Section 6A(8) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956
(8)Subject to rules if any, made in this behalf by the State Government, each of the said officers may be granted by the State Government in appropriate cases any concession or special facility including the reimbursement 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.
