elixir B C Mineral

Extra Sterilised Pads

Elixir Vital

Eozenorm

Ethi Vite Syrup

Elixir Muritunint

Elixir Ferveromyn

Eupeptic Tablets

Ex. Tross

Enzyindrin Syrup

Elasmin Pearls/Drops

Evahotia Tube

Elixir Thiaden

Eard' 'Alibour'

Eximalt (Evenest)

Enthodryl Capsules

Ephomag Elixir/Tablets

Energon

Erythron Forte B-12

Epcol Cough Syrup

Elixir Utaferron

Exlixir Heposim C extra

Ephemix

Polic Acid and B-12

Elixir Panthor

Elixir Poly-B Complex

Elixir Vimelto

Emblelix

Elixir Pynoyin

Eskay B-l

Elixir Keliples

Eve's Cordial

Elixir Lacteena

Enden drops

Elixir Combitone

Elixir Viveta

Emulsion Hypophosphate

Elixir Morhuvine

Effico Tonic

Eskay 'B'

Elixir Phosferine

E.C. Lotion

Elixir Com Forte

Elliman's Universal Emebroction

Elixir Neo Cordial

Episocal

Eutheria Cream

Elixir Peptenzyme

Essence of Chirata

Emp. Belladona Liquid

Ext. Ergot Liquid

Eye Wash

Ezotine

Entero Surphazyme

Espiq

Ethabral

Elastic Bandages

Elixir Embrocation

Essence of Pepermint

Eledon Electric Vapourizer

Eskay B Complex

Eiosol 10% Drops

Effevescent Sandostin Tablets

Eade's Rhematic and Gout Pills

Elixir Calici Lysine

Elixir JGynol

Elixir Combitone

Elixir Vali Vrom Evans

Elixir Val Bromide Smith

Elasto Crepe Bandage

E.L.A, Emulsion Lactobacillus Emge Tablets

Acidophils

 

Eade's Antibilious Pills

Eade's Universal Anodyne

Egyptain Salve

Elasto Nature Salve

Elliman's Athletic Rub

Eno's Fruit Salt

Ephedan Powders

Esobactolin Capsules

Elixir Vitabin

Elixir Aminoxyl

Elixir A.D.M.

Elastic Plaster

Essence of Chicken

Ephadibe oil Drops

Ecsolent Compound

Eko

Elasto Tablets

Eimbalm Skin Ointment

E.N.T. Nerve Powders

Ephedrol Inhalant

Ex-Lax Chocolate Laxative

Eskay B Complex

 

F

Fever Powder

Felosol

Ferro Drakshomalt

Ferro Blinin

Fevromyin Elixir

Floss Silk

F. Liquid

Fosdexyl Pills

Foliplex

Fematone

Felatone Syrup

Fruitlan

F.99 Capsules & Ointment

Fer Bravais

Ferrum 'Oscol'

Fertilol Cream

Fosfexyl Pills and Syrup

Fructol Blackcurrent and

Falcone's Golden Compound

Lodine Pastilles

Famel Pastilles

Famel Syrup

Feenamints

Fenning Adult Cooling Powders

Fenning's Children's Colling Powders

Fungex Cream

Fungus C Prednisolone

Fruit-Lax

Florozone

Fehling Solution

Fri-Pyrine

Farex

Feroglobin

Franol

Franol K

Franol-Te

Feroldm

Fissian Paste-

Fitilin Revitalising Rub

Formitoral Formaline Pastilles

Freeman,s Chlorodyne

Fr Esone Corn Remover

Fructolax

Fructole Carpinal Co.

Fulier Brand Celery Perles

(Mayfair A Brand)

Fruit Salt

Farilan

Feeder Grip Tight

Ferromalt

Fenning's Fever Mixture

Fenning's Little Healers

Fennings' Ointment

Fennings' Rheumatic and

Fennings' Stomach Strengtheners

Erysi-Pales Drops

Fennings Whooping Cough Powders

Fennings' Warm Powders

Ferute Elixir

Fibron Adrenaline Cream

Firth's Green Salve

Fissan Anal Ointment

Fissan Anal Suppositories

Fissan Dusting Powder

Fruligar

Fynnon Salt

Fellow's Syrup

Ferrylyn

Female Cordial

Finiex

 

G

Gum Paste (U.D.Co.)

Gum Paint

Glass Urinal

Glycero Pepsin, Bi

Gynosedan

Gluesein

Glycodin Lozenges

Gasex Tablets

Gripe Liquid

Glycomalt

GrimixGets-lt

Genatone

Grasshopper Ointment

Germoloids Suppositories

Gilley's (Dr.) Herbal Laxative

Guy's Tonic

Gluco

Gelonica

Germex

Glase Rod

Gharbinol

Geneline

Glycoactophos

Gharbionl

GulioixGastridine

Gripe Ease

Gingivities Powder (Special)

Gynedol Liquid

Gajjartone

Gripe Water (Warden-India)

Gripe Water Carminative (Woodwards)

Gripe Mixture

Gripe Syrup

Gripe Cardial

Glaxo-D

Guncetta

Gynedal

Grimault Haemoglobin Forte

Glucose Solution Crooks

Glucose Tablets

Glucotone

Guy's Linctus

George's Pile & Govel Pills

George's Pills for the Piles

Germolene Blood Purifier & Tonic

Germolene Ointment

Germolene Tablets

Guy's Fruit Pills

Gripe Liq

Goulard's Lotion

Glysovit

Guttac Ephidrine

Glycomal

Gastrozyme

Gynaecolin

Glyce-in extract of Red Bone

Gameno Essence

Marrow Galnoid

(Gemenol Laboratories)

Guipsine Pills

G.S. Tablets

Golloway's Family Lung Syrup

Gar Antiseptic Ointment

Garlisol

Gee's Lobelline

Gee's Lobelline Lozenges

Genasprin Tablets

Genosal Nasol Cream

Geroge's Gravel Pills

Gremicide

Galacogeno

Ginkola

Grape Sugar

Geenfield's (DR)

Gluco Vita

Whooping Cough Mixture

 

H

Hodge's Pessary

Hepoferrum

Hinco Tonic

Himco Tonic

Herbs

Herbal Bitter

Herbolex

Herbolax Strong (for constipation)

Hair Lotion/Tincture

Himrod's Cure

Halabak

Haromo-Gerobin

Hepacod

Hevitron Liquid

Honey

Hepatone

Hepoblum

Hepanima Forte

Halibutol Orange

Halivitol Orange

Haliborange Large

Hipro Milk

Huxloy's Nervigor

H2 02 (Hydrogen Peroxide)

Heart Drops

Hexare

Halibut Oil Capsule Liver

Halibut Orange Liquid

Hemo Ashoka

Hepatoglobin

Hemostyl Syrup

Haumas Bro

Halingol

Hemopato (Grimoulf) Elixir

Haliborrnge

Hydremin

LOANS9

 

Henopital

Heamopetol B Complex

Hydrine

Hemo Gynol

Heposim C Vit B 12

Heamorrh Didal Ointment

Halloway's Pills

Homocea Ointment

Hooper's (Dr.John) Fefale Pills

Hoyle's pure Vegetable Viscous Oil

Hytex Pile Balm

Hesanol Ointment

Hepachol

Halmegon Tablets

Histamine-B.D.H. Ointment

Hypotensyl Tablets

Hair's (Dr.) Asthma Cure

Hair's (Dr.) Asthma Cure Pastilles

Hair's (Dr.) Bronchil Cough Remedy

Hair's (Dr.) Catarrh Cure Pills

Hair's (Dr.) Liver Pills

Haratax Tablets

Harlay's Three Salts

Hepatex Malt Liquid

Hewlets Mixture

Hewletts Mixture Peqsin

C. Bismuth Co. C Opium

Haemoglobin Forte

Haemoglobin Elixir

Haemoglobin Syrup C B 12

Hayward's Tonic Wine

Halycitrol

Havimin Co Folic Acid

Health Salt

Huxley's Wintigen

Hydro Protein

Hame Malt

Hemibhos

HI-Nutorne

Hepsonin Elixir C Extra Folic Acid Heme-Cal-& Vit B 12

Vit Elixir

   

Hicolin Elixir (Cough Syrup)

Herbalene (Lusty's)

Hewlett's Teething Jelly

Hinksman's Asthma Cigarettes

Hinksman, Asthma Smoking Mixture

Holdrod's Gravel Pills

Hazeline Snow

Hygiene Powder

Haemogastine

Haemobin

Hepagest

Hepels Coy

Holinspray

Hind's Cream

Hermo Be Dozo

Hachemina

Hablorane

Halingol

Herbile Pills

Hinksanm's Asthma Cigarettes

Healex Skol Antiseptic

Health & Healther's Catarrh pastlles

Hinksman's Asthma Reliever

Hockin's Remedy

Holloway's Ointment

Haemogasting Tonic

 

I

Itinsucrets

Insanity Cure

Iso Calcium

Irrigator

Irrigator-Piple

Inteb Tablets

Ina Carabin

Influenza Tablets

lnhalur Huxley's

Indu Compound

Iodine Ointment

Iodised Sarsaparilia

Iversal Lozenges

Iglodine Antiseptic Ointment

Indian Create

Iodemex

Inositol Capsules

Iodine Black Current Pastiles

Iodi-Peptone

Ivax

Ideal Warming Liniment

Ice Cap

Irosol Syrup

Infant's Friend

Iodine Model Aseptic Ointment

Ina Carabin

Ionised Lodine (Molson) Brand

Ipsolin Rheumatic Bairn

Iron Putty Fitting C pully

Irovna Tablets

Isocol

Iodise Throat Tablets

Iodalbin

Ice

I-so-Gel

Iodoform Powder

Iso Glutumalt

Ivi-Malt

Ice Collar

Infantone

Ipca Malt

Intrait de Marron D Inde

Indo-Rubidi-Calcium Ophthamix

Dausse Solution P

Ointment - Cusi

Iglodine

 

J

Jackman's Convulsion Cure

Jamins Liver Cure

Jyrothricine Chewing Gum

Jenner's (Dr.) Absorbant Ozenge

Jif Neuralgic Powders

Brand Digestive Tablets

Johnson's (Mrs) American

Juno-Junipah Salts

Soothing Syrup

(Powders & Tablets)

Juvinin Tablets

Jayakar's Convulsion Cure Jamins Liver Cure

Complex

Jackson's Febrifuge

Jests Tablets

Jocigares

Jordan's Gin Pills

Juvigold Gland Tonic

 

K

Kruschen

Krooks Saline

Kepler Multivite Capsules Large

Kepler's Multivitamin Capsules

Kepler Malt Extract C Shark Liver Oil

Kepler's Cod Liver Oil

Keplex^ Cod Liver Oil C Malt

Kaima

Kalei

Karsodrine Inhaler

Karsotein inhalant

Kyae's Worsdell's Vegetable

Restorative Pills

Key's Linseed Compound

Kephaldol Pectoral Cough Lozenges

Kephaldol Tablets

Kepsins

Kaputine Powders

Karmoid Tablets

Keswick's Pure Vegetable Charcoal

Keswick's Pure Vegetable

Ki-Uma Plasters

Charco-lax (Tablets)

Kipak Vapur Rub

Ki-Uma Ointment

K. No. 2782

Kompo (Dr. White's)

Korey Tablets

Kerol Medical Capsules (Gastric)

Kerol Medical capsules (Intesinal)

K-5 Hair Tincture

K-Salt

K. Liquid

Kapilon Drops

KeplexKeplex Elixir

Kardyl Prickly Heat Powder

Kim

Kossom Broadway

Kediprin

Khasinol (Cough Syrup)

Kaomagma C Pectin

Kurazol

Kalzana-D

Kylon G.F.4

Kalms Tablets

Kotalko

Kutnow's Powder

Kwell Travel Sickness Remedy

Kettle

Kotex

Kasbolin

Kasan

Karo

Kofnol

 

L

Lysterin Antiseptic Liquid

Liofex

Lotion, Crook's Dendruef

Lotion Eusol

Lint Camphor

Lerestidin

Larestidin

Ladkovine

Liver Cure

Liver Capsules

Lactose (Powder Form)

Lisoform

Lysofer

Lactolin

Lodhrinol

Low Elastic Sacroiliac Belt

Ligricis Carlimix Zinc Cream

Lint Anodyne

Lipsa Digest

Lysatone

Liver Oil Capsules

Lactodex

Laxil

Laxative Tablets

Liniment Terpentine

Liniment Embrocation

Liniment Belladonna

Liniment Lim Abe

Leetz Malt

Leetz Cough Syrup

Leetz Compound

Leetz Pypin

Liquid Ext. of Lodh

Lipobets

Livoderm

Lead Lotion

Leukora

Lidocation Jelly

Loctopeptine Powder

Lactopeptine Tablets

Lalkala/Lal kala Cigarettes

Laedo Towels

Langdale's Compressed Cinnbamon

Lysatone

Tablets

Langdaleis Concentrated Medical

Langdaleis Compressed Self-Aid

Lyraton

Peppermint Tablets

Liquid Pocitron

Lykaclin

Lykacilin Drops

Lacteol

Libatone Ferri

Limical

Liquor Diastose

Lysofos

Lactated Pepsin Elixir

Lena Protomin Syrup

Livoderm Liver Exrtract Ointment (Tcf)

Lysotone Liquid

Lysatone B-12

Liximent

Lactodacilline Tablets

Lantigen A

Lantigen B

Lantigen C

Lantigen D

Lantigen E

Lantigen F

Lecithiz Alb

Lenigallol (Knoll)

Lipamensin Tablets

Loretinbis muthic Opthalmic

Luteomension Tablets

Ointment Cusi

Lymphatic Capsules and Tablets

Lactopeptine Elixir

Listerine

Little Movies

Little Victor Inhaler

Lixenr Elixir

Lloyd's Adrenaline Cream

Lombio

Lombio Suppositories

Lotex

Lusty Garlic Tablets

Lyco Yeastlets

Lysolats

Leucoplast

Leucoplast Elastic For Chaste

Ladeo

Lint Absorbent

Lint Salgeylic Ledinac

Protein/Ledinac

Laxobac Laxative Chocolate

LecivinLe Rei Albanian Salve

Lexbsoni Cap

Lemadine

Lewis Lewis's Drops

Liq Ext. Arjuna

Licoricine

Livermight

Limestone Phosphate Compound

Lmctoid

Linctoid Pastilles

Liqufruta

Lemon Earley

Lacto Kadline

Lysol

 

M

Malto Min

Milkan/E.H.

Milkan Paste

Massage Oil

Maternity Belt

Meads Protein

Manestrin Capsules

Metametrol

Minaferrol

Methofar

Minivtone

Meta Metron Tablets

Multitone

Multi-Tonic

Magsil Tablets

Malt Vitex

Massive Drops

Milko Mag Tablets

Manner's Gripe Misture

Malto Vito

Maltovit

Malt-vitol

Malt Vitonin

Malt Viron

Mand H Emulsion

Myn Berry's Compound

Methyl Testo Viron Tablets

Meta Drops

Magsulph Cream

Maltograf

Medica Belt

Maclean Indigestion Powder

Minules

Mandle's Throat Paint Solution

Multivitamin Fipa

Minavitol Syrup

Mycodecyl Pomade

Mycedecyl Powder

Moryl

Massy's Nipple Ointment

Masse Ointment

Masse Nipple Cream

Mist Seilleac

Mixture Tone

Methugum Tablets

Mount Malt

Mettural

Maganatone

Metules Sandoz Capules

M. & H. Elixir

Molivex Compound

Mebradal

Magnogone Tablets

Mammary Capsules & Tablets

Mammary Gland 'Palatinoids'

Manganese 'Oscol'

Muscle Extract - Oxoid

Myelin Capsules & Tablets

Mac Brand Antiseptic Throat Sweets

Mcclur's Balsam

Mcclure's Crescendo Vitamin Tonic Syrup

Mcclure's Ephedrine Nasal Catarrh Specific

Mcclure's Oxogen Tablets

 

Mcclure's Glucomel

Mcclure's Glucose Tonic

Mcclure's Vaposan Outfit

Mistferri Et. Ammin Cit

Mitson's Liver

Multivitaplex Elixir

Mulvilysin

Minervin

Mebran Elixir

Mulvit Syrup

Multivit Candy

Malt Vitex C Iron

Malt Iron

Mivets Tablets

Mivets-G Tablets

Minaferol Vit. E.

Metacin

Mercolized Wax

Mag Mag

Mixtures (Only Patent mixtures as Ague Mixture, etc.,)

Melba Iodised Throat Tablets

 

Mendaco Tablets

Mensal Pills

MentexMentholatum Antiseptic Nasal Liquid

 

Mentholatum Blam

Mil-Par Brand Laxative

Milton Antiseptic Ointment

Mistol Drops C Ephedrine

Moffat's (Dr.) Remedy

Monsol Throat Pastilles

Moorland Indigestion Tablets

Morse's (Dr.) Indian Root Pills

Moton's Elder & Peppermint Life Drops

Mother Siegel's Digestive Syrup

Mothersill's Sersick Remedy

M-Rex Pile Ointment

Maclean Brand Stomach Powder

Musterold Mustaraed Ointment

Milton Tablets

Manola

Myrone Tablets

Mistona

Maclean Brand Stomach Tablets

Magtriz Powder/Tablets

Magslate Tablets

Man Zan Pile Remedy

Marienbad Anti-Obesite Tablets

Marmola Antifat Tablets

Mathews' Fuller's Earth Cream

Mecca Pastilles (Gibson)

Medilax Laxative Pellets

Meggeson Bismuth Dyspepsia Tablets

Meggezones

Medgodin

Morhussion

Malt Vitex

Malt Osto

Malt Nesto

Mackintosh Sheeting

Material (Dressing)

Mandy Paint

Milk of Magnesia

Malt C Cod Liver Oil (Allen & Haily)

Migoren Pearls/Drops/Capsules/ Tablets

Mavilot Malt

 

Malt Kepler

Malt Compound Navitol

Malt Easton (if given to adults)

M.D. Towels

Massive Vitamic

Mandol Malt

Muller Nutrient (The)

Multione

Milkan-C-Cod Liver

Measure Glass

Malt Extract C Cod Liver Oil

Malt Extract (Magna Malt)

(A &H Co.)

Metatone

Marmite

 

 

N

Nutrima

Nutrition/Capsules

Nutrone

Nutrotone

Nutroton Box

No Pain

N.E. Sulphar

New Dentol

Neuro Phosphates

Neuro Phosphite

Nephril Tablets

Nufer Tablets

Nierph Tablets

Nycil Ointment

Nycil Powder

Neo Kin Syrup

Nephritin Tablets

Nicamide Solution

Nizin Ophthalmic Ointment-Cusi

Noviform Opthalmic Ointment-Cusi

Nasimint Snuff

Nature's Herbal Ointment

Naturpeat

Nemakol Brand Nasal Compound

Nemolin Pile Ointment

Nervoids

N.E.T.C.O. 444 Pills

Nivea Cream

Necoferin

Norway Cod Liver Oil

Nervorite Mine

Nisko Sap

Nervigor

Neuro-Lecithin

Navitol C Vids Terol

Nionate

Nejdrugen Tablets

Netrada

NavitolNutrinatal Tablets

Needle Nozel Set

Neo Sedalcer Tablets

Nutro Lysate

Nuropep

Nico Flavin

Nobedon

Neurona B Complex

Neurophos

Noval-Gin Quinine

Needle Hypodermic

Norasirob

Nursing Powder

Neogynges

Navitol Malt Compound

Neadallit

New Sphagol 10% Ointment

Niblettis (Dr.) Vital Renewer

Nigroids

Niptis

Nonn Tablets

Normo Gastrine Tablets

Nostroline Nasal Remedy

Nujol

Neko Soap

New Dentol

Nestomalt

Neutroxides

Nestrima

Norton's Chamomile Pills

Noxacorn

Nurse Hrvey's Mixture

Neson Inhaler

Natrum Phos

Noviazol

Nixoderin Ointment

Nestargel

Nevea Skin Oil

Nursing Case Book

Nipple Shield or Nipple

 

o

Oriental Balm

Oxygen Cylinder

Oral T.

Ointment Milkan C Cod Liver.

Optibits Abott

Oleum Arachis

Ovoto Line

Olive Oil (External or Internal)

Olive Oil & Cod Liver Oil

Oralex Liquid

Ortho Applicator

Onim (Male)

Opterex Eye Lotion

Okasa Tablets

Omega Oil

Ossivite

Omnicidine

Opicycline Capsules

Oxycide

Optisol Eye Ointment

Opimalt

Opimalt Syrup

Optinal Eye Drops

Oberlin Granules of Chicken Embryo

Opo-Iodamelis Tablets Female & Male Formula

Orheptol/Oratol

  Orchic Substance Emplate (No. 5)

 

Orchitate (Pabyrn) Liquer, Pessaries & Tablets

Oleum Araches

 Oriviford/Oates

 

Ovacoids Tablets

Ovarian Residue 'Palatinoids'

Ovarian Substance 'Palatinoids'

Ovarian Substance Emplets

Ovarian & Mammary 'Palatiniods'

Orange Squash

Ovarion & Pituitary 'Palatinoids'

Ovary Residue Tablets

Ovary Whole Gland Tablets & 1 oz., Desiccated Powder

Ove-Sedicy 1 Dragees

Odds On-Liniment

 

Orchitin 'Palatinoids'

Oiled Rayon

One Day Cold Cure

Opas Maclean Powder

Opas Maclean Tablets

Oralax Tablets

Osborne's Mixture

Owbridge's Lung Tonic

Owbridge's Lung Tonic Pastilles

Oxien Nerve Tablets

Oxien Pills

Oystral Tonic

Orlivit

P

Perandern Linquets / Ointment

Peranden

Pablum (Cereals)

Pepsindon Tablets

Pessary

Pepsin, Bl Glycero

Paste

Palmolive Shaving Cream

Phosphotone

Phosphomalt

Powder, Antiseptic, Dusting

Powder Dusting

Pryrodent

Primoderm Mild Cream

Pulverizator For Oily Liquids

Pilex

Petrocil

Pyson Moilam Watch

Panthesin Balm

Poly-Mlat

Piex Ointment/Tablets

Pepsonin Liquid

Pecto Malt

Polybactrin

Potcholra Powder

Potassium Chloride

Potassium Chlorate

Pulmocod Creasote Cuaiacol

Phospho Cynamin

Phosphokem

Phospho Lecithin

Protodol

Pikacid

Pyorine

Primospasmyl Tablets

Ptychosoda Tablets

Panhepar

Plebex Capsules

Pharma Protein

Pediatrin

Pentrol Sulpha

Protine

Protein Hydrosylal

Protovine

Peptovintone

Pepsinal

Pepsinol

Promolan

Phosphogdine

Prolypo

Pharma Compound

Plaster Zinc Adhesive

Pearl Barley

Phosperine Syrup

Phinl Halycitrol Crookes

Panovin/Compound

Plinasine

Paloll

P.V.P. Solution

Pasiso Viteve

Paragon (Reel)

Pacto Calcium

Polyvitin Capsules

Panthor (Cough Syrup)

Protomyl

Pigment No. B1-421

Panadantam

Polythene Tube

Powders (Prepared From Patent medicines or Patent Powders as Johnson Powder, etc.)

Pacyl Tablets

Pancrex

  

Parenteral

 

Parathyroid Hormone

Parathyroid Gland 'Paratinoid's

Parathyroid Gland Tablets-Oxoid

Parvestin

Pedaform

Petroloyan Forte

Phenascodin

Protinules

Protinex

Pepsin Compound

Parculla Eye Drops

Pocitron

Proteinsol

Protisol

Petterson's Oky Pills

Progneter Cream

Pepsi Digestive

Pepsi Digestine

Pineal Compound

Pyrgasol Lozenges/Tablets

Prenatal Capsules

Patromulsion

Petromulsion C Gualia Col

Pasuma (Strong)

Protomino

Pheriban Tablets

Panzynorm Dragees

Pramilets

Phosellite C

Penotrane Pessaries

Pharmalene Ointment

Phenalgin

Phenoda Phenate of Soda

Phensic Tablets

Phillips Pure Live Yeast Granules

Phillips Pure Live Tonic Yeast Tablets

Phosferine Health Salt

 

Phyllosam Tablets

Physikurate

Pierre's (Eather) Monastery Herbs

Pimplem

P Ends Tissues

Pip

Peps

Peptalmina Dfagees & Granules

Phenurone Tablets

Phrenazol Solution & Tablets

Parathyroid Granules & Tablets

Primodern Ointment

Pitexan Capsules & Snuff

Pregnenolone Galssettes

Prostiate Tablets

Prostate Gland Palationids'

Phychil (Succini) Dinitril Suppositoreis

Ptyalin

Page Wookcock's Wind Pills

Panacel Antiseptic Ointment

Permint Double Strenght Concentrated

Essences

Pateruoster's Cout & Rheumatic Pills

Pellanthum

 

Penetrol Drops

Penetrol Inhalant

Penetrol Inhaler

Penetrol Pastiles

Perivale Chidlain Ointment

Pyalatum Ointment

Pylatum Regulators

Pylitha Aperient Tablets

Pyorrhosol

Powder Maclean Stomach Frip

Powder Nursing

Pylitha Pile Powders

Petein Vaccine

Paints Carepeplic

Plaster Elastic

Paste Tooth

Pot Urinal

Pins Saiety

Pastiles M & E

Protopine Elixir

Provatol

Procarmine

Phliuatyan

Pineal Capsules & Tablets

Preguenolone BDH Tablets

Pineate Honey Cough Syrup

Pineldptus Peastilles

Pineoleum Inhalant

Pineoleum Inhalant C Ephedrine

Pinkettes Tiny Laxative Pills

Plak Pineoleum Ephedrine Jelly

Platts (Dr.) Rinex Prescription

Pond's Extract of Hamarmelis

Pond's Ointment

Poor Man's Friend

Potter's Asthma Cigarettes

Potter's Catarrah Pastilles

Presto Powders

Prodorm Cream

Propax Tablets

Purnol Pastilles

Purgen Tablets

Puri-Lax

Pads Scholler

Pads Corn

Powder Hygiene

Powder Colgate

Powder Himalaya

Powder Baby

Plastic Elastic

Pulmal

Protein Ledinac

Protinal

Pablum Meads

Pot Urinal

Powder JB

Powder Cuticura

Powder Talcum

Powder J. & J. Baby

Pelargen

Purgolin

Protolan

Phenyl e

Plaster Sticking

Paste Tooth

Pins Safety

 

Q

Quaker Oats

Qumaresh

 

R

Robuden-G

Robuden Tablets/Capsules

Rubuden Dvod

Rubuden Inhalant

Reverbin Inhalant

Robert Tablets

R.S.M.

Rhinx

Rhinx Mild

Rheumason

Rheumetol

Rheumenton

Rheumatia Tablets

Reto Super A & D pearls

Roy Pills

Royal Oonim (Male)

Rubriment-Liniment

Rubriment Lotion

Retrobberry compound C. Lysine

Resyl

Ralciplex Dragrees

Rexali Orderlies

Rheumogen

Rinoxe Capsules

Raoche's Embrocation

Ru-Mari Compound

Rubber Tubing

Rottar Tablets

Reverbin Inhaler

Roter Tablets

R. Compound

Ripasen

Resolvent Ointment

Ranvitol Tablets

Raicrizyme

Remelysine Drops

Remelysine Syrup

Rumalaya Cream

R.C.K. Tablets

Relomen

Red Bone Marrow, Glycerin Extract Glanoid

Red Bone Marrow Powder Glanoid

Roid Adhesive

  

Rectarcycle Tablets

Radio Bonco

Riodine Capsules

Robaden Tablets

Radiana Dressing

Radian B Lininment

Radium Buxton Crystal Salts

Rand's anisaka Pills

Rankin's Ointment

Raspails (Dr.) Female Pills

Renita

Rose Water

Redigubil Water

Radio Malt

Raymoids

Readers Express Powders

Reader's Egyptial Salve

Red Band (Bismuthated) Magnesia

Redux Herbal Tea

Reguletts

Rexall Bisma-Rex Antacid Powder

Rexal Bone & Nerve Liniment Rheumagic Oils

Rahuke Sweet Digestive Syrup

 

Roberts, Craupline

Rookers (Dr.) Oriental Pills

Rectified Spirit

Rubber Sheeting

Rayon Oiled

Radiostolem

 

S

Sani Malt

Sani Vidol

Sedapex Liquid

Sugar of Milk

Stirring Rod

Syrup of Figs

Super De Pearl

Sandoz Tablet

Sexina Sia Cod Liver Oil

Safi

Spirolon Cream (for gum Massage)

Spirocton Cream (for gum Massage)

Sen's Stomach Cure

Sperm Tablets

Stovina Forte

Super Malt

Sandozol Tablets

Syrofig

S.P.R. Compound

Siotrate

Scurfol Syrup Codifbmom

Sureyal

Savalone Antiseptic Lozenges

Syrup Grimalt

Sterodin

Syrup Methischol

Syrup Mechtol

Solvent

Surahalli Kasaza

Sleeping Medicine

Spray

Soda Lime

Sponge Spongostan

Salidex (Superb)

Syrup Hevimin

Syzygium Tablets

Solan Balm

Syrup Calcium Hyprozando

Sanitary Pads

Syrup Mechositol

Syrup Foli Complex

Sante Pastules

Scepriro Tablets

Syrup Thio-Kaf-Ephidrine

Senakot

Su-Mag

Spray Shinobiotic Ephidrine

Sprayer

Sirop Decomphopneumine

Somegen

Syrup Erythron

Sumegil

Syrup Alarex

Softsules A-D (Vit.A & D) Capsules

Suppromide Tablets

Solgadine

Sidcitrate Liquid

Stan Malt

Sanatogen

Super Forte

Semprin (Child)

Spolax

Siotone 863

Sopamycetin Syrup

Soda ginvet mint, Tablet

Sulpha-Qunio-Bael

Spirodin Solution

Septilin

Sirolex Cough Syrup

Scariet Red Ointment

Stomach Cure

Spinal Support C Dunlop Pillow Cushion

Stimulants

 

Senagran

Solvozyme

Solaspin

Spt. Vinam Galicil

Sebhoric Lotion

Sulpholine Ointment

Sulpholine Paste

Siri Malt

Sirismals

Spinal Brace

Sanividol C creasote

Syrup Mithiazole

Syrup Elixir Valinan

Sedalcer Tablets

SuoretsSoframisone Collyrium

Salphur Bitter

Sustagen

Stancoll

Sedo-Corodie

Supernal Gland 'Palatinoids'

Supanenal Whole Gland, Tablets

Suprarenalin Tablets

Suptheen

Synthalin Tablets

Synthobilin

Sal Alterata/Sal Hepatica

Sedax

Saifo in Hay Fever Salve

Samona Tablets

Sanacine Cough Mixture

Sanderson's Coung Linctus

Sanderson's Throat Specific

Supavite Capsules

Surama Medicated Cigarettes

Supep petomalt C Lysine

Shericainis

Simcof Sweeten Bottle

Siokoff Syrup

Steradent

S.P. Vita Syrup

Swax

Sedatin

Salvizol Lozenges

Supositous lilicensia

Super Neo Cod

Spirit Rectified

Surgical Cotton Dressing

Stretched Abdominal Belt

Suspended Suspemsory Bandage

Swabs

Schoum Solution

Sedicyl Tablets

Sedulon Syrup

Sobisminol Capsules

Soderseine Solution

Sodium Supphocyanate Elixir

Splean Tablets

Stoniform, Dusting Powder, Lotion, Ointment & Tablets

Sorbiline

 

Sublamine Opthalmic Ointment-Cusi

Syrup Sadaplex

Singha (Dr.) Asthma Tablets

Singleton's Eye Ointment

Slaon's Liniment

Smedleys's Paste

Snowfire Ointment

Snowfire Healing Tablets

Songo

Soto Antiseptic Mouth-Wash Tablets

Sphagnol Lotion

Scalp Lotion

Salt Andrew's Liver

Siriprotin

Sacro-Illiac-Belt (for treatment of Osteo-Arthritis).

