Section 16 in Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004
16. Medical treatment, etc. to members.
(1)A Member and the members of his family shall be entitled, free of charge, to accommodation in hospitals maintained by the Government and also to medical treatment in the manner prescribed under this Act.(2)The Speaker shall have power to sanction medical bills upto an amount of Rs. 3,00,000/- (Rupees Three lakhs only), and for amounts exceeding Rs. 3,00,000/- (Rupees Three lakhs only), the medical bills shall be referred to a panel consisting of the Chief Minister, the Speaker and the Leader of Opposition, for sanction. The operation of this section shall be in the manner prescribed by rules.
