Section 4(1) in The President's Pension Rules, 1962
(1)The retired President shall be entitled to medical attendance and treatment at his residence, or at the clinic, nursing home or institution of similar nature of consulting room of the medical attendant, specialist or practitioner concerned -(a)[ by a medical attendant or the regular medical attendant; [Substituted vide Notification No. 10/19/96-M&G dated 10-2-2009 GSR No. 88(E)](b)by a round the clock personal physician attached to him based on need and request received from the dignitary; and(c)by a specialist or medical practitioner not falling under clause (a) or (b):]Provided that a specialist or medical practitioner or medical attendant other than the regular medical attendant shall be called from outside the State in which the retired President is residing; only on the advice of the Director of Medical Services or other corresponding officer in the State concerned or the officer-in-charge of the principal Government hospital in the district.