Savit

Spolax Granules

 

Spasmo Pertusol

Sarogol

Schifimann's Dr. K. Asthmador

Scott's (Dr.) Billious & Liver Pills

Seprolin Petroleum Emulsion

Serocalcin Tablets

'Seven Seas' Cod Liver Oil

'Seven Seas' Cod Liver Capsules

Shadfofters

(but ordinary brands of Cod Shadphos Liver Oil are admissible)

Tablets

 

Shurzine Antiseptic Ointment

Silbe Asthma Tablets

Slif Obesity Tablets

Simodine

Simpson Blood Cleanser (Iodised)

Simpson Iodolok Iodine Locket Diffuser

Simpson's niblain

 

Simpson Seaweed & Celery Tablets

Sedulon (Roche)

Sanitary Towels

Scretes throat Pastilles

Safety Pins

Suphatone

Sulphe Gaicelated Neogodine

Sinemenine

Sandal Wood Oil

Salt Enos Fruit

Spirit Methylated

Sardex

Stomhepar

Similace

Sure Shield Fruit Laxatives

Surgaseptic

Sure Shield Glycerin of Thymol Astilles

Sweeting's Toothache Elixir

Sure Sheild Iodised Throat Lozenges

Siodo Enterin Tablets

Suthers Chrono-Thermal Composition Essence

Syrup Ephedonal

Syrup Neogadine

 

Syrup Hemoglobin

Syrup Liver

Syrup Neogyid

Syrup Trosol

Sugar

Stength Oval Tablets

Sioliat

Siblin

Saccharin

Silvikrin Pure

Silviserin Hair Tonic

Sperman

Seidlitz Powder

Salvon Shampoo

Syringe

 

 

T

Tephesco

Tonikum

Terorite Throat Lozenges

Ten-Sex Tablets

Tentex Tablets

Til Oil

Tentex Forte

Tablets Sandoz

Tablets Siromide

Tonovit

Tonavit

T.C.P. Lotion

T. Binder

Tonic Wine Hayward's

Tono Phosphotone

Tono Blood

Tono Malt

Tono Calcin

Tono Carnine Forte

Therecibirm Capsules

Theracibrim Gelseals

Tyzine Spray

Traquinor

Trophile

Tetmal

Tab. Sulpha Bun

Tetmosol Soap

Tonofer Malt

Toni Malt

Tisbon Elixir

Tyzine Drops

Tonozym

Tonic Wine, Buckeast

Tonic Powder

Toni Merz Mixture

Tonic Mixture

Tono Phospan

Tono Pheph Ne

Throat Paint

Thyrol (for local application)

Tannaibin

Tar Cream, Colourless

Testaeida

Testes Tablets

Thymus Tablets/'Palatiniods'

Tiodine (Cognet)

Tonoxyline Female & Male

Trilactine Tablets

Teasdale's Choloradyne

Thermonogene Vapour Rub

Towel Pills

Towel's Pink Pills

Tussicon Pectoral Cough Elixir

Thermometer

Texel

Teats

Tooth Paste

Towels Sanitary

Tenophophan Fortius

Thermax

Toilet Lanoline

T.W.A. Nervine

TestomaTcer Tablets

Tanas Balm & Other Balms

Teddylax

Tersalts

Thermogene Meidicated Wadding

Towel's Chloradyne

Trilax Tablets

Tudor Williams Balsam of Honey

Talcum Powder

Throat Pastilles

Tata Cologne

Talco Dutsting Powder

Tuseiopip

Tapes Adhesive

Taverol

 

 

u

Urodonal

Universal Tonic

Universal Cough Syrup

Universal Gripe

Universal Compound

Universal Gordial

Uttrus Tonic

Uniscale Lotion

Unrocor Nenol

Uni-Vine

Unimetin Capsules

Utromenol

Utrina

Uteron

Upvee Malt

Undecyl Cream Milken Vinegar

Utero Anodyne

Uni-Portein

Unienen

Utogen/Uterine Vitamic Aruna

Ung. Allaution

Ulceratum Ointment

Unkon Jack Paste

Urace Rheumatism Tablets

Uricure Tablets

Urillac Tablets

Urinal Pot/Urinal

Uilprum

 

V

Vapours (for inhaling)

Vykmin Capsules

V.I.P. Tablets

Vitmol/Compound

Vitmal Compound

Vibrona

Vitamin Malt

Vitomalt

Velroc, 2x3" -2x6"

Velroc Bandages

Vorloc Bandages Plaster

Vide Mlat

Vino Malt Bl

Vegain Tablets

Vimulta

Vilco Malt

Vintone C Asoka

Vitalyn Syrup

Venus Cough Cure

Vita Pepsin

Vitacod

Vitatone

Vox Pastilles

Vinchoie

Vinkdia C. Vitamins

Vinkolan

Vitamulsion

Vinegar

Vimix Liquid

Vitex Liquid

Vinkavit

Vit Isopan Tablets

Vermarjem Liquid

Vaiderma Cream

Vitol Drops

Vidolin

Vercolate

Vitol Syrup

Vitol Compound / Vitiol Compound

Victor's Cough Syrup

Vitamin B, C & D

Vistaril Tablets

Vcliment Liquid & Pedes

Vaniidene Tablets

Vastone Aseptules

Veritol Liquid ('Knoll')

Vaseline Carbolated Petroleum Jelly

Vaughan's Bronchial Cure

Vegetax Brand Tablets

Velocium Tablets

Veolox Rheumatic Tablets

Veno's Cough Mixture

Veno's Liniment

Visept Tablets

Vitoferrin

Vapoline

VitagolVitaphor Elixir

 

Vitamine Elixir

Vitoline Capsules

Verindon Tablets

Vino-lecithin (Liquid)

Vino Berry's Compound

Vinocod C Creosote & Guaiacol

Valol/Drop

Vical Liquid

Viteolin Vitamin E Capsules

Viosolfal

Vitaepon Tablets

Vogelor's Curatiil Compound

Vinolatur

Valves

Vimaron

Vidol

Vitex Liquid

Veritain Oral Solution

Vitaminic Opthalmic Ointment-Cusi

Valda Pastilles

Vaiderma Antiseptic Balm

Vapex Inhalant

Vapex Inhalers

Vapex Volatol

Vasano Travel Sickness Remedy

Vaseline Borated Petroleum Jelly

Vikelp Mineral Vitamin Tablets

Vik-Wik Liniment

Vio-Ray malt

Vitadatio

Vogal-Zone Nasal Capsules

Vykmin Vitamin Mineral Capsules

Vicks Cough Drops

Veno's Nasal Tablets

Veno's Seaweed Tonic

Vicks Vapour Rub

Victor's (Dr.) Ointment

Vimalt

VinovitVintone

Vicks Draughts

 

w

Warali Tone

Wintogeno

Waterbury's Compound

Winafit

Whoopeca

Winominos

Watson's Family Pills

Welch's Original Female Pills

Wexsaline

White Bear Brand Cod Liver Oil

White Lions (Shadforth's)

Whit'es Q.B.C.

Winslow's Mrs. Soothing Syrup

Wright's Coal Tar Ointment

Wright Coal Tar Soap

Waxadol Capsules

Win Tona

Winter Bury's Compound

Walker's Precalcin Lactate

Wilper's Compound

Worm Expelling Syrup (Trade E. & M. Mark)

Wintradine Tablets

Wintradine Tablets

Webber's Laxative Pills

Whelpton's Vegetable Purifying Pills

Whelpton's Vegetable Stomach Pills

Whiter Bear Brand Cod Liver

White Tar Ointment

Oll Emulsion

White Tar Ointment

Winacarnis

Williams (Dr.) Pink Pills for Pale-People

Wooldridge's Brand Gout and Rheumatic Tincture

 

X

Xerosol (Vitamin A.B.D. Tonic)

Xem. Ointment

 

Y

Yeastoffer Tablets

Yellow Bone Marrow Concentrate Yadilets

Liquid Glanoid

 

Yadil Antiseptic

Yadil Antiseptic Ointment Yadil Antiseptic

Pills Yadil Pastilles

 

 

z

Zuvi Malt

Zuvi Malt

Zuvi Drops

Zumalt

Zinc Oxide

Zola Cordination

Zee Kol Blood Tonci Pills

Zee Kol Ointment

Zom Pile Ointment

Zom Pile Tablets

Zomex Suppositories

Zotal Liniment

Zymovit

Zac Gripe Mixture

Zam Buk Ointment

Zam Buk Supositories

Zox Powders

Zubes

Zembok

 

LIST B

The Following preparations are classified as Foods :

(I)      Baby Foods, Milk Foods and Invalid Foods, Other than those Indicated below :

Allenbury's Cereal

Allenbury's Diet

Allenbury's Humanized Milk Food No. 1

Allenbury's Humanized Milk Food No. 2

Allenbury's Malted Food No. 3

Ambrosia Benger's Food

Bournvita

Cow and Goat Foods :

(1)     Buerlac

(2)     Brestol Supplementary Food

(3)     Calcilac

(4)     Cerex

(5)     Daltose C.G.

(6)     Frailac

(7)     Full Cream Milk Food

(8)     Half Cream Milk Food

(9)     Hemolac

(10)   Humanised Milk Food

(11)   Lacidac Full Cream

(12)   Medilac

(13)   Peptalac

(14)   Prentalac

(15)   Prelac

(16)   Separated Milk Food

(17)   Special Half Cream Milk Food

(18)   Weylac

Dorsella Glaxo Products :

(1)     Colact

(2)     Farex

(3)     Ferrolac

(4)     Ostermiik No. 1 and No. 2 Lacta Milk Food Lactegol/lactatone

Libbp Shomogenised Foods

Malted Milk, e.g., Barleva Beulah Horlicks

Mellin's Food

M.O.F.

Nestle's Preparations :

(1)     Condensed Milk

(2)     Lactogen

(3)     Milk Food

(4)     Milo Tonic Food

(5)     Homogenised Foods

Neave's Food

Neave's Milk Food

Numel

Oatrex Infant and Invalid Food Fine and Medium (Kings)

Ovaltine

Ovaltine Rusks

Robinson's Preparations :

(1)     Patent (Barley)

(2)     'Patent' Greats

(3)     Robrex Sanatogen

Savory and Moore Food

Sister Laura's Food

Slippery Eim Foods

Strained Foods, e.g., Neinz and Scott's Torbat Lactic Oats

Turfood Follow on Food

Turfood Hunmanised Food

Turfood Prosol

Turfood Seeway

Vitasac Vivemin

And Similar Preparations

(II)     Compound Foods of Specified Vitamin Content :

Bemax

C.V.B. Marmite Roboletin Virol

And Similar Preparations

(III)   Glucose Preparations :

Glucodin

Glucose B.D.

Glucose With Vitamin D

And Simliar Preparations

(IV)   Liquid Foods and Wines :

Apple Juices

Barluze

Diabetic Cordial Glucosol Lembar Lucozade Ribena

Robinson's Lemon Barley Rose-H.I.P., L.B.W,

Rose's Squashes and Dietic Squashes and All Alcoholic Beverages, Wines, and Spirit and Similar Preparations.

(V)     Malt Extract Preparations :

Bronomalt

Bynegen

Halimalt

Malt Extracts

Malted Wheaten Food

Ostomalt

Radio-Malt

Vimaltol

Vitamin Malt Extracts

And Similar Preparations

(VI)   Meat and Vegetable Extract and Juices :

Bovril

Brand's Essence Faif s Food Jelly Lemco

Oxo

Valentine Meat Juices

And Similar Preparations

(VII)  Mineral and Soda Waters :

Apentta Water Contercxevile

Maveern Mineral Water Soda Water Trefrriw Water Vichy Water and Tablets

And Similar Preparations

(VIII)    Miscellaneous Preparations :

Arrowroot

Aurum Ambrosium

Blackcurrent Pastilles

Charcoal Biscuits

Dextrin Maltose

Diabetic Preparations, e.g., Energen Preparations

Glucose Barley Sugar

Iodised Salt

Kellog's All Bran

Lactose

Malted Milk Tablets, e.g., Barlova, Harlicks, Ovaltine

M alto-Dextrin

Natex Slimming Food

Nestrovite Tablets

Saccharine Tablets

Salt Substitutes

Saxin

Verisal Herbs

Virolax

Vitaminised Chocolate

And Similar preparations

 

LIST C

Preparations Normally used for Toilet Purposes

Astringent Lotions

Bath Salts

Cold Creams

Face Powders

Hair Tonics

Hand Creams

Lanolive Toilet

Shampoos

Shaving Creams

Shaving Soaps

Shaving Stytics

Skin Lotions

Soaps

Tooth Pastes

Tooth Powders

Talcum Powders

Vanishing Creams

J.B. Powders

 

AMENDMENT No. I

Copy of letter No. 41-1/67-MG, dated the 12th July, 1967 from the Director-General of Health Services, New Delhi, addressed to all State A.M.Os., all Ministries of Government of India, and all Administrative Sections

Delete the following medicines from the latest list of Inadmissible Medicines (Revised upto 1st January, 1967) which supersedes the previous list issued in 1958 and Amendments I-X thereto forwarded with the Directorate Letter No. 41-1/67, MG, dated 16th/l 7th February, 1967 :

Name of the Medicine

Page No.

Column No.

Actilex Cough Syrup

2

 

BI-Agarol

4

 

Brovan Inhalant

4

2

Campoferron (Not Champhoferron)

. 10

 

Espiq

. 13

2

Enzynorm Dragees

. 13

 

Franoi

. 15

 

Franoi-K

. 15

 

Franol -TF

. 15

 

Hepovite

. 20

 

Hepachol

. 20

 

Kepler's Multivitamin Capsules

. 23

 

Kepler Malt Extract with Shark Liver Oil

. 23

 

Pediatrin

. 33

 

Protinules

. 33

 

Panzynorm Dragees

. 33

2

Panthor (Cough Syrup)

. 33

2

Pepsonin Liquid

. 32

2

Ranvital Tablets

. 36

2

R.C.K. Tablets

. 36

2

Sipromide Tablets

. 39

2

Sedax

40

1

Insert the following medicines in the list of Inadmissible Medicines to above.

Algipan Ointment

Geronyl Tablets

Lavagol

Sorbiline

Surgical Belts

Collare (Not Medicine)

Hydraminos

Magmag Plaster

Surpholine

 

AMENDMENT No. II

Copy of letter No. F 41-1/67 M.G., dated 23rd August, 1968 from Director-General of Health Services, New Delhi, Addressed to all State A.M.Os., all Ministers of the Government of India.

Delete the following medicines from the latest list of Inadmissible Medicines (Revised upto January, 1967) which supersedes the previous list issued in 1958 and its subsequent Amendment I-X

Name of the Medicine

Page No.

Colu

mn No.

Chemdigestion

7

 

2

Hemiphos

… 19

 

2

Protinex

… 32

 

1

Barical

… 36

 

1

Vitapepsin

… 44

 

2

Vistaril Tea

… 45

 

2

The under mentioned items may be inserted in the list of Inadmissible Medicines referred to above :

Chelgeatone

Corex

Isabgol

Irivine

Sat Isabgol

 

AMENDMENT No. III

(No.41-1/67 MG (Director-Genl. of Health Ser), New Delhi, Dt. 3-4-1968)

Delete the following medicines from the latest list of Inadmissible Medicines (Revised upto the 1st January, 1967) forwarded with this Directorate letter No. 41-1/67-MG, dated 16th/17th February, 1967 :

Name of the Medicine

Page No.

Column No.

Mulvit (Syrup)

. 26

2

Waterbury’s Compound

. 47

1

Insert the following in the referred to above :

 

Absorbant Cotton

 

 

Bandage Not drug

 

 

Calcinol Syrup

 

 

Dol Cal

 

 

Enterocurmol

 

 

Elixir B C. 50

 

 

Gauze (Not drug)

 

 

Livules – 52

 

 

Netrisol

 

 

Feedlab Bottle (Not drug)

 

 

 

AMENDMENT No. IV

Copy of letter No. 41-1/77-MG, dated 10th September, 1958, New Delhi, Director-General of Health Services, addressed to (1) all State A.M.Os., (2) All Ministries of the Government of India, etc., (3) All Administrative Sections.

Delete the following medicines from the latest list of Inadmissible Medicines revised upto 1st January, 1967 (and subsequent three amendments) which supersedes the previous list issued in 1958 and its subsequent Amendments I-X.

Sl.No. Name of the Medicine

Page No.

Column No.

1. Alvite Capules

1

2

2. Alvite Drops

1

2

3. Ancoloxin Tablets

2

1

4. Corex

. 12

1

5. Digene

. 12

1

6. Erythron Forte-12

13

2

7. Hepatoglobin

10

1

8. Pre Natal Capsules

. 32

2

9. Quamaresh

. 35

2

10. Sorrison Collyrium

. 30

2

11. Neogadine Sulphogulacoted

41

1

The undermentioned items may be inserted in the list of Inadmissible Medicines referred to above :

(1)     Perilexmalt

(2)     Phosformin

 

AMENDMENT No. V

Copy of letter No. 41-6/69-MG, dated the 12th August, 1969, from the Director General of Health Services, addressed to all State A.M.F.Os., all Ministries of Government of India.

Deleted the following medicines for the latest list of Inadmissible Medicines revised upto 1st January, 1967 (and subsequent amendments) which supersedes the previous lists issued in 1958 and its subsequent Amendment I-X.

SI.No. Name of the Medicine

Page No.

Colu

mn No.

1. Phosformin (Amendment No. 4, Dt. 9-9-1968)

 

 

 

2. Hemopatol

19

 

1

3. Sorbiline

39

 

2

4. Metatone

28

 

1

5. Orheptal

32

 

 

6. Sedocorodil

39

 

2

7. Radio-stolem

37

 

1

8. Multivitaplox Elixir

26

 

2

9. Cough Syrup

7

 

2

10. Livules 52 (Amendment III, Dt. April, 1968).

 

 

 

Regarding item ‘Powders’ on Page 33, Column (2) of the above mentioned list of Inadmissible Medicines is clarified that ‘Powders’ prepared from Inadmissible Medicines or talcum powders will be inadmissible.

Insert the following medicine in the list of Inadmissible Medicines referred to above :

1. Liv. 52   

  …   

   25   

  2

 

AMENDMENT No. VI

Copy of letter No. 41-1/67 MG, dated 9-1-1970, from Director General of Health Services, New Delhi, Addressed to all State A.M.Os., all Ministeries of Government of India, all Admn., Sections and the Comptroller and Auditor General, New Delhi.

Deleted the following medicines from the latest list of Inadmissible Medicines revised upto 1-1-1967 (and subsequent four amendments) which supersedes the previous list in 1958 and its subsequent Amendments I-X.

 

Name of the Medicine

Page No.

Column No.

1.

Elixir Aminoxyl

... 13

2

2.

Calcinol Syrup

Amendment HI, vide letter No. 41-1/67-MG, Dt. April,

1968.

 

AMENDMENT No. VII

(No.41-6/69-MO, Director General of Health Services, New Delhi, Dt. 4-5-1970)

Delete the following medicines from the list of Inadmissible Medicines revised upto 1-1-1967 and subsequent amendments.

Sl.No. Name of the Medicine

Page No.

Column No.

1. Cremaffm

7

1

2. Betonin

4

2

3. Liv. 52 (Tablets and Drops). Amendment No. V

3

 

 

AMENDMENT No. VIII

Copy of Letter No. 41-6-69-MG, New Delhi, 21-1-1971, from Director General of Health Services, Medical General Section addressed to all State A.M.Os., all Ministries of Government of India and Administrative Sections.

Delete the following medicines from the latest list of Inadmissible Medicines (revised upto 1st January, 1967) and its subsequent amendments.

Sl.No. Name of the Medicine

Page No.

Column No.

1. Deschien's Syrup of Haemoglobin C.Vit. B-12

11

1

2. Ostomalt

52

1

List of Inadmissible Medicines in the Indian system of treatment

1.

Iftari

2. 

Imlas-e-Kimiyaai

3.

 Al-Ahnar

4. 

Arastu-Hair Oil

5.

Akseer-e-Azam

6.

Akseer-e-beh

7.

Akseer-e-mardan

8.

Akseer-e-Nayab

9.

Aala (2) mukammal

10.

Almas

11.

Baluti

12.

Be-nazeer Hair Oil

13.

Bahare-e-Jawani

14.

Pur-Zar

15.

Pur-Kai

16.

Tadheen

17.

Jentol

18.

Jenoid

19.

Jernol

20.

Jameelen

21.

Jameelin

22.

Habbe Mobahhi Khas

23.

Habbe Mulazziz

24.

Habbe Mumsik-e-khas

25.

Habbe Mumsik-e- Mushki

26.

Habbe Nishat

27.

Habbe Ahmar Muqwwi-e-bbh

28.

Habbe Kibr-e-tilai

29.

Habbe Mumsik Tilai

30.

Habbe Uroos

31.

Habbe Mumsikh Surkh

32.

Habbe Mumsikh Ambari

33.

Habbe Kaleed-e-Ishrat

34.

Habbe Wumsikh-e-khas

35.

Habbe Munaish

36.

Habbe Ahmar

37.

Habbe Seen

38.

Habbe Ombar Moyai

39.

Habbe Kaifnawaz

40.

Habbe Mein-e-Shabab

41.

Habbe Momyai

42.

Habbe Mumsik

43.

Habbe Ambar

44.

Halwa-e-Baiza-e-Murgh

45.

Halwa-e-Gazar Maqz-e-Ser-e-Kanjaksh Wala

46.

Halwa-e-Salab

47.

Halwa-Mughz-e-Kanjash

48.

Halwa-e-Maqawwi

49.

Hayat Baksh

50.

Dawa-e-Tikor

51.

Dawa-e-Shafieb-awar

52.

Dawat-e-Shabab

53.

Roughan-e-Bhang

54.

Roughan-e-Beer Bohoti

55.

Roughan-e-Jonk

56.

Raughan-e-Kharteen

57.

Roughan-e-Jalaq

58.

Roughan-e-Morcha

59.

Roughan-e-Zalu

60.

Sufoof-e-Bah

61.

Sufoof-e-Beejband

62.

Sharbat-e-Nishat-e-afro

63.

Zemad-e-Shabad

64.

Tila-e-Azam

65.

Tila-e-Shabab-Awar

66.

Tila-e-Muqawwi-e-khas

67.

Tila-e-Uroosak

68.

Tila-e-Almas

69.

Tila-e-Ajeeb

70.

Tila-e-Keemiya Taseer

71.

Tila-e-Musakkin

72.

Tila-e-Mushk Wala

73.

Tila-e-Ejaz

74.

Tila-e-Akseer

75.

Tila-e-pih-e-shers Wala

76.

Tila-e-Surkh

77.

Tila-e-Mushakkin

78.

Tila-e-No. (1)

79.

Tila-e-Agrr Ambari

80.

Tila-e-Khas

81.

Tila-e-Sabz

82.

Tila-e-Aqer Qarha

83.

Tila-e-Munaiz

84.

Tila-e-Muqawwi

85.

Tila-e-Mumsik

86.

Tila-e-Hama Sifat

87.

Tila-e-Akhzar

88.

Tila-e-musakkin

89.

Tila-e-murallib

90.

Tila-e-majlooq

91.

Tila-e-Siyah

92.

Tila-e-Sufaid

93.

Tila-e-Zard

94.

Tila-e-Darchini mushkwala

95.

Tila-e-mumsik-o-mulazziz

96.

Tila-e-Ishrat

97.

Tila-e-Hire-Wala

98.

Tila-e-Jeded

99.

Tila-e-Jauzbuna

100.

Tila-e-Zood-asar

101.

Tila-e-Seemab

102.

Tila-e-moatter

103.

Tila-e-Itr-e-Nagesar

104.

Tila-e-mulazziz

105.

Asbol

106.

Arq-e-Shahzor

107.

Ishrati

108.

Itr-e-mulazziz

109.

Ghazah-e-Husn afza

110.

Fauladi

111.

Qures-Tila-e-Azam

112.

Qurs-e-Ajeeb

113.

Qurs mumsik Jadded

114.

Qurs-e-Akseer

115.

Qurs-e-Tila-e-momyai

116.

Qurs-e-Foulad ambari

117.

Qurs-e-momayai

118.

Qurs-e-Foulad Ambari

119.

Qurs-e-Momyai

120.

Luboob-ul-Asrar

121.

Luboob-e-abresham

122.

Luboob-e-Jawahar

123.

Lubbob-e-Abresham ambari

124.

Majun-e-Jalai

125.

Majun-e-Hayat Ambari

126.

Majun-e-mubahi Antaki

127.

Majoon-e-Muqawwi-e-bah Maseehul-Mulk wala

128.

Mahoon-e-Muqawwi-wa-mumsik

129.

Majoon-e-Tiryak-al-Maseehy

130.

Najoon-e-Sur-at

131.

Majoon-e-Maddatul Hayat

132.

Majoon-e-Musallib

133.

Majoon-e-Ispand

134.

Majoon-e-Afrasiyab

135.

Majoon-e-Aurangzaib

136.

Majoon-e-Buzu

137.

Najoon-e-Jund Bedastar

138.

Majoon-e-Bah-man Amabari

139.

Maboon-e-Jadeed Khas

140.

Majoon-e-Raiq-Mahi

141.

Majoon-e-Raiq-mahi Ambari

142.

Majoon-e-Mubahhi Ajeeb

143.

Qurs-e-Afai

144.

Qurs-e-maseehi

145.

Qurs-e-Mumsik

146.

Qurs-e-Shabab-awar

147.

Mulazziz-e-Ajeeb

148.

Mumsik-e-Benazeer.

 

APPENDIX III

[Vide Rule 5 (3) (iii)]

(1)     The claims of all Hon'ble Ministers, the Hon'ble Speaker, the Hon'ble High Court Judges, and members of the All India Services, who are governed by the All India Services (Medical Attendance) Rules, 1954 shall be preferred to the Accountant-General direct for scrutiny and payment of the amounts claimed with reference to these rules, provided the claims are covered by the rules.

(2)     The reimbursement bills arising

(i)       in the District will be scrutinised and passed for payment by the concerned District Medical Officers ;

(ii)      in the Hyderabad city will be scrutinised and passed for payment by the Superintendents of the concerned Hospitals. 

 

EXECUTIVE INSTRUCTION

Medical attendance - Reimbursement of expenditure incurred by Government Servants under Integrated Medical Attendance Rules, 1972 - Reference to Medical & Health Department - Instructions – Issued

(G.O.Ms.No. 3142/K1/85-1, Medical and Health Dept, Dt. 17-4-1986)

Order :

(1)     According to Rule 5(3)(iii) of the Integrated Medical Attendance Rules, all claims for refund of expenses incurred on account of the purchase of the special medicines should be preferred in the manner indicated in Appendix III. According to para 2(ii) of the said Appendix, the reimbursement bills arising in the Hyderabad City will be scrutinised and passed for payment by the Superintendents of the concerned Hospitals. According to para 4 of the said Appendix claims for reimbursement should be accompanied by an Essentiality Certificate from the Authorised Medical Attendant or from the Medical Officer incharge of the case in the hospital.

(2)     With reference to the provisions referred to in para 1 above employees of various departments of Secretariat are claiming reimbursement of expenditure incurred by them on medicines for treatment of self and family members on the basis of essentiality certificate and certificate of non-availability of the drugs given by the Authorised Medial Attendant of the concerned Hospital and sometimes certificate of non-availability of these drugs in the Secretariat dispensary, issued by the Medical Officer of Secretariat Dispensary. The Departments of Secretariat are referring such claims for reimbursement of expenditure to the Medical and Health Department for concurrence. Reference of such cases to this department has been on the increase resulting in unavoidable work load in this department and delay in reimbursing the claims. The Secretariat departments are therefore informed that the proposals for sanction of reimbursement of expenditure for treatment in Government Hospitals within the State which are accompanied by an essentiality certificate and certificate of non-availability of medicines from the Authorised Medical Attendant and when they are satisfied that the claim is in accordance with the provisions in Appendix III to Andhra Pradesh Integrated Medical Attendance Rules, 1972, need not be referred to Medical and Health Department for remarks/acceptance. This applies to the cases referred by Heads of Departments to the Administrative Departments of Secretariat also.

(3)     However as provided in the note under para 2(h) of the Appendix III to the Integrated Medical Attendance Rules, 1972, all cases requiring special sanction or relaxation; clarification or interpretation of the State Medical Attendance Rules should be referred to this department invariably.

[6][(iii) For District Medical reimbursement bills, if any doubt arises the medical reimbursement bills other than those pertaining to the Municipal limits of the District Headquarters should be referred to the District Medical and Health Officer concerned, and for the bills arising within the Municipal limits of District headquarters to the Superintendent of the District Head quarters Hospital concerned.

(iv)   In twin cities of Hyderabad and Secunderabad, if any doubt arises the medical reimbursement bills arising within the municipal limits of Hyderabad and Secunderabad should be referred to the Superintendent, Osmania General Hospital Hyderabad/Gandhi Hospital, Secunderabad, respectively].

(3)     Any claim which has been preferred six months after the last date of the period of treatment shall ordinarily be rejected.

(4)     Claim for reimbursement should be preferred in the prescribed form and should be accompanied by Essentiality Certificate from the Authorised Medical Attendant or from the Medical Officer in charge of the case in hospital.

 

(The prescribed application form and essentiality certificate are given below)

Application for claiming refund" of medical expenses incurred in connection with Medical Attendance and/or treatment of Andhra Pradesh Government servants and their families.

(1)     Name and Designation & Section of (in block letters ).......................................

(2)     Office in which employed..........................................................................................

(3)     Pay of the Govt, servant as defined in FRs and other employments which should be shown separately.................................................

(4)     Place of duty...............................................................................................................

(5)     full residential address with door No. and name of the Mohalla....................................

(6)     Name of the patient him/her relationship to the Govt.servant in case of children state age also............................................................

(7)     Place at which the patient fell ill.............................................................................

(8)     Nature of illness and its duration............................................................................

(9)     Details of amount claimed cost of Medicines purchased from the market/ list of medicines cash memos, and the essentiality certificate should be attached each in duplicate signed by treatment doctors.....................................................................

(10)   Total amount claimed Rs..........................................................................................

 

Declaration to be signed by the Government Servant

I hereby declare that the statement in this application are true to the best of my knowledge and belief and that the person for whom medical expenses were incurred is a member of my family as defined under the Government Servant Medical attendance rules and wholly dependent upon me.

Signature of Govt. Servant

and Office to which attested

Certificate granted Mr/Mis/Miss................................................. Wife/son/daughter of Mr.....................................................employed as................................................

CERTIFICATE-A

(To be completed in the case of patients who are not admitted to hospital for treatment)

(1)     Dr................................................................................hereby certify 

(a)      That I charged Rs.................................for....................................consultation on.......................................................of my consultation room/at the resident of the patient

(b)      That I charged Rs...............................................for administering intramuscular/ intravenous/subcutaneous injections on.................................................................(Dose to be given) at my consulting room/at the residence of the patient.

(c)      That injections administrated repay in formatting or propyloctane purpose 

(d)      That the patient has been under treatment at…....................................................... hospital/consulting room and that the under mentioned medicines prescribed by my in this connection were essential for the recovery/prevention of serious deterioration in the condition of the patient. The medicines are not stocked in the hospital and do not include proprietary preparations for which cheaper substance of equal therapeutic value are available not preparations which are primarily foods tonics tests of distractions.

Name of Medicine

N.B. :Separate form should be used for each patient.

 

Declaration to be signed by the Government Servant

I hereby declare that the statements in this application are true to the best of my knowledge and belief and that the person for whom medical expenses were incurred is a member of my family as defined under the Andhra Pradesh Government Servants Medical Attendance Rules, 1972, and wholly dependent upon me.

Signature of the Government Servant and officer to which attached.

 

Essentiality Certificate

I certify that Mrs./Mr./Miss..............wife/son/daughter of Mr......................employed in the............has been under my treatment for.............diseases from to......................at................Hospital and that the under...................(my consulting room)....................mentioned medicines prescribed by me in this connection were essential for the recovery............(prevention of serious deterioration in the condition) of the patient.

The medicines are not stocked in the.............. (hospital for supply to patients) hospital and do not include proprietary preparations for which cheaper substances of equal therapeutic value are available, or preparations which are primarily foods, toilets or disinfectants.

Names of medicines :   

 Price :

Signature and Designation of Authorised Medical Attendant.

Signature of the Medical Officer-in-charge in the case of the Hospital.

INSTRUCTIONS

(A)     Essentiality Certificate :

(1)     The essentiality certificate should be filled in by the Authorised Medical Attendant himself in the prescribed form as shown on reverse.

(2)     Separate Certificate should be produced in respect of the treatment given to each member of the family by the claimant.

(3)     The essentiality certificate should be signed only be the Authorised Medical Attendant who actually give the treatment.

(4)     Any Certificate countersigned by A.M.O., who is not A.M.A., shall be rejected.

(5)     It shall be the responsibility of the A.M.A. to exclude preparations which are primarily in the nature of foods, toilets, or disinfectants. He should indicate in his certificate which of the items included in the vouchers come under these categories.

(6)     Name of the patient, relationship with the Government servant in case of the family member, disease, period of treatment and place of treatment should carefully and clearly written by the A.M.A. himself in the essentiality certificate.

(7)     The names of medicines with their cost should clearly be shown in the essentiality certificate by the A.M.A. the names of medicines which are not eligible shall be disallowed.

(B)     Bills in Original given to the Claimant by the Druggists and Dispensing Chemists.

(i)       bills produced on transparent papers whether it is with or without seal of the Druggists shall be rejected ;

(ii)      the bill should be a cash voucher only ;

(iii)     each original bill should contain the name of the claimant or patient and the date of issue.

(iv)    the name of the drug and its cost should be legibly written.

(2)     The claimant should prepare a typed duplicate copy of each bill and send it along with his application. The duplicate copy or copies of the bill will be retained in his office with the connected file.

(3)     The Authorised Medical Attendant should countersign both the original and true copies of the bills. He should affix his seal not only to these bills but also to the essentiality certificates.

(4)     The sanctioning authority should personally satisfy himself

(a)      that the essentiality certificates and the bills produced by the claimant are genuine ;

(b)      that the dates of the bills and the vouchers are within treatment periods mentioned in the essentially certificates ;

(c)      that preparations which are in the nature of primarily foods, toilets and disinfectants are excluded, and

(d)      that the claim is in accordance with the rules in force during the period of treatment.

(5)     Original bills produced by the claimant should be initialled by the sanctioning authority or by any gazetted officer under him who deals with the application and then returned to the claimant.

(6)     The claimant should surrender the original bills and the essentiality certificate to the Treasury who disburses the bills amount.

 

APPENDIX IV

[Vide Rule 7(4)(v)(b)]

List of Medicines recommended for use by Local Registered Medical Practitioners

LIST I

1.

Nupercaine

19.

Encortone

2.

Anethaine

20.

Trasentin

3.

Pantocaine

21.

Newo-Trasentin

4.

Golfoam

22.

Spongostan

5.

Penicillin powder with

23.

Acid Callic

 

Sulphamazathine Sodium

24.

Acid Picric

6.

Tubarine

25.

Ammonium Bemozate

7.

Tubocutrarine

26.

Ammonium Oxalate

8.

Picrotoxin

27.

Ammonium Bromide

9.

Lobeline

28.

Benzoline

10.

Pentobaribita

29.

Bezamine Hydrochloride

11.

Methedrine

30.

Beta Nauthol

12.

Intravel Sodium

31.

Bismuth Carbonate

13.

Tincture Morthiolate

32.

Bismuth Salicylate

14.

Heogynergin

33.

Buchu Folia

15.

Quinine Urethane

34.

Donfectio Piporia

16.

Forsolate

35.

Ext. Gentianae

17.

B.A.L.

36.

Ext. Cascanso Sagrade Siccum

18.

Percorten

37.

Ext. Hamamohdis Liquidum

38.

Ext. Jabroandi Liquidum

76.

Tincture Acenitii

39.

Ext. Hucis Vommicae Liquidum

77.

Tincture Aloes

40.

Ext. Viburmi Liquidum

78.

Tincture Asofoetidad

41.

Forriet Quinaecitras

79.

Tincture Calumbae

42.

Karo Tonic

80.

Tincture Cannabis Indicae

43.

Linimontum Belladonnae

81.

Tincture Capsici

44.

Liq. Arsoniet Aydrargyri Loddi

82.

Tincture Catoclum

45.

Liq. Bismuthiet Ammonji Citratis

83.

Tincture Digitalis

46.

Liq. Epispesticus

84.

Tincture Jabornadi

47.

Liq. Pot Hydrox

85.

Tincture Myrrhao

48.

Mag. Carb Lev

86.

Tincuture Lobeliao Aethereo

49.

Mag. Oxid Lev

87.

Tincture Quassiao

50.

Oleum Amygdala (Almond Oil)

88.

Tincture Quinnine Ammomata

51.

Oleum Gaultheriae

89.

Unguentum Hydrargyri

52.

Oleum Cinnamomi

90.

Unguentum Hydrargyri Miltratis

53.

Oleum Junipori

91.

Unguentum Rosinao

54.

Oleum menthae piporitae

92.

Urethano

55.

Oleum Olive

93.

All Vitamin Preparations

56.

Paraffmum Durum

94.

Tinct Valoria Amnion

57.

Pepsinum

95.

Tinct. Sinaace

58.

Pil Hydrurg

96.

All Histarmine preparations

59.

Pil Acot

97.

Acetylarsan

60.

Pot. Bicarb

98.

Uroa Stibamine

61.

Pot Brom

99.

Stibatin amp

62.

Pot. Citras

100.

GIuco Solution

63.

Pot. Citras

101.

Insulin P.Z.

64

Potassi Tartaras Acids

102.

Emetine Hydrochloride

65.

Pulvis Cretae Armoticus-cum-opio

103.

Aminophylia

66.

Potassa sulphurata

104.

Acidum phosphoricum Dilutum

67.

Pulvaeico

105.

Acidum Tactieum

68.

Salol

106.

Acidum Lrichioraceticum

69.

Sodium thiosulphate

107.

Apomorphine Hydrochloride

70.

Sylphanal

108.

Bleaching Powder

71.

Syrupus Aurantil

109.

Bismuth Subnitras

72.

Syrupus Coloii Hypophospitis

110.

Bension

73.

Syrupus Ferri Jo didi

111.

Balsamm of Tolu

74.

Syrupus Ferri phosphitis compositus

112.

