Section 6 in Tamil Nadu Legislator's (Medical Attendance and Treatment to Former Members) Rules, 1982
6. Issue of Identity Card.
(1)Every person referred to in rule 3 shall, for the purpose of availing himself [and his family members after his demise] [Inserted by G.O. Ms.No. 1109, dated 26.11.2010.] of the medical concessions, be provided with an "Identity Card" in Form C appended to these rules.(2)If, at any time, the person is not entitled to the concessions referred to in rule 3, the Identity Card already issued shall become invalid and it shall be returned forthwith to the Secretary, in all other cases, the Identity Card shall be renewed every five years.(3)If the Identity Card is lost, a fresh Identity Card shall be issued on submitting an application enclosed with a crossed Indian Postal Order for a value of Rs. 5 (rupees five only) drawn in favour of the Secretary. Such crossed Indian Postal Order shall not be dated earlier than 15 days from the date of application.
