Rajasthan State Accredited Journalist Medical Facility Scheme, 2005

Rajasthan State Accredited Journalist Medical Facility Scheme, 2005 1. Short title. 2. Commencement. 3. Applicability. 4. Definitions. 5. Free medical attendance and treatment. 6. Issuance of Medical Diary. 7. Procedure for obtaining medicines from authorized medical shops. 8. Issuance of non-availability certificate to the Accredited Journalist in respect of medicines not available at co-operative medical shops. 9. Purchase of Medicines by the Accredited Journalist on the basis of NAC. 10. Functions of Public Relation Officer under the Scheme. 11. 12. 13.

The Rajasthan State Accredited Journalist Medical Facility Scheme, 2005

Published vide Notification No. F. 9(37) Sampark/02/281, dated 27.5.2005 - Rajasthan Gazette Extraordinary, Part 4-C(2), dated 27.5.2005, page 89(1) = 2005 RSCS/Part 2/Page 288/H. 222

RJ393

LEGISLATIVE HISTORY 6

 

As amended subsequently by following notifications :- ·  Notification No. F. 9(37)05/454-56, dated 8.2.2007 - Rajasthan Gazette Extraordinary, Part IV-C(II), dated 12.2.2007, page 335, vide S.O. 342 = 2007 RSCS/Part II/Page 193/H. 137 ·  Notification No. F. 9(37)/05/680-81, dated 9.5.2008 - Rajasthan Gazette Part IV-C(I), dated 12.6.2008, page 5, vide G.S.R. 4 = 2008 RSCS/Part II/Page 638/H. 362

Subject : Scheme for grant of free medical facility to Accredited Journalists of Rajasthan

S.O. 64. - The matter regarding grant of medical facility to accredited journalists of Rajasthan has been under consideration for sometime past. The matter has been considered and the Governor has been pleased to order to evolve scheme of free medical facility for the accredited journalist of Rajasthan as under:-

1. Short title.- The Scheme shall be called "Rajasthan State Accredited Journalist Medical Facility Scheme".
2. Commencement.- This Scheme shall come into force with immediate effect.
3. Applicability.- (i) This Scheme shall apply to Accredited Journalist of Rajasthan.

(ii) This Scheme shall not be applicable to the Accredited Journalist whose recognisation has been suspended or cancelled

4. Definitions.- (i) "Scheme" means Rajasthan State Accredited Journalist Medical Facility Scheme.

(ii) "Accredited Journalist" means journalist of Rajasthan having valid accredited recognisation under ^^jktLFkku izsl izfrfuf/k vf/kLohdj.k fu;e] 1995**.

(iii) "Government" means Government of Rajasthan.

(iv) "Administrative Department" means Directorate of Information and Public Relations.

(v) "Director" means Director Information and Public Relations Government of Rajasthan.

(vi) "Deputy Director" means Dy. Director, Information and Public Relations Government of Rajasthan.

(vii) "Authorised Medical Attendant" means a medical officer on duty in a Government Hospital or Dispensary.

(viii) "Government Hospital" means a medical hospital/dispensary or institution maintained by the Government for the purpose of allopathic/Ayurvedic treatment.

(ix) "Family" means journalist's wife (nor more than one)/husband (in case of a woman journalist) not more than two.

(x) "Authorised Medical Shops" means cooperative medical shops run by the Rajasthan Sahakari Upbhokta Bhandar.

(xi) "Head of Office" means District Public Relation Officer of Information and Public Relation Department.

(xii) "Medical Diary" means diary given in Annexure-I.

(xiii) "Year" means financial year commencing from 1st April and ending on 31st March.

5. Free medical attendance and treatment.- Free Attendance and treatment in Government Hospital shall be provided to the Accredited Journalist and his family to the extent hereinafter provided : -

(i) Free medical attendance in a Government Hospital.

(ii) Ordinary nursing facility free of charge.

(iii) Supply of medicines free of charge to the extent ordinarily supplied to other patients when they arc treated as indoor and outdoor patients.

(iv) Free supply of allopathy drugs, medicine, vaccines, sera or other therapeutic substances not ordinarily available in Government Hospital to the extent of [Rs. 2500.00] per annum per family from authorised medical shops. For fraction of a year it will be allowed on proportionate basis.

(v) All test/X-Ray done by the Medicare Relief Society will be free of charge.

(vi) The authorised medical attendant shall prescribe the medicines in the Accredited Journalist's medical Diary.

6. Issuance of Medical Diary.- The Public Relation Officer of the concern District or Head Quarter shall be competent to issue medical diary to the Accredited Journalist after being satisfied with the facts for eligibility after due verification on the basis of accredition.
7. Procedure for obtaining medicines from authorized medical shops.- (i) Accredited Journalist will have a medical diary which shall contain his particulars and joint photograph of himself and his wife. The Photograph on Medical diary will be attested by the District Public Relation Officer.

(ii) The Accredited Journalist will present the medical diary to the authorised medical shopkeeper who shall supply medicines free of cost. The authorised shopkeeper shall be required to record legibly the names of the medicines supplied to the Accredited Journalist against the prescription of the authorised medical attendant and that he shall record the bill number and date and the amount of the bill in the relevant column of the diary. The authorised shopkeeper shall issue bill in respect of medicines sold to the Accredited Journalist on the basis of the prescription of the authorised medical attendant. He may require the Accredited Journalist to produce medical diary at the time of purchase of medicine. If the Accredited Journalist himself is unable to visit the shop for purchase of medicines, it can be purchased by his/her spouse/who may be identified on the basis of photo available in the Medical Diary, or through his authorised representative from the authorized medical shop. The recipient shall be required to sign the bill legibly.