Bonzaldohyde

75.

Syrupus Scillae

113.

Brillian Green

114.

Crushed Linseed

133.

Pulvis Hyeseyami

115.

Chalk

134.

Syrupus Zingiberis

116

Copsicum Powder

135.

Potassium Hydroxide

117.

Crude Coal Tar

136.

Sodium Lactate

118.

Dextrose

137.

Syrupus Codeinae Phosphates

119.

Hyecine Hydrobromide

138.

Strychnine Hydrochloride

120.

Hard Paraffin

139.

Syrupus Simplex

121

Preparations of Senna Kramoria cloves & contain co

140.

Scarlet Red

 

141.

Sodii Hydroxidum

122.

Liq. Ammonil citratis

142.

Tr. Lavandulae co

123.

Lead Plaster

143.

Storax

124.

Morphinae Tartras

144.

White Bees Wax

125.

Liquid Iodi Portis

145

Tr. Arnicae Floris

126.

Oleum pini Sylvestris

146.

Golatin

127.

Liquid Carbonics Detergents

147.

Ung. Hydrarg Co.,

128.

Pulvia Seillae

148.

Linimentum Aconiti

129.

Magnesium phosphate

149.

Sulpha drugs

130.

Prepared Coal tar

150.

All sera Vaccines

131.

Oleum Gajuputi

151.

Homotrophine Hydrobromide

132.

Syrup of Wild Cherry

152.

Anti Histamine drug.

 

LIST II

1.

Insulin All varieties

2.

Coagnlo (ciba) Amps

3.

Adrenal Cortex Hormones

4.

Gold Preparations

5.

Penicillin

6.

Mapharside

7.

Riboflavine Amps and tablets

8.

Liver extract

9.

Diodequin

10.

Adexolin

11.

Propyl hiouracil (to be included in the place of Muthyltheuracil)

12.

Sodium pentese nucleotide

13.

Prostingmin tablets

14.

Carbursone tablets

15.

Taka Diastase

16.

All drugs used for investigation in the X-ray Department

17.

Acid ascorbic ampoules and tubes

18.

Prestigmin ampoules

19.

Pethidone ampoules

20.

Discoumaral

21.

Priscol

22.

Hitrogan Mustard

23.

Hetrazan

24.

Eethienine

25.

Plasmosan

26.

Panparinit

27.

P.A.S.

28.

Protein Hydrolysate

29.

Aylase ampoules

30.

Paraldehyde

31.

Panaldrine

 

APPENDIX V

[Vide Rule 19(1) in Port 1}

Rules Regulating Admission of Tuberculosis Patients in Government Tuberculosis Institutions and other Government Medical Institutions where there are

Tuberculosis Wards

1. General :

(1)     No patient should come for admission to a hospital or sanatorium unless intimation regarding the availability of a bed is received by him from the authorities of the hospital or sanatorium.

(2)     Those who come without notice are liable to be refused admission either for want of beds or if the cases are considered unsuitable for admission.

(3)     No case from other hospitals should be sent to the tuberculosis hospital or sanatorium direct, but should be asked to attend the nearest tuberculosis clinic, if such a clinic is functioning within a reasonable distance.

(4)     The opinion of the T.B. Control Officer or the Superintendent of Government T.B. Sanatorium or Hospital concerned shall be final with regard to the suitability of a case for admission.

(5)     Each patient, whether he seeks admission in the special ward or general ward should be required to pay at the time of registration the cost of telegram that should be sent to him intimating vacancy of bed.

2. Rules for admission to General Wards :

(1)     A separate waiting list of all suitable cases should be maintained by each tuberculosis institution.

(2)     Patients seeking admission in the general wards of the T.B. sanatorium will be examined by the concerned Superintendent of T.B. Sanatorium who will prepare a waiting list of such patients who require sanatorium treatment and assign a serial number for each patient and communicate the list to the State T.B. Control Officer, Hyderabad. Intimation regarding vacancies will be sent to the patients direct by the Superintendent of the Sanatorium. Each patient will be given a time limit of five days for joining. If no reply is received within five days requesting extension of the time limit for joining the patient will be struck off from the waiting list. On such applications from the patients the time limit may be extended to a maximum of three weeks for admission.

The Superintendent of the Sanatorium should send to the State Tuberculosis Control Officer, Hyderabad at the end of every month, the serial number of the patients who have been admitted and the serial number of the patients whose names have been struck off from the waiting list for non-receipt of reply.

(3)     Admission should be made strictly in the order of priority of entry in waiting list unless some emergency has occured which requires immediate attention.

(4)     Advance cases which have no chance of recovery should not be put on the waiting list.

(5)     Letters of recommendations received with regard to admission of patients direct to hospital or Sanatorium should not be taken into consideration, but if on an examination the cases are found to be suitable, they should be included in the waiting list and should take turn along with other cases.

(6)     All Government Servants including members of the families, if found suitable for admission will be admitted immediately. Police Constables will be given special priority over other Government Servants. Ex-Servicemen, Suffering with T.B. will be given preference in admission after State Government Servants.

Note :Central Government Servants and Railway Servants should not be treated as Government Servants for purposes of this rule.

(7)     Advanced cases among Government Servants should not be admitted unless it be for purposes of issue of medical certificates, invalidation certificates, etc.

(8)     Emergencies which require immediate attention such as Homoeopthysis, Spontaneous, Pneomothorax, etc., whether they are on the waiting list, or not, and whether they are early or advanced cases should be admitted immediately and kept in the hospital or sanatorium till the emergency disappears. After that, if they are found suitable for treatment their names will be included in the waiting list on discharge from the hospital or sanatorium and admitted when their turn comes.

(9)     Patients sent by Tuberculosis Clinics and hospitals in the mufassal for operative procedure such as Thoracoscopy, Thoracoplasty, etc., should be taken in directly and sent back to the respective places after operation.

(10)   Patients sent from other hospitals for admission should also be put on the waiting list and admitted according to seniority in the waiting list.

(11)   Only early cases of tuberculosis amongst convicts should be admitted in the Government Tuberculosis Sanatoria.

3. Rules for Admission to Special Wards :

(1)     Heads of Government Tuberculosis Institutions will maintain a separate waiting list for admission in the special wards, send necessary intimation to the patients and control their admission.

(2)     A registration fee of Rs. 25/- should be charged for including the same in the waiting list for special wards and this amount should be remitted along with application for admission. This amount will be adjusted towards hospital stoppages payable by patients when admitted. If the patient does not turn up within seven days from the date of receipt of intimation of the vacancy of a bed, and if no extension of time is obtained from the Superintendent of Sanatorium, the registration fee collected will be forfeited to Government and the bed will be given to the patient next in the waiting list.

The registration fee will be refunded in cases (a) where the intimation of a vacancy of bed is sent after three months from the date of registration and where the individual does not then propose to seek admission, and (b) where patients expire before the receipt of intimation regarding the availability of beds or within seven days from the date of receipt of such intimation.

4. Admission of Patients, fit for Surgical Treatment :

Cases provisionally suitable for surgical treatment should also be placed on the common waiting list by the  Superintendents of the concerned Tuberculosis Sanatoria, marked the letter “S” in red ink, or in some other coloured ink. Such patients should be told that they are being admitted into the Sanatorium only on a provisional basis that if, after observation they are found suitable, they will be given the necessary surgical treatment and that otherwise they will be discharged from the Sanatorium and put in the waiting list again at the appropriate place. An undertaking in the following form should be obtained form each of such patient.

 

FORM

"I understand that I am being admitted into the Tuberculosis Sanatorium on a provisional basis for observation whether any case is suitable for a surgical procedure. I agree that, if the case is suitable for such a procedure, I will undergo the necessary surgical treatment. If it is decided by the Superintendent my case is not suitable for surgical treatment I agree to be discharged from the observation ward and to have my name placed in the waiting list at the appropriate place".

The Mass Radiography beds will be used for observation purpose.

Note :Pregnant women should be given the same priority as in the case of early surgical cases in regard to their admission in the Sanatorium.

5. Discharge of Chronic Patients :

(1)     The Superintendents of the Sanatoria will discharge the patients who become chronic even though sputum in positive, thus making the vacant beds available for more suitable or early cases. In order to avoid complaints about the disease of these classes of patients, a committee may be constituted consisting of the Superintendent, Assistant Superintendent, and the Pathisiologist or the Resident Medical Officer where there is no post of Pathisiologist, and it should meet twice a month to decide on the discharge of such patients.

(2)     These cases found unsuitable at the time of admission for Sanatorium type of treatment should be kept on for a reasonable period of observation and the medical officer should be empowered to discharge them on making certain that such patients are not likely to be benefited by their stay in Sanatorium any further.

6. Wards for cases detected through Mass Radiography Survey :

In the hospital for tuberculosis diseases, Irrumnuma, ward of 24 beds shall be set apart exclusively for the accommodation and treatment of Tuberculosis cases detected through mass radiography surveys and a separate waiting list, for this ward will be maintained. The persons in the separate waiting list, if not already admitted into the reserve ward shall be admitted to the other wards in this hospital according to their turn in the order of priority, their names being entered in the waiting list for the general wards also in their turn of priority for the purpose.

7. Medical Attendance on the Tuberculosis X-ray and Radiography Patients:

(i)       The following are the Scheduled rates for taking further X-ray picture of a person, who has been initially subjected to mass radiography, if his income is Rs. 100/- per mensem and above provided however, that for the first follow up, half the fees shall be levied.

(ii)      With reference to Rule 13(b) hospital stoppages will be levied in respect of persons who are employees of firms, and who after mass-radiography are admitted as in-patients of the hospital for the Tuberculosis Diseases, Irrumnuma even if their income is below Rs. 100/- per mensem and the charges will be collected from the employees concerned. These patients will be admitted only with the consent and permission of the employees. The necessity and urgency for the treatment of such cases should be explained to the employers concerned.

(iii)     Fees at the following rates will be levied from employers for issue of certificates in respect of their employees, who are subjected to mass-radiographic examination or treatment for tuberculosis.

   

Rs.

Certificate of Medical Examination by Civil Surgeon    

 16-00

Certificate of Medical Examination by an Assistant Surgeon    

 5-00

Admission and discharge certificate from Tuberculosis   

0

Sanatorium    

 0-13

(iv)    Hospital stoppages shall be levied at prescribed rates from members of the general public who are subjected to mass-radiography and who undergone the treatment in the Hospital for Tuberculosis diseases if their income is Rs. 100/- and above per mensem.

 

APPENDIX VI

PART I

[Vide Rule 20]

The Andhra Pradesh Rules of Advance for Medical Attendance and Treatment

(I)      The Advances shall be regulated by the following rules :-

(1)     These rules shall be called "The Andhra Pradesh Rules of Advances for Medical Attendance and Treatment".

(2)     These rules shall apply to all the Non-Gazetted Employees of the State.

(3)     The advances may be granted to Non-Gazetted Employees of the State to meet the expenses of medical attendance and treatment of himself or any member of his family which he is entitled to be reimbursed from the State funds under the Medical Attendance Rules.

(4)     The advances shall be treated like advances of travelling allowance and pay on transfer and recovery must be effected by adjustment of claim for reimbursement of medical expenses. 

(5)     The Head of the Office competent to draw pay bills of his office, may sanction, draw and disburse the advances to all the Non-Gazetted employees working under him; where the Head of an Office drawing pay bills happens to be Non-Gazetted Employee, the advance has to be sanctioned to him by the Officer immediately superior to him but he may himself draw the advance.

(6)     The amount of the advance shall be limited to the amount required to meet actual reimbursable medical expenses certified by the Authorised Medical attendant of the employee or the nearest Civil Assistant Surgeon subject to a maximum of Rs. 50/- at a time. If the sanctioning authority is satisfied that the case is emergent, he may sanction an advance upto a maximum limit of Rs. 50/- without insisting upon completion of necessary formalities.

(7)     When an advance is sanctioned to a non-permanent Government Employee it has to be drawn and disbursed to him only after a bond in Form II of the Andhra Pradesh Financial Code, Volume I is executed by him together with the surety of a permanent Government Servant drawing a pay not less than the borrower.

(8)     (a) The advance should be adjusted in full within a period of three months from the date of drawal of the advance by presenting the claim in the form prescribed under the Medical Attendance Rules irrespective of the fact that the treatment last for more than three months. The claim should be furnished to the Director of Medical and Health Services or the Special Officer, Indian Medicine, as the case may be, through the Authorised Medical Attendant and the Medical Officer who gave the treatment. After the claim is received back from the Director of Medical and Health Services/Special Officer Indian Medicine, it should be presented to the Treasury or the Accountant-General, Andhra Pradesh, as the case may be by the Heads of Offices for adjustment against advance drawn.

(b) A second advance of this kind should not be granted until the first one has been fully adjusted. The Bill for the 2nd advance should be accompanied by the certificate from the sanctioning authority that the previous advance has been adjusted in full. 

If the advance is not adjusted or returned within a period of three months it should summarily be recovered from his salary.

(9)     When any portion of the claim for reimbursement of medical expense is for any reason disallowed, such amount should be recovered from the salary of the individual in four instalments starting with the pay drawn immediately after the claim has been disallowed.

(10)   In every office the drawal of these advances should be recovered in the register of temporary advances and their recovery by adjustment or refund should be watched. When a borrower is transferred to a new office the details of the advance should be closed. In the new office which the borrower joins, the particulars of the advance should be entered in the Register and the recovery watched.

(11)   Ordinarily not more than one advance shall be granted in respect of the same illness or injury, but when the amount of the first advance has already been spent, a second advance can be sanctioned when the sanctioning authority is satisfied that the previous advance has already been spent and the Medical Officer concerned has certified the necessity of further expenditure. The total amount of both the advances shall not exceed Rs. 30 or four month's pay which ever is less. There is no objection to the borrower if a claim for the adjustment of the first advance even before the treatment is over and later on presenting a second claim regarding the further expenses to be adjusted the second advance.

(12)   The term "Pay" for this purpose shall mean the pay actually drawn, including personnel pay, as on the date of application but shall exclude special pay.

(II)     The advance granted under these rules should be accounted for under new subhead, "Advance for Medical Attendance and Treatment" to be opened under the head "T.III. Deposits Advances I. Civil Advances".

 

Certificate to be furnished by the Medical Officer under Rule 6

Certified that Sri/Smt…............... a member of the family of Sri/Smt…......... working as…................in the office of…...........at….........is suffering from…..........and that a sum of Rs…..........(Rupees….............) only is necessary as advance to cover the medical expenses reimbursement by Government in this case. 

Date :

 Signature :

Station :

 Designation :

 

Certificate by Medical Officer under Rule 11

Certified that Sri/Smt…..........a member of the family of Sri/Smt…..............working as…..................in the Office of the…............... at…............(Place) is still suffering from…........................and that a further sum of Rs…........(Rupees…......) only is necessary as advance to cover the reimbursable medical expenses in this case as from this date.

Date :

 Signature :

Station :

 Designation :

Note :-Strike off the unnecessary portion when the certificate relates to the Government Employee himself.

 

PART II

Rules relating to Medical Attendance of Central Government Employees and their Families, Military Personnel, Merchant Navy and Special Police Establishments.

Note :-Not Printed.

 

EXECUTIVE INSTRUCTIONS

(1)     Facilities of admission and treatment to pensioners at Government hospitals -Consolidated orders – Modifications

(2)     Medical Advance -Treating like T.A. Advance

[U.O. Note No. 5463A/167/A & L/82-1, Fin. & Plg. (Fin. Wing. Accts. & Loans), Dt. 30-3-1982]

Ref. :-

(1)     From the Acctt.-Genel., A.P., I, Hyd., Lr.No. TM/I/II/12-53/76-79/4, Dt. 27-4-1979.

(2)     G.O.Ms.No. 426, M. & H. (K 1), Dt. 28-7-1981.

Order :-

(1)     In the reference first cited, the Accountant-General, Andhra Pradesh, I Hyderabad has suggested amendments to the Andhra Pradesh Integrated Medical Attendance Rules, 1972 and has requested the Government to issue specific instructions to all the drawing and disbursing officers/all the Treasury Officers and the Pay and Accounts Officers to treat Medical Advance like advance of T.A. and Pay on transfer.

(2)     The matter has been considered carefully, keeping in the changed conditions the Drawing and Disbursing Officers, and the Treasury Officers and the Pay and Accounts Officers are hereby directed to treat the advance for Medical treatment as an advance of T.A. and Pay on transfer and efforts shall be made that such an advance for Medical treatment is adjusted within the time stipulated, avoid probable objections at a later date.

(3)     Advances for Medical Treatment

[Memo. No. 39027/724/BG/82, F.& P. (Fin. Wing-B.G.), Dt. 21-9-1982]

Ref. :-G.O.Ms.No. 1274, M. & H., Dt, 29-12-1978.

Order :-

(1)     Under the revised accounting classification which has come into force with effect from 1-4-1974, the expenditure on Medical advances was being classified under "766. Loans to Government Servants-MH. 25 Other Advances, SH (03) Advances for Medical attendance and treatment. But in consultation with the Accountant-General, Andhra Pradesh, Hyderabad certain amendments were issued to the A.P. Integrated Medical Attendance Rules, 1972, through the reference cited. Among other things it was also ordered therein that the Medical advances shall be treated like advances of Travelling Allowance and pay on transfer and the recovery must be affected by adjustment from the claim for reimbursement of medical expenses. Even though orders have been issued to the above effect, it has been brought to the notice of the Government that the Medical advances are still being accounted for under "Loans and Advances".

(2)     The Director of Treasuries and Accounts is therefore requested to issue suitable instructions to all District Treasury Officers to adopt the revised classification debiting the expenditure on Medical advances to the Service head of account instead of Loans and Advances head of account.

(4)     Reimbursement of Medical expenditure - Instructions

[U.O. Note No. 3142/K1/85-1, M. & H, Dt. 17-4-1986]

Order :-

(1)     According to Rule 5(3) (ii) of the Integrated Medical Attendance Rules, all claims for refund of expenses incurred on account of the purchase of the special medicines should be preferred in the manner indicated in Appendix-Ill. According to Para 2 (ii) of the said Appendix, the reimbursement bills arising in the Hyderabad City will be scrutinised and passed for payment by the Superintendents of the concerned Hospitals. According to Para 4 of the said Appendix, claims for reimbursement should be accompanied by an Essentiality Certificate from the Authorised Medical Attendant or from the Medical Officer in-charge of the case in the hospital.

(2)     With reference to the provisions referred to in Para 1 above, employees, of various departments of Secretariat are claiming reimbursement of expenditure incurred by them on medicines for treatment of self and family members on the basis of essentiality certificate and certificate of non-availability of the drugs given by the Authorised Medical Attendant of the concerned Hospital and sometimes certificate of non-availability of these drugs in the Secretariat dispensary, issued by the Medical Officer of Secretariat Dispensary. The Departments of Secretariat are referring such claims for reimbursement of expenditure to the Medical and Health Department for concurrence.

Reference of such cases to this department has been on the increase resulting in avoidable work load in this department and delay in reimbursing the claims. The Secretariat departments are therefore informed that the proposals for sanction of reimbursement of expenditure incurred by Government Servants which are in accordance with the provisions of rules referred to in Para 1 above, Viz., the calims for reimbursement of expenditure for treatment in Government Hospitals within the State which are accompanied by an Essentiality Certificate and certificate of non-availability of medicines from the Authorised Medical Attendant and when they are satisfied that the claim is in accordance with the provisions in Appendix-Ill to Andhra Pradesh Integrated Medical Attendance Rules, 1972, need not be referred to Medical and Health Department for remarks/acceptance. This applies to the cases referred by Heads of Departments to the Administrative Departments of Secretariat also.

(3)     However as provided in the note under Para 2 (ii) of the Appendix - III to the Integrated Medical Attendance Rules, 1972, all cases requiring Special sanction or relaxation ; clarification or interpretation of the State Medical Attendance Rules should be referred to this department invariably.

(5)     Treatment underwent in the Appollo Hospital, Madras, etc., for by-pass surgery, etc., - Certain instructions issued

(G.O.Ms.No. 69/K1/89-1,, KM. & F.W. Dept, Dt. 14-3-1989)

Ref. :-

(1)     G.O.Ms.No. 317, M&H (K l), Dt. 7-5-1986.

(2)     G.O.Ms.No. 72, I&CAD (Irrigation Ser. II) Dept., Dt. 4-2-1988.

Order :-

(1)     Certain instructions were issued in the Government Order 1st cited in respect of availment of medical treatment for Kidney transplantation and Coronory Bypass Surgery in private hospitals in the State by the Government employees. Government servants and others entitled for treatment under the Medical Attendance Rules,.1972 were permitted to undergo Kidney transplantation operation in the Mahavir Hospital, Hyderabad and Coronory Bypass Surgery in the Durga Bai Desmukh Hospital, Andhra Mahila Sabha, Hyderabad, on the letter of advice given by the Authorised Medical Attendant in the Osmania General Hospital/Nizams's Institute of Medical Sciences, Hyderabad respectively where the above operations are done. A condition was also stipulated in the G.O. first cited to the effect that those who obtain prior permission of the Director of Medical Education, Kidney Transplantation and Coronory Bypass Surgery will be eligible for reimbursement of all admissible expenditure including charges for accommodation and also for an advance as per the estimate given by the concerned hospital undertaking the operation.

(2)     Though the above facilities were extended to the Government employees for treatment, some of the Heads of Departments are sending proposals to Government recommending for sanction of the claims of the Government employees for reimbursement of the expenditure incurred by them for their treatment for Coronory Bypass Surgery and Kidney transplantation, etc., in private hospitals, like Appollo, etc., outside the State in deviation of the instructions issued in the Government Order 1st cited and though relevant instructions were issued from time to time.

(3)     The Government after careful consideration have decided not to reimburse the claims of the Government employees who undergo treatment in Appollo Hospital, Madras or any other institutions outside the State or in Hyderabad hereafter, which are not in accordance with the instructions issued in the Government Order 1st cited unless specific prior permission is obtained from the Government.

(6)     Medical treatment to Government Employees -

Reimbursement of Medical expenditure incurred - Fixing the maximum ceiling to *Rs. 40,000/-

[G.O.Ms.No. 281, H.M. & F.W. (K), Dt. 1-5-1989]

Note :-These orders as amended subsequently are applicable to the non-teaching staff of all Universities in the State-Vide of G.O.Ms.No. 542, Edn., Dt. 20-11-1998.

Ref. :-

(1)     G.O.Ms.No. 170, M&H(K1), Dt. 14-3-1985.

Order :-

In the G.O. first read above, orders were issued fixing the maximum limit of */**Rs. 40,000/- to Government Employees towards reimbursement of expenses incurred by them on medical treatment, subject to the condition specified therein.

However, several instances have come to the notice of the Government to the effect that Government Employees are claiming huge amounts towards medical treatment beyond the permissible ceiling limit of Rs. 40,000/- fixed by the Government.

Since the Government is providing free treatment to persons belonging to Weaker Sections of the society who are green-card-holders, the Government after careful examination have decided and direct that the maximum ceiling limit of */**Rs. 40,000/-(Rupees forty thousand only) be fixed for the State Government employees towards their medical reimbursement, whether they obtain treatment in the State Government Hospitals, or in other States in India, or outside India, includes Air Passage of patient and expenditure incurred towards Personal Attendant. If the treatment is required abroad, or outside the State, the Authorised Medical Attendant should certify to the effect that there is need for obtaining the treatment of the patient, i.e., outside the State, or outside India and prior

*Note :-The ceiling has been raised to Rs. 75,000/- see page 189 of this book.

**Note :-The ceiling has been raised to Rs. 1,00,000/- for major ailments i.e. Byepass Surgery, Kidney Transplantation, Cancer and Neuro Surgery. This benefit is limited for serving employees and their dependents. (G.O.Ms.No. 58, H.M. & F.W. (K), Dt. 1-5-1989)

approval of the Director of Medical Education/Government in Health Medical and Family Welfare Department should also be obtained by the person who wants to obtain treatment outside the State, and outside the Country. A certificate from the Director, Medical Education is also to be obtained by the Department concerned who process the claim putforth by the individual for sanction of the expenditure by producing the bills/ vouchers to be reimbursed. These orders shall come into force with effect from 1-5-1989.

All the Departments of Secretariat and all the Heads of Departments are informed that any claim of the Government Employees for reimbursement of their medical expenditure beyond the maximum limit of *Rs. 40,000/- as specified in Para 3 above shall not be entertained and they should issue instructions to all their subordinates to follow these orders strictly.

(7)     Medical Treatment - Cardiac Surgery - Free of charge to members of public belonging to weaker sections in Government hospitals - Orders - Issued

(G.O.Ms.No. 580, KM. & F.W. (SCK) Dept, Dt. 30-9-1989)

Order :-

Of late several requests are being made by the members of public directly or though their representatives for financial help towards payment of expenses on medical treatment and on cardiac surgery undertaken by certain hospitals under the control of the Government where such facilities are available. Govt, depending on the eligibility of the person and need for such medical treatment have been authorising the concerned hospitals for giving free treatment or for free cardiac surgery as the case may be with a request to send necessary bills to the Revenue Department for effecting payment towards the cost of consumable, disposables from out of Chief Ministers Relief Fund.

As requests for financial aid towards cardiac surgery are ever increasing and in order to rationalise the entire procedure the following guidelines are issued :

(1)     All requests made by the members of public belonging to weaker sections of society, recommended by any Department, M.L.As., MPs, Ministers, etc., shall be forwarded for examination by the Government in Health, - Medical and Family Welfare Department. No representations made by any individual or representatives of the patients shall be received by any hospital either for examination or for treatment free of cost unless specific orders are issued by the Government.

(2)     The applicant requesting free medical treatment/cardiac surgery shall be a member of weaker sections of society and shall possess a green ration card.

(3)     The bonafides of the applicant requesting free treatment for his dependent shall be verified to ascertain that the dependent's name figures in the green ration card possessed by him and is the same person for whom medical treatment is sought.

(4)     The beneficiary shall execute a bond on a five rupee stamped paper (non-Judicial) to the effect that he/she is member of the family of the green ration card holder.

(5)     The applicant shall affix a passport size of latest photograph of the beneficiary/ dependent on the righthand top corner of the applicant for and also enclose a xerox copy of the green ration card before sending to the Government.

(6)     Government in Health, Medical and Family Welfare Department after verifying the application form and if it found that the applicant or his dependent fulfills all conditions for free medical treatment/free Cardiac Surgery necessary orders will be issued to the hospitals under the control of Government where such facilities are available for free medical treatment/free cardiac surgery and only after issue of such orders the cases shall be admitted and given free treatment/surgery. Expenditure on consumables/disposables, if any shall be met by Government from out of Chief Minister's Relief Fund.

(7)     The concerned hospitals where cardiac surgery is done free of cost to any person on the orders of Government in Health, Medical & Family Welfare Department, shall at the end of every month send a statement, quoting relevant references from the Government in Health, Medical and Family Welfare Department of Health of patients, treatment given, surgery conducted and the costs involved with regard to consumables or disposables to the Revenue Department for purposes of effecting necessary payment from out of Chief Minister's Relief Fund under intimation to Health, Medical & Family Welfare Department.

(8)     Medical Attendance - Issuing of letter of advice to undergo treatment / Open Heart Surgery outside the State - Certain Instructions Issued

(Memo.No. 2113/K1/89-1, H.M. & F.W. Dept, Dt. 4-10-1989)

Order :-

(1)     It is observed that despite the instructions issued by Govt, in Memo. No. 69/K1/89-1, HM&FW, dt. 14-3-89, the authorised Medical Attendant to hospitals on outside Govt. Hospitals have indiscriminately referred cases to hospitals outside the State for treatment/Surgery without referring such case in the first instance to the Govt. Hospitals, viz., Gandhi Hospital, Secunderabad, Osmania General Hospital, Hyderabad where such facilities are already available for such treatment or to Nizam's Institute of Medical Sciences, Hyderabad which is a "REFERRAL" Hospital. On account of this the department concerned have been placed in embrassing situation, which lead to with unnecessary correspondence with Government.

(2)     Government have examined the matter carefully and direct that all the authorised Medical Attendants should refer the cases that come to them for treatment/ surgery to Osmania Genl. Hospital, Hyderabad, Gandhi Hospital, Secunderabad or Nizam's Institute of Medical Sciences, Hyderabad, of serious nature in any case they should not refer such cases to hospitals outside when facilities are available for such treatment/surgery in these government Hospitals of this State while issuing the letter of advice to Nizam's Institute of Medical Sciences, Hyderabad, they should certify that necessary facilities are not available in their Institutions. They should refer a case for Treatment/surgery outside the State only in consultation with Nizam's Institute of Medical Sciences, Hyderabad, and on obtaining a certificate that there are no facilities available in Nizam's Institute of Medical Sciences.

(3)     All the Medical Officers of the Hospitals, and Dispensaries in the State should adhere to the above orders scrupulously, any deviation of these instructions will be viewed seriously.

(9)     Facilities of admission and treatment to the pensioners and their family members in Super Specialities Hospitals - Reimbursement of medical expenditure incurred thereon

[G.O.Ms.No. 401, HM & FW (K 1), Dt. 25-6-1991]

Ref. :-

(1)     G.O.Ms.No. 35, M&H, Dt. 26-1-1981.

(2)     G.O.Ms.No. 718, M&H, Dt. 26-11-1981.

(3)     From the Secretary, The Hyderabad Pensioner's Association, Hyderabad, Ref. No. 28/B/89/HPA, Dt. 28-8-1989.

(4)     From the Director of Medical Education, Lr.Rc.No.l6793/MA.C/89, Dt. 4-12-1989.

Order :-

(1)     In the G.Os. first and second read above, it was ordered among other that the retired Government Employees are entitled to free medical treatment in all the Government Hospitals in the State and that they are not eligible to claim reimbursement of medical expenses and for medicines purchased in the open market, if any, on the prescription of the Government Medical Officers.

(2)     In the reference third read above, Secretary, the Hyderabad Pensioners Association, Hyderabad has represented that pensioners are likely to fall sick frequently due to their old age and require medical attention and that due to meagre pension they cannot afford to spend huge amounts towards medical treatment. He has therefore requested that free medical aid, in all General Hospitals under the control of Government and Super Specialities Hospitals including Nizam's Institute of Medical Sciences, Hyderabad, may be provided and necessary orders will be issued in this regard.

(3)     After careful examination, the Government have decided to provide medical treatment to all retired Government Employees and their dependents on par with serving Government Employees. In partial modification of the orders issued in the G.Os. first and second read above, Government hereby direct that medical treatment provided at Nizam's Institute of Medical Sciences, Hyderabad to the retired Government Employees and their dependents on par with serving Government Employees who suffer with serious ailments of the Heart, Kidney, Brain Cancer or any other disease or Surgery for which facilities are not available in any of the teaching hospitals in the State and for reimbursement of the cost of the treatment including consumable and disposable and medicines direct to Nizam's Institute of Medical Sciences, Hyderabad subject however to a maximum limit of Rs. 40,000/- (Rupees Forty thousand only) or as fixed by Government from time to time as in the case of serving Government Employees. The reimbursement shall not however, be allowed if they have obtained treatment in any other private hospitals. The Nizam's Institute of Medical Sciences, Hyderabad shall take up cases only on authorisation by Authorised Medical Attendant of any teaching hospitals as in the ease of serving Govt. Employees. The Nizam's Institute of Medical Sciences, Hyderabad shall take up treatment direct to the pensioners upto the limit fixed by Government subject to scrutiny of the bills by Director of Medical Education and claim reimbursement from Government.

(4)     The expenditure on this account shall be met from the concerned Office/ Department from where the Pensioner worked last and retired on attaining the age of superannuation and shall be debited to the "Salaries Head" as in the case of regular Govt. Employees.

(5)     These orders shall come into force with effect from the date of issue of orders.

(10)   Nizam's Institute of Medical Sciences - Medical treatment of Govt. Employees and their dependents - Reimbursement of expenditure - Simplification of procedure - Orders - Issued

[G.O.Ms.No. 445, HM&FW(E2), Dt. 19-7-1991]

Ref. :-

G.O.Ms.No. 609, HM&FW, Dt. 21-11-1988.

Order :-

(1)     The Government have, for sometime, been considering simplification of the procedure for treatment of Government Servants at the Nizam's Institute of Medical Sciences. 

The procedure has been outlined in the G.O. cited. Presently the Nizam's Institute of Medical Sciences is regarded as referral hospital subject to the following conditions :-

(a)      The Nizam's Institute of Medical Sciences will be a referral hospital other than for emergencies.

(b)      Referral of patients to Nizam's Institute of Medical Sciences should be from the teaching hospital with the approval of the Head of the Departments/Speciality concerned.

(c)      The referring hospital should ensure that facilities available in that hospital are fully utilised in the first instance ; and

(d)      The referring hospitals should refer the cases with all details including a referral summary.

(2)     Under the present procedure, the teaching hospitals in the State are referring cases of Government Servants requiring specialised treatment to the Nizam's Institute of Medical Sciences whenever facilities are not available with them for treatment of various ailments. The sanction of expenditure for treatment incurred at Nizam's Institute of Medical Sciences is being regulated in terms of the provisions of the Andhra Pradesh Integrated Medical Attendance Rules, 1972. These rules require that the bills of Nizam's Institute of Medical Sciences should be scrutinised by the Director of Medical Education before sanction is accorded for payment by the concerned Heads of Departments.

(3)     The above procedure has been found to be cumbersome and there are some cases of delay in the referral of even emergency cases to Nizam's Institute of Medical Sciences by the teaching hospitals. The procedure of pre-scrutiny of bills by the Director of Medical Education is also causing delays.

(4)     After due consideration, it has been decided that Government Employees or their dependants can obtain treatment at Nizam's Institute of Medical Sciences directly for the following ailments ("earmarked categories"). In respect of these cases, referral by a teaching hospital will not be required.

(a)      Acute Mycardial Infraction (Cardiology Department)

(b)      Acute renal failure (Nephrology Department)

(c)      Severe cases of head and spinal injury (Neuro-Surgery Department)

(d)      Cases of Coma (Neurology Department)

(5)     With regard to the above earmarked categories, the following procedure shall be followed :-

(a)      The Nizam's Institute of Medical Sciences need not insist on advance payment by the Government Servants and may commence treatment immediately taking into account the seriousness of the case.

(b)      The Nizam's Institute of Medical Sciences should prepare an estimate of the approximate expenditure for the treatment and hand it over to the concerned Government Employee who, in turn may apply for advance to the concerned Head of Department. The estimate of expenditure shall be calculated only with respect to items reimbursable under the Andhra Pradesh Integrated Medical Attendance Rules. This has to be ensured by Nizam's Institute of Medical Sciences. After the advance is sanctioned the amount of advance shall be made over by the Head of Department directly to Nizam's Institute of Medical Sciences. Normally, the Head of Department should ensure that the amount sanctioned as advance reaches Nizam's Institute of Medical Sciences within a period of 15 days. The amount of advances drawn shall be adjusted by preferring claims by the respective departments with the necessary certificates and vouchers.

(c)      Orders delegating powers to Heads of Departments for drawing of advances are being issued separately.

