Section 12(4) in Tamil Nadu Payment of Salaries Act, 1951
(4)[ Subject to such conditions and during such period as may be determined by rules made by the State Government, -(a)every Member referred to in sub-section (1), and members of his family;(b)every person who had been a Member of the Legislative Assembly or of the Legislative Council or of both, but ceased to be such Member at any time and members of his family; and(c)the members of the family of the deceased Member of the Legislative Assembly or of the Legislative Council or of both;shall be entitled free of charge to accommodation in the hospitals maintained by the State Government and also to medical treatment.] [Substituted by Tamil Nadu Payment of Salaries (Amendment) Act, 2010 (Tamil Nadu Act 1 of 2010).]
