Section 5A(i) in Tamil Nadu Legislative Assembly (Medical Attendance and Treatment) Rules, 1964
(i)When a member requires that a major surgery need be performed in a private hospital in the normal course, he shall apply for prior permission of the Director of Medical Education /Director of Medical and Rural Health Services in the form specified in Appendix-III to these rules and the Director shall specifically certify that necessary facilities for the surgery to be performed in the particular case are not available in the Government Medical Institutions. In such a case the actual expenditure incurred for the surgery shall be reimbursed in full. The member shall claim such expenditure in the form specified in Appendix-IV to these rules.