(d)      It will no longer be necessary to get the bills scrutinsed by the Director of Medical Education. The Nizam's Institute of Medical Sciences shall take necessary steps to scrutinise the bills in accordance with the Andhra Pradesh Integrated Medical Attendance Rules and forward them for payment to the Head of the Department concerned. The bills so sent must relate only to items of expenditure admissible under the Andhra Pradesh Integrated Medical Attendance Rules.

(e)      The Nizam's Institute of Medical Sciences must make its own arrangements with the Government Employee concerned for payment with regard to items of expenditure in the bill which are inadmissible under the Andhra Pradesh Integrated Medical Attendance Rules. Likewise, the Nizam's Institute of Medical Sciences must make its own arrangements with the Government Employee concerned for payment of bills it excess of Rs. 40,000/- which is the limit for reimbursement of medical expenses incurred by a Government Servant.

(6)     With regard to any matter not covered by the above procedure, the provisions of the G.O. cited shall continue to apply. In respect of the other cases, viz., cases not falling under any of the above earmarked categories, the existing instructions issued in the G.O. cited will continue to be in force.

(11)   NIMS - Medical treatment of Govt, employees and their dependents -Reimbursement of expenditure - Simplification of procedure - Regarding

(Letter No. 2706/K1/92-1, HM & FW Dept, Dt. 30-1-1992)

Ref. :-

G.O.Ms.No. 445, HM & FW, Dt. 19-7-91.

Order :-

(1)     In the G.O. cited, orders have been issued identifying the earmarked ailments one each in the Departments of Cardiology, Nephrology, Neuro-surgery and Neurology of Nizam's Institute of Medical Sciences in which the Government employees and their dependents have been permitted to approach the Nizam's Institute of Medical Sciences directly for the treatment without reference from teaching hospitals in the State. It is however noticed that the cases received from other Departments for various other ailments, the Government employees and their dependents are directly approaching the Nizam's Institute of Medical Sciences for treatment i.e., other than those identified as mentioned above and others obtaining the estimates for the treatment and approaching the government for sanction of advance to obtain treatment or for reimbursement for the treatment already obtained. In the Estimation Certificates/Bills issued by the Nizam's Institute of Medical Sciences authorities, there is no indication as to whether or not, the ailments for which treatment is sought for or obtained are those identified for the treatment in Nizam's Institute of Medical Sciences as provided in para 4 of G.O.Ms.No. 445, H.M. & F.W., Dt, 19-7-1991. In the absence of such information, it has become necessary to enter into correspondence with the Departments and Nizam's Institute of Medical Sciences to obtain the exact position in terms of the aforesaid orders thereby resulting in delay in settlement of medical claims of the employees consequently a subject of criticism.

(2)     With a view to avoid correspondence and consequential delay in settlement of medical claims of the Government employees/pensioners, I am directed to request you kindly to incorporate in the estimation certificate to be sent or on the medical bills to be given by Nizam's Institute of Medical Sciences to the Government employees or retired Government employees, as the case may be, a certificate whether or not the case is covered by the orders issued in G.O.Ms.No. 445. H.M, & F.W., dated 19-7-91 or whether it meets the requirement prescribed in G.O.Ms.No. 609, H.M. & F.W. dated 21-11.1988 (i.e., reference to Nizam's Institute of Medical Sciences from a Teaching Hospital).

(12)   Sanction of Medical Advance for Medical treatment of Govt. Employees and their dependants in NIMS, Hyd. for certain serious diseases - Delegation of powers to Heads of Departments for sanction of Advance - Orders Issued.

[G.O.Ms.No. 86, F&P, Dt. 1-6-1992]

Ref. :-

(1)     G.O.Ms.No. 609, HM&FW (E2), Dt. 21-11-1988.

(2)     G.O.Ms.No. 445, HM&FW (E2), Dt. 19-7-1991.

(3)     G.O.Ms.No. 184, HM&FW (Kl), Dt. 2-4-1992.

Order :-

(1)     In the G.O. 1st read above, Government have issued orders declaring Nizam's Institute of Medical Sciences as referral Hospital subject to the following conditions :-

(1)     The Nizam's Institute of Medical Sciences will be a referral Hospital other than for emergencies.

(2)     Reference of patients to Nizam's Institute of Medical Sciences should be from the Teaching Hospitals with the approval of the Head of the Department/Speciality concerned.

(3)     The referring hospitals should ensure that facilities available in that hospitals are fully utilised in the first instance.

(4)     The referring hospitals should refer the cases with all details including a referral summary.

(5)     The patients should be clearly informed that taking up of the case by the Nizam's Institute of Medical Sciences is dependent on the availability of accommodation and other facilities in the Nizam's Institute of Medical Sciences.

(2)     In consideration of the difficulties being experienced by the beneficiaries and also the delay involved in setting the medical claims, it has been decided to delegated the powers to the concerned Heads of Departments for sanction of Medical advances to the employees working under their administrative control in respect of the following diseases without referral by Authorised Medical Attendant vide orders' issued in G.O. 2nd read above.

(a)      Acute Myocardial In Infraction (Cardiology Department)

(b)      Acute renal failure (Nephrology Department)

(c)      Severe cases of head and spinal injury (Neuro-Surgery Department)

(d)      Cases of Coma (Neurology Department)

(3)     The medical claims of State Government Employees covered by A.P.I.M.A. Rules, 1972 can be broadly categorised into :

(i)       Claims preferred against treatment in Govt. Hospitals/Referral Hospitals/ Recognised Hospitals.

(ii)      Claims preferred against treatment in unrecognised Private Hospitals.

(iii)     Calims preferred against treatments in NIMS who were admitted direct without reference by the A.M.A. under emergency circumstances to undergo treatment for the diseases noted under Para 2 above.

(4)     At present in respect of the claims noted against Items (i) and (iii) under Para 3 above, Government is vested with the powers of sanction of medical advances to Government Employees and their dependents towards medical expenditure incurred while undergoing treatment for certain diseases.

(5)     In respect of claims preferred by the individuals either for sanction of advance or for reimbursement of medical expenditure incurred for treatment undergone in unrecognised Private Hospitals the Government would not entertain such claims normally.

(6)     After due consideration, it has been decided to delegate the powers to Heads of Departments concerned for sanction of medical advance to Government Employees and their dependents and settlement of final bills for undergoing treatment in NIMS in respect of cases referred to under G.O.Ms.No. 445, HM&FW (E2) Dept., Dt. 19-7-91 subject to the following conditions :-

(a)      the maximum amount should not exceed Rs. 50,000/- and the expenditure incurred over and above Rs. 50,000/- should be borne by the individual.

(b)      The Head of the Department should ensure that the amount sanctioned as advance shall be paid to NIMS by means of Cheque/Draft within 15 days from the date of receipt of estimation of the expenditure from the NIMS.

(c)      The advance drawn and paid to the NIMS shall be adjusted by preferring claims by the concerned Head of the Department within 3 months from the date of drawal of advance with necessary certificates and vouchers prescribed in A.P.I.M.A. Rules, 1972.

(d)      The claim sent by the NIMS must relate only to the items of expenditure admissible under the A.P.I.M.A. Rules, 1972.

(e)      The bills need not be sent to the D.M.E. for scrutiny and the claim be admitted based on the admissibility certificate issued by NIMS.

(7)     If a Government Servant seeks admission in NIMS vide orders issued in G.O.Ms.No. 609, H&M, Dt. 21-11-1988 the Head of the Department is competent to sanction advances and also the final bill following the conditions mentioned in Para 6 above. In addition he shall ensure that the patient is preferred to NIMS, Hyderabad by the Authorised Medical Attendant. The A.M.A. of the Teaching Hospitals with the approval of the Heads of the Departments/Specialists of the Hospital alone have to refer the cases to NIMS. Other Heads of Departments of any mofusall/Headquarters or City Hospitals who are not the Heads of Departments/Specialists of the Teaching Hospitals would not be reckoned as Authorised Medical Attendants, competent to refer the cases to NIMS covered vide order issued in G.O.Ms.No. 609, M&H, dated 21-11-1988.

(8)     Where the authority referring the cases to NIMS is not deemed as Authorised Medical Attendant, such cases are to be referred to Government for relaxation of A.P.I.M.A. Rules, in HM & F.W. Dept., and Finance and Planning (FW) Department for concurrence and for relaxation of A.P.I.M.A. Rules. The Head of the Department is not empowered to sanction advance if relaxation of A.P.I.M.A. Rules is involved.

(9)     The Government extend the facility available for Central Government Servant wherein a member of the family can also apply and draw the advance when the Government Servant is critically ill and hospitalised so as the avoid inconvenience. In such cases the wife or a legal heir of the Government Employee shall submit an application for sanction of advance to the Head of the Department under whom the employee is working in case the employee is critically ill and cannot sign the application. This facility is available to all Government Servants who avail of the facilities in the NIMS, Hyderabad under G.O.Ms.No. 445, H.M. & F.W. (E2) Dept, dated 19-7-1991 and G.O.Ms.No.609, H.M. & F.W. (E2) Department, dated 21-11-1988.

(10)   The advance sanctioned shall be debited to the Service Head of Account to which the pay and other allowances of the employee are being debited.

(13)   Provision of Corrective Glasses and Hearing Aids - Fixation of limit of expenditure for reimbursement - Orders - Issued

[G.O.Ms.No. 276, HM & FW (K1), Dt. 11-5-1993]

Ref. :-

(1)     G.O.Ms.No. 175, HM & FW, Dt. 7-3-1990.

(2)     Govt. Memo. No. 2118/K1/90-1, Dt. 28-4-1990.

(3)     From the Director of Medical Education, Lr.No. 14845/MA B/90, Dt. 23-8-1990.

Order :-

(1)     In the Government Order 1st cited above orders have been issued to amend the Andhra Pradesh Integrated Medical Attendance Rules, 1972. As per this amendment the cost of Artificial Limbs, Hearing Aids, Corrective Glasses, Artificial Teeth and Invalid Chatirs are reimbursable to the eligible patients who are entitled to the facilities for sanction of medical reimbursement.

(2)     Government after careful reconsideration of the above order issued in G.O.Ms.No. 175, HM & PW, dated 7-3-1990 hereby order the cancellation of G.O.Ms.No. 175, HM&FW, dated 7-3-1990.

(3)     All existing claims which have been received pursuant to the issue of G.O.Ms.No. 175, HM&FW, dated 7-3-1990 will be settled by 30-6-1993. These existing claims should pertain to claims received in pursuance of G.O.Ms. No. 175, HM &FW, dated 7-3-1990, till the date of the cancellation of the Government Order.

(4)     For settlement of the existing claims received pursuant to issue of G.O.Ms.No. 175, HM & FW, dated 7-3-1990 the scale at which the settlements have to be made has been considered by the Government and after taking into consideration the proposals received from the Director of Medical Education the Govt, hereby decide that the maximum expenditure eligible for reimbursement to the Government Employees and their family members for settlement of the existing claims preferred by them before issue of this Government Order will be as follows :-

(i) Corrective Eye Glasses inclusive of frame

Rs. 200/- (Rupees two hundred only)

(ii) Hearing Aids-All types

Rs. 300/- (Rupees three hundred only)

(iii) Hearing Aids-All types

Rs. 1,500/- (Rupees one thousand and five hundred only)

(iv) Dentures :

 

(a) Complete Denture

Rehabilitation

(Upper and Lower Jaw)

Rs. 300/- (Rupees three hundred only)

(b) Single complete denture prosthesis against natural detention (only upper Lower Jaw)

Rs. 150/- (Rupees one hundred and fifty only)

(c) Bilateral Partial edentulous condition Glass-I (Replacement of single teeth)

Rs. 50/- (Rupees fifty only)

(d) Crown- acrylic JC/Dowel Dowel Crown

Rs. 50/- (Rupees fifty only)

(e) Crown Porcelain.

Rs. 150/- (Rupees one hundred and fifty only)

(5)     Necessary order amending the Andhra Pradesh Integrated Medical Attendance Rules, 1972 in this regard will be issued separately.

(14)   Medical Attendance to State Government employees at Sri Venkateswara Institute of Medical Sciences, Tirupathi with eligibility for reimbursement / medical -advance - Orders - Issued

(G.O.Ms.No. 544, H.M. & F.W. Dept, Dt 9-11-1993)

Ref. :-

(1)     G.O.Ms.No. 445, H.M. & F.W. Dept., Dt. 19-7-1991.

(2)     G.O.Ms.No. 184, H.M. & F.W. Dept., Dt. 2-4-1992.

(3)     G.O.Ms.No. 86, Fin. & Plg. (FW) Dept, Dt. 1-6-1992.

Order :-

(1)     The medical attendance to State Government employees and their dependent family members is governed by the provisions of Andhra Pradesh Medical Attendance Rules, 1972. As an additional facility orders were issued in the Government Orders first read above allowing them to obtain treatment at Nizam's Institute of Medical Sciences directly without reference in the following medical situations with eligibility for reimbursement of the admissible expenditure therefore or for advance with reference to the estimate furnished by the Nizam's Institute of Medical Sciences subject to the monetary ceiling fixed by the Government from time to time.

(a)      Acute Mycardinal Infraction (Cardiology Department)

(b)      Acute Renal Failure (Nephrology Department)

(c)      Severe cases of Head and Spinal injury (Neuro-surgery Department)

(d)      Cases of Coma (Neurology Department)

In all other cases also the facility of treatment for them at Nizam's Institute of Medical Sciences with eligibility for reimbursement or advance is made available subject to reference to that Institute by a Specialist Head of the Department of a teaching hospital and subject to the monetary ceiling as mentioned above. Orders have also been issued in the Government Order third read above delegating powers to the Heads of Departments for the sanction of advances within the monetary ceiling for the treatment at Nizam's Institute of Medical Sciences as indicated above.

(2)     In quite a number of cases the employees working in the border districts of Nellore, Chittoor and Cuddapah are obtaining treatment in neighbouring States and coming up with requests for reimbursement. Each of these cases are being examined on merits and such of those cases, where the required treatment is not available in State Government Hospitals within the area of the State, a liberal view is being taken and such claims are being allowed in relaxation of rules on compassionate grounds in view of the distance involved in coming to State capital.

(3)     Now the Super Speciality Hospital, viz., Sri Venkateswara Institute of Medical Sciences, Tirupathi, financed by Tirumala Tirupathi Devasthanam, has commenced functioning at Tirupathi as a Society with the following specialities :

(1)     Cardiology

(2)     Cardio Thoracic Surgery

(3)     Neurology

(4)     Urology

(5)     Nephrology

(6)     Endocronology

The President, Andhra Pradesh Non-Gazetted Officers Association in his representation fourth read above has requested for according permission for treatment at this institution as at Nizam's Institute of Medical Sciences, Hyderabad.

(4)     Government have reviewed the matter including the policy as mentioned in para 2 above and hereby extend the facility of treatment at Sri Venkateswara Institute of Medical Sciences, Tirupathi to all those who are eligible for Medical Attendance under Andhra Pradesh Integrated Madical Attendance Rules, 1972 on the same lines as applicable for the treatment at Nizam's Institute of Medical Sciences, Hyderabad including the eligibility for advance. Simultaneously, Government have also decided not to allow relaxation of Andhra Pradesh Integrated Medical Attendance Rules, 1972/Orders in the cases of the type mentioned in para 2 above with immediate effect.

(5)     These orders will have prospective effect from the date of issue of this orders.

(15)   Medical Attendance facilities of admission and treatment to the Pensioners and their dependants in Super Specialities Hospitals at Nizam's Institute of Medical Sciences, Hyderabad and Sri Venkateswara Institute of Medical Sciences, Tirupathi with eligibility for reimbursement/medical advance - Orders - Issued

(G.O.Ms.No. 579, H.M. & F.W. Dept, Dt. 1-12-1993)

Ref. :-

(1)     G.O.Ms.No. 401, H.M. & F.W. Dept, Dt. 25-6-1991.

(2)     G.O.Ms.No. 445, H.M. & F.W. Dept., Dt. 19-7-1991.

(3)     G.O.Ms.No. 184, H.M. & F.W. Dept., Dt. 2-4-1992.

(4)     G.O.Ms.No. 86, Fin. & Plg. (FW) Dept., Dt. 1-6-1992.

(5)     G.O.Ms.No. 544, H.M. & F.W. Dept., Dt. 9-11-1993.

(6)     From the President, State Govt. Pensioners Association, Dt. 16-7-93.

Order :-

(1)     Orders were issued in the Government order second read above allowing the government employees and their dependant family members to obtain treatment at Nizam's Institute of Medical Sciences, Hyderabad directly without reference in the following medical situations with eligibility for reimbursement of the admissible expenditure therefor or for advance with reference to the estimate furnished by the Nizam's Institute of Medical Sciences, subject to the monetary ceiling fixed by Government from time to time :

(a)      Acute Mycardial Infraction (Cardiology Department)

(b)      Acute Renal Failure (Nephrology Department)

(c)      Severe cases of head and spinal injury (Neuro-Surgery Department)

(d)      Cases of Coma (Neurology Department).

In all other cases also the facility of treatment for them at Nizam's Institute of Medical Sciences, with eligibility for reimbursement or advances is made available subject to reference of the patient to that Institute by a Specialist/Head of the Department of a teaching Hospital and subject to the monetary ceiling as mentioned above. Orders have also been issued in the Government Order fourth read above delegating powers to the Heads of Departments for the sanction of advances within the monetary ceiling for the treatment at Nizam's Institute of Medical Sciences, Hyderabad as indicated above.

(2)     In the G.O. fifth read above orders have been issued extending the facility of treatment at Sri Venkateswara Institute of Medical Sciences, Tirupathi to all those who are eligible for medical attendance under Andhra Pradesh Integrated Medical Attendance Rules, 1972 on the same lines as applicable for the treatment at Nizam's Institute of Medical Sciences, Hyderabad including the eligibility for advance.

(3)     In respect of State Government Pensioners, orders were issued in the Government order first read above to the effect that medical treatment be provided at Nizam's Institute of Medical Sciences, Hyderabad to the retired Government employees and their dependants on par with serving Government employees who suffer with serious ailments of the Heart, Kidney, Brain, Cancer or any other disease or surgery for which facilities are not available in any of the teaching hospitals in the State and for reimbursement of the cost of the treatment including consumables and disposables and medicines direct to Nizam's Institute of Medical Sciences, Hyderabad subject to however to a maximum limit of Rs. 40,000/- (Rs. Forty thousand only) or as fixed by Government from time to time as in the case of serving Government employees. It was also ordered therein that the Nizam's Institute of Medical Sciences, Hyderabad shall take up cases only on authorisation by Authorised Medical Attendant of any teaching hospitals as in the cases of serving Government employees.

(4)     The President State Government Pensioner's Association, Hyderabad in his representation sixth read above, has stated that the pensioners are facing difficulties on account of the cumbersomeness of the existing procedure and they are also experiencing delays in the referral of emergency cases to Nizam's Institute of Medical Sciences, Hyderabad by the teaching Hospitals. He has therefore requested to issue orders extending the concessions and facilities provided to serving Government employees in G.O.Ms.No. 445, Health, Medical and Family Welfare, Department dated 19-7-1991 and G.O.Ms.No. 86, Finance and Planning (FW) Department dated 1-6-1992 to State Government Pensioners. Further, he has also requested that the Pensioners and their dependants in Rayalaseema Region and Nellore Districts may be permitted to obtain treatment at the Super Speciality Hospital, Tirupathi on the ana'ogy of the procedure laid down in respect of Nizam's Institute of Medical Sciences, Hyderabad.

(5)     After careful examination, the Government here by extend the facility of treatment at Nizam's Institute of Medical Sciences, Hyderabad and Sri Venkateswara Institute of Medial Sciences, Tirupathi to the State Government Pensioners and their dependent Family member on the lines similar to those provided for serving Government employees and their dependant family members as detailed in paras first and second read above including the facility of advance to the extent of ceiling amount of Rs. 50,000/ - as per G.O. fourth read above.

(16)   Sanction of Medical Advance to Government employees - Reimbursement for treatment, etc., for second time - Orders - Issued

(G.O.Ms.No. 223, H.M. & F.W. Dept., Dt. 23-4-1994)

Ref. :-

(1)     G.O.Ms.No. 170, M&H, Dt. 14-3-1985.

(2)     G.O.Ms.No. 281, H.M. & F.W. Dept., Dt. 1-5-1989.

(3)     G.O.Ms.No. 184, H.M. & F.W. Dept, Dt. 2-4-1992.

Order :-

(1)     Orders were issued in the Government orders 2nd read above fixing ceiling of reimbursement amount for the treatment obtained inside or outside India as Rs. 40,000/-. Subsequently orders were issued in the Government order 3rd read above increasing the ceiling of reimbursable amount from Rs. 40,000/- to 50,000/-.

(2)     The issue as to how the ceiling is applicable to Government officials was examined earlier and it was decided that it will apply to the entire treatment of an ailment including the expenditure towards tests and examination, operations if any and for post operative treatment whatever may be the duration of the treatment. Subsequently this decision was again revised in consultation with Finance and Planning (FW) Department regarding the applicability of ceiling for each spent in treatment and whether the employees can be allowed reimbursement or advance, as the case may be, according, to rules for the second and subsequent operations even including the operations for the same ailments.

(3)     The Government, therefore hereby order that the Government officials shall be allowed reimbursement or advance as the case may be according to rules for the second and subsequent operations even including the operations for the same ailments.

(17)   Medical treatment of Govt, employees/retired employees and their dependents - Reimbursement of expenditure - Treatment in private hospitals within the State and outside the State - Orders - Issued

(G.O.Ms.No. 38, H.M. & F.W. (K1) Dept, Dt. 23-1-1996)

Order :-

(1)     The Pay Revision Commission has made certain observations in regard to the medical facilities to the Government employees and retired employees and their dependents in teaching hospitals and also private hospitals within the State as well as outside the State.

(2)     The Government have constituted a Committee to go into the recommendations of the Pay Revision Commission and submit suggestions/recommendations. The said committee suggested the following recommendations :

(i)       that the existing system of reference of teaching hospitals shall be continued.

(ii)      that they have reiterated the recommendations made in 1986 to extend the facility of wellknown hospitals outside the State also.

(iii)     the maximum ceiling of Rs. 50,000/- may be continued and the same could be reviewed periodically. In respect of treatment in hospitals outside, the State with the permission of the Government the bills may be settled subject to scrutiny by director of Medical Education regarding entitlements of the officials who undergo treatment in such hospitals.

(iv)    Even in respect of twin cities also, where specialised treatment is available only in private hospitals which is not available in Government hospitals, the employees may be given the benefit of treatment in such hospitals subject to payment according to the entitlements and within the ceiling subject to scrutiny of bills by the Director of Medical Education.

(v)      In respect of suggestions at items (ii) to (iv) above, reference from Superintendent of a teaching hospital/Superintendent of District Headquarters hospitals, except in respect of cases like "Acute Mycordial Infraction" as may be specified, shall be necessary.

(3)     The above recommendations have been sent to the Director of Medical Education for his remarks and to suggest the hospitals which could be recognised for purposes of reimbursement. The Director of Medical Education considering the recommendations of the High Power Committee has submitted proposals to Government. After careful consideration of the recommendations of the Director of Medical Education, Government hereby permit the employees both serving and retired to secure treatment in the private hospitals both within and outside the State.

(4)     Under Rule 7 of the AP.I.M.A. Rules 1972 Government hereby recognised the following Private Hospitals within and outside the State for treatment to the Government employees, retired employees and their dependents.

 

LIST OF REFERRAL HOSPITALS (Private)

S.No.

Name of the Hospital

G.O.No.

Date

1.

Appollo Hospital, Hyderabad

38

23.1.96

2.

Medwin Hospital, Hyd.

38

23.1.96

3.

C.D.R. Hospital, Hyd.

38

23.1.96

4.

Mediciti Centre, Hyd.

38

23.1.96

5.

Satya Kidney Centre, Hyd.

38

23.1.96

6.

Seven Hills Hospital, Vishakapatnam

38

23.1.96

7.

Kamineni Hospital, Hyd.

38

23.1.96

8.

Sree Padmavathi Orthopaedic & Surgical Nursing Home, Hyd.

38

23.1.96

9.

Appollo Hospitals, Chennai.

38

23.1.96

10.

Sankara Netralaya, Chennai

38

23.1.96

11.

Adayar Cancer Centre, Madras

38

23.1.96

12.

Vijaya Hospital, Vijaya Heart Foundation, Madras

38

23.1.96

13.

C.M.C., Vellore

38

23.1.96

14.

Nimhans, Bangalore

38

23.1.96

15.

Kidwai Memorial Cancer Hospital, Bangalore

38

23.1.96

16.

Tata Memorial Cancer Hospital, Bombay

38

23.1.96

17.

Bibi General Hospital and Cancer Centre, Hyd.

713

22.5.97

18.

Citi Cardiac Research Centre, Vijayawada

713

22.5.97

19.

Durga Bai Deshmukh Hospital, Hyd.

258

15.6.96

20.

L.V. Prasad Eye Institute, Hyd

199

16.5.98

21.

Owaisi Hospital, Hyd.

150

20.5.98

22.

L.V. Prasad Eye Institute, Hyd.

150

20.5.98

23.

Mahaveer Hospital, Hyd.

150

20.5.98

24.

Yashoda Hospital, Hyd.

150

20.5.98

25.

Usha Cardiac Centre, Hyd.

150

20.5.98

26.

Care Hospital, Hyd.

150

20.5.98

27.

Laxmi Ayurveda Hospital, Hyd.

113

25.4.98

28.

Swatantra Hospital, Rajahmundry

402

3.9.98

29.

Usha Mullapudi Cardiac Centre, Hyd

449

24.11.2k

30.

AP. Super Speciality Dental Hospital, Hyd

38

24.1.01

31.

Indo-American Cancer Institute and Research Centre, Hyd.

133

9.4.01

32.

Global Hospital and Institute of Gastroentrology & Laparoscopic Surgery, Hyd.

1%

24.5.01

33.

Care Hospital, Viskha (Visakha Hospitals & Diagnositics

 

 

 

Private Limited)

223

16.6.01

34.

Aditya Hospital, Hyd.

282

13.7.01

35.

Aware Hospitals, Hyd.

328

23.8.01

36.

Mythri Multi Speciality Hospital, Hyd.

329

23.8.01

37.

Jaya Hospital, Hanamkonda

331

28.3.01

38.

Bollineni Ramanaiah Memorial Hospital Pvt.Ltd., Nellore.

372

1.10.01

39.

Image Hospitals, Hyd.

462

11.12.01

40.

Pratima Institute of Medical Sciences, Nagnur, Karimnagar

36

13.2.02

41.

Charita Sri Hospital, Vijayawada

169

18.5.02

42.

Vijaya Health Care Hospital, Secunderabad.

339

8.8.02

43.

Yashoda Hospital, Somajiguda, Hyd.

462

9.12.02

44.

Smiline Dental Hospital, Hyd.

464

18.8.03

45.

F.M.S. Dental Hospital, Hyd.

378

15.7.03

46.

Kshema Speciality Dental Hospital, Hyd.

106

18.03.04

47.

Remedy Heart Institute, Hyd.

105

18.03.04

48.

Saivani Hospital, Hyd.

479

29.08.03

49.

Sai Krishna Super Splty. Hospital, Hyd.

484

03.09.03

50.

Rohini Medicare Hospital, Hanamkonda.

485

03.09.03

51.

Rainbow Children Hospital, Hyd.

493

11.09.03

52.

Dr. Gouds Dental Hospital, Hyd.

119

29.03.04

38.

Bollineni Ramanaiah Memorial Hospital Pvt.Ltd., Nellore.

372

1.10.01

39.

Image Hospitals, Hyd.

462

11.12.01

40.

Pratima Institute of Medical Sciences, Nagnur, Karimnagar

36

13.2.02

41.

Charita Sri Hospital, Vijayawada

169

18.5.02

42.

Vijaya Health Care Hospital, Secunderabad.

339

8.8.02

43.

Yashoda Hospital, Somajiguda, Hyd.

462

9.12.02

44.

Smiline Dental Hospital, Hyd.

464

18.8.03

45.

F.M.S. Dental Hospital, Hyd.

378

15.7.03

46.

Kshema Speciality Dental Hospital, Hyd.

106

18.03.04

47.

Remedy Heart Institute, Hyd.

105

18.03.04

48.

Saivani Hospital, Hyd.

479

29.08.03

49.

Sai Krishna Super Splty. Hospital, Hyd.

484

03.09.03

50.

Rohini Medicare Hospital, Hanamkonda.

485

03.09.03

51.

Rainbow Children Hospital, Hyd.

493

11.09.03

52.

Dr. Gouds Dental Hospital, Hyd.

119

29.03.04

(5)     The above Private Hospitals both within the State and outside the State shall be regarded as referral hospitals subject to the following conditions :

(a)      The above private hospitals will be referral hospitals for all types of cases including Acute Mycordial Infracture ; Acute Coronary Disease, Acute Renal Failure; Severe cases of Head and Spinal Injury and cases of Coma.

(b)      Referral of patients to the above private hospitals should be from the Director, Nizam Institute of Medical Sciences, Hyderabad/Sri Venkateswara Institute of Medical Sciences, Tirupathi in respect of above cases, only on a Certificate given by the Director, Nizam's Institute of Medical Sciences, Hyderabad/Director, Sri Venkateswara Institute of Medical Sciences, Tirupathi stating that Nizam's Institute of Medical Sciences/ Sri Venkateswara Institute of Medical Science will not be able to cope with the work load in the interest of the health of the patient such a reference to Private Hospitals is essential.

(c)      The referring hospitals should ensure that facilities available in those hospitals are fully utilised in the first instance.

(6)     The ceiling of Rs. 50,000/- (Rupees Fifty thousand only) fixed by the Govt, vide G.O.Ms.No. 184, Health, Medical and Family Welfare, dated 2-4-1992 for reimbursement to Government employees including pensioners will be continued.

(7)     In respect of treatment in the above Private Hospitals with prior permission, the bills may be settled subject to scrutiny by Director of Medical Educational about the entitlement.

(18)   Re-imbursement of Expenditure - Treatment in Private recognised Hospitals within and outside the State - Admissibility of Medical Expenditure, with 20% cut on eligible amount without referral from Nizam's Institute of Medical Sciences, Hyderabad/Sri Venkateshwara Institute of Medical Sciences, Tirupathi in cases of emergencies - Orders - Issued

(G.O.Ms.No. 175, HM. & F.W. (K1) Dept. Dt. 28-5-1997)

Ref. :-

(1)     G.O.Ms.No. 38, HM & FW, Dt. 23-1-1996.

(2)     G.O.Ms.No. 258, HM & FW, Dt. 15-6-1996.

(3)     From the President, APNGO's Association, Representation dated 22-3-1996 and representation from certain service Associations.

(4)     From Dir. of Medical Edn., Lr. No. (RC) 3773/MA.A/96, Dt. 9-10-1996.

Order :-

(1)     In the Government orders 1st and 2nd read above orders were issued permitting the State Government Employees, both serving and retired to secure treatment in Private Hospitals within and outside the State indicating therein that under Rule 7 of the Andhra Pradesh Integrated Medical Attendance Rules, 1972, on a reference made by Nizam's Institute of Medical Sciences/Sri Venkateshwara Institute of Medical Sciences.

(2)     In the reference 3rd read above the Andhra Pradesh Non-Gazetted Officer Association and some other Service Associations represented that the orders issued in the Government Orders 1st and 2nd read above are not beneficial to the employees because of the condition that the employee has to obtain a referral certificate from Nizam's Institute of Medical Sciences, Tirupathi to get treatment in Super Speciality Hospitals within or outside the State and requested that this stipulation be omitted.

(3)     It has been observed that a number of cases are being referred to Government for relaxation of the Andhra Pradesh Integrated Medical Attendance Rules, 1972 when the treatment has been obtained directly at the Private Hospitals without referral from Nizam's Institute of Medical Sciences, Hyderabad/Sri Venkateshwara Institute of Medical Sciences, Tirupathi in view of the serious nature of the patient and lack of sufficient time to obtain such referral letter from the hospitals stated above.

(4)     After careful consideration of this issue in consultation with the Director of Medical Education, the Government have decided to permit employees both serving and retired and also to their dependants, to secure treatment in the Private Hospitals recognised in the Government Orders 1st and 2nd read above, when the case is serious which required immediate treatment and there is no sufficient time to get referral letter from Nizam's Institute of Medical Sciences, Hyderabad/Sri Venkateswara Institute of Medical Sciences, Tirupathi. All the competent authorities are therefore permitted to sanction reimbursement of Medical expenses for the treatment in Private Hospitals recognised in the Government Orders 1st and 2nd read above after satisfying themselves that the patient was admitted in the hospital in a very serious condition and it was an emergency case and there was no sufficient time to obtain referral letter from Nizam's Institute of Medical Sciences, Hyderabad/Sri Venkateswara Institute of Medical Sciences, Tirupathi, if necessary after obtaining a certificate from the hospital to that effect and after obtaining copy of the case sheet. In all such cases of the treatment without referral letter, a 20% cut has to be imposed on the eligible amount after getting the bills scrutinised by the Director of Medical Education, Hyderabad.

(5)     All the Departments of Secretariat and all Heads of Departments are also informed that such cases covered under para 4 above need not be referred for relaxation and the authority competent to sanction the medical reimbursement can sanction such reimbursement in the above cases also. In all other cases where the competent authority though not satisfied with the alleged seriousness of the condition of the patient, but when the patient has obtained treatment at a private hospital directly on his own choice shall be referred to Government for relaxation when the Heads of Departments consider that there is genuine cause for anxiety and recommend for relaxation.

(6)     All Departments of the Secretariat and all Heads of Departments are informed that the rejected cases shall not be reopened and the cases pending as on the date of this order with the concerned competent authorities may be disposed of as per above order.

(19)   Medical Attendance to Government Employees/Retired Employees -Reimbursement of treatment etc. incurred - Raising of maximum ceiling from Rs. 50,000 to Rs. 75,000/- - Orders - Issued.

(G.O. Ms. No. 161, H. M & F.W (Kl) Dept., dated 05-05-2000)

Ref. :-

(1)     G.O. Ms. No. 170, M & H, Dept., dated 14-03-1985.

(2)     G.O. Ms. No. 281, H. M & F.W, Dept., dated 01-05-1989.

(3)     G.O. Ms. No. 184, H. M & F.W (K1), Dept, dated 02-04-1992.

Order :-

(1)     Orders were issued in the Government Order third read above, fixing the maximum limit at Rs. 50,000/- (Rupees fifty thousands only) to Government employees towards reimbursement of expenses incurred by them on medical treatment, subject to the conditions specified therein.

(2)     The President, A.P. Retired Government Employees Association and Andhra Pradesh Non-Gazetted Officers Association in their representations fourth and fifth read above, have requested the Government to enhance the ceiling from Rs. 50,000/- to Rs. 1,50,000/- since the cost of treatment is invariably exceeding Rs. 50,000/-.

(3)     The Pay Revision Commission, 1999 has recommended to enhance the ceiling limit from Rs. 50,000/- to Rs. 75,000/- for reimbursement of the medical expenses to State Government employees.

