Section 3 in Tamil Nadu Legislator's (Medical Attendance and Treatment to Former Members) Rules, 1982
3. Eligibility and concessions admissible.
- Every person, who had been a Member of the Assembly or the Council or both, but had ceased to be such Member at any time, shall be entitled to the medical concessions [as are admissible to the Members of the Tamil Nadu Legislative Assembly] [Vide G.O. Ms.No. 1406, Public (Establishment-I and Legislature), dated 14th August 2007 (with effect from 1st April, 2007).] under clauses (i) to (iii) of rule 4 of the Tamil Nadu Legislative Assembly (Medical Attendance and Treatment) Rules, 1964:[Provided that the former Members referred to in the rule shall be entitled for a medical allowance of [Rs. 12,000 (rupees twelve thousand only)] [Vide G.O. Ms.No. 1406, Public (Establishment-I and Legislature), dated the 14th August 2007 (with effect from 1st April 2007).] for every financial year:]Provided further that the medical concessions conferred under this rule shall not be extended to the members of the family of the person referred to in this rule.[Provided further that the medical concessions conferred under this rule shall be extended to the members of the family of the person referred to in this rule:] [Inserted by G.O. Ms.No. 1109, dated 26.11.2010.]Provided also that in the event of death of the member of the Legislative Assembly or the Council or former member of Legislative Assembly or the Council, the medical concession conferred under this rule shall also be extended to the members of the family of such member or the former member.
