Section 9 in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
9. Medical Attendance.
- Subject to rules made by the State Government, the [Chairman, the Deputy Chairman, the Speaker and the Deputy Speaker] [Substituted by Act 3 of 1975. w.e.f. 14.10.1974] [the Leaders of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Inserted by Act 31 of 1978. w.e.f. 26.12.1978]] and the members of the family of the [Chairman, the Deputy Chairman, the Speaker or the Deputy Speaker] [Substituted by Act 3 of 1975. w.e.f. 14.10.1974], [the Leaders of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Inserted by Act 31 of 1978. w.e.f. 26.12.1978] ] as the case may be, who are residing with and are dependent on him, shall be entitled free of charge to accommodation in hospitals maintained by the State Government, and to medical attendance and treatment. [They shall also be entitled, subject to rules made by the State Government, to reimbursement of the expenses incurred by them for medical attendance and treatment obtained at any other place] [Inserted by Act 19 of 1974 w.e.f. 27.5.1974] [whether within or outside India.] [Inserted by Act 31 of 1979 w.e.f. 21.6.1979]Explanation. - For the purpose of this section [and section 12] [Inserted by Act 31 of 1978. w.e.f. 26.12.1978] member of the family means the husband, wife, son, daughter, father, mother, brother or sister.
