Section 29(2) in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
(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