(4)     Government after careful examination of the matter, have decided that the maximum ceiling of Rs. 50,000/- reimbursable to Government employees/ Retired employes and their dependents, towards reimbursement of medical expenditure shall be raised from Rs. 50,000/- to Rs. 75,000/- (Rupees seventy five thousand only) subject to the conditions existing now. Any expenditure in excess of the enhanced ceiling limit of Rs. 75,000/- shall however be borne by the Government employees/Retired Employees and their dependents themselves. However, the procedure of requirement of referral letter by NIMS or SVIMS to obtain treatment in recognised private hospitals shall be continued.

(20)   Certain guidelines for referral of Insured Persons and their beneficiaries and reimbursement of medical bills - Orders - Issuedi

(G.O. Ms. No. 117, HM & FW(Q2) Department, dated 27-03-2000)

Ref. :-

(1)     G.O. Ms. No. 364, H M & F W (Q2) Dept., dated 18-07-94.

(2)     G.O. Ms. No. 134, H M & F W (Q2) Dept, dated 28-03-95.

(3)     G.O. Ms. No. 346, H M & F W (Q2) Dept., dated 28-08-95.

(4)     From the DIMS, Hyderabad Lr. Rc. No. 16943/AIB/98, dated 21-07-99.

Order :-

(1)     The Director of Insurance Medical Services, Hyderabad in his letter 4th read above submitted certain proposals. Among other things he has proposed for constitution of Special Scrutiny Committee for scrutiny of the reimbursement bills.

(2)     The Government after examination of the proposals submitted by the Director of Insurance Medical Services, Hyderabad hereby decided and ordered to constitute "Special Scrutiny Committee" at the Directorate level for settlement of the medical reimbursement bills and credit bills of various corporate hospitals for a proper check and to avoid any split of bills by the patients for the same treatment for the same period with the following members:

(1)     Civil Surgeon Specialist (Cardiology): ESI Hospital, Sanathnagar/Nacharam/Ramachandrapuram. (Senior-most CSS in the same discipline).............. Member

(2)     Civil Surgeon Specialist (Anaestheisa): ESI Hospital, Sanathnagar/Nacharam/Ramachandrapuram. (Senior-most CSS in the same discipline).............. Member

(3)     Civil Surgeon Specialist (Orthopaedics): ESI Hospital, Sanathnagar/Nacharam/Ramachandrapuram. (Senior-most CSS in the same discipline).............. Member

(3)     The Government also ordered that where the facilities are not available in the Government hospital, the patients may be referred to Nizam's Institute of Medical Sciences/ Sri Venkateshwara Institute of Medical Sciences and if facilities are not available in the said Institutions the patients can be referred to the recognised corporate hospitals for the investigations/diseases given in Annexure through Hospitals Level Referral Committee as referred to in the references 1st to 3rd read above. Where the treatment facilities are not available within the State in the said recognised hospitals and essential to be referred to outside the State for treatment, all such cases shall be referred to Government, for approval for administrative as well as financial sanction. In such cases the maximum ceiling shall be restricted to Rs. 75.000/- (Rupees Seventy five thousand only) irrespective of the claim

(4)     The Government further ordered that:

(i)       Patients who are admitted directly in an emergency in NIMS/SVIMS and other recognised corporate hospitals without a referral from any ESI Hospital have to incur the expenditure and submit the bills for reimbursement. The following diseases are recommended only for reimbursement in "emergency admissions"

(a)      Acute Myocardial Infraction (Heart Attack)

(b)      Accidents involving head/Spine and crush injuries

(c)      Patients in Coma

(d)      Acute Paralytic Stroke

(e)      Acute Poisoning

(ii)      All claims of medical reimbursement are subject to a ceiling of Rs. 75,000/- (Rupees Seventy five thousand only).

(iii)     20% cut on admissible bills which are on par with NIMS tariff will be imposed, where the patient was admitted in emergency directly without referrals

(5)     The Director of Insurance Medical Services shall take farther necessary action in the matter.

Annexure to G.O. Ms. No. 117, H. M. & F. W. (Q2) Department, Dt. 27-03-2000

Diseases

Investigations

1. Myocardial Infraction and other cardiac diseases needing Surgical treatment or Cardiac Interventions

1. 2-D Echo Color Doppler

2.

Acute Renal Failure and end state renal Diseases

2.

T.E.E

3.

Severe Head, Spinal Injuries and Crush Injuries

3.

Holter Monitor

4.

Coma

4.

R.N.V.

5.

Malignant Diseases

5.

Stress Thallium and other Angiograms

6.

Neo-natal and Congenital emergencies including conditions needing Plastic Surgery.

6.

C.A.G.

7.

Posterior Segment Diseases and Injuries of Eye

7.

Cardiac cathetorisaton

8.

Blood Diseases

8.

C.T.scan

9.

Acute Poisoning

9.

M.R.I. Scan

10.

E.N'.T, total Laryngectomy and Stapidectomy

10.

Tissue Typing

 

 

11.

Hormonal Evaluation

 

 

12.

Evaluation of certain Drug Level Essay

 

 

13.

Fluroscine Retinograph

 

 

14.

Collagen Profile

 

 

15.

Allergy Tests

 

 

16.

Special Culture and Sensitivity Tests

 

 

17.

H.I.V. Western Blott

 

 

18.

Hepatic Profile

 

 

19.

Special Biopsy Tests

 

 

20.

Audiometry

 

 

21.

Isotome Investigation

(21)   Reimbursement of expenditure for the treatment at private recognised hospitals within and outside the State and at Government Hospitals - Imposing of 20% cut on the admissible amount - Scrutiny of bills by Director of Medical Education and by the Superintendents of Government Hospitals - Orders - Issued.

(G.O. Ms. No. 373, H. M. & F. W. (Kl) Dept., dated 20-10-2000)

Ref. :- 

(1)     G.O. Ms. No. 38, H. M. & F. W. (Kl) Dept., dated 23-01-1996

(2)     G.C. Ms. No. 175, H. M. & F. W. (Kl) Dept, dated 29-05-1997.

(3)     From Finance and Planning (FW-PC. 1) Dept. D.O. Lr. No. 33081-A/ 542/PC. 1/99 Dated: 31.08.1999.

Order :-

(1)     In the Government Order first read above, orders were issued permitting the State Government Employees both serving and retired and their dependents to secure treatment in Private Hospitals within and outside the State indicated therein under Rule 7 of Andhra Pradesh Integrated Medical Attendance Rules, 1972 on a reference made by Nizam's Institute of Medical Sciences, Hyderabad/Sri Venkateswara Institute of Medical Sciences. Tirupathi.

(2)     In the reference second read above, the Government have permitted all the Competent Authorities to sanction reimbursement of medical expenses for the treatment at private recognised hospitals after satisfying themselves that the patient was admitted in the hospital in a very serious condition and it was an emergency case and there was no sufficient time to obtain referral letter from Nizams Institute of Medical Sciences, Hyderabad/Sri Venkateswara Institute of Medical Sciences, Tirupathi if necessary after obtaining a Certificate from the hospital to that effect and after obtaining copy of the case sheet. In all such cases of the treatment without referral letter a 20% cut has to be imposed on the eligible amount after getting the bills scrutinised by the Director of Medical Education, Hyderabad.

(3)     The Pay Revision Commission, 1999 has recommended that in case of treatment in recognised Corporate Hospitals without prescribed referral letter where reimbursement is recommended by the Director of Medical Education after thorough scrutiny, the cut imposed may be reduced from the present 20% to 10%. However, the referral itself must be insisted upon and it is only in the extreme cases of emergency that claims not supported by referral might be considered/honoured.

(4)     After careful examination of this issue in consultation with Finance and Planning (Finance Wing) Department, Government have decided to continue the existing procedure of 20% cut. The emergency certificate issued by the private hospital where treatment was obtained in emergency condition in a private hospital should be scrutinised and countersigned by the Director of Medical Education.

(5)     In case of treatment in Government Hospitals, Government also decided to do away with scrutiny of bills by Director of Medical Education, Hyderabad subject to scrutiny, and countersigning of the bills by the Superintendent of hospital (who is of Additional Director rank).

(22)   Nizam's Institute of Medical Sciences - Medical treatment of State Government Employees, Retired Employees and their Dependents - Reimbursement of Expenditure for all diseases without referral letter, etc. - Orders - Issued.

(G.O. Ms. No. 134, H.M. & F.W. (Kl) Department, dated 09-04-2001)

Ref. :- 

(1)     G.O.Ms. No. 445, H.M. & F.W, (E2) Department, dated 19-07-1991.

(2)     G.O. Ms. No. 175, H.M. & F.W. (Kl) Department, dated 29-05-1997.

Order :-

(1)     In the G.O. 1st read above Government have permitted the Government employees and their dependents to obtain treatment at Nizam's Institute of Medical Sciences for four earmarked diseases referred to therein without referral letter from Teaching Hospitals and reimburse in full admissible amount without scrutiny of the bills by the Director, Medical Education. Hyderabad.

(2)     In the G.O. 2nd read above Government have permitted the employees both serving and retired employees and also to their dependents to get the treatment at Recognised Private Corporate Hospitals under emergency circumstances without referral letter from Teaching Hospitals duly imposing 20% cut on the admissible amount,

(3)     Government have now decided that the State Government employees/Retired employees and their dependents may be permitted for full admissible reimbursement without imposing 20% cut for the treatment for all the diseases other than the earmarked four ailments in Nizam's Institute of Medical Sciences, Hyderabad directly, under emergency circumstances without referral letter from Teaching Hospitals subject to certain conditions.

(4)     Government after careful consideration of the matter have decided to permit Government employees both serving and retired and also their dependents to secure treatment for all diseases at Nizam's Institute of Medical Sciences, Hyderabad directly without referral letter from Teaching Hospitals "under emergency circumstances" subject to conditions mentioned in para 4 of G.O. Ms. No. 175, Health, Medical and Family Welfare (Kl) Department, dated 29.05.1997. In all such emergency cases of treatment without referral letter, imposing of 20% cut and scrutiny of bills by Director of Medical Education need not be insisted.

(5)     This order shall come into force with effect from 9-04-2001.

(23)   OP treatment at NIMS Hospital - Medical Reimbursement Claims of employees/ retired employees - Clarification - Issued.

(Memo. No. 40484/204/A2/2001, Fin. (Admn.lll) Dept., dated 06-02-2002)

Ref. :-

PAO Lr. No. PAO/Admn./Bills/2001-02/Medical/43, Dt. 13-12-2001

Order :-

The attention of the Pay and Accounts Officer, Hyderabad is invited to the para 3 of reference cited and he is informed that OP treatment at NIMS Hospital is not admissible as per APIMA Rules, 1972. With reference to point (iv) maximum ceiling amount of Rs. 75,000/- only is reimbursable if it is considered by the concerned departments as per existing rules in force. However the OP treatment at NIMS Hospital is not admissible as per the APIMA Rules, 1972.

(24)   The Andhra Pradesh Integrated Medical Attendance Rules, 1972 -Recommendations of the Committee for revision of the Rules - Orders - Issued.

(G.O. Ms. No. 74, HM & FW(K1) Dept., Dt. 15-03-2005)

Ref. :-

(1)     G.O.Ms.No.465, HM&FW(K1) Deptt., Dt. 18-8-2003.

(2)     Govt.Memo.No.l8300/Kl/2003-l, Dt. 8-9-2003.

(3)     From the DME, A.P., Hyd, Lr.Rc.No.20866/MA-A/03, Dt. 18-12-03.

(4)     Govt.Lr.No.l8300/Kl/2003-2, Dt. 31-1-2004.

(5)     From the President, A.P. Sect? Association, Hyd. repn. Dt. 19-7-2004.

(6)     Govt. Lr. No. 18300/K1/2003-4, Dt. 4-8-2004.

(7)     G.O. Ms. No. 250, HM & FW(K1) Deptt., Dt. 11-8-2004.

(8)     From G.A. (SW-II) Deptt., U.O.Note No. 101207/SWII-A1/2004-3, Dt. 9-9-2004.

(9)     Govt. Lr. No. 18300/K1/2003-2, Dt. 15-9-2004.

(10)   G.O. Ms. No. 413, GA (Poll-D) Deptt, Dt. 9-12-2004.

(11)   From Sri N. Narasimhaiah. MLA. reptn Dt. 29-11 -2004.

(12)   From the DME, A.P., Hyd.. Lr.Rc.No.20866/MA-A/03. Dt. 28-12-04.

Order :-

(1)     Government have issued Andhra Pradesh Integrated Medical Attendance Rules, 1972, applicable to State Government employees and their dependents, employees of local bodies, students of Medical Colleges, members of State Legislature, A.l.S. Officers. A.P. State Higher Judicial officers etc. Many private hospitals both in the State and out side the State have been recognised as referral hospitals, for the treatment to the above category of persons on reimbursement basis. There is no uniform rates being charged from the patients by these private hospitals. In Government hospitals, various medical facilities are provided with latest equipments for the treatment to general public and also to the employees. Since the issue of the rules. Government have issued amendments /orders /Clarifications from time to time to the said rules. Therefore, some of the provisions in the said rules became outdated. Due to the above position. Government felt that there is a need to review all the provisions in Andhra Pradesh Integrated Medical Attendance Rules. 1972 and modification and re-issue the rules. Accordingly in the G.O. first read above. Government have appointed a committee under the chairmanship of Director General of Medical and Health Services and Commissioner. A. P. Vaidya Vidhana Parishad for revision of Andhra Pradesh Integrated Medical Attendance Rules. 1972 and to submit report to Government. Various terms of reference was specified thereon. In the G.O. seventh read above, the Director of Medical Education has been appointed as Chairman of the said Committee, due to resignation of the Director General Medical and Health Services and Commissioner, A.P. Vaidya Vidhana Parishad. As per the terms of the reference of the committee. Government have referred various issues relating to medical reimbursement. In the reference fifth read above, the President, Andhra Pradesh Secretariat Association has also represented for reimbursement facility for Out Patient treatment at Nizam's Institute of Medical Sciences, Hyderabad / private recognised hospitals, removal of 20% cut on the claim and extend credit facility for obtaining treatment under emergency conditions in private recognised hospitals. This representation was also referred to the Committee.

(2)     In the reference 11th read above, Sri N.Narasimhaiah M.L.A. has represented that Out Patient treatment to M.L.A.s may also be allowed on credit basis, to enable to get tests like M.R.I., C.T. Scan etc. and save the health of V.V.I.Ps.

(3)     In the letter 12th read above, Chairman of the Committee for revision of Andhra Pradesh Integrated Medical Attendance Rules, 1972 and Director of Medical Education has submitted the recommendations of the committee and its report to Government. The Director of Medical Education has stated that the committee has met on 24-10-03. 25-11-03. 23-12-03, 25-2-04. 12-8-04. 19-10-04 and 16-11-04 and examined various issues. A sub committee was constituted for finalisation of package rates.

(4)     The Director of Medical Education has also stated that the following nine service associations have been requested to give suggestions on Andhra Pradesh Integrated Medical Attendance Rules:

(1)     A.P. Secretariat Employees Association, Hyderabad.

(2)     A.P. Non-Gazetted Officers Association, Hyderabad

(3)     A.P. Teachers Federation, Hyderabad

(4)     The Secretary, A.P. Revenue Employees Association.

(5)     A.P.T.N.G.O. Association

(6)     A.P.U.T.F Association.

(7)     A.P.P.R.T. Union, Hyderabad.

(8)     A.P. State Government Retired Employees Association.

(9)     A.P. Secretariat Women Employees Welfare Association.

(5)     The General Secretary, A.P. State Government (Retd.) Employees Association and Organising Secretary of A.P. State Government Employees. Association have attended the meeting of the committee held on 8-12-2003. The Director of Medical Education has also stated that the service associations have been reminded on 11-12-2003 to submit their views regarding revision of Andhra Pradesh Integrated Medical Attendance Rules 1972. The following service associations have sent their suggestions in the matter:-

(1)     A.P. State Government Retired Employees Association.

(2)     A.P. Secretariat Employees Association, Hyderabad.

(3)     A.P. Secretariat Women Employees Welfare Association.

(4)     P.R.T.U. & UTF (Teacher Associations)

(6)     The Director of Medical Education has stated that the sub-committee has recommended that the rates prescribed by Central Government Health Scheme may be adopted by State Government also for sanctioning reimbursement. The recommendations of sub committee have been accepted by the committee. He has furnished the recommendations for incorporation and revision of Andhra Pradesh Integrated Medical Attendance Rules rules, 1972.

(7)     The Director of Medical Education has requested the Government to consider and issue necessary orders in the matter at an early date.

(8)     The recommendations of the Committee includes adoption of Central Government Health Scheme package rates for the reimbursement of medical expenses incurred by State Government employees, their dependents, retired State Government pensioners and their family members etc., allowing medical reimbursement for the treatment obtained at Nizam's Institute of Medical Sciences, Hyderabad, Sri Venkateswara Institute of Medical Sciences, Tirupati and all Government Hospitals as Out-Patients and follow-up treatments. As regards recognised private hospitals, medical reimbursement for the treatment obtained as outpatients may be allowed for the treatment of Chemotherapy, radiotherapy for cancer, regular dialysis for Kidney, Cardinal cases like cardiac cases, sever neurological problems and A.I.Ds subject to recommendation by the specialist doctor for the length of the treatment, consideration of medical reimbursement in accident cases under emergency conditions for the treatment obtained in unrecognised private hospitals by relaxing relevant rules by Government, conducting of health camps for master health checkup, delegation of powers for scrutiny and sanction of medical reimbursement upto Rs.25,000/- to various district level officers, referring of patients by District/ Area Hospitals to private recognised hospitals, reducing imposition of cut of 20% on the admissibility amount to 10%, when the treatment obtained in Private Hospitals recognised by Government without referral letter, extending medical reimbursement fecilities for the treatment obtained in Sri Venkateswara Institute of Medical Sciences, Tirupati on par with Nizam's Institute of Medical Sciences, Hyderabad etc.. The Committee after examination of the merits of the representations received from various associations has also recommended to accept certain demands and to reject certain demands.

(9)     Government have examined the matter carefully and decided to accept the recommendations of the Committee for revision of Andhra Pradesh Integrated Medical Attendance Rules, 1972 constituted in the Government Orders first and seventh read above. Accordingly, in modification of the existing orders on Andhra Pradesh Integrated Medical Attendance Rules, 1972, Government hereby issue the following orders with immediate effect :-

[7][(1) (a) The rates prescribed in the Central Government Health Scheme (C.G.H.S.) package by Government of India, Ministry of Health and Family Welfare Affairs. New Delhi for Central Government Health Scheme, Hyderabad are adopted in the State for the purpose of reimbursement of medical expenditure incurred by the State Government employees both in service/retired and their dependents; family pensioners, M.L.As and their family members and all other eligible categories who are entitled for free medical treatment as mentioned in Andhra Pradesh Integrated Medical Attendance Rules, 1972, when the treatment was taken in the private hospitals recognised by the State Government within the State. If medical treatment is taken outside the State, the rates of Central Government Health Scheme, Delhi shall be applicable.

[8][(b) The maximum ceiling limit of Rs.2.00 lakhs (Rupees two lakhs only) is fixed for the major ailments of Bypass Heart surgery, CABGS, Double valve replacement. Open Heart procedure, Aortic valve replacement, Kidney Transplantation, Cancer and Neuro-Surgery to Brain irrespective of package rates of CGHS for the treatment obtained in private hospitals, and also for the treatment obtained in NIMS. Hyderabad and SVIMS. Tirupati or actual cost which ever is less. This ceiling limit of Rs. 2.00 lakhs is applicable to the retired employees (pensioners) and their dependents also on par with serving employees for these ailments, as per the recommendations of P.R.C. 2005 read with the recommendations of Anomalies Committee.]

(c) In the conditions, procedures, surgeries where C.G.H.S package rates are available, the CGHS tariff is the ceiling limit and shall be followed for the treatment obtained in Private Hospitals except for the major ailments mentioned in point 1 (b) above. The Private Hospitals recognised as referral hospitals should abide and follow CGHS package rates and Government orders while giving treatment to the employee and their dependents as per APIMA Rules. They shall not charge excess amount over the package rates mentioned in CGHS package rates.

(d) Where package rates in CGHS, NIMS / SVIMS are not available for certain treatments other than Dental ailments, the ceiling limit as prescribed in G.O. Ms. No. 58, HM & FW (Kl) Department, Dt. 05-05-2000 shall be followed for scrutiny and reimbursement purpose, duly modifying the orders issued in G.O. Ms. No. 180, HM & FW (Kl) Department, dated 11-05-2006, viz. the ceiling limit will be Rs.1.00 lakh (Rupees one lakh only) for serving employees and their dependents and in respect of retired employees and their dependents and family pensioners, it shall be Rs.75,000/- (Rupees seventy five thousand only).]

(2)   For the expenditure incurred towards the treatment obtained in Nizam's Institute ofMedical Sciences, Hyderabad / Sri Venkateswara Institute of Medical Sciences, Tirupati. their package rates respectively be followed for sanctioning advance, scrutiny and Medical reimbursement purpose. Facilities of paying room as per the entitlement of indoor treatment as prescribed in Central Government Health Scheme package system is extended and the State Government Employees are categorized as three categories based on their scales of pay as mentioned below:-

(i) Scale of pay up to   

 Rs. 5,000/- - 10,600/- -   

 General Ward.

(ii) Scale of pay   

 Rs. 5,300/- - 13,000/- to   

0

0   

Rs. 8,400/- - 16,525/- -   

 Semi Private Ward.

(iii) Scale of pay   

 Rs. 9,000/- - 16,525/- above -   

 Private Ward.

(3)   In respect of treatments/ operations obtained for cataract and other eye ailments, and dental diseases/treatments in Government or private hospitals recognised by State Government, the scrutinising authority need not insist for submission of Emergency Certificate. In modification of the orders issued in G.O.Ms.No.276, HM&FW (Kl) Department, Dt. 11-5-1993 and subsequent orders issued thereon and on Eye ailments and Dental diseases /treatments, it is ordered that the reimbursement shall be made as per the package rates prescribed by Government for various eye ailments and Dental procedures/ diseases, after duly scrutinising the bills by the Director of Medical Education, A.P. or other scrutinising authorities. The package rates prescribed for Eye ailments are mentioned in Annexure-I [9][xxx], (Deleted by G.O. Ms. No. 105, H.M. & F.W. (Kl) Dept., dated 9-04-2007) In respect of Dental treatment cases, the following procedure shall be followed:-

(a)      The employee should approach Government Hospital, i.e. Teaching Hospital or District Headquarters Hospital or APVVP Area Hospital for Dental treatment or where facilities not available, obtain referral letter before approaching any recognised Dental Hospital for treatment. With prior permission of the concerned Government hospital only, one should obtain dental treatment in recognised dental hospitals. -

(b)      Reimbursement in respect of treatment for dental diseases to each of the employee or their dependents separately in the entire service or life as the case may be, shall be limited to three times and the ceiling limit shall be Rs. 10,000/- (Rupees ten thousand only) for each time.

(i)       No relaxation of rules be accepted for sanction of claim beyond Rs. 10,000/-(Rupees ten thousand only) in any case.

(ii)      With regard to cosmetic dental surgery, claims regarding Cosmetic dental surgery are not eligible for any medical reimbursement, except in case of Road Traffic accidents involving upper and low jaws.

(4)   All types of out patient including diagnostics, and follow up treatments including Chemotherapy, Radiotherapy, Regular Dialysis for Kidney are allowed for reimbursement when the treatment obtained at Nizam's Institute of Medical Sciences, Panjagutta, Hyderabad and Sri Venkateswara Institute of Medical Sciences, Tirupati and all Government Hospitals. In respect of the treatment obtained as Out-Patients in private hospitals recognised by State Government, medical reimbursement is allowed for chemotherapy and radiotherapy for Cancer, and regular dialysis for Kidney and also Out patient treatment for Cardinal diseases like cardiac diseases and severe neurological problems and A.I.D.S. are included. The length of out patient treatment period should be recommended by the specialist doctor concerned and shall be scrutinised by the Director of Medical Education, Nizam's Institute of Medical Education, Nizam's Institute of Medical Sciences, Hyderabad, Sri Venkateswara Institute of Medical Sciences. Tirupati or other scrutinising authorities as prescribed.

(5)   In respect of life long follow up treatment to certain diseases, for every follow up treatment for post operative cases, who requires life long treatments, the concerned patient has to get revalidation of prescriptions once in six months from the specialist Government doctor and reimbursement be allowed on submission of scrutiny report of the Director of Medical Education or other scrutinising authorities concerned.

(6)   The Superintendents of Teaching hospitals and the Superintendents of District Hospitals, Civil Surgeon Specialist of the Civil Dispensary, A.P. Secretariat, Hyderabad, Medical Officers of the rank of Civil Assistant Surgeons of Unit Medical Hospitals of Grey Hounds, Hyderabad, High Court of Andhra Pradesh, Hyderabad, Commissioner of Police. Hyderabad, and Medical Officer attached to Government Civil Dispensary, A.P. Bhavan, New Delhi are authorised to scrutinise the medical reimbursement claims up to a value of Rs.25,000 (Rupees twenty five thousand only), of State Government Employees, retired employees, their dependent family members and family pensioners and other categories of persons entitled for medical reimbursement as per of Andhra Pradesh Integrated Medical Attendance Rules, 1972 received from District level officers from their respective region/ Districts and Offices concerned in partial modification of the orders issued in G.O.Ms.No.471, H.M.&F.W. (Kl) Department, dated 19-12-2001, G.O.Ms.No.674, HM&FW(K1) Deptt, dated 15-11-2003 and G.O.Ms.No.37, HM&FW(K1) Deptt., dated 31-1-2004. These scrutnising authorities should scrutinise the bills in terms of Andhra Pradesh Integrated Medical Attendance Rules, 1972 and as amended from time to time.

[10][(6-A) In respect of claims of medical reimbursement relating to M.L.As, Ex-M.L.A.s and their family members, and officers, staff and retired persons, and their dependents of Legislature Department, irrespect of the value of the bill including below Rs. 25,000/-(Rupees twenty five thousand only), the Director of Medical Education shall scrutinise the bills in terms of the rules. He shall make necessary arrangements for scrutiny of the bills accordingly and ensure that there will not be any delay in scrutiny.]

(7)   Powers are delegated to all the district level officers of all the Departments in the State to sanction the medical reimbursement claims up to a value of Rs.25,000/- (Rupees twenty five thousand only), subject to scrutiny done by the District Medical Board/ District Hospital Superintendent/ Superintendent of Teaching Hospitals. If the claim is over and above of Rs.25,000/-, the claim should be referred by the concerned Department in the districts to Director of Medical Education, A.P., Hyderabad for scrutiny, and the sanctioning authorities for sanction of claims of medical reimbursement over and above Rs.25,000/- are Heads of Departments /District Collectors, after getting scrutiny report of Director of Medical Education, or Nizam's Institute of Medical Sciences, Hyderabad or Sri Venkateswara Institute of Medical Sciences, Tirupati, as the case may be and where relaxation of rules are not involved.

(8)   Powers are also delegated to the Director of Health, A.P.. Hyderabad to scrutinise the Medical Reimbursement claims in respect of the employees working under his administrative control on par with the Commissioner of A.P.Vaidya Vidhana Parishad. duly following the procedure adopted by the Director of Medical Education in scrutinising the bills, as per the existing orders on Andhra Pradesh Integrated Medical Attendance Rules, 1972 as modified from time to time.

(9)   In respect of road accidental cases, if the employee or his dependents and other categories of persons mentioned in rule 6 of Andhra Pradesh Integrated Medical Attendance Rules are admitted in nearby private hospitals which are not recognised as referral hospitals under emergency conditions to save the life of the patient, in such cases the claim can be considered for reimbursement of medical expenses up to a limit of Rs.25,000 (Rupees twenty five thousand only) and the Heads of Departments/ District Collectors are authorised to sanction the claim after getting the scrutiny of bills from the Director of Medical Education or other scrutinising authorities as the case may be. Such claims over and above Rs.25,000 shall be referred by the Heads of Departments/ District Collectors concerned after duly getting scrutiny of the bills etc., to the concerned administrative Department in Secretariat for obtaining relaxation of rules and duly consulting Finance Department.

[11][Provided scrutiny of medical bills of Government employees and their dependents of Raj Bhavan is entrusted to the Civil Surgeon Specialist, Civil Dispensary, A.P. Secretariat, Hyderabad upto claim of Rs.25,000/- (Rupees twenty five thousand only)].

(10) In G.O. Ms. No. 175, H.M.&F.W. (Kl) Department, Dt.29-5-1997, 20% cut is prescribed on the eligible amount in cases of treatment obtained under emergency condition in private hospitals recognised by Government without referral letter from Government Hospitals or Nizam's Institute of Medical Sciences, Hyderabad, or Sri Venkateswara Institute of Medical Sciences, Tirupati. In partial modification of the orders issued in G.O.Ms.No.175, H.M.&F.W. (Kl) Department, Dt.29-5-1997, the 20% cut prescribed therein is reduced to 10%, on the eligible amount after scrutiny of bills by the Director of Medical Education or other scrutinising authority as per the package rates, when the treatment was obtained under emergency conditions in private hospitals recognised by Government without referral letter from any Government hospital or Nizam's Institute of Medical Sciences, Hyderabad, or Sri Venkateswara Institute of Medical Sciences, Tirupati.

[12][In respect of treatment obtained in un-recognised private hospitals for treatment / surgeries under emergency conditions, as stipulated in G.O. Ms. No. 175, HM & FW(K1) Dept., Dt 29-5-1997.

(i)       Such claims shall be examined by Head of the Department concerned and if it is found genuine, then the proposal shall be referred to their concerned administrative Department in A.P. Secretariat, Hyderabad with specific recommendations justifying for relaxation of rules, together with scrutiny report of the DME or NMS or SVIMS or other scrutinizing authority as the case may be.

(ii)      The concerned Administrative Department in Secretariat shall examine the proposal in consultation with Finance Department for relaxation of rules and take a decision for sanction of medical reimbursement based on scrutiny report as per the business rules. In such cases, the Administrative Department concerned shall not refer files to Health, Medical & Family Welfare Department for remarks / opinion.

(iii)     While referring for any specific clarification / proposal to Government in their concerned Administrative Department, the Head of the Department shall obtain and enclose the scrutiny report of Director of Medical Education or Nizam's Institute of Medical Sciences (NIMS) / Sri Venkateshwara Institute of Medical Sciences (SVIMS) or other scrutining authority as may be applicable to each case, to avoid unnecessary and avoidable correspondence.] 

(11) In respect of medical reimbursement to the employees under suspension, the following two points be added to rule 6 (i) of Andhra Pradesh Integrated Medical Attendance Rules, 1972 :-

(a)      Provided dismissed or removed Government servants and their dependents are not entitled for reimbursement of medical expenses.

(b)      As far as retired and re-employed pensioners are concerned, for persons who were convicted by the court of law for offence or involved in moral turpitude and punishment was imposed under A.P. Revised Pension Rules, 1980, he and his family members should not be entitled for any free medical treatment in Government hospital or medical reimbursement. Provided that the retired persons who were punished for any administrative lapses for which the punishment was given, which is not a 100% cut in his pension, can be allowed for free medical treatment/ medical reimbursement as the case may be.

(12) As per G.O.Ms.No.445, HM & FW (E2) Department, Dt. 19-07-1991, the medical advance facility is extended to four earmarked diseases i.e. l)Acute Mycardial Infracture 2) Acute Coronary Disease, Acute Renal Failure 3) Severe Cases of Head and Spinal injury, Road accident and 4) In cases of Coma only, if the treatment is to be obtained in Nizam's Institute of Medical Sciences, Hyderabad. The following more major diseases are added for sanction of advance to be included in the said G.O. :-

"(1) PTCA+STENT (2) Open Heart Surgery (3) Pace Maker (4) All organ transplants (5) Plastic Surgery done for accident cases and burns, (6) Mitral Valve replacement, based on package rates of Nizam's Institute of Medical Sciences and Sri Venkateswara Institute of Medical Sciences based onestimation given by them".

(13) In G.O.Ms. No. 134, HM & FW (Kl) Department, Dt. 9-4-2001, Government employees both in service and retired and their dependents are permitted to secure treatment for all diseases at Nizam's Institute of Medical Sciences, Hyderabad directly without referral letter under emergency circumstances. Since Out Patient treatment is allowed for medical reimbursement at Nizam's Institute of Medical Sciences, Hyderabad and Sri Venkateswara Institute of Medical Sciences, Tirupati, the condition of "emergency circumstances" prescribed in G.O.Ms.No.134, HM&FW (Kl) Department, dated 9-4-2004 is hereby deleted. All the reimbursement facilities available in Nizam's Institute of Medical Sciences, Hyderabad as per the orders issued in G.O.Ms.No.134, HM&FW (Kl) Department, Dt.9-4-2001, as modified now, be extended to Sri Venkateswara Institute of Medical Sciences, Tirupati on par with Nizam's Institute of Medical Sciences, Hyderabad.

[13][(13-A) NIMS, Hyderabad and SVIMS, Tirupati while issuing final bills to the employee, etc. they should also issue a separate scrutiny certificate on the net admissibility of the claim in terms of APIMA Rules 1972, simultaneously as amended from time to time to avoid delays. Based on the scrutiny certificate, the concerned Department shall take necessary action for sanction of claims as per the procedure.]

(14) All the Heads of Departments and Regional and District Level officers can issue letter of credit (L.O.C.) to private hospitals recognised by State Government for treatment/ operations to their employees and their dependents for major ailments of CABG, Kidney transplantation, Cancer, Neuro Surgery Open Heart Surgery, all organ transplants, PTCA+STENT, Pace Maker, Plastic Surgery done secondary to accident, and burns cases, based on submission of estimation, and acceptance of the credit from the concerned recognised private hospital, subject to ceiling limit as per the package rates prescribed by the Government. Expeditious steps may be taken by all the departments to issue I.D. cards to all the eligible State Government employees and their dependents for availing of Letter of Credit facility. The referral private hospitals shall also provide treatment immediately after admission of the patient, on production of identity card in emergency situation.

(15) Medical Reimbursement facility be allowed only to adopted son or daughter, and it is restricted to the family as defined under rule 3 (7) of Andhra Pradesh Integrated Medical Attendance Rules, 1972.

(16) Specific drugs for the specialised treatment should be prescribed by the specialist doctors only, in both private hospitals recognised by Government, and Primary Health Centres, Community Health Centres, and other Government Hospitals.

[14][(17) The State Government employees both in service and retired and their dependents, and all other eligible categories are allowed to secure treatment under emergency cases, in the A.P. State Government recognised private hospitals outside the State with 10% cut on the eligible amount and as per CGHS rates. ]

(18) The powers are delegated to Superintendents of Area Hospitals and the Superintendent of District Headquarters Hospitals under the control of A.P. Vaidya Vidhana Parishad to refer the patients to Private recognised hospitals for specialised treatment.

(19) Since user charges are abolished for the treatment in Government hospitals, vide G.O.Ms.No.163, HM&FW(M1) Department, dated 14-6-2004, no user charges should be collected from the State Government employees and their dependents including from the pensioners and their dependents and family pensioners in Government hospitals for their treatment both for outpatient and inpatient.

(20) As per note (3) of Appendix-Ill, under rule 5 (3) (iii) of Andhra Pradesh Integrated Medical Attendance Rules, 1972 for belated claim, the existing condition that preferring the claim for medical reimbursement should be within a period of six months from the date of discharge of the patient from the hospital but not from the last date of treatment is continued, except for the Coma, expiry cases and accidental cases. In such cases, the claim may be preferred within eight months from the last date of discharge from the hospital /expiry of concerned patient.

