Section 11 in The U.P. Electricity Regulatory Commission (Appointment and Conditions of Service of the Chairperson and Members) Rules, 2008
11. Facilities for Medical Treatment.
- The chairperson or a member shall be entitled to Medical Treatment and Hospital facilities as are provided in the Uttar Pradesh Medical Attendance Rules, 1946 and the orders of the State Government issued in this behalf from time to time.
