Rajasthan Medical Officers and Nursing Staff Fees Rules, 2011
Published vide Notification No. G.S.R. 80, dated 25.10.2013
rj1138
G.S.R. 80. - In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor is pleased to make the following Rules, namely:-
- These Rules may be called the Rajasthan Medical Officers and Nursing Staff Fees Rules, 2011.
- The rates specified in the Schedule appended to these rules shall be operative from the date of publication of these rules in the Official Gazette.
- They shall apply to the members of the following Services:-
(1) Rajasthan Medical Service (Collegiate Branch)
(2) Rajasthan Medical and Health Service
(3) Rajasthan Rural Medical and Health Service
(4) Rajasthan Ayurved Service (General and Collegiate Branch)
(5) Rajasthan Medical and Health Subordinate Service
(6) Rajasthan Rural Medical and Health Subordinate Service
(7) Rajasthan Ayurved Subordinate Service
- Definitions.- In these rules, unless there is anything repugnant in the subject or context-
(1) "Professional Attendance" means Medical attendance to impart services relating to examination, investigation and treatment of the patient.
(2) "Service other than Professional Attendance" include medical examination for various purposes carried out in Government Hospital.
(3) "Medical Officer" shall mean the members of the following Services:-
(i) Rajasthan Medical Service (Collegiate Branch)
(ii) Rajasthan Medical and Health Service
(iii) Rajasthan Rural Medical and Health Service
(iv) Rajasthan Ayurved Service (General and Collegiate Branch)
(4) "Nursing Staff shall mean the members of the following Services:-
(i) Rajasthan Medical and Health Subordinate Service
(ii) Rajasthan Rural Medical and Health Subordinate Service
(iii) Rajasthan Ayurved Subordinate Service
(5) "Competent authority" means Head of the respective Institute where the member of the service is posted, as mentioned in Rule 3 of these rules.
(6) "Schedule" means Schedule(s) appended to these rules.
- No fees for professional attendance shall be charged by the Medical Officers/Nursing Staff from the patients admitted to the rental wards of Government Hospitals.
- The Medical Officers Nursing Staff shall charge fees for professional attendance as prescribed in the Schedules appended to these rules. In case, it is proved that any of the Medical Officers/Nursing Staff has charged fee for professional attendance more than the rates prescribed under these rules, it will be treated as an act of misconduct.
- Medical officers/Nursing Staff with the prior sanction of the competent authority, may render services other than professional attendance specified in the schedule attached to these rules to the public, the Central and the State Governments and any Public Sector Undertaking, Autonomous Body, local Body and charge fee at the rates specified therein.
- Medical Officers/Nursing Staff are prohibited from undertaking professional attendance in the private Hospitals regardless in inclusion in the schedule to these rules. Rendering of professional attendance by Medical Officer outside the Government hospital will be treated as an act of misconduct.
- (1) A Medical Officer/Nursing Staff summoned by a Court at the instance of Government to give evidence shall be treated as on duty and shall not be entitled to receive any fees.
(2) A Medical Officer/Nursing Staff summoned by a Court at the instance of any party other than Government shall receive compensatory amount as may be sanctioned by the Court and will deposit the same in the general revenue of the State and such Medical Officer shall be treated as on duty.
- The fees received for service as an examiner from a University or other examining body or as a Lecturer may be retained in full by the Medical Officer rendering the service.
- These rules supersede the Rajasthan Medical Officers Fees Rules, 1964 and all orders issued thereunder.
Schedule-I
Fees to be Charged for Various Medical Examinations/issue of Medical Certificate/as Examiner/to Deliver Lecture, Etc.
| S. No. | Nature of work | Rates of fees |
| 1(a) | Certificate of physical fitness-
(i) to a candidate for Government Service Note. - Candidates sent by selecting or appointing authority for appointment under Government for medical examination should be examined free of charge by a Medical Officer of a Government Hospital /Dispensary/Community Health Centre/ Primary Health Central or Medical Board. (ii) to a candidate for admission to Educational Institution, such as Government Technical College or Training School |
Rs. 100/- in case of examination by one Doctor and 300/- in case of examination by a Board.
Rs. 50/- |
| (b) | (i) Medical Certificate to a Government servant in support of leave application | Free of charge |
| (ii) Examination of Government servant by Medical Board or Committee when required a competent authority under Rajasthan Service Rules / Rajasthan C Services (Pension) Rules, 1996 or under Rajasthan Civil Services (Medi. Examination) Rules, 1962 and grant of Certificate | Free of charge | |
| 2 | Medical Examination for commutation pension | Free of charge |
| 3 | (i) Service as Examiner for University or other Examining Body | Such fee as may be fixed by the concerned University/other Examining Body. |
| (ii) Service to impart training, deliver lecture, etc. | Such fees as may be fixed by the Institution concerned. |
Note. - Fees charged for item 1(a) shall form part of general revenue of the State Government.
