Section 10 in The Gujarat Ministers' Salaries and Allowances Act, 1960
10. Medical attendance.
- Subject to rules or orders a Minister and Deputy Minister and the members of the family of the Minister or the Deputy Minister as the case may be who are residing with and dependent on him shall be entitled free of charge to accommodation in hospitals maintained by the State Government and to medical attendance and treatment.Explanation. - For the purposes of this section "a member of the family" means the husband, wife, son, daughter, father, mother, brother or sister.
