Section 7 in The Rajasthan Ministers Salaries and other Facilities Act, 1956
7. Medical treatment, etc. to Ministers.
- [(1)] [Renumbered by Rajasthan 3 of 1968.] Subject to any rules, made in this behalf by the Governor, a Minister and the members of his family shall be entitled free of charge to accommodation in hospitals maintained by Government and also to medical treatment.(2)[ Subject to any rules, if any, made in this behalf, the Minister may be granted by the Governor in appropriate cases anv concession or a special facility' including the re-imbursement thereof, outside the State for the following items-(i)medical treatment;(ii)medical attendance or travelling allowances for such journey Performed by him; and(iii)accommodation including diet for the purposes of such treatment.]
