Section 12(c) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(c)[ [[Every member or on ex-member] [Substituted by Act 72 of 1976 w.e.f. 19.7.1976] and the members of his family who are residing with and are dependent on him shall be entitled,-](i)free of charge to such accommodation in hospitals and dispensaries maintained by the State Government [or in hospitals or dispensaries notified by the Karnataka Legislature] [Inserted by Act 19 of 1997 w.e.f. 1.9.1997] and to such medical attendance and treatment as may be prescribed;(ii)subject to rules made by the State Government to reimbursement of expenses incurred by him for medical attendance and treatment obtained at any other place.]