(21) For scrutiny of bills, the following original documents should be submitted along with the claim :-

(1)     Discharge Summary

(2)     Emergency Certificate (Except for dental and Eye ailments)

(3)     Essentiality Certificate

(4)     Appendix-II Form

(5)     Declaration of dependence to be attested by Gazetted Officer)

(6)     Non drawl declaration, which should be attested by Drawing and Disbursing Officer concerned.

The Xerox copies of documents shall not be accepted.

(22) In G.O.Ms.No.601, HM&FW(K1) Department, Dt, 15-10-2003. orders have been issued allowing medical reimbursement for three spells during the life time for the same ailments for claiming reimbursement for three spells when treatment obtained in recognised private hospitals. In modification of the said orders, it is ordered that no restriction is imposed for the treatments obtained in private recognised hospitals for different ailments operations/treatments. Medical Reimbursement facility for major ailments i.e. CABGS, kidney transplantation, cancer, neurosurgery, PTCA STENT be restricted to three spells for each of these diseases. Three spells means, three surgeries for the same ailments, expect for Orthopedic and Plastic Surgeries, where more number of operations are warranted for the treatment of the same cause. A Justification Certificate issued by the concerned specialist treating doctor of the private hospital recognised by Government / Government hospital should be submitted for the second and third spell claims.

(23) Reimbursement of medical treatment taken by employees in foreign countries under emergency conditions be allowed, only if they are on official visit to that foreign country. The treating doctor of the concerned hospital has to issue certificate about the nature of the Emergency, Essentiality Certificate and detailed bill, provided that they are not paid any amount towards the said treatment by any other authority including insurance company.

(24) Master Health Checkup be conducted to all the Government employees who crossed the age of 40 years and before retirement form service. Master Health checkup will be allowed only three times with an interval of one year, between each checkup, and by duly fixing the package rates and can be obtained in all the Government hospitals, Nizam's Institute of Medical Sciences, Hyderabad, Sri Venkateswara Institute of Medical Sciences, Tirupati and recognised private hospitals.

[15][(24-A) In respect of Master Health Checkup for employees who crossed 40 years as per above sub-para, the concerned employee shall submit application to the concerned HOD / Regional Office / District Office for his checkup to a particular recognized hospital, SVIMS/NIMS. The concerned HOD / Regional Office / District Offices as the case may be refer the employee concerned to that hospital for Master health Checkup on Letter of Credit (L.O.C.) basis and the departments should obtain bills from the hospitals and send for scrutiny and arrange payment to the hospital as per CGHS rates, NIMS rates / SVIMS rates respectively.

(24-B) The Ceiling limit for reimbursement to Master Health Check up is fixed at Rs. 3000/- (Rupees three thousand only) and Master Health Checkup shall include, (1) Haemogram (CBP, ESR, Plate count), (2) complete Urine examination, (3) Biochemistry: Serum Uric Acid, Lipid Profile, LFT, Blood Sugar, Fasting and Post Prandial Blood Urea and Serum Creatinine, (4) Cardiology ECG, 2D, ECHO Tread mill test whenever necessary (5) Radiology chest X-Ray, Ultra sound Exam Abd., (6) PAP Smear (HP) for ladies, (7) Micro Biology: HIV, HBs Ag., (8) Blood Grouping Rh. Typing, (9) Eye checkup and consultation with physician, (10) Thyroid Test and T3, T4, TSH.]

(25) Medical reimbursement for deliveries and tubectomy to the Women Employees be allowed reimbursement up to two deliveries and with two living children as per the package rates. Hysterectomy operations shall be reimbursable as per package rates.

(26) If the claimant has claimed his medical reimbursement from the Insurance Company, under Health Insurance Scheme by paying premium on his own, reimbursement also be allowed from Govt, as per Central Govt. Health Scheme package rates.

(10)   The above orders will be applicable to all State Government employees, their dependents, retired State Government pensioners and their dependents, family pensioners, M.L.A's and other categories of persons who are entitled for free medical treatment as specified in Andhra Pradesh Integrated Medical Attendance Rules, 1972. Suitable amendments to Andhra Pradesh Integrated Medical Attendance Rules, 1972 will be issued separately on the above orders.

(11)   The Director of Medical Education shall take necessary action in the matter accordingly.

 

ANNEXURE – I

to G.O.Ms.No.74, HM&FW (Kl) Dept., Dt. 15-3-2005 PACKAGE RATES FOR EYE AILMENTS

Code

Description

Care Type Total Rs.

ACOR010

THERAPUETIC PENETRATING KERATOPLASTY

DELUXE

12,000

ACOR010

THERAPUETIC PENETRATING KERATOPLASTY

PRIVATE

10,000

ACOR010

THERAPUETIC PENETRATING KERATOPLASTY

S-PRIVATE

8,000

ACOR011

ROTATION AUOTGRAFT

DELUXE

8,000

ACOR011

ROTATION AUOTGRAFT

PRIVATE

6,000

ACOR011

ROTATION AUOTGRAFT

S-PRIVATE

4,000

ACOR012

LAMELLAR KERATOPLASTY

DELUXE

12,000

ACOR012

LAMELLAR KERATOPLASTY

PRIVATE

10,000

ACOR012

LAMELLAR KERATOPLASTY

S-PRIVATE

8,000

ACOR013

REMOVAL OF CALCIFIED DEPOSIT (CORNEA)

OPD

800

ACOR014

PERIPHERAL CORNEAL GRAFT

DELUXE

8,000

ACOR014

PERIPHERAL CORNEAL GRAFT

DELUXE

6,000

ACOR014

PERIPHERAL CORNEAL GRAFT

S-PRIVATE

4,000

ACOR015

ASTIGMATIC ANNULAR KERATOTOMY

OPD

1,000

ACOR029

PUPILLOPLASTY

OPD

1.000

ACOR030

AC REFORMATION

DELUXE

3.000

ACOR030

AC REFORMATION

PRIVATE

2.000

ACOR030

AC REFORMATION

S-PRIVATE

1.000

ACOR031

RELEASE SYMBLEPHARON

OPD

27.000

ACOR034

CORNEAL PATCH GRAFT

DELUXE

8,000

ACOR034

CORNEAL PATCH GRAFT

PRIVATE

6.000

ACOR034

CORNEAL PATCH GRAFT

S-PRIVATE

4,000

AIOL001

EXCHANGE OF IOL

DELUXE

12.000

AIOLOOl

EXCHANGE OF IOL

PRIVATE

8.000

AIOL00I

EXCHANGE OF IOL

S-PRIVATE

4.500

AIOL002

REMOVAL OF IOL

DELUXE

10.000

AIOL002

REMOVAL OF IOL

PRIVATE

6.000

IOL002

REMOVAL OF IOL

S-PRIVATE

3.000

AIOL003

SECONDARY IOL

DELUXE

10,000

AIOL003

REMOVAL OF IOL

PRIVATE

6.000

AIOL003

REMOVAL OF IOL

S-PRIVATE

3.000

AIOL004

IOL EXPLANTATION

DELUXE

10.000

AIOL004

IOL EXPLANTATION

PRIVATE

6,000

AIOL004

IOL EXPLANTATION

S-PRIVATE

3.000

AOTHOOI

SECLERAL PATCH GRAFT

DELUXE

8.000

AOTH001

SECLERAL PATCH GRAFT

PRIVATE

6.000

AOTHOOI

SECLERAL PATCH GRAFT

S-PRIVATE

4.000

AOTH002

ANTERIOR SEGMENT RECONSTRUCTION (AC FORMATION)

 

 

 

 

DELUXE

9.000

AOTH002

ANTERIOR SEGMENT RECONSTRUCTION (AC FORMATION)

 

 

 

 

S-PRIVATE

1.000

AOTH002

ANTERIOR SEGMENT RECONSTRUCTION (AC FORMATION)

 

 

 

 

S-PRIVATE

1.000 '

AOTH003

REPAIR OF IRIS PROLAPSE

DELUXE

4.000

AOTH003

REPAIR OF IRIS PROLAPSE

PRIVATE

2.000

AOTH003

REPAIR OF IRIS PROLAPSE

S-PRIVATE

1.000

AOTH004

SCLERAL WOUND REPAIR

DELUXE

4.000

AOTH004

SCLERAL WOUND REPAIR

PRIVATE

3.000

AOTH004

SCLERAL WOUND REPAIR

S-PRIVATE

1.000

AOTH005

PTERYGIUM EXCISION WITH CONJUNTIVAL AUTO GRAFT

 

 

 

 

OPD

1.000

AOTH006

CONJUNTIVAL FLAP/CONJUNTIVAL PLASTY

OPD

800

AOTH007

IRIDECTOMY

OPD

1.000

AOTH008

SYNECHIOTOMY (OR) SYNECHILOGYSIS

OPD

1.000

AOTH009

ANTERIOR V1TECTOMY

OPD

1,250

AOTH010

ANTERIOR CHAMBER WASH & INTRA CAMERAL ANTIBIOTIC

 

 

 

OPD

1,250

AOTH011

EXCISION OF LIMBAL TUMOR

OPD

1,100

AOTH012

TARSORRAPHY

OPD

1,250

AOTH014

REMOVAL OF BLOOD CLOT (HYPHEMA)

OPD

1,000

AOTH015

BANDAGE CONTACT LENS WITH GLUE APPLICATION

 

 

 

OPD

1,000

ACAT001

ICCE

DELUXE

4,500

ACAT001

ICCE

PRIVATE

3,000

ACAT001

ICCE

S-PRIVATE

2,000

ACAT002

ECCE

DELUXE

5,000

ACAT002

ECCE

PRIVATE

4,000

ACAT002

ECCE

S-PRIVATE

2,600

ACAT003

PHACO EMULSIFICATION/SICS

DELUXE

12,000

ACAT003

PHACO EMULSIFICATION/SICS

PRIVATE

7,000

ACAT003

PHACO EMULSIFICATION/SICS

S-PRIVATE

5,000

ACAT004

YAG CAPSULOTOMY (UNDER GA) (NLVP)

OPD

1,150

ACAT005

YAG CAPSULOTOMY (UNDER GA) LVP

OPD

650

ACAT006

POSTERIOR CAPSULOTOMY

OPD

700

ACAT007

REMOVAL OF LENS MATERIAL LENS ASPIRATION

DELUXE

3,500

ACAT007

REMOVAL OF LENS MATERIAL LENS ASPIRATION

PRIVATE

2,000

ACAT007

REMOVAL OF LENS MATERIAL LENS ASPIRATION

S-PRIVATE

1,500

ACAT008

BOWMAN'S CAUTARY

OPD

800

ACAT009

POSTERIOR CAPSULE POLISING

OPD

650

ACATOIO

ECCE (OR) ICCE WITH IOL

DELUXE

10,000

ACAT010

ECCE (OR) ICCE WITH IOL

PRIVATE

6,000

ACATOIO

ECCE (OR) ICCE WITH IOL

S-PRIVATE

4,000

ACATOll

AC (OR) PC IOL

DELUXE

8,500

ACATOll

AC (OR) PC IOL

PRIVATE

5,500

ACATOll

AC (OR) PC IOL

S-PRIVATE

2,950

ACAT015

DERMOID CYST EXCISION

OPD

1,000

ACAT016

WOUND RVISION

OPD

1,000

ACAT018

PHACOEMULSIFICATION+IOL+TRABECULECTOMY

DELUXE

14,000

ACAT018

PHACOEMULSIFICATION+IOL+TRABECULECTOMY

PRIVATE

8,000

ACAT018

PHACOEMULSIFICATION+IOL+TRABECULECTOMY

S-PRIVATE

6,000

ACAT019

PHACO+TRABECULECTOMY

DELUXE

10,000

ACAT019

PFIACO+TRABECULECTOMY

PRIVATE

7,000

ACAT019

PHACO+TRABECULECTOMY

S-PRIVATE

5,000

ACAT019

PHACO+TRABECULECTOMY

PRIVATE

7,000

ACAT019

PHACO+TRABECULECTOMY

S-PRIVATE

5.000

ACAT020

ECCE +IOL+TRABECULECTOMY

DELUXE

11.000

ACAT020

ECCE +IOL+TRABECULECTOMY

PRIVATE

6,000

ACAT020

ECCE +IOL+TRABECULECTOMY

S-PRIVATE

5.000

ACAT021

ECCE+TRABECULECTOMY

DELUXE

6.000

ACAT021

ECCE+TRABECULECTOMY

PRIVATE

5,500

ACAT021

ECCE+TRABECULECTOMY

S-PRIVATE

4,000

ACAT022

SCLERAL FIXATED IOL

DELUXE

12,000

ACAT022

SCLERAL FIXATED IOL

PRIVATE

8,000

ACAT022

SCLERAL FIXATED IOL

S-PRIVATE

4,000

ACAT023

PHACO FOLDABLE

DELUXE

14.000

ACAT023

PHACO FOLDABLE

PRIVATE

10,000

ACAT023

PHACO FOLDABLE

S-PRIVATE

7.000

ACOR001

PENETRATING KERATOPLASTY

DELUXE

12,000

ACOR001

PENETRATING KERATOPLASTY

PRIVATE

9,000

ACOR001

PENETRATING KERATOPLASTY

S-PRIVATE

8,000

ACOR002

CORNEAL WOUND REPAIR

DELUXE

6,000

ACOR002

CORNEAL WOUND REPAIR

PRIVATE

3,000

ACOR002

CORNEAL WOUND REPAIR

DELUXE

4,000

ACOR003

RADIAL KERATOTOMY

OPD

4.000

ACOR005

REMOVAL OF CORNEAL PLAQUE (OR) FB

OPD

1,000

ACOR006

COMPRESSION SUTURES

OPD

1.000

ACOR007

RELAXING INCISION

OPD

1.000

ACOR008

SUPERFICAL KERATOCTOMY

OPD

1.000

ACOR009

CHELATION (WITH EDTA APPLICATION)

OPDQ

1.000

GOCP010

REPAIR OF COLOBOMA

PRIVATE

7.000

GOCP010

REPAIR OF COLOBOMA

S-PRIVATE

5.000

GOCPO11

DOUBLE Z-PLASTY

DELUXE

6.000

GOCPOll

DOUBLE Z-PLASTY

PRIVATE

6.000

GOCPO 11

DOUBLE Z-PLASTY

S-PRIVATE

4.000

GOCPO 12

SKIN GRAFT

DELUXE

7.000

GOCP012

SKIN GRAFT

PRIVATE

7,000

GOCPO 12

SKIN GRAFT

S-PRIVATE

5,000

GOCP013

SOCKET RECONSTRUCTION

DELUXE

7,000

GOCPO 13

SOCKET RECONSTRUCTION

PRIVATE

7.000

GOCPO 13

SOCKET RECONSTRUCTION

S-PRIVATE

5.000

GOCPO 14

FASANELLA SERVAT

DELUXE

6.000

GOCPO 14

FASANELLA SERVAT

PRIVATE

6.000

GOCP015

WEDGE RESECTION

PRIVATE

5,500

GOCP015

WEDGE RESECTION

S-PRIVATE

4,200

GOCP016

ENTROPION

OPD

3,500

GOGP017

ENTROPION

OPD

3,500

GOCP018

ELCTRO EPILATION (electrolysis)

OPD

750

GOCP019

FORNIX FORMING SUTURES

OPD

1,000

GOGP020

CANTHOPLASTY

DELUXE

3,000

GOCP020

CANTHOPLASTY

PRIVATE

3,000

GOCP020

CANTHOPLASTY

S-PRIVATE

1,000

GOCP021

VUKATERAK FASCIOLOTA SLING

DELUXE

12,000

GOCP021

VUKATERAK FASCIOLOTA SLING

PRIVATE

12,000

GOCP021

VUKATERAK FASCIOLOTA SLING

S-PRIVATE

9,500

GOCP022

BILATERAL SILICON ROD SLING (OR) ETHIBOND SLING (0

 

 

 

DELUXE

8,000

GOCP022

BILATERAL SILICON ROD SLING (OR) ETHIBOND SLING (0

 

 

 

 

PRIVATE

8.000

GOCP022

BILATERAL SILICON ROD SLING (OR) ETHIBOND SLING (0

 

 

 

 

S-PRIVATE

6,000

GOCP023

BILATERAL LPS RESECTION

DELUXE

9,000

GOCP023

BILATERAL LPS RESECTION

PRIVATE

9,000

GOCP023

BILATERAL LPS RESECTION

S-PRIVATE

6,000

GOCP025

EPICANTHUS REPAIR

DELUXE

5,000

GOCP025

EPICANTHUS REPAIR

PRIVATE

5,000

GOCP025

EPICANTHUS REPAIR

S-PRIVATE

3,000

GOCP026

LID RECONSTRUCTION (FLAPS) CUTTER BEARD 2ND STAGE

 

 

 

DELUXE

2,500

GOCP026

LID RECONSTRUCTION (FLAPS) CUTTER BEARD 2ND STAGE

 

 

 

PRIVATE

2,500

GOCP026

LID RECONSTRUCTION (FLAPS) CUTTER BEARD 2ND STAGE

 

 

 

S-PRIVATE

1,500

GOCP029

DEBULKING OF MASS

DELUXE

7,000

GOCP029

DEBULKING OF MASS

PRIVATE

7,000

GOCP029

DEBULKING OF MASS

S-PRIVATE

5,000

GOCP030

EXCENTRATION OF DISTRICHIASIS LASHES

DELUXE

5,000

GOCP030

EXCENTRATION OF DISTRICHIASIS LASHES

PRIVATE

5,000

GOCP030

EXCENTRATION OF DISTRICHIASIS LASHES

S-PRIVATE

3,000

GOTH001

EXCISION BIOPSY OF MASS (<l/2 HR)

O.P.

3,000

GOTH001

EXCISION BIOPSY OF MASS (<l/2 HR)

S-PRIVATE PRIVATE

5,000 6,000

GOTH001

EXCISION BIOPSY OF MASS (<l/2 HR)

DELUXE

7000

 

 

PRIVATE

6.000

GOTH001

EXCISION BIOPSY OF MASS (<l/2 HR)

DELUXE

7000

GOTH002

EXCISION BIOPSY OF MASS (>l/2 HR - 1 HR)

S-PRIVATE

6000

GOTH002

EXCISION BIOPSY OF MASS (>l/2 HR - 1 HR)

PRIVATE

7000

GOTH002

EXCISION BIOPSY OF MASS (>l/2 HR - 1 HR)

DELUXE

9000

GOTH003

EXCISION BIOPSY OF MASS (>l/2 HR - 2 HR)

S-PRIVATE

8000

GOTH003

EXCISION BIOPSY OF MASS (>l/2 HR - 2 HR)

PRIVATE

10000

GOTH003

EXCISION BIOPSY OF MASS (>l/2 HR - 2 HR)

DELUXE

12000

GOTH004

EXCISION BIOPSY OF MASS (>l/2 HR - 2 HR)

S-PRIVATE

6000

GOTH004

EXCISION BIOPSY OF MASS (>l/2 HR - 2 HR)

PRIVATE

7000

GOTH004

EXCISION BIOPSY OF MASS (> 2HR)

 

7000

GOTH005

EXPLORATION OF SINUS

DELUXE

10500

GOTH005

EXPLORATION OF SINUS

PRIVATE

6800

GOTH005

EXPLORATION OF SINUS

S-PRIVATE

2200

GTRB001

TRABECULECTOMY

DELUXE

6000

GTRBOOl

TRABECULECTOMY

PRIVATE

6000

GTRBOOl

TRABECULECTOMY

S-PRIVATE

6000

GTRB002

TRABECULECTOMY

DELUXE

18400

GTRB002

TRABECULECTOMY

PRIVATE

11000

GTRB002

TRABECULECTOMY

S-PRIVATE

5775

GTRB003

MOLTENO IMPLANT

DELUXE

15000

GTRB003

MOLTENO IMPLANT

PRIVATE

9500

GTRB003

MOLTENO IMPLANT

S-PRJVATE

5775

GTRB004

CYCLOCRYOTHERPAY

OPD

4200

GTRB005

DIURNAL IOP VARIATION

OPD

750

GTRB006

PUNCTUAL OCCLUSION

OPD

750

GTRB007

ENUCLEATION WITH IMPLANT (OR) WITHOUT (NON TUMOUR)

 

 

 

DELUXE

7000

GTRB007

ENUCLEATION WITH IMPLANT (OR) WITHOUT (NON TUMOUR)

 

 

 

PRIVATE

7000

GTRB007

ENUCLEATION WITH IMPLANT (OR) WITHOUT (NON TUMOUR)

 

 

 

S-PRIVATE

5000

GTRB008

LID TUMOUR EXCISION AND RECONSTRUCTION

DELUXE

21000

GTRB008

LID TUMOUR EXCISION AND RECONSTRUCTION

PRIVATE

15000

GTRB008

LID TUMOUR EXCISION AND RECONSTRUCTION

S-PRJVATE

8400

GTRB009

BLEPHAROPHIMOSIS CORRECTION

DELUXE

21000

GTRB009

BLEPHAROPHIMOSIS CORRECTION

PRIVATE

15000

GTRB009

BLEPHAROPHIMOSIS CORRECTION

S-PRIVATE

8400

GTRBOIO

LPS EXPLORATION & REATTACHMENT

DELUXE

7000

GTRB011

MEDICAL CANTHAL RECONSTRUCTION

DELUXE

5000

GTRBOl 1

MEDICAL CANTHAL RECONSTRUCTION

PRIVATE

5000

GTRBOll

MEDICAL CANTHAL RECONSTRUCTION

S-PRIVATE

3000

GTRBOl 2

BLEPHAROPLASTY

DELUXE

7000

GTRBOl 2

BLEPHAROPLASTY

PRIVATE

7000

GTRB012

BLEPHAROPLASTY

S-PRIVATE

5000

GTRB013

FIVE NEEDLE ASPIRATION CYTOLOGY

OPD

1100

GTRBOl 4

SYSMBLEPHARON RELEASE & FORNIX RECONSTRUCTION

 

 

 

DELUXE

19000

GTRBOl4

SYSMBLEPHARON RELEASE & FORNIX RECONSTRUCTION

 

 

 

PRIVATE

12600

GTRBOl4

SYSMBLEPHARON RELEASE & FORNIX RECONSTRUCTION

 

 

 

S-PRIVATE

6300

GTRBOl 5

MARCUS GUNNTOSIS

DELUXE

19000

GTRBOl5

MARCUS GUNNTOSIS

PRIVATE

12600

GTRBOl5

MARCUS GUNNTOSIS

S-PRIVATE

6300

GTRBOl 6

TARSAL STRIP PROCEDURE

DELUXE

3000

GTRBOl 6

TARSAL STRIP PROCEDURE

PRIVATE

3000

GTRBOl 6

TARSAL STRIP PROCEDURE

S-PRIVATE

2000

GTRBOl 7

LATERAL CANTHOPLASTY

DELUXE

3000

GTRB017

LATERAL CANTHOPLASTY

PRIVATE

3000

GTRBOl 7

LATERAL CANTHOPLASTY

S-PRIVATE

2000

GTRBOl8

LID RETRACTION SURGERY MULLLERECTOMY LPS TENOTOMY

 

 

 

DELUXE

6000

GTRBOl8

LID RETRACTION SURGERY MULLLERECTOMY LPS TENOTOMY

 

 

 

PRIVATE

6000

GTRBOl 8

LID RETRACTION SURGERY MULLLERECTOMY LPS TENOTOMY

 

 

 

S-PRIVATE

4000

GTRBOl 9

EXENTERATION

DELUXE

8000

GTRBOl 9

EXENTERATION

PRIVATE

8000

GTRBOl 9

EXENTERATION

S-PRIVATE

6000

GTRB020

TRANS SCLERAL CYCLOPHOTOCOAGULATION

(TSCPC)

 

 

 

OPD

5250

GTRB021

MONO CANALICULAR STENT (INCLUDING STENT COST Rs. 40)

 

 

 

DELUXE

7000

GTRB021

MONO CANALICULAR STENT (INCLUDING STENT COST Rs. 40)

 

 

 

PRIVATE

7000

GTRB021

MONO CANALICULAR STENT (INCLUDING STENT COST Rs. 40)

 

 

 

S-PRIVATE

5000

GTRB022

CANALICULAR REPAIR

DELUXE

6000

GTRB022

CANALICULAR REPAIR

PRIVATE

6000

GTRB022

CANALICULAR REPAIR

DELUXE

6000

GTRB022

CANALICULAR REPAIR

PRIVATE

6000

GTRB022

CANALICULAR REPAIR

S-PRIVATE

4000

MCD0001

INTENSIVE MEDICAL CARE

DELUXE

2100

MCDOOOl

INTENSIVE MEDICAL CARE

PRIVATE

1600

MCDOOOl

INTENSIVE MEDICAL CARE

S-PRIVATE

750

MENCOOl

ENUCLEATION FOR TUMOURS WITH OR WITHOUT IMPLANT

 

 

 

DELUXE

7000

VIENCOOl

ENUCLEATION FOR TUMOURS WITH OR WITHOUT IMPLANT

 

 

 

PRIVATE

4200

MENCOOl

ENUCLEATION FOR TUMOURS WITH OR WITHOUT IMPLANT

 

 

 

S-PRIVATE

2600

MENC002

EVICERATION

OPD

2625

MOTHOOl

CHALAZION EXCISION

OPD

500

MOTH002

STERIOD INJECTION

OPD

1000

MOTH003

EXAMINATION UNDER ANAESTEISA - (EUA)

OPD

1300

MOTH004

INCISION & DRAINAGE

OPD

1000

MOTH005

SUTURE REMOVAL

OPD

750

MOTH006

SPHINCTEROTOMY

OPD

1575

MOTH007

REPAIR OF FRACTURE

DELUXE

26000

MOTH007

REPAIR OF FRACTURE

PRIVATE

16000

MOTH007

REPAIR OF FRACTURE

S-PRIVATE

9500

MOTH008

LID FOLD FORMATION

DELUXE

13000

MOTH008

LID FOLD FORMATION

PRIVATE

8400

MOTH009

ORBITAL DECOMPRESSION

DELUXE

10000

MOTH009

ORBITAL DECOMPRESSION

PRIVATE

8000

MOTH009

ORBITAL DECOMPRESSION

S-PRIVATE

7000

MOTHOIO

SCLERAL GRAFT

DELUXE

2000

MOTH010

SCLERAL GRAFT

PRIVATE

2000

MOTHOIO

SCLERAL GRAFT

S-PRIVATE

2000

MOTHOll

AMNIOTIC MEMBRANE GRAFT <1 HOUR

OPD

4000

MOTH012

AMNIOTIC MEMBRANE GRAFT >1 HOUR

OPD

6500

MOTH013

STEM CELL TRANSPLANT

OPD

5500

MOTH014

FISTULECTOMY

DELUXE

13000

MOTH014

FISTULECTOMY

PRIVATE

8400

MOTH014

FISTULECTOMY

S-PRIVATE

4200

MOTH015

DIVERTICULECTOMY

DELUXE

13000

MOTH015

DIVERTICULECTOMY

PRIVATE

8400

MOTH015

DIVERTICULECTOMY

S-PRIVATE

4200

OPOD001

CHALAZION INCISION & CURETTAGE

OPD

500

OPOD001

CHALAZION INCISION & CURETTAGE

OPD

500

OPOD001

CHALAZION INCISION & CURETTAGE

OPD

500

OPOD001

CHALAZION INCISION & CURETTAGE

OPD

500

OPOD002

INTRALESIONAL STERIOD INJECTION

OPD

1000

 

 

GA

3000

OPOD002

INTRALESIONAL STERIOD INJECTION

OPD

1000

 

 

GA

3000

OPOD002

INTRALESIONAL STERIOD INJECTION

OPD

1000

 

 

GA

3000

OPOD003

TARSORRAPHY

OPD

1500

OPOD003

TARSORRAPHY

PRIVATE

1500

OPOD003

TARSORRAPHY

S-PRIVATE

1000

OPOD004

BLEPHAROPLASTY (PER EYE)

DELUXE

3000

OPOD004

BLEPHAROPLASTY (PER EYE)

PRIVATE

300

AOTH016

PTERYGIUM EXCISION WITH CONJUNTIVAL AUTO GRAFT

 

 

 

OPD

800

AOTH017

OPTICAL/BROAD/CIRCULAR/PERIPHERiAL/IRIDEC

OPD

1,000

AOTH018

IRIS ABCISION

OPD

1,000

AOTH019

IRIDOPLASTY

OPD

1,000

AOTH020

PARACENTESIS

DELUXE

2,000

AOTH020

PARACENTESIS

PRIVATE

1,000

AOTH020

PARACENTESIS

S-PRIVATE

1,000

AOTH021

PTK/PRK

OPD

5,000

AOTH025

LASIK.

OPD

8,000

GCXP001

PUNCTOPLASTY

OPD

1,000

GDCR001

DACRYOCYSTORHINOSTOMY/ CONJUNCTIVAL DCR/CANAL1C

 

 

 

DELUXE

18,000

GDCR001

DACRYOCYSTORHINOSTOMY/ CONJUNCTIVAL DCR/CANALIC

 

 

 

PRIVATE

6,000

GDCR001

DACRYOCYSTORHINOSTOMY/ CONJUNCTIVAL DCR/CANALIC

 

 

 

S-PRIVATE

6,000

GDCR002

DACRYOCSTECTOMY (SAC EXCISION)

DELUXE

16,000

GDCR002

DACRYOCSTECTOMY (SAC EXCISION)

PRIVATE

4,000

GDCR002

DACRYOCSTECTOMY (SAC EXCISION)

S-PRIVATE

5,250

GDCR003

SYRINGING & PROBING (ONE EYE)

OP

1,000

GDCR004

SYRINGING & PROBING WITH SILICION TUBE INSERTION

 

 

 

DELUXE

3,000

GDCR004

SYRINGING & PROBING WITH SILICION TUBE INSERTION

 

 

 

 

PRIVATE

3,000

GDCR004

SYRINGING & PROBING WITH SILICION TUBE INSERTION

 

 

 

 

PRIVATE

3.000

GDCR004

SYRINGING & PROBING WITH SILICION TUBE INSERTION

 

 

 

 

S-PRIVATE

3.000

GDCR005

SILICON TUBE INSERTION

DELUXE

2.500

GDCR005

SILICON TUBE INSERTION

PRIVATE

2.500

GDCR005

SILICON TUBE INSERTION

S-PRIVATE

2.500

GDCR006

SYRINGING

OPD

100

GDCR007

DCR WITH SILICON TUBE

.DELUXE

8.000

GDCR007

DCR WITH SILICON TUBE

PRIVATE

8.000

GDCR007

DCR WITH SILICON TUBE

S-PRIVATE

8.000

GDCR008

SYRINGING & PROBING (BOTH EYES)

OPD

1.500

GOCP001

LPS RESECTION

DELUXE

7.000

GOCP001

LPS RESECTION

PRIVATE

 

GOCP001

LPS RESECTION

S-PRIVATE

5.000

GOCP002

MUCOUS MEMBRANE GRAFT (OR) AMNIOTIC MEMBRANE GRAT

 

 

 

DELUXE

9.000

GOCP002

MUCOUS MEMBRANE GRAFT (OR) AMNIOTIC MEMBRANE GRAT

 

 

 

PRIVATE

9.000

GOCP002

MUCOUS MEMBRANE GRAFT (OR) AMNIOTIC MEMBRANE GRAT

 

 

 

S-PRIVATE

5.000

GOCP003

ORBITOTOMY

DELUXE

12.000

GOCP003

ORBITOTOMY

PRIVATE

12.000

GOCP003

ORBITOTOMY

S-PRIVATE

8.000

GOCP004

DERMIS FAT GRAFT

DELUXE

9.000

GOCP004

DERMIS FAT GRAFT

PRIVATE

9.000

GQCP004

DERMIS FAT GRAFT

S-PRIVATE

7.000

GOCP005

LID RECONSTRUCTION (DIRECT)

DELUXE

7.000

GOCP005

LID RECONSTRUCTION (DIRECT)

PRIVATE

7.000

GOCP005

LID RECONSTRUCTION (DIRECT)

S-PRIVATE

5.000

GOCP006

LID RECONSTRUCTION (TENZEL)

DELUXE

8.000

GOCP006

LID RECONSTRUCTION (TENZEL)

PRIVATE

8,000

GOCP006

LID RECONSTRUCTION (TENZEL)

S-PRIVATE

6.000

GOCP007

LID RECONSTRUCTION (FLAPS) (CUTTER BEARD 1ST STAGE)

 

 

 

DELUXE

9.000

GOCP007

LID RECONSTRUCTION (FLAPS) (CUTTER BEARD 1ST STAGE)

 

 

 

PRIVATE

9,000

GOCP007

LID RECONSTRUCTION (FLAPS) (CUTTER BEARD 1ST STAGE)

 

 

 

S-PRIVATE

7.000

GOCP008

UNILATERAL FACIOLATA SLING

DELUXE

7,000

GOCP008

UNILATERAL FACIOLATA SLING

PRIVATE

7.000

GOCP009

UNILATERAL SILICON ROD SLING

DELUXE

6,000

GOCP009

UNILATERAL SILICON ROD SLING

PRIVATE

6,000

GOCP009

UNILATERAL SILICON ROD SLING

S-PRIVATE

3,700

GOCP010

REPAIR OF COLOBOMA

DELUXE

7,000

OPOD004

BLEPHAROPLASTY (PER EYE)

S-PRIVATE

3000

OPOD005

CORRECTIONOF EYE LID RETRACTION (PER EYE)

 

 

 

 

3000

 

 

DELUXE

24000

OPOD005

CORRECTIONOF EYE LID RETRACTION (PER EYE)

OPD

6000

OPOD005

CORRECTIONOF EYE LID RETRACTION (PER EYE)

PRIVATE

12000

OPOD005

CORRECTIONOF EYE LID RETRACTION (PER EYE)

S-PRIVATE

6000

OPOD006

LPS RESECTION

DELUXE

10000

OPOD006

LPS RESECTION

PRIVATE

10000

OPOD006

LPS RESECTION

S-PRIVATE

8000

OPOD007

LPS EXPLORATION & REINSERTION

DELUXE

32000

OPOD007

LPS EXPLORATION & REINSERTION

PRIVATE

16000

OPOD007

LPS EXPLORATION & REEMSERTION

S-PRIVATE

8000

OPOD008

EYELID FOLD FORMATION

DELUXE

12000

OPOD008

EYELID FOLD FORMATION

OPD

3000

OPOD008

EYELID FOLD FORMATION

PRIVATE

6000

OPOD008

EYELID FOLD FORMATION

S-PRIVATE

3000

OPOD009

TARSOFRONTAL SLING (ONE EYE)

DELUXE

20000

OPOD009

TARSOFRONTAL SLING (ONE EYE)

PRIVATE

10000

OPOD009

TARSOFRONTAL SLING (ONE EYE)

S-PRIVATE

5000

OPOD010

TARSOFRONTAL SLING (BOTH EYE)

DELUXE

40000

OPOD010

TARSOFRONTAL SLING (BOTH EYE)

