Section 4A(2) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956
(2)[ With effect from [1st April 2018] [Substituted by Rajasthan Act No. 12 of 2010, dated 29.4.2010.], every person entitled to pension under sub-section (1), subject to rules, if any, made in this behalf by the State Government,-(a)shall be entitled to reimbursement of any expenditure on account of medical treatment [of himself and his dependent children] [Inserted by Rajasthan Act No. 25 of 2018, dated 1.10.2018.] equivalent to that permissible to the retired officers of class I services of the state Government; and(b)shall also be entitled to two free non-transferable passes which would entitle him and any other person accompanying him to travel at any time by the Rajasthan State Road Transport Corporation Service on whichever routes it operates, in such class of accommodation and subject to such conditions as may be prescribed.Provided that where such person is also entitled to any of the aforesaid facilities for the time being as the President, Vice-President, or Governor of any State or the Administrator of any Union Territory or as Member of Parliament or of any other State Legislature or the National Capital Territory of Delhi or from the Central Government or any State Government, or any Corporation owned or controlled by the Central Government or any State Government, or any local authority, under any law or otherwise, he shall not be entitled to that facility to that extent.]
