Section 13 in Karnataka Ministers Salaries And Allowances Act, 1956.
13. Medical attendance.-
Subject to rules made by the State Government, a Minister, a Minister of State and a Deputy Minister and the members of the family of the Minister, the Minister of State or the Deputy Minister 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 whether within or outside India.Explanation.—For the purpose of this section, member of the family means the husband, wife, son, daughter, father, mother, brother or sister.