(iii) The authorised shopkeeper shall issue bill in triplicate. The signatures of the Accredited Journalist in full shall be taken on the bill. The original copy of the bill shall be sent to the Public Relation Officer who issued the diary' alongwith the statement of the claim and second copy shall be given to the Accredited Journalist. The third copy will be retained by the shopkeeper for his record.

(iv) The authorised shopkeeper shall send a statement of claim in respect of medicines supplied to the Accredited Journalist in the Form given in Annexure II accompanied by the first copy of the bill to the Public Relation Officer of the District for payment.

8. Issuance of non-availability certificate to the Accredited Journalist in respect of medicines not available at co-operative medical shops.- In case the medicines prescribed by the Authorised Medial Attendant in the medical diary of the Accredited Journalist are not available with the co-operative medical shops the incharge of the shop shall issue a non-availability certificate to the Accredited Journalist.
9. Purchase of Medicines by the Accredited Journalist on the basis of NAC.- Accredited Journalist will purchase the medicines on the basis of N.A.C. issued by the authorized shopkeeper from market and will submit the claim to the Public Relation Officer in the Form given in Annexure III who shall make an entry in the medical diary at appropriate place by adding the amount claimed under his signature and official seal.
10. Functions of Public Relation Officer under the Scheme.- (i) The Public Relation Officer shall carefully scrutinise the fortnightly statements of medicines supplied to Accredited Journalist by the authorised shopkeeper in the prescribed form with reference to cash memos attached with the above statement.

(ii) The Public Relation Officer shall also carefully scrutinise the claim submitted by the Accredited Journalist of medicines purchased from the market on the basis of NAC issued by the Authorised Shopkeeper and shall arrange reimbursement to the Accredited Journalist by submitting claim to Headquarter (DIPR) for payment.

(iii) The Public Relation Officer of the District shall maintain record of payment made to each Accredited Journalist and details of total monthly payment made to all Accredited Journalists.

(iv) The record maintained by the Public Relation Officer shall be checked by the Audit Parties.

11. If any Accredited Journalist is getting medical facility as dependent through spouse he or she cannot be benefited through this scheme. It means no individual can avail dual medical facility (affidavit is to be produced for this).
12. (i) In cases where it is found that a Accredited Journalist has abused or misused any of the concessions allowed under the scheme, he shall be permanently debarred from availaing the concessions under this scheme.

(ii) The Director, Information and Public Relation shall, if he is satisfied that a Accredited Journalist has abused the concession under the scheme, be competent to pass final order under clause (i) above; and no appeal shall lie against his order.

13. The expenditure on account of supply of medicines to the Accredited Journalist shall be charged to the Budget Head.

2220- Information and Publicity

60-Others

800-Other expenses

(01)-Free Medical Facility to Journalists

28-Misc. Expenses (Non-Plan)

Annexure-I

Rajasthan State Accredited Journalist Medical Facility Scheme

Diary No..................

Accredited Journalist Medical Diary

Medical Diary

Diary No.........................................dated..........................

1. (i) Name of Accredited Journalist :...................	Joint Photo
(ii) Name of the Institution/Agency :...................
(iii) Designation :.....................
(iv) Date of Birth : …...............
2. (i) Name of Wife/Husband as the case may be :................
(ii) Date of Birth :....................
(iii) Availing medical facility if any,
(a) for himself
(b) for spouse also
3. Name of other dependants Children :-
(1) …............Age..........................M/F
(2) …............Age..........................M/F
4. Specimen Signature
1. Accredited Journalist......................
2. Wife/Husband as the case may be …......................
5. Full Address : …...................................
6. (i) Accredition Number and date of order vide which recognisation of Accredited Journalist has been granted :...........................
(ii) Validity upto : ….........................................

Signature of District Public Relation Officer With his Official Seal

Name of Shop-keeper........................

Hospital/Dispensary :...................

Name of patient:........................

Name of disease:........................

Outdoor/Indoor No. & date............................

Medicines Prescribed	Name of Medicines	Qty.
1.	1.
2.	2.
3.	3.
4.	4.
5.	5.
6.	6.
7.	7.
8.	8.
9.	9.
10.	10.

Bill No........................... Date............

Amount........................Progressive total........

Signature of Salesman with seal

Signature of Authorised Medical

Attendant with official seal

Annexure - II

Name & Place of Authorised Shop...........................................................................

S. No.	Bill No.	Date	Name of Accredited Journalist	Name of Patient	Amount of Bill
1.
2.
3.
4.
5.
6.
7.
8.
9.
10.
				Total	.............

Rupees in Words :................

Encl. : Bill in Original As above

Place: Date :

Signature of Authorised Shopkeeper & Seal

Annexure - III

Application by Accredited Journalist for claiming reimbursement of medicines purchased from market on the basis of NAC

1. Name of Accredited Journalist.....................................
2. Name of Office of Public Relation Officer:........................
3. Name of patient:..................................................
4. Amount of medicine purchase from market on the basis of NAC...........
5. Cash Memo No. and Date :..........................................
6. Enclose : (i) Nac

(ii) Cash Memo

Place: Date:

Name and Signature of Accredited Journalist