Schedule-2
List of Fees to be Charged by Medical Officers, Medical and Health Department/medical Colleges for Private Practice
| Designation | Rate of fee | |
| 1 | 2 | |
| 1 | Medical Officer/Rural Medical Officer | Rs. 75/- per visit |
| 2 | Senior Medical Officer junior Specialist, Assistant Professor/Rural Senior Medical Officer | Rs.100/- per visit |
| 3 | Associate Professor/Senior Specialist | Rs.125/- per visit |
| 4 | Professor | Rs. 150/- per visit |
| 5 | Senior Professor | Rs.200/- per visit |
Schedule-3
Schedule of fees to be Charged by Nursing Staff of Medical and Health Department for Private Practice
| Designation | Rate of Fees | For whole day | For whole night | |
| 1 | Nurse Grade I & Gr. II/Rural Nurse Grade I & Gr. II | Rs. 30/-per visit | 100/- | 140/- |
| 2 | Health Worker Female (ANM)/Female Sector Health Supervisor (LHV)/Rural Health Worker Female (ANM)/Rural Female Sector Health Supervisor (LHV) | Rs. 20/-per visit. | 60/- | 100/- |
| 3 | Nurse Dai and Dai | Rs. 15/-per visit. | 50/- | 60/- |
Schedule-4
Schedule of Fees to be Charged for Conducting Labour Cases
| Designation | Rate of fees | |
| 1 | Senior Specialist and Professor including Principal and Addl. Principal and Associate Professor of Medical Colleges | 300/- |
| 2 | Senior Medical Officer/Junior Specialist and Lecturers of Medical Colleges | 150/- |
| 3 | Medical Officer | 125/- |
| 4 | Nurse Grade-I and II | 75/- |
| 5 | Nurse Dai | 60/- |
Schedule-5
Schedule of Fees to be Charged by the Medical Officers and Nursing Staff of Ayurvedic Department for Private Practice
| Designation | Rate of fees | |||
| Part-A | ||||
| 1 | Principal/Professor (PG), Ayurvedic College | Rs. 125/- Per visit | ||
| 2 | Professor/Physician Specialist/Varishtha Ayurvedic Chikitsak | Rs. 100/- per visit | ||
| 3 | Ayurved Chitiksa/Unani Chikitisak Homeopathic Chikitsak/Yoga Chikitsak / Demonstrator/Lecturer /Assistant Physician | Rs.125/- per visit | ||
| Part-B | ||||
| Designation | Rates of fees | For whole day | For whole night | |
| 1 | Junior Compounder/Nurse Senior Compounder/ Nurse | Rs.30/- per visit | 100/- | 140/- |
| 2 | ANM | Rs.20/- per visit | 60/- | 100/- |
| 3 | Nurse Dai and Dai | Rs. 15/- per visit | 501/- | 60/- |
Notes. - These notes shall apply to Schedules of fees laid down in Schedules 2, 3, 4 & 5
(1) The Medical Officers and Nursing Staff, shall charge fees at the rate of 50% of the rates prescribed in Schedule 2, 3, 4 and 5 respectively from the Government servants and members of their families.
(2) "Family" means Government servant's wife/husband, children, including children adopted legally and parents excluding parents if wholly dependent upon the Government servant. It is not 'necessary that the members of the family of a Government servant should reside with him at the time of illness. The parents shall be regarded as wholly dependent upon the Government servant if they normally reside with the Government servant at the place of his duty and their total annual income from all sources including recurring income from sources like house rent, rent from land holdings, dividend, equity, shares, interest etc. does not exceed Rs.36000/- per annum. Non-recurring income e.g. Contributory Provident Fund, Gratuity, Government of India's Prize Bonds, Insurance benefits, etc. shall not be regarded as income for the purpose of this clause.
(3) Medical Officers who are in receipt of non-practicing allowance cannot undertake private practice.
(4) The rates of fees laid down in Schedules 2, 3, 4 and 5 are inclusive of conveyance charges for visits within Municipal area. For journeys beyond Municipal limits, the patient will provide transport or pay the actual transport charges.
(5) Central Government servants will be governed by the rules laid down by the Government of India.
