Section 9(a) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(a)in any hospital within or outside India, shall not exceed such sum as may be specified in the rules made by the State Government in this behalf, inclusive of the fare for air passage and expenditure incurred towards personal attendant, in case where facility for such treatment is available in any hospital within India; or
