Section 3B in The West Bengal Legislature (Members' Pension) Act, 1986
3B. [ Entitlement of medical allowance] [[Section 3B first inserted by West Bengal Act 10 of 2001, w.e.f. 1.4.2001, then substituted by West Bengal Act 4 of 2002, w.e.f. 1.4.2001. Previous Section 3B was as under:-
'3B. Additional medical facilities to ex-Members. - Any person who has served as a Member of the Legislative Assembly or Legislative Council shall also be entitled to reimbursement of medical expenditures, which he may incur, on the advice of a registered Medical Practitioner or a Government Medical Officer, subject to a maximum amount of rupees twelve thousand per annum.']]. - Any person who has served as a Member of the Legislative Assembly or Legislative Council shall be entitled to a medical allowance at the rate of rupees one thousand per month and such medical allowance shall be paid to such Member at the time of drawing his pension.
