Section 9A(6) in The Punjab State Legislature Members (Pension and Medical Facilities Regulation) Rules, 1984
(6)the family pension sanctioned under these rules shall become due for payment only on the expiry of the month to which, it relates.][10. Medical reimbursement. - (1) A member shall be entitled, for himself and for the members of his family, to the same medical facilities as are available to Class I Officers of the Punjab Government.] [Substitued by Punjab Government Notification No. G.S.R. 64/P.A,- 5/77/S. 5 Amd. (3) 86, dated 7th October, 1986.]