PRIVATE

20000

OPOD010

TARSOFRONTAL SLING (BOTH EYE)

S-PRIVATE

10000

OPOD011

FASANELLA SERVANT PROCEDURE

DELUXE

20000

OPOD011

FASANELLA SERVANT PROCEDURE

OPD

5000

OPOD011

FASANELLA SERVANT PROCEDURE

PRIVATE

10000

OPOD011

FASANELLA SERVANT PROCEDURE

S-PRIVATE

5000

OPOD012

BLEPHAROPHIMOSIS CORRECTION

DELUXE

15000

OPOD012

BLEPHAROPHIMOSIS CORRECTION

PRIVATE

20000

OPOD012

BLEPHAROPHIMOSIS CORRECTION

S-PRIVATE

10000

OPOD013

MEDICAL CANTHOPLASTY (PER EYE)

DELUXE

16000

OPOD013

MEDICAL CANTHOPLASTY (PER EYE)

OPD

4000

OPOD013

MEDICAL CANTHOPLASTY (PER EYE)

PRIVATE

8000

OPOD013

MEDICAL CANTHOPLASTY (PER EYE)

S-PRIVATE

4000

OPOD014

LATERAL CANTHPLASTY (PER EYE)

DELUXE

16000

OPOD014

LATERAL CANTHPLASTY (PER EYE)

DELUXE

16000

OPOD014

LATERAL CANTHPLASTY (PER EYE)

OPD

4000

OPOD014

LATERAL CANTHPLASTY (PER EYE)

PRIVATE

8000

OPOD014

LATERAL CANTHPLASTY (PER EYE)

S-PRIVATE

4000

OPOD015

EPICANTHUS REPAIR (PER EYE)

DELUXE

16000

OPOD015

EPICANTHUS REPAIR (PER EYE)

OPD

2500

OPOD015

EPICANTHUS REPAIR (PER EYE)

PRIVATE

8000

OPOD015

EPICANTHUS REPAIR (PER EYE)

S-PRIVATE

4000

OPOD016

Y - PLASTYOR Z-PLASTY

DELUXE

20000

OPOD016

Y - PLASTYOR Z-PLASTY

OPD

2500

OPOD016

Y - PLASTYOR Z-PLASTY

PRIVATE

10000

OPOD016

Y - PLASTYOR Z-PLASTY

S-PRIVATE

5000

OPOD017

ENTROPION CORRECTION

DELUXE

16000

OPOD017

ENTROPION CORRECTION

OPD

4000

OPOD017

ENTROPION CORRECTION

PRIVATE

8000

OPOD017

ENTROPION CORRECTION

S-PRIVATE

4000

OPOD018

ENTROPION CORRECTION

DELUXE

16000

OPOD018

ENTROPION CORRECTION

OPD

4000

OPOD018

ENTROPION CORRECTION

PRIVATE

8000

OPOD018

ENTROPION CORRECTION

S-PRIVATE

4000

OPOD019

TARSAL STRIP PROCEDURE

DELUXE

16000

OPOD019

TARSAL STRIP PROCEDURE

OPD

2000

OPOD019

TARSAL STRIP PROCEDURE

PRIVATE

8000

OPOD019

TARSAL STRIP PROCEDURE

S-PRIVATE

4000

OPOD020

ELECTROLSIS (PER EYE)

DELUXE

2000

OPOD020

ELECTROLSIS (PER EYE)

OPD

500

OPOD020

ELECTROLSIS (PER EYE)

PRIVATE

1000

OPOD020

ELECTROLSIS (PER EYE)

S-PRIVATE

500

OPOD021

EYELID TUMOR EXCISION

DELUXE

12000

OPOD021

EYELID TUMOR EXCISION

OPD

3000

OPOD021

EYELID TUMOR EXCISION

PRIVATE

6000

OPOD021

EYELID TUMOR EXCISION

S-PRIVATE

3000

OPOD022

EYELID RECONSTRUCTION (DIRECT REPAIR < 30 MIN

 

 

 

DELUXE

12000

OPOD022

EYELID RECONSTRUCTION (DIRECT REPAIR < 30 MIN

 

 

 

OPD

3000

OPOD022

EYELID RECONSTRUCTION

 

 

OPOD022

EYELID RECONSTRUCTION (DIRECT REPAIR < 30 MIN

 

 

 

 

S-PRIVATE

3000

OPOD022

EYELID RECONSTRUCTION (DIRECT REPAIR < 30 MIN

 

 

 

 

DELUXE

24000

OPOD023

EYELID RECONSTRUCTION (DIRECT REPAIR < 30 MIN

 

 

 

 

OPD

5000

OPOD023

EYELID RECONSTRUCTION (DIRECT REPAIR < 30 MIN

 

 

 

 

PRIVATE

12000

OPOD023

EYELID RECONSTRUCTION (DIRECT REPAIR < 30 MIN

 

 

 

 

S-PRIVATE

6000

OPOD024

EYELID RECONSTRUCTION (FLAP)

DELUXE

32000

OPOD024

EYELID RECONSTRUCTION (FLAP)

PRIVATE

16000

OPOD024

EYELID RECONSTRUCTION (FLAP)

S-PRIVATE

8000

OPOD025

EYELID RECONSTRUCTION (CULTER BEARD STAGE 1)

 

 

 

DELUXE

48000

OPOD025

EYELID RECONSTRUCTION (CULTER BEARD STAGE 1)

 

 

 

PRIVATE

24000

OPOD025

EYELID RECONSTRUCTION (CULTER BEARD STAGE 1)

 

 

 

S-PRIVATE

12000

OPOD026

POSTERIOR LAMELLA EXCISION

DELUXE

12000

OPOD026

POSTERIOR LAMELLA EXCISION

OPD

3000

OPOD026

POSTERIOR LAMELLA EXCISION

PRIVATE

2000

OPOD026

POSTERIOR LAMELLA EXCISION

S-PRIVATE

3000

OPOD027

TENSILON TEST

DELUXE

4000

OPOD027

TENSILON TEST

OPD

500

OPOD027

TENSILON TEST

PRIVATE

2000

OPOD027

TENSILON TEST

S-PRIVATE

1000

OPOD028

FNAC

DELUXE

4000

OPOD028

FNAC

OPD

1000

OPOD028

FNAC

PRIVATE

2000

OPOD028

FNAC

S-PRIVATE

1000

OPOD029

USG - GUIDED FNAC

DELUXE

8000

OPOD029

USG - GUIDED FNAC

OPD

2000

OPOD029

USG - GUIDED FNAC

PRIVATE

4000

OPOD029

USG - GUIDED FNAC

S-PRIVATE

2000

OPOD030

ORBITAL DECOMPRESSION (PER EYE)

DELUXE

40000

OPOD030

ORBITAL DECOMPRESSION (PER EYE)

PRIVATE

20000

OPOD030

ORBITAL DECOMPRESSION (PER EYE)

S-PRIVATE

10000

OPOD031

ORBITAL FACTURE REPAIR

DELUXE

12000

OPOD031

ORBITAL FACTURE REPAIR

PRIVATE

10000

OPOD031

ORBITAL FACTURE REPAIR

S-PRIVATE

9000

OPOD031

ORBITAL FACTURE REPAIR

S-PRIVATE

9000

OPOD032

ORBITOTOMY

DELUXE

12000

OPOD032

ORBITOTOMY

PRIVATE

10000

OPOD032

ORBITOTOMY

S-PRIVATE

9000

OPOD033

EXCISION BIOPSY (<15 MIN)

DELUXE

8000

OPOD033

EXCISION BIOPSY (<15 MIN)

OPD

2000

OPOD033

EXCISION BIOPSY (<15 MIN)

PRIVATE

4000

OPOD033

EXCISION BIOPSY (<I5 MIN)

S-PRIVATE

2000

OPOD034

EXCISION BIOPSY (<30 MIN)

DELUXE

12000

OPOD034

EXCISION BIOPSY (<30 MIN)

OPD

3000

OPOD034

EXCISION BIOPSY (<30 MfN)

PRIVATE

6000

OPOD034

EXCISION BIOPSY (<30 MIN)

S-PRIVATE

3000

OPOD035

EXCISION BIOPSY (<1H0UR)

DELUXE

20000

OPOD035

EXCISION BIOPSY (< 1 hour)

OPD

5000

OPOD035

EXCISION BIOPSY (< 1 hour)

PRIVATE

10000

OPOD035

EXCISION BIOPSY (.< 1 hour)

S-PRIVATE

5000

OPOD036

EXCISION BIOPSY (< 2 hour)

DELUXE

32000

OPOD036

EXCISION BIOPSY (< 2 hour)

OPDE

8000

OPOD036

EXCISION BIOPSY (< 2 hour)

PRIVATE

16000

OPOD036

EXCISION BIOPSY (< 2 hour)

S-PRIVATE

8000

OPOD037

EXCISION BIOPSY (> 2 hour)

DELUXE

40000

OPOD037

EXCISION BIOPSY (> 2 hour)

PRIVATE

20000

OPOD037

EXCISION BIOPSY (> 2 hour)

S-PRIVATE

10000

OPOD038

ENUCLEATION

DELUXE

32000

OPOD038

ENUCLEATION

PRIVATE

7000

OPOD038

ENUCLEATION

S-PRIVATE

5000

OPOD039

ENUCLEATION + IMPLANT (GLASS)

DELUXE

40000

OPOD039

ENUCLEATION + IMPLANT (GLASS)

PRIVATE

20000

OPOD039

ENUCLEATION + IMPLANT (GLASS)

S-PRIVATE

10000

OPOD040

ENUCLEATION + IMPLANT (POREX)

DELUXE

12000

OPOD040

ENUCLEATION + IMPLANT (POREX)

PRIVATE

10000

OPOD040

ENUCLEATION + IMPLANT (POREX)

S-PRIVATE

9000

OPOD041

TUMOR ENUCLEATION + IMPLANT (GLASS)

DELUXE

11000

OPOD041

TUMOR ENUCLEATION + IMPLANT (GLASS)

PRIVATE

9000

OPOD041

TUMOR ENUCLEATION + IMPLANT (GLASS)

S-PRIVATE

8000

OPOD042

TUMOR ENUCLEATION + POREX IMPLANT

DELUXE

12000

OPOD042

TUMOR ENUCLEATION + POREX IMPLANT

PRIVATE

10000

OPOD042

TUMOR ENUCLEATION + POREX IMPLANT

S-PRIVATE

9000

OPOD043

EVISCERATION

DELUXE

5000

OPOD043

EVISCERATION

S-PRIVATE

4000

OPOD044

EVISCERATION + IMPLANT

DELUXE

12000

OPOD044

EVISCERATION + IMPLANT

PRIVATE

10000

OPOD044

EVISCERATION + IMPLANT

S-PRIVATE

9000

OPOD045

EVISCERATION + POREX IMPLANT

DELUXE

13000

OPOD045

EVISCERATION + POREX IMPLANT

PRIVATE

11000

OPOD045

EVISCERATION + POREX IMPLANT

S-PRIVATE

10000

OPOD046

ORBITAL EXENTERATION

DELUXE

15000

POD046

ORBITAL EXENTERATION

PRIVATE

15000

OPOD046

ORBITAL EXENTERATION

S-PRIVATE

12000

OPOD047

EUA

DELUXE

2400

OPOD047

EUA

OPD

1300

OPOD047

EUA

PRIVATE

2000

OPOD047

EUA

S-PRIVATE

1500

OPOD048

EUA (FOLLOW-UP)

DELUXE

1750

OPOD048

EUA (FOLLOW-UP)

OPD

750

OPOD048

EUA (FOLLOW-UP)

PRIVATE

1250

OPOD048

EUA (FOLLOW-UP)

S-PRIVATE

1000

OPOD049

CHEMOTHERAPHY (PER CYCLE OF 2 DAYS)

DELUXE

16000

OPOD049

CHEMOTHERAPHY (PER CYCLE OF 2 DAYS)

OPD

4000

OPOD049

CHEMOTHERAPHY (PER CYCLE OF 2 DAYS)

PRIVATE

8000

OPOD049

CHEMOTHERAPHY (PER CYCLE OF 2 DAYS)

S-PRIVATE

4000

OPOD050

CRYOTHERAPHY

DELUXE

4000

OPOD050

CRYOTHERAPHY

OPD

1000

OPOD050

CRYOTHERAPHY

PRIVATE

2000

OPOD050

CRYOTHERAPHY

S-PRIVATE

1000

OPOD051

LASER PHOTOCOAGULATION

DELUXE

4000

OPOD051

LASER PHOTOCOAGULATION

OPD

1000

OPOD051

LASER PHOTOCOAGULATION

PRIVATE

2000

OPOD051

LASER PHOTOCOAGULATION

S-PRIVATE

1000

OPOD052

LASER TTT

DELUXE

6000

OPOD052

LASER TTT

OPD

1500

OPOD052

LASER TTT

PRIVATE

3000

OPOD052

LASER TTT

S-PRIVATE

1500

OPOD053

PLAQUE BRACHYTHERAPHY

DELUXE

15000

OPOD053

PLAQUE BRACHYTHERAPHY

PRIVATE

15000

OPOD053

PLAQUE BRACHYTHERAPHY

S-PRIVATE

12000

OPOD054

SYRINGING & PROBING (ONE EYE)

DELUXE

3000

OPOD054

SYRINGING & PROBING (ONE EYE)

OPD

1500

OPOD054

SYRINGING & PROBING (ONE EYE)

OPD

1500

OPOD054

SYRINGING & PROBING (ONE EYE)

PRIVATE

3000

OPOD054

SYRINGING & PROBING (ONE EYE)

S-PRIVATE

1500

OPOD055

SYRINGING & PROBING (BOTH EYE)

DELUXE

10000

OPOD055

SYRINGING & PROBING (BOTH EYE)

OPD

2500

OPOD055

SYRINGING & PROBING (BOTH EYE)

PRIVATE

5000

OPOD055

SYRINGING & PROBING (BOTH EYE)

S-PRIVATE

2500

OPOD056

SYRINGING & PROBING WITH SILICONE TUBE (PER E)

 

 

 

DELUXE

3000

OPOD056

SYRINGING & PROBING WITH SILICONE TUBE (PER E)

 

 

 

OPD

1500

OPOD056

SYRINGING & PROBING WITH SILICONE TUBE (PER E)

 

 

 

PRIVATE

2500

OPOD056

SYRINGING & PROBING WITH SILICONE TUBE (PER E)

 

 

 

S-PRIVATE

2000

OPOD057

SYRINGING UNDER ANESTHESIA

DELUXE

2400

OPOD057

SYRINGING UNDER ANESTHESIA

OPD

600

OPOD057

SYRINGING UNDER ANESTHESIA

PRIVATE

1200

OPOD057

SYRINGING UNDER ANESTHESIA

S-PRIVATE

600

OPOD058

PUNCTOPLASTY

PRIVATE

2000

OPOD058

PUNCTOPLASTY

S-PRIVATE

1500

OPOD059

PUNCTAL OCCLUSION

DELUXE

3200

OPOD059

PUNCTAL OCCLUSION

OPD

500

OPOD059

PUNCTAL OCCLUSION

PRIVATE

1600

OPOD059

PUNCTAL OCCLUSION

S-PRIVATE

800

OPOD060

CANALICULAR REPAIR

DELUXE

16000

OPOD060

CANALICULAR REPAIR

OPD

4000

OPOD060

CANALICULAR REPAIR

PRIVATE

8000

OPOD060

CANALICULAR REPAIR

S-PRIVATE

4000

OPOD061

CANALICULAR REPAIR WITH MONOCANALICULAR STENT

 

 

 

DELUXE

5000

OPOD061

CANALICULAR REPAIR WITH MONOCANALICULAR STENT

 

 

 

OPD

4000

OPOD061

CANALICULAR REPAIR WITH MONOCANALICULAR STENT

 

 

 

PRIVATE

5000

OPOD061

CANALICULAR REPAIR WITH MONOCANALICULAR STENT

 

 

 

S-PRIVATE

4500

OPOD062

DCR

DELUXE

24000

OPOD062

DCR

OPD

5000

OPOD062

DCR

PRIVATE

12000

OPOD062

DCR

S-PRIVATE

6000

OPOD063

DCR WITH SILICON TUBE

OPD

7000

OPOD063

DCR WITH SILICON TUBE

PRIVATE

20000

OPOD063

DCR WITH SILICON TUBE

S-PRIVATE

10000

OPOD064

DCR-CONJUNCTIVAL

DELUXE

48000

OPOD064

DCR-CONJUNCTIVAL

PRIVATE

24000

OPOD064

DCR-CONJUNCTIVAL

S-PRIVATE

12000

OPOD065

DCR-CANALICULAR

DELUXE

32000

OPOD065

DCR-CANALICULAR

PRIVATE

16000

OPOD065

DCR-CANALICULAR

S-PRIVATE

8000

OPOD066

DCR-ENDONASAL

DELUXE

48000

OPOD066

DCR-ENDONASAL

OPD

7000

OPOD066

DCR-ENDONASAL

PRIVATE

24000

OPOD066

DCR-ENDONASAL

S-PRIVATE

12000

OPOD067

DCT

DELUXE

20000

OPOD067

DCT

OPD

3000

OPOD067

DCT

PRIVATE

10000

OPOD067

DCT

S-PRIVATE

5000

OPOD068

FISTULECTOMY

DELUXE

12000

OPOD068

FISTULECTOMY

OPD

3000

OPOD068

FISTULECTOMY

PRIVATE

6000

OPOD068

FISTULECTOMY

S-PRIVATE

3000

OPOD069

DIVERTICULECTOMY

DELUXE

12000

OPOD069

DIVERTICULECTOMY

OPD

3000

OPOD069

DIVERTICULECTOMY

PRIVATE

6000

OPOD069

DIVERTICULECTOMY

S-PRIVATE

3000

OPOD070

INCISION & DRAINAGE

DELUXE

3200

OPOD070

INCISION & DRAINAGE

OPD

800

OPOD070

INCISION & DRAINAGE

PRIVATE

1600

OPOD070

INCISION & DRAINAGE

S-PRIVATE

800

OPOD071

CANALICULAR CURETTAGE

DELUXE

4000

OPOD071

CANALICULAR CURETTAGE

OPD

1000

OPOD071

CANALICULAR CURETTAGE

PRIVATE

2000

OPOD071

CANALICULAR CURETTAGE

S-PRIVATE

1000

OPOD072

MEDICAL CANTHAL RECONSTRUCTION

DELUXE

20000

OPOD072

MEDICAL CANTHAL RECONSTRUCTION

OPD

5000

OPOD072

MEDICAL CANTHAL RECONSTRUCTION

PRIVATE

10000

OPOD072

MEDICAL CANTHAL RECONSTRUCTION

S-PRIVATE

5000

OPOD073

LATERAL CANTHAL RECONSTRUCTION

DELUXE

20000

OPOD073

LATERAL CANTHAL RECONSTRUCTION

OPD

5000

OPOD073

LATERAL CANTHAL RECONSTRUCTION

OPD

5000

OPOD073

LATERAL CANTHAL RECONSTRUCTION

PRIVATE

10000

OPOD073

LATERAL CANTHAL RECONSTRUCTION

S-PRIVATE

5000

OPOD074

SOCKET RECONSTRUCTION

DELUXE

32000

OPOD074

SOCKET RECONSTRUCTION

PRIVATE

7000

OPOD074

SOCKET RECONSTRUCTION

OPD

3000

OPOD074

SOCKET RECONSTRUCTION

S-PRIVATE

3000

OPOD075

SYMBLEPHARON RELEASE

DELUXE

20000

OPOD075

SYMBLEPHARON RELEASE

OPD

8000

OPOD075

SYMBLEPHARON RELEASE

PRIVATE

10000

OPOD075

SYMBLEPHARON RELEASE

S-PRIVATE

5000

OPOD076

FORNIX FORMATIN

DELUXE

1200

OPOD076

FORNIX FORMATIN

OPD

300

OPOD076

FORNIX FORMATIN

PRIVATE

600

OPOD076

FORNIX FORMATIN

S-PRIVATE

300

OPOD077

AMNIOTIC MEMBRANE GRAFT

DELUXE

3200

OPOD077

AMNIOTIC MEMBRANE GRAFT

PRIVATE

1600

OPOD077

AMNIOTIC MEMBRANE GRAFT

S-PRrVATE

800

OPOD078

MUCUS MEMBRANE GRAFT

DELUXE

3200

OPOD078

MUCUS MEMBRANE GRAFT

PRIVATE

1600

OPOD078

MUCUS MEMBRANE GRAFT

S-PRIVATE

800

OPOD079

DERMIS FAT GRAFT

DELUXE

8000

OPOD079

DERMIS FAT GRAFT

PRIVATE

8000

OPOD079

DERMIS FAT GRAFT

S-PRIVATE

6000

OPOD080

SKIN GRAFT

DELUXE

40000

OPOD080

SKIN GRAFT

PRIVATE

20000

OPOD080

SKIN GRAFT

S-PRIVATE

10000

OPOD081

SCLERAL GRAFT

DELUXE

24000

OPOD081

SCLERAL GRAFT

PRIVATE

12000

OPOD081

SCLERAL GRAFT

S-PRIVATE

6000

OPOD082

EYELID RECONSTRUCTION (CUTTER BEARD STAGE 2)

 

 

 

 

DELUXE

24000

OPOD082

EYELID RECONSTRUCTION (CUTTER BEARD STAGE 2)

 

 

 

 

PRIVATE

12000

OPOD082

EYELID RECONSTRUCTION (CUTTER BEARD STAGE 2)

 

 

 

 

S-PRIVATE

6000

OPOD082

EYELID RECONSTRUCTION (CUTTER BEARD STAGE 2)

 

 

 

 

OPD

2000

OPOD083

ORBITAL FRACTURE REPAIR WITH POREX SHEET

 

 

 

 

PRIVATE

8000

OPOD083

ORBITAL FRACTURE REPAIR WITH POREX SHEET

S-PRIVATE

7000

OPOD084

CUSTOM-MADE PROSTHESIS

DELUXE

10000

OPOD084

CUSTOM-MADE PROSTHESIS

PRIVATE

5000

OPOD084

CUSTOM-MADE PROSTHESIS

S-PRIVATE

5000

OPOD085

STANDARD PROSTHESIS FITTING FROM SETS

DELUXE

500

OPOD085

STANDARD PROSTHESIS FITTING FROM SETS

PRIVATE

500

OPOD085

STANDARD PROSTHESIS FITTING FROM SETS

S-PRIVATE

500

OPOD086

CUSTOM-MADE CONFORMERS & SOCKET EXPANDERS

 

 

 

DELUXE

2000

OPOD086

CUSTOM-MADE CONFORMERS & SOCKET EXPANDERS

 

 

 

PRIVATE

1000

OPOD086

CUSTOM-MADE CONFORMERS & SOCKET EXPANDERS

 

 

 

S-PRIVATE

1000

OPOD087

CHEMOTHERAPHY

DELUXE

4000

OPOD087

CHEMOTHERAPHY

OPD

4000

OPOD087

CHEMOTHERAPHY

PRIVATE

4000

OPOD087

CHEMOTHERAPHY

S-PRIVATE

4000

OPOD088

TRABECULECTOMY (G)

DELUXE

6000

OPOD088

TRABECULECTOMY (G)

PRIVATE

6000

OPOD088

TRABECULECTOMY (G)

S-PRIVATE

6000

OPOD089

TRABECULOTOMY (G)

DELUXE

18400

OPOD089

TRABECULOTOMY (G)

PRIVATE

11000

OPOD089

TRABECULOTOMY (G)

S-PRIVATE

5775

OPOD090

RE SUTURING

OPD

650

OPOD091

PPC + AV

OPD

3500

OPOD092

CORNEAL SCRAPING

OPD

110

OPOD093

METHANE PREDIEM INJ (250 mg)

OPD

475

OPOD094

METHANE PREDIEM INJ (500 mg)

OPD

750

OPOD095

METHANE PREDIEM INJ (1000 mg)

OPD

1150

OPOD096

MINMYCIN

OPD

75

OPOD097

PHACO + PC IOL (hsm lens)

OPD

1500

OPOD098

CORNEAL FOREIGN BODY REMOVAL

OPD

110

OPOD099

ENDOXIN INJ (1000 mg)

OPD

270

OPOD100

ENDOXIN INJ (500 mg)

OPD

130

OPOD101

BONE MARROW BIOPSY

OPD

320

OPOD102

BONE MARROW ASPIRATION

OPD

210

OPOD103

LIO (ONE EYE)

OPD

1250

OPOD104

ENDO CAPOSULAR RING

OPD

2500

OPOD103

LIO (ONE EYE)

OPD

1250

OPOD104

ENDO CAPOSULAR RING

OPD

2500

OPOD105

HSM LENS

OPD

1500

PHDT001

PHOTO DYNAMIC THERAPHY

DELUXE

45000

PHDTOOl

PHOTO DYNAMIC THERAPHY

PRIVATE

45000

PHDTOOl

PHOTO DYNAMIC THERAPHY

S-PRIVATE

45000

PHDT002

ARGON LASER

DELUXE

1000

PHDT002

ARGON LASER

PRIVATE

800

PHDT002

ARGON LASER

S-PRIVATE

500

RBUKOOl

SCLERAL BUCKLING

DELUXE

10000

RBUKOOl

SCLERAL BUCKLING

PRIVATE

7000

RBUKOOl

SCLERAL BUCKLING

S-PRIVATE

5000

RBUK002

BELT BUCKLE

DELUXE

1500

RBUK002

BELT BUCKLE

PRIVATE

800

RBUK002

BELT BUCKLE

S-PRIVATE

500

RBUK003

BUCKLE REMOVAL

DELUXE

2000

RBUK003

BUCKLE REMOVAL

PRIVATE

1000

RBUK003

BUCKLE REMOVAL

S-PRIVATE

500

RBUK004

BUCKLE REMOVAL(LVP

DELUXE

2000

RBUK004

BUCKLE REMOVAL(LVP

PRIVATE

1500

RBUK004

BUCKLE REMOVAL(LVP

S-PRIVATE

500

ROTHOOl

INTRA OCULAR FOREIGN BODY REMOVAL

DELUXE

3500

ROTHOOl

INTRA OCULAR FOREIGN BODY REMOVAL

PRIVATE

2500

ROTHOOl

INTRA OCULAR FOREIGN BODY REMOVAL

S-PRIVATE

? 2000

ROTH002

LENSECTOMY

DELUXE

4500

ROTH002

LENSECTOMY

PRIVATE

3500

ROTH002

LENSECTOMY

S-PRIVATE

2500

ROTH003

MEMBRANECTOMY

DELUXE

4500

ROTH003

MEMBRANECTOMY

PRIVATE

3000

ROTH003

MEMBRANECTOMY

S-PRIVATE

2500

ROTH004

CRYOPEXY

DELUXE

700

ROTH004

CRYOPEXY

PRIVATE

700

ROTH004

CRYOPEXY

S-PRIVATE

400

ROTH005

ANTERIOR RETINAL CRYOPEXY (ARC)

DELUXE

1000

ROTH005

ANTERIOR RETINAL CRYOPEXY (ARC)

PRIVATE

800

ROTH005

ANTERIOR RETINAL CRYOPEXY (ARC)

S-PRIVATE

500

ROTH006

ENDO LASER

DELUXE

900

ROTH009

INDIRECT LASER OPHTHALMOSCOPY

OPD

400

ROTH012

DESCEMETOPEXY

DELUXE

1500

ROTH012

DESCEMETOPEXY

PRIVATE

1500

ROTH012

DESCEMETOPEXY

S-PRIVATE

1200

RVITOOl

VITRECTOMY

DELUXE

7000

RVITOOl

VITRECTOMY

PRIVATE

6000

RVITOOl

VITRECTOMY

S-PRIVATE

4000

RVIT002

VITRECTOMY (ENDOPHTHALMITIS)

DELUXE

7000

RVTT002

VITRECTOMY (ENDOPHTHALMITIS)

PRIVATE

6000

RVIT002

VITRECTOMY (ENDOPHTHALMITIS)

S-PRIVATE

4000

RV1T003

VITREOUS LAVAGE

DELUXE

3000

RVIT003

VITREOUS LAVAGE

PRIVATE

2000

RVIT003

VITREOUS LAVAGE

S-PRIVATE

1000

RVIT004

SILICONE OIL INJECTION

DELUXE

4000

RVIT004

SILICONE OIL INJECTION

PRIVATE

3000

RVIT004

SILICONE OIL INJECTION

S-PRIVATE

2000

RVIT005

SILICONE OIL REMOVAL

DELUXE

3000

RVIT005

SILICONE OIL REMOVAL

PRIVATE

2000

RVIT005

SILICONE OIL REMOVAL

S-PRIVATE

1000

RVIT006

FLUID GAS EXCHANGE

DELUXE

1000

RVIT006

FLUID GAS EXCHANGE

PRIVATE

700

RVIT006

FLUID GAS EXCHANGE

S-PRIVATE

500

RVIT007

FLUID AIR EXCHANGE

DELUXE

1000

RVIT007

FLUID AIR EXCHANGE

PRIVATE

700

RVIT007

FLUID AIR EXCHANGE

S-PRIVATE

500

RVIT008

PERFLORD CARBON LIQUID INJECTION

DELUXE

5000

RVIT008

PERFLORD CARBON LIQUID INJECTION

PRIVATE

4000

RVIT008

PERFLORD CARBON LIQUID INJECTION

S-PRIVATE

3000

RVIT009

MEMBRANE PEELING

DELUXE

800

RV1T009

MEMBRANE PEELING

PRIVATE

700

RVIT009

MEMBRANE PEELING

S-PRIVATE

500

RVITOIO

INTRA OCULAR ANTI - BIOTIC (IOAB)

DELUXE

800

RVITOIO

INTRA OCULAR ANTI - BIOTIC (IOAB)

PRIVATE

700

RVITOIO

INTRA OCULAR ANTI - BIOTIC (IOAB)

S-PRIVATE

500

RVITOl 1

PNEUMORETINOPEXY

OPD

500

RVIT012

VITREOUS BIOPSY

DELUXE

5000

RVITOl 2

VITREOUS BIOPSY

PRIVATE

4000

RVIT012

VITREOUS BIOPSY

DELUXE

5000

RVIT012

VITREOUS BIOPSY

PRIVATE

4000

RVIT012

VITREOUS BIOPSY

S-PRIVATE

2500

RVIT013

NUCLEUS REMOVAL

DELUXE

7000

RVIT013

NUCLEUS REMOVAL

PRIVATE

4000

RVIT013

NUCLEUS REMOVAL

S-PRIVATE

3000

SQIT001

RECTUS SURGERY (ONE MUSCLE)

DELUXE

8000

SQITOOl

RECTUS SURGERY (ONE MUSCLE)

PRIVATE

6000

SQITOOl

RECTUS SURGERY (ONE MUSCLE)

S-PRIVATE

4000

SQIT002

OBLIQUE MUSCLE SURGERY (ONE MUSCLE)

DELUXE

10000

SQIT002

OBLIQUE MUSCLE SURGERY (ONE MUSCLE)

PRIVATE

8000

SQIT002

OBLIQUE MUSCLE SURGERY (ONE MUSCLE)

S-PRIVATE

5000

SQIT003

RECTUS SURGERY (TWO MUSCLE)

DELUXE

12000

SQIT003

RECTUS SURGERY (TWO MUSCLE)

PRIVATE

10000

SQIT003

RECTUS SURGERY (TWO MUSCLE)

S-PRIVATE

8000

SQIT004

OBLIQUE MUSCLE SURGERY (TWO MUSCLE)

DELUXE

18000

SQIT004

OBLIQUE MUSCLE SURGERY (TWO MUSCLE)

PRIVATE

12000

SQIT004

OBLIQUE MUSCLE SURGERY (TWO MUSCLE)

S-PRIVATE

10000

SQIT005

RECTUS SURGERY (THREE MUSCLE)

DELUXE

20000

SQIT005

RECTUS SURGERY (THREE MUSCLE)

PRIVATE

15000

SQIT005

RECTUS SURGERY (THREE MUSCLE)

S-PRIVATE

12000

SQIT006

OBLIQUE MUSCLE SURGERY (THREE MUSCLE)

DELUXE

25000

SQIT006

OBLIQUE MUSCLE SURGERY (THREE MUSCLE)

PRIVATE

20000

SQIT006

OBLIQUE MUSCLE SURGERY (THREE MUSCLE)

S-PRIVATE

15000

SQIT007

RECTUS SURGERY (FOUR MUSCLE)

DELUXE

25000

SQIT007

RECTUS SURGERY (FOUR MUSCLE)

PRIVATE

20000

SQIT007

RECTUS SURGERY (FOUR MUSCLE)

S-PRIVATE

15000

SQIT008

OBLIQUE MUSCLE SURGERY (FOUR MUSCLE)

DELUXE

30000

SQIT008

OBLIQUE MUSCLE SURGERY (FOUR MUSCLE)

PRIVATE

25000

SQIT008

OBLIQUE MUSCLE SURGERY (FOUR MUSCLE)

S-PRIVATE

20000-

 

ANNEXURE – II

25. LIST OF HOSPITALS RECOGNISED BY THE GOVERNMENT WITHIN THE STATE AS A REFERRAL HOSPITAL

Sl.No.

(1)

Name of the Hospital & District

(2)

Specialties available

(3)

Vide G.O.Ms./ Rt.No.A Dt.

(4)

1.

Apollo Hospital, Hyderabad

Super Speciality

G.O.Ms.No.38, Dt. 23-1-96 H.M.&F.W.(Kl)Dept.

2.

C.D.R. Hospital, Hyderabad

Super Speciality

-do-

3.

Kamineni Hospital, Hyderabad

Super Speciality

-do-

4.

Medwin Hospital, Hyderabad

Super Speciality

-do-

5.

Mediciti Hospital, Hyderabad

Super Speciality

-do-

6.

Sri Padmavathi Orthopedic & Surgical Nursing Home, Hyd.

Orthopedic

-do-

7.

Satya Kidney Centre, Hyderabad

Kidney Centre

-do-

8.

Seven Hills Hospital, Visakhapatnam

Super Speciality

-do-

9.

Andhra Mahila Sabha, Hyderabad

Super Speciality

G.O.Ms.No.258, Dt. 15-6-96, H.M.&F.W.(K1) Dept.

10.

Aware Hospitals Shanthivanam, Nagarjuna Sagar Road, Hyderabad.

Super Speciality

G.O.Ms.No.328, Dt.23-8-2001, H.M.&F.W.(Kl)Dept.

11.

Bibi Cancer Hospital, Hyderabad

Cancer

G.O.Ms.No.713, Dt.22-5-97 H.M.&F.W,(Kl)Dept.

12.

CARE Hospital, Hyderabad

Heart

G.O.Ms. No. 150, Dt.20-5-98 H.M.& F.W.(Kl) Dept

13.

L.V.Prasad Eye Institute,Hyderabad

Eye Institute

G.O.Ms. No. 150, Dt.20-5-98 H.M.& F.W.(Kl) Dept

14.

Mahavir Hospital, Hyderabad

Multi Specialty

G.O.Ms. No. 150, Dt.20-5-98 H.M.& F.W.(Kl) Dept

15.

