Section 7(2) in The Rajasthan Ministers Salaries and other Facilities Act, 1956
(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.]
