Section 85(2) in The Employees' State Insurance (General) Regulations, 1950
(2)The family of an insured person shall become entitled to medical benefit [from the day the insured person himself] becomes entitled to medical benefit and shall continue to be so entitled so long as the insured person is entitled to receive medical benefit for himself, or in the case of death of the insured person till such date up to which the insured person would have remained entitled to medical care had he survived.
