Section 6(2) in The Airports Economic Regulatory Authority of India (Salary, Allowance And Other Conditions Of Services Of Secretary) Rules, 2009
(2)Indoor treatment-.-(i) For the purpose of indoor treatment the secretary shall be entitled for medical treatment at hospitals authorised by the Authority in this behalf, and for the purpose cost of treatment including hospital accommodation, nursing home facility, etc., shall be as per the provisions of the Central Services (Medical Attendants) Rules, 1944 as applicable to the Central Government employees drawing equivalent grade pay;(ii)the authorised hospitals for the purpose of (i) above shall be the same as are available to the Central Government employees regulated by Central Services (Medical Attendance) Rules, 1944;(iii)treatment at authorised hospitals may be taken on the advice of the authorised Medical Practitioner of the Authority except in emergency.
