Section 11 in The Cyber Regulations Appellate Tribunal (Salary, Allowances And Other Terms And Conditions Of Service Of Presiding Officer) Rules, 2003
11. Facilities for medical treatment .-The Presiding Officer shall be entitled to medical treatment and hospital facilities, as provided in the Central Government Health Scheme Rules, 1954 and in places where the Central Government Health Scheme is not in operation, the said Presiding Officer shall be entitled to the facilities as provided in the Central Services (Medical Attendance) Rules, 1944.
