Section 7 in The Petroleum and Natural Gas Regulatory Board (Salaries, Allowances and other Conditions of Service of Chairperson and Members) Rules, 2006
7. Medical Treatment.
- The Chairperson and a Member shall be entitled to Medical treatment and Hospital facilities as provided in the Central Government Health Service Scheme for retired Government servants and at places where the CGHS Scheme is not in operation, the Chairperson and Members who are not Government servants shall be entitled to the facilities as provided in the Central Service (Medical Attendance) Rules.
