Section 9A in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
9A. [ [Free accommodation and medical treatment in State hospitals and medical treatment elsewhere at Government cost] [Inserted with marginal heading by Act No.XXX of 1959.] to holders of other offices and their families.
- Subject to such conditions as may be determined by rules made by the State Government, the holders of the offices referred to in [sections 3-A to 5] [Substituted by Act No.1 of 1974.] other than those specified in section 9, and the members of their families shall be entitled, free of charge, to accommodation in hospitals maintained by the State Government, and to medical treatment therein, and also, at the cost of the State Government, to medical treatment in any hospital elsewhere, either within or out-side India, and to the provision of artificial limbs, hearing aids, and the like] [Added by Act No.28 of 1985.]:[Provided that the cost to be borne by the State Government in respect of medical treatment,-(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(b)in any hospital outside India, shall not exceed the actual expenditure incurred for such treatment and the fare for air passage of both the person treated and the personal attendant, in case where facility for such treatment is not available in any hospital within India.]