Owaisi Hospital, Hyderabad

Super Speciality

G.O.Ms. No. 150, Dt.20-5-98 H.M.& F.W.(Kl) Dept

16.

Yasoda Super Speciality Hospital, Malakpet, Hyderabad

Super Speciality

G.O.Ms. No. 150, Dt.20-5-98 H.M.& F.W.(Kl) Dept

17.

Usha Cardiac Centre, Vijayawada.

Cardiac

G.O.Ms. No. 150, Dt.20-5-98 H.M.& F.W.(Kl) Dept

18.

Citi Cardiac Centre, Vijayawada

Cardiac

G.O. Ms. No.713, Dt. 22-5-97 HM&FW(K1) Dept.

19.

Swathantra Hospital, Rajahmundry

Multy Speciality

G.O. Ms. No. 402, Dt.3-9-98 HM&FW (Kl) Dept.

20.

Usha Mullapudi Cardiac Centre, Gajularamaram, Jeedimetla, R.R.Dist

Heart

G.O.Ms.No.449,dt.24-ll-2000, H.M. & F.W.(Kl) Dept

21.

A.P.Super Speciality Dental Hospital, Hyderabad

Dental

G.O.Ms.No.38,dt.24-l-2001 H.M. & F.W.(Kl)Dept.

22.

Indo American Cancer Institute and Research Centre Road No. 14,

Cancer

G.O.Ms.No.l33,dt.9-4-2001 H.M. & F.W.(Kl) Dept. Banjara Hills Hyderabad.

23.

Global Hospital and Institute of Gastro enterology and Laparoscopic Surgery, NIMS lane, Opp. Banjara Hills, Hyderabad.

Gastro

G.O.Ms.No.l96,dt.24-5-2001 H.M. & F.W.(Kl) Dept

24.

CARE Hospital, (Visakha Hospitals and Diagnostics Pvt. Ltd), Visakhapatnam

Multi Speciality

GO.Ms.No.223,dt. 16-06-2001 HM&FW(Kl)Dept.

25.

Aditya Hospitals, Tilak Road Opp. Andhra Saraswatha Parishat Hall, Hyderabad

Multi Speciality

G.O.Ms.No.282, dt. 13-7-2001, H.M. & F.W.(Kl) Dept

26.

Mythri Multi Speciality Hospital, Ameerpet, Hyderabad.

Multi Speciality

G.O.Ms.No.329, dt.23-8-2001, HM&FW(K1) Dept.,

27.

Jaya Hospitals, Hanamkonda, Warangal

Multi Speciality HM &FW (Kl) Dept.

G.O.Ms.No.331, dt.23-8-2001

28.

Apollo Hospital, Heart & Kidney Centre, Visakhapatnam-2

Super Speciality

G.O.Ms.No.332, dt.23-08-2001 H.M. & F.W. (Kl) Dept

29.

Bollineni Ramanaiah Memorial Hospitals, Nellore

Super Speciality

G.O.Ms.No.372, dt. 1-10-2001 HM&FW(Kl)Dept.

30.

Image Hospitals, Hyderabad

Super Speciality

G.O.Ms.No.462, dt.11-12-2001, HM&FW(K1) Dept.

31.

Pratima Institute of Medical Sciences, Nagunur, Karimnagar Dist.

Multi Speciality

G.O.Ms.No.36, dt. 13-2-2002 HM&FW(K1) Dept.

32.

Charitasri Hospital, Vijayawada.

Multi Speciality

G.O.Ms.No.169, dt. 18-5-2002. HM&FW(K1) Dept.

33.

Vijaya Health Care Centre, Secunderabad

Multi Speciality

G.O.Ms.No.339,dt.8-8-2002, HM&FW(K1) Dept

34.

Yashoda Super Speciality Hospital, Somajiguda, Hyderabad.

Multi Speciality

G.O.Ms.No.462,dt.9-12-2002, HM&FW (Kl) Dept.

35.

Sri Sai Kidney Center (A unit of Twin Cities Kidney Center Private Ltd., Ameerpet, Hyderabad.

Super Speciality

G.O.Ms.No.40, dt.03-03-2003. HM&FW (Kl) department.

36.

F.M.S Dental Hospital, Koti, Hyderabad

Dental

G.O.Ms.No.378, dt. 15-7-2003, HM&FW (Kl) department.

37.

SMILINE Dental Hospital, Ameerpet, Hyderabad.

Dental

G.O.Ms.No.464, dt. 18-08-2003 HM&FW (Kl) department.

38.

Sai Vani Hospital Domalguda, Hyderabad

Super Speciality

G.O.Ms.No.479, dt.29-08-2003 HM&FW (Kl) department.

39.

Sai Krishna Super Specialty Neuro Hospitals Pvt. Limited, Hyderabad.

Super Speciality

G.O.Ms.No.484, dt.03-09-2003 HM&FW (Kl) department.

40.

Rohini Medicare (Pvt.) Limited, Subedari, Hanamkonda 506 001,

Super Speciality

G.O.Ms.No.485, dt.03-09-2003 HM&FW (Kl) department.

41.

Rainbow Children's Hospital, Banjara Hills, Hyderabad.

Children Diseases

G.O.Ms.No.493, dt. 11-09-2003 HM&FW (Kl) department.

42.

Saumya Apollo Hospital, Tadepalli-522501, Near Vijayawada

Multi Speciality

G.O.Ms.No.672, dt.14-11-2003 HM&FW (Kl) department.

43

Ameerpet Super Speciality Dental Hospital and Implant Center, Ameerpet, Hyd.

Dental diseases

G.O.Ms.No.677,dt. 17-11-2003 HM&FW (Kl) department

44.

Keshma Dental Hospital & Implant Center, Somajiguda, Hyd.

Dental diseases

G.O.Ms.No. 106, dt. 18-03-2004 HM&FW (Kl) department.

45.

Remedy Heart Institute, Himayatnagar, Hyd.-29

Heart

G.O.Ms.No. 105, dt. 18-03-2004 HM&FW (Kl) department.

46.

Dr. Gowds Dental Hospital, HYD

Dental diseases

G.O.Ms.No. 1 !9,Dt.29-03-2004 HM&FW (Kl) department.

47.

Rukku's Save-n-smile Cosmotic and Dental Hospital, Barkhatpura, Hyderabad.

Dental diseases

Pro. No. 18469, Dt. 16-11-2005 Dir. of Medical Edn.

48.

KIMS, Hyderabad

Super Speciality

Pro. No. 18469, Dt. 16-11-2005 Dir. of Medical Edn.

49.

Viswa Bharathi Super Speciality Hospital, Kurnool

Super Speciality

Pro. No. 18538, Dt.5-12-2005 Dir. of Medical Edn.

50.

Bhimavaram Hospital, Bhimavaram

Multi

Pro. No. 7144/LC-B/2005 Dt. 24-10-2005

51.

Lalitha Super Speciality Hospital Heart and Brain Centre, Guntur

Multi

Pro. No. 1240/LC-B/2005 Dt. 24-10-2005

52.

Poulomi Hospital, Secunderabad

Multi

Pro. No. 24693//LC-B/2005 Dt. 24-10-2005

53.

Asha Hospital, Anantapur

Multi

Pro. No. 18471/LC-B/2005 Dt. 16-11-2005

54.

New Life Hospital, Chaderghat, Hyd.

Multi

Pro. No. 18350/LC-B/2005 Dt. 16-11-2005

55.

Raju Neuro & Mutlti Speciality Hos. Raju Emergency Hospital, Rjy.

Multi

Pro. No. 7387/LC-B/2005 Dt. 5-12-2005

56.

Kalyani Dental Hospital Dentistry & Implant Centre, Begumpet, Hyderabai

Dental i

Pro. No. 18469/LC-B/2005 Dt. 5-12-2005

57.

Gowri Gopal Hospitals, Kurnool

Multi

Pro. No. 19751/LC-B/2005 Dt. 3-1-2006

58.

Nagarjuna Hospitals, Vijayawada-7

Multi

Pro. No. 18474/LC-B/2005 Dt. 3-1-2006

59.

Hyderabad Kidney & Laproscopic Malakpet, Hyderabad

Multi

Pro. No. 29526/LC-B/2005 Dt. 3-1-2006

60.

Care Hospital, Banjara Hills, Hyd.

Multi

Pro. No. 17353/LC-B/2005

61.

Yashoda Hospital, Secunderabad

Multi

Pro. No. 17413/LC-B/2005 Dt. 3-1-2006

62.

Lazarus Hospital, Waltair Main Rd, Visakhapatnam

Multi

Pro. No. 18525/LC-B/2005 Dt. 3-1-2006

63.

Premier Hospital, Masab Tank, Hyd.

Multi

Pro. No. 18457/LC-B/2005 Dt. 3-1-2006

64.

Help Hospital, M.G. Rd, Vijayawada.

Multi

Pro. No. 18470/LC-B-2005 Dt. 3-1-2006

65.

Geeta Multi Speciality Hospital, Secunderabad

Multi

Pro. No. 29526/LC-B/2005 Dt. 3-1-2006

66.

Heritage Hospital, Somajiguda, Hyd.

Multi

Pro. No. 22130/LC-B/2005 Dt. 19-1-2006

67.

American Institute of Dentistry, Ameerpet, Hyd.

Dental

Pro. No. 19963/LC-B/2005 Dt. 19-1-2006

68.

Sibar Charitable Trust (Cancer Hospital), Governor Pet, Vijayawada.

Cancer

Pro. No. 18533/LC-B/2005 Dt. 19-1-2006

69.

Usha Cardiac Centre, Vijayawada.

Multi

Pro. No. 18529/LC-B/2005 Dt. 19-1-2006

70.

S V S Dental Hospital, R.P. Road, Secunderabad

Dental

Pro. No. 22I24/LC-B/2005 Dt. 19-1-2006

71.

Asian Institute of Gastroenterology, Somajiguda, Hyderabad.

Gastroenterological

Pro. No. 7525/LC-B/2005 Dt. 3-2-2006

72.

Sai Krishna Super Speciality Neuro & Trauma Hospital, Hyderabad

Multi

Pro. No. 18496/LC-B/2005 Dt. 3-2-2006

73.

Ram Hospital, Jeedimetla, Hyd.

Multi

Pro. No. 18534/LC-B/2005 Dt. 18-3-2006

 

26 LIST OF HOSPITALS  RECOGNISED BY THE OUTSIDE THE STATE GOVERNMENT rE AS A REFERRAL HOSPITAL 

Sl.No.

(1)

Name of the Hospital

(2)

Vide G.O.Ms.No. & Dt.

(3)

01.

Apollo Hospitals, Madras

G.O.Ms.No.38, Dt. 23-01-1996, H.M.&F.W.(K1) Dept.

02.

Adayar Cancer Center, Madras

G.O.Ms.No.38, Dt. 23-01-1996, H.M.&F.W.(K1) Dept.

03.

AIMS, New Delhi

G.O.Ms.No. 1274, Dt. 29-10-78, M&H., Department

04.

C.M.C., Vellore

G.O.Ms.No.38, Dt. 23-01-96, H.M.&F.W.(K1) Department

05.

Kidwai Memorial Cancer Hospital, Bangalore

G.O.Ms.No.38, Dt. 23-01-96, H.M.&F.W.(K1) Department

06.

N.I.M.H.A.N.S., Bangalore

G.O.Ms.No.38, Dt. 23-01-96, H.M.&F.W.(K1) Department

07.

Sankar Netralaya, Madras

G.O.Ms.No.38, Dt. 23-01-96, H.M.&F.W.(K1) Department

08.

Tata Memorial Cancer Hospital, Bombay

G.O.Ms.No.38, Dt. 23-01-96, H.M.&F.W.(K1) Department

09.

Vijaya Nursing Home, Madras

G.O.Ms.No.38, Dt.23-01-96, H.M.&F.W.(K1) Department

10.

Willingdon Hospital, New Delhi

G.O.Ms.No.1274, Dt. 29-10-78, M&H Department.

11.

Apollo Hospital, New Delhi

G.O.Ms.No.37, Dt. 31-01-2004, H.M.&F.W.(K1) Dept.

12.

Sir Ganga Ram Hospital, ND.

G.O.Ms.No.37, Dt. 31-01-2004, H.M.&F.W.(K1) Dept.

13.

Janaki Das Memorial Hospital, New Delhi

G.O.Ms.No.37, Dt. 31-01-2004, H.M.&F.W.(K1) Dept.

14.

Rajive Gandhi Cancer Institute, New Delhi

G.O.Ms.No.37, Dt. 31-01-2004, H.M.&F.W.(K1) Dept.

15.

Sitaram Bhartia Hospital, New Delhi

G.O.Ms.No.37, Dt. 31-01-2004, H.M.&F.W.(K1) Dept.

16.

Apollo Millenium Hospital, New Delhi

G.O.Ms.No.37, Dt. 31-01-2004, H.M.&F.W.(K1) Dept.

17.

Escorts Hospital, New Delhi

G.O.Ms.No.37, Dt. 31-01-2004, H.M.&F.W.(K1) Dept.

18.

St. Stephen Hospital, New Delhi

G.O.Ms.No.37, Dt. 31-01-2004, H.M.&F.W.(K1) Dept.

(25)   Sanction of Medical reimbursement to Government employees, retired employees and their dependents upto third spell - Orders - Issued.

(G.O. Ms. No. 601, HM & FW (Kl) Dt. 1510-2003)

Ref. : 

(1)     G.O.Ms.No.223, HM&FW (Kl) Dept, Dt. 23-4-1994.

(2)     From the Vice President, State Govt. Pensioner's Assn., 151, Sripuram Colony, Hyd- 500 036. repn. Dt. 24-12-2002.

(3)     Govt.Memo.No.28003/Kl/02-l, Dt. 22-1-03.

(4)     From the DME, A.P., Hyd., Lr. Re. No. 2438/MAA/03, Dt. 31-3-03.

Order :

(1)     In the G.O. first read above, orders were issued that the Government officials shall be allowed reimbursement or advance as the case may be according to rules for the second and subsequent operations even including the operations for the same ailments.

(2)     In their representation, second read above, the Vice-President, State Govt. Pensioners Association, Hyderabad has represented that orders were issued allowing reimbursement for second spell for the same ailment in G.O.Ms. No. 223 H.M. & F.W.(Kl) Department, dated 23-4-1994 and the same facilities are not extended to retired Govt, employees. He has requested the Govt, to include the retired government officials also to enable them to get reimbursement for the second and subsequent treatments.

(3)     The matter has been referred to the Director of Medical Education for report.

In the letter fourth read above, the Director of Medical Education has stated that the Government may issue an amendment to G.O. Ms. No. 223, H.M. & F.W.(Kl) Department, dated 23-4-1994 to insert the words "retired Government officials".

(4)     Government have examined the matter and observe that as per G.O. Ms. No. 223, H.M.&F.W.(K1) Department Dt. 23-4-1994, reimbursement of expenditure is being allowed for two spells only for the same ailment and claim for the 3rd spell for the same disease is not being allowed, when treatment was obtained in private hospitals recognised by Government. The Director of Medical Education, Hyderabad while scrutinising the bills in such cases stated that the relaxation of rules is required for payment for the 3rd spell.

Many cases are coming from other departments to Government for relaxation of rules for sanction of claim for the 3rd spell.

(5)     Government after careful examination of the mater and in partial modification of the orders issued in G.O.Ms.No. 223, H.M. & F.W.(Kl) Department, dated 23-4-1994 hereby direct that "retired State Govt, employees" and their dependents shall also be eligible for the reimbursement of expenditure for the second spell and third spell during their life time for the treatment obtained in the recognised private hospitals for the same ailment, subject to other conditions specified on the subject from time to time. Government also direct that medical reimbursement for the third spell treatment /operations including for the same ailment be allowed, to State Government Employees, retired employees and their dependents, subject to fulfilling other conditions.

(6)     The Director of Medical Education shall take necessary action in the matter accordingly.

(26)   APIMA Rules, 1972 - Recommendation of the Committee for revision of the Rules - Accepted - Orders - Issued Certain Clarification / modification - Reg.

(Memo. No. 7099/K1/2005-1, HM&PW(K1) Dept, Dt. 14-06-2005)

Ref. :-

(1)     G.O.Ms. No. 74, HM&PW(K1) Dept, Dt. 15-03-2005

(2)     From the DME, AP, Hyd. Lr. Re. No. 6236/MA.(l)B/05. Dt. 30-03-2005.

Order :-

(1)     The attention of the Director of Medical Education is invited to the references cited. In the G.O. 1st cited, revised orders have been issued regarding medical reimbursement to State Government employees, and other category of persons as mentioned in A.P.I.M.A. Rules, 1972. The Director of Medical Education has sought for clarifications on the said orders.

(2)     Accordingly, Govt, hereby issued the following clarifications on point wise :-

SI. No.

Clarification Sought for by DME

Clarification issued

1.

Govt, while extending the LOC facility have requested all the departments to issue ID Cards for availing the facility. Whether, separate ID Card has to be issued to each and every dependent of the Govt, employees (or) a group photograph has to be obtained from the individual to issue a card like ESI.

1. The identify cards issued by concerned Depts. to their employees shall be accpeted in respect of treatment to be given, under emergency situation by the Private Hopsitals concerned, Nizam's Institute of Medical Sciences, Hyd, & Sri Venkateswara Institute of Medical Sciences, Tirupati. The Departments which have not issued ID cards to their employees shall take steps to issue ID Cards immediately.

2.

What would be the age limit for a male/ female dependant of a Govt/Retired Employees as it is not specified in APIMA Rules, 1972 as well as in Revised Rules. This

2. No age limit is prescribed in APIMA Rules, 1972 for dependents. But full dependency is to be proved for claiming medical reimbursement, as per the rules.

 

question is being raised by various departments.

 

3.

LOC facility may be extended to obtain treatment at Nizam's Institute of Medical Sciences /Sri Venkateswara Institute of Medical Sciences instead of sanctioning advance as, issuing of LOC is faster than sanctioning advance.

3. LOC facility for the diseases mentioned in sub para (14) of para 9 of G.O. Ms. No. 74, HM & FW (Kl) Dept, Dt. 15.3.2005 is extended to Nizam's Institute of Medical Sciences, Hyd. & Sri Venkateswara Institute of Medical Sciences Tirupati. They shall also provide treatment on production of LOC without insisting any payment from the patient.

4.

Road accident cases may also be included in the list of disease to be treated under LOC facility.

4. Road accident cases are also eligible for LOC facility in respect of recognised hospitals-Nizam's Institute of Medical Sciences, Hyd. & Sri Venkateswara Institute of Medical Sciences, Tirupati.

5.

Whether, Civil Surgeon can prescribe drugs where, specialist doctor is not available (like PHC and CHC).

5. -No-

6.

Whether Police personnel who obtained treatment under "Arogya Bhadratha Scheme" may also be allowed for reimbursement as is done in the insurance cases

6. -Yes-

7.

Medical reimbursement for deliveries, tubectomy and Hysterectomy Operations facility may also be extended to the dependents of a male Govt. / Retired employees.

7. Extended to all employees and their dependents and other categories of persons as per APIMA Rules.

8.

Whemer 10% cut imposed may be recovered from salary after scrutiny of bills or may be paid by the employee at the time of discharge once LOC is issued.

8. It is for the concerned hospital to collect from the pensioner / family pensioner who obtained treatment towards 10% of the CGHS rates.

(3)     It is also clarified that if the package rates of the private hospitals are less than the package rates of CGHS, the claim for medical reimbursement shall be scrutinised and sanctioned based on the actuals of hospitals.

(4)     The Director of Medical Education is requested communicate this memo, to all the concerned and take further action accordingly.

 

PART 8

MEDICAL FACILITIES TO PENSIONERS

(1)     Facilities of admission and treatment to pensioners - Consolidated Orders -Issued

[G.O.Ms.No. 35, M&H (Kl), Dt. 26-1-1981J

Ref. :

(1)     G.O.Ms.No. 2121, Health, Dt. 16-11-1970.

(2)     G.O.Ms.No. 259, Health. Dt. 16-2-1972.

(3)     Govt. Memo. No. 2830/EE2/72, Health Dt. 11-2-1972.

(4)     G.O.Ms.No.685, Health, Dt. 6-4-1972.

(5)     G.O.Ms.No. 1660, Health, Dt. 9-11-1972.

(6)     G.O.Ms.No. 219, Health, Dt. 16-3-1973.

Order :

(1)     Retired Government Employees in the State are entitled to free medical attention in all Government Institutions. These facilities are spelt out in the G.Os. referred to above. Many Pensioners are either not aware of these orders or there is lack of proper appreciation of the facilities they are entitled to. In Andhra Pradesh there are at present, Teaching Hospitals, 19 Specialist Hospitals, 16 District Head-Quarters Hospitals, 180 Taluk Head-Quarters Hospitals, 420 Primary Health Centres and 653, Rural dispensaries at which the pensioners can avail of the attention they require.

(2)     Under Rule 6 (i) of the Andhra Pradesh Integrated Medical Attendance Rules, 1972, the retired and re-employed pensioners (both Gazetted and Non-Gazetted) are entitled to free medical treatment in all the Government Hospitals listed above. All State Government pensioners including pensioners of All India Service and their families as defined under Rule 3 (7) of Andhra Pradesh Integrated Medical Attendance Rules, 1972 are eligible for the following medical facilities as are applicable to the Government Servants.

(A)     Free Accommodation in the hospitals as per eligibility indicated below

Eligibility for hospital

accommodation

as per pay range

1969-70 (G.O.Ms.

No. 2121, Health,

Dt. 16-11-70)

Corresponding

pay range as

G.O.Ms.No. 180,

Finance, Dt. 15-7-1975.

Revised Pay Scale range as per 1978 G.O.P.No. 235, Dt. 17-9-79.

Class of accommodation in hospitals (now suggested for approval)

(1)

(2)

(3)

(4)

1. '

A' Class Ward for those drawing Rs. 500 and above.

700-1,200

1,050-1,600

For those drawing pay of Rs. 1,500/- and above 'A' Class Ward.

2.

'B' Class Ward for Rs. 250-400.

430-800

700-1,200

For pay of Rs. 800-1,499 'B' Class Ward.

3.

'C Class Ward for Rs. 200-249 Rs. 100-249.

275-475 250-430

475-760 425-650

For pay of Rs. 500-799, 'C Class Ward.

4.

General Ward upto Rs. 99/-

165-250

290-425

For Rs. 500/- and below. General Ward.

 

 

 

 

 

(a)      Pensioners who retired before 1-1-1974, shall be eligible for hospital accommodation based on the pay last drawn by them before retirement, as under Column (1) of the above statement.

(b)      Pensioners who retired after 1-1-1974 and before 1-4-1978 shall be eligible for hospital accommodation as under Column (2) of the above Statement.

(c)      Pensioners who retired after 1-4-1978 shall be eligible for hospital accommodation as per Column (4) of the Statement.

(B)     Free supply of medicines available in the hospitals.

(C)     Free supply of diet as per rules.

(D)     Free medical advice and treatment including operations.

(3)     The pensioners shall have to produce their identity certificate from the concerned pension disbursing Officers or some other identity card that may be prescribed, while seeking treatment at Government Hospitals, For this purpose, the pensioners and their families should get themselves registered at any Government Hospital of their choice where they wish to be attended normally. But this would not prevent them from getting medical attention and treatment from any other hospitals in the State, (i.e.,) other than the one at which they stand registered.

(4)     The Pensioners shall not be eligible to claim reimbursement of medical expenses and for medicines purchased in the open market, if any, on the prescription even of the Government Medical Officers. But the medicines which are not available in the Hospitals shall be purchased by the concerned Medical Officers incharge of Hospitals and dispensaries and supplied to the pensioners and their families, as per orders issued in the G.O. sixth cited. The total amount thus incurred in this regard shall be consolidated once in a quarter, and after approval by the Director of Medical and Health Services, shall be reported to the Government in the Finance Department who will provide the same to the Medical Department over and above the budget provision. The provision for purchase of medicines for pensioners and their families will be made over and above the normal department budget provision for purchase of drugs, etc.

(5)     Whenever pensioners and their families are admitted in the Government Hospitals they shall be provided with accommodation on the basis of pay last drawn by the retired Government Servants before their retirement as per Para 2 (A) above. When they are not able to get accommodation to which they are entitled, they can be given higher category of accommodation by collecting the difference of charges leviable for that higher category and the category to which they are eligible.

(6)     The pensioners and their families shall not be eligible for admission into the wards reserved under the 'Three Tier Systems' of treatment in Osmania General Hospital, Hyderabad and other District Head Quarters Hospitals, etc., introduced in G.O.Ms.No. 431, M&H, dated 5-7-1978 and G.O.Ms.No. 728, M&H, dated 19-6-1980.

(2)     Facilities of admission and treatment to pensioners at Government Hospitals -Consolidated orders - Modifications - Orders Issued

[G.O.Ms.No. 718, M&H (Kl), Dt. 26-11-1981]

Ref. :

(1)     G.O.Ms.No. 219, Health, Dt. 16-3-1973.

(2)     G.O.Ms.No. 35, M. & H. (Kl), Dt. 26-1-1981.

Order :

(1)     In the Government order first read above consolidated orders have been issued spelling out the facilities available to the pensioners of this State with regard to admission and treatment in the hospitals of this State including pensioners of All India Services and their families as defined under Rule 3(7) of Andhra Pradesh Integrated Medical Attendance Rules, 1972. According to Para 4 of the said order the pensioner shall not be eligible to claim reimbursement of medical expenses and for medicines purchased in the open market, if any, on the prescriptions even of the Government Medical Officers. But the medicines which are not available in the hospitals shall be purchased by the J concerned Medical Officers in charge of hospitals and dispensaries and supplied to the pensioners and their families as per the orders issued in the G.O. second cited.

(2)     It is felt that this provision relating to the Medical Officer purchasing and supplying the medicines required by the pensioners may not be fully acted upon by the concerned Medical Officers for various reasons putting the pensioners consequently to hardship. Therefore, if the hospitals are not able to get the medicines and supply them to the pensioners when they are not available in stock in the hospitals, the Medical Officers of the concerned hospitals may be permitted to allow the pensioners to purchase the medicines themselves and to reimburse the amount to them subject ot the condition that the Medical Officer of the concerned Government Hospital certifies that the medicine is essential for recovery from the disease, that the medicine prescribed is not available for supply free of cost with the Government Hospital.

(3)     For purposes of reimbursement of the cost of medicines so purchased by the pensioners the following procedure may be adopted :

(i)       when the Medical Officer of the Government Hospital concerned is not able to supply the medicines prescribed by him to the pensioner free of cost and is not able to purchase and supply them to him free of cost, he should certify that the medicines prescribed are essential for recovery from the disease and that the medicine prescribed is not available for supply free of cost in stock with the hospital and that the pensioner may purchase them ;

(ii)      after obtaining a certificate to this effect the pensioner should purchase the medicines to the extent of quantities prescribed and submit the cash memos together with a formal application to the Medical Officer in the Government Hospital concerned for reimbursement of the amount spent by him ;

(iii)     the Medical Officer should countersign the cash memos and pass them for payment and forward the papers to the appropriate authority in the hospital for preferring the claim at the concerned Treasury ;

(iv)    on the bill being passed by the Treasury and on receipt of the amount the authority concerned should pay the money to the pensioner and obtain proper acknowledgement for the amount so paid.

(4)     There should be no delay in either giving the certificate referred to above for purchase of the medicines locally by the pensioner or in the matter of reimbursement of the amount to him. A time limit should be fixed by the Hospital concerned for this purpose. It should also be ensured that if the Medical Officers who prescribe the medicines are transferred after prescribing the medicines the successors in office countersign without any delay the cash memos when submitted by pensioners along with the prescription. Any delay in either giving the certificate or reimbursing the amount should be viewed seriously. The expenditure on the reimbursement of cost of medicines purchased by the pensioners may be debited to the detailed head "190 Materials and supplies" under the respective hospital heads of accounts under "280 Medical A. Allopathy".

(5)     The Director of Medical Education may provide necessary provision for meeting this expenditure to all the Hospitals and Dispensaries. In cases where the expenditure is in excess of the provision by the Director of Medical Education before the end of the financial year either by way of reappropriation, reallocation or supplementary grant. In any case want of provision shall not be an excuse to deny or delay reimbursement of expenditure incurred by the pensioner on purchase of medicines which are not stocked or are not in stock in the Hospital for supply free to the pensioner.

(6)     For purposes of the above order the pensioner should necessarily go to one of the Government hospitals indicated in the G.O. 1st cited and the treatment should be obtained at one of the said hospitals and the certificate prescribed above should also be given by a serving Medical Officer of the hospital. No certificate given by any other authority shall be accepted for this purpose.

(3)     Facilities for treatment to the Pensioners and Members of their families - Reimbursement of medical expenditure incurred by them - Further instructions.

(Memo. No. 525/SC. F/99-3, Law (LA. & J.S.C.F) Dept, dated 24-01-2000)

Ref. :

From the Registrar (Admn.), High Court of A.P., Lr. Roc. No. 1753/98-B3 dated: 10-06-1999.

Order :

With reference to the letter cited, the Government have carefully examined the proposal of the Registrar, High Court of A.P. and issue the following further instructions for sanction of medical reimbursement of medical expenditure to the pensioners for the medical expenses incurred by them as out-patients:-

(1)     Pensioners Retiring in One District and Settling in the same District :

The Principal District Judge of that particular District is authorised to sanction the medical claims of pensioners for the medical expenditure incurred by them as out-patients, when the treatment is taken by them from the Government Doctor/Government Hospital/ Dispensary.

(2)     Pensioners Retiring in One District and Settling in another District/ Pensioners Retiring from one of the Units in the twin Cities of Hyderabad/Secunderabad and Settling in one of the Districts in Andhra Pradesh :

The Principal District Judge of that particular District is authorised to sanction such medical claims, irrespective of the fact that pensioners retired from one District and settled in another District so as to see that the Pensioners, considering their age, need not be forced to approach the District Judge of the Unit from where the Pensioners retired.

(3)     Pensioners Retiring from one of the Units in the twin Cities of Hyderabad/ Secunderabad and Settling in Hyderabad and Secunderabad/ Pensioners Retiring from one of the Districts in A.P. and Settling in Twin Cities of Hyderabad and Secunderabad :

The Chief Judge, City Small Causes Court, Hyderabad is authorised to sanction such claims preferred by the Pensioners for the treatment taken as out-patients.

(4)     Pensioners Retired from High Court of A.P. :

The Registrar, High Court of A.P. is authorised to sanction such claims in respect of the Pensioners settled at Hyderabad after retirement. In respect of the Pensioners of the High Court of A.P. settling at a different place other than Hyderabad, the Pri. District Judge of that particular District is authorised to sanction such medical claims.

The expenditure of such reimbursement claims should be debited to the salary head of account under "016 - Medical Reimbursement - Advance" under the concerned Departmental Head of Account from where the employee retired from service.

(4)     Medical Reimbursement of Retired Government employees and their dependents in the office where they last worked or in the District Office of the Department concerned where they have settled after retirement - Permission - Orders - Issued.

(G.O.Ms. No. 16, H. M. & F. W. (Kl) Dept, dated 10-01-200J)

Ref. :

(1)     G.O. Ms. No. 718, H. M. & F. W. (Kl) Dept., dated 26-11-1981.

(2)     G.O. Ms. No. 401, H. M. & F. W. (Kl) Dept., dated 25-06-1991.

(3)     G.O. Ms. No. 38, H. M. & F. W. (Kl) Dept, dated 23-01-1996.

Order :

(1)     In Government Order first read above, it was ordered among others that the retired Government Employees are entitled to free medical treatment in all the Government Hospitals in the State and that they are not eligible to claim reimbursement of medical expenses and for medicines purchased in the open market, if any, on the prescription of the Government Medical Officers.

(2)     Subsequently, in G. O. Ms. No. 41, Health, Medical and Family Welfare (K.l) Department, dated 25.06.1991 all retired Government employees and their dependents were permitted to obtain medical treatment at NIMS for the serious ailments on the authorisation of the Autiiorised Medical Attendant of Teaching Hospital on par with serving Government employees and to reimburse the cost of the treatment at NIMS. The expenditure on this account should be met from the concerned Office/Department from where the pensioner worked last and retired on attaining the age of superannuation and shall be debited to the "Salaries Head", as in the case of regular Government employees.

(3)     Government have further extended reimbursement facilities to the retired employees on par with serving Government employees in the Private Referral Hospital also vide G. O. Ms. No. 38, Health, Medical and Family Welfare (Kl) Department, dated 23.01.1996.

(4)     The retired employees are claiming medical reimbursements from where they worked and retired last. An instance has come to the notice of this Department that the Pay and Accounts Officer has returned the medical bills pertaining to some retired judges stating that the procedure prescribed in G.O. Ms. No. 7l8, Medical and Health (Kl) Department, dated 25.11.1981 may be followed and that the G.O.Ms.No. 401, Health, Medical and Family Welfare (Kl) Department, dated 25.06.1991 takes in exclusively cases of medical treatment in NIMS, Hyderabad. It is observed that when the treatment facility has been extended even in Referral Private Hospital, the reimbursement in terms of G. O. Ms. No. 718, Medical and Health (Kl) Department dated 25.11.1981 may be difficult. Asking the pensioner to submit the bills at the office where he last worked may also be impracticable because the person might have settled somewhere else after retirement. To ease the hardship, it is decided that the pensioners may be permitted to prefer the claims of medical reimbursement in the office where the employee last worked or in the District Office of the department concerned or where he has settled after retirement.

(5)     After careful consideration of the matter in consultation with the Finance and Planning (FW) Department, the Government hereby permit all the retired Government employees and their dependents to avail the option of drawing medical reimbursement amount in the office where the employee last worked or in the District Office of the Department concerned where the retired employee has settled after his Retirement. The expenditure on medical reimbursement of retired Government employees and their dependents shall, however, be debited to the same Head of A/c to which his salary was being debited while he was in service.

(6)     These orders shall come into force with effect from the date of issue of this G.O.



[1] G.O.Ms.No. 123, Health. dated 25-11-76 & G.O.Ms.No. 718, Health, dated 18-7-1975

[2] Inserted by G.O.Ms.No. 418, H&M, dated 26-6-1979

[3] Inserted by G.O. Ms. No. 87, HM & FW (Fl) Dept. dated 28-2-04

[4] Added by G.O.Ms.No. 1274, M&H (K l), dated 29-12-78

[5] G.O.Ms.No. 170, M.&H. (K l), dated 14-3-1985]

[6] Added by G.O.Ms.No. 1274. M.&H. (K l), dated 29-12-1978

[7] Substituted by G.O. Ms. No. 397, H.M. & F.W. (Kl) Dept.. dated 14-11-2008

[8] Substituted by G.O. Ms. No. 105, H.M. & F.W. (Kl) Dept., dated 9-04-2007

[9] v

[10] Substituted by G.O. Ms. No. 180, H.M. & F.W. (Kl) Dept., dated 11-05-2006

[11] Inserted by G.O. Ms. No. 105, H.M. & F.W. (Kl) Dept., dated 9-04-2007

[12] Added by G.O. Ms. No. 105, H.M. & F.W. (Kl) Dept., dated 9-04-2007)

[13] v

[14] v

[15] Inserted by G.O. Ms. No. 105, H.M. & F.W. (Kl) Dept., dated 9-04-2007