Section 29 in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
29. Medical Attendance and Treatment.
(1)A Minister and members of his family shall be entitled, free of charge, to medical attendance and treatment on the scale and conditions applicable to members of the All India Services and members of their families under the All India Services (Medical Attendance) Rules, 1954.(2)While on duty outside India, a Minister shall also be entitled free of charge to such medical attendance and treatment as may be admissible to the Head of the Indian Mission at that place.Note: Family for the purpose of this rule will have the same meaning as defined in the relevant medical attendance rules.Section - VAdvances for the Purchase of Motor Cars
