Section 5A(ii) in Tamil Nadu Legislative Assembly (Medical Attendance and Treatment) Rules, 1964
(ii)When a Member, in case of emergency, has undergone a major surgery in a private hospital, the claims for such treatment, after the treatment, shall be forwarded to the Government in the form specified in Appendix-IV to these rules through the Director of Medical Education, in case when the treatment was had in a private hospital in a city or town or through the Director of Medical and Rural Health Services, when the treatment was had in any other private hospital. In such a case, the expenditure shall be restricted to the amount that would have been incurred, had the member undergone the said surgery in a Government hospital, provided that the Director of Medical Education or Director of Medical and Rural Health Services, as the case may be, certifies that the member needed the emergent surgery.
