Section 4 in Tamil Nadu Legislator's (Medical Attendance and Treatment to Former Members) Rules, 1982
4. [Claim and payment of medical allowance.] [Vide G.O. Ms.No. 487, Public (Establishment-I and Legislature), dated the 22nd April 1992.]
- Medical allowance shall be claimed by the Authorised Officer in Forms A and B appended to these rules in the month of March of every financial year, without any claim being preferred by the former Members and credited to the accounts of the former Members in the Bank by means of a Crossed Account Payee cheque. The Bank shall furnish a receipt for the amount received.
