Section 9 in The Insurance Regulatory And Development Authority (Salary And Allowances Payable To, And Other Terms And Conditions Of Service Of, Chairperson And Other Members) Rules, 2000
9. Medical facilities
.-The Chairperson and whole-time members shall be entitled to medical treatment and facility as provided in the Central Government Health Service Scheme for retired Government servants:Provided that at places where the Central Government Health Services Scheme is not applicable, the Chairperson and whole-time members, who are not Government servants shall be entitled to the facilities as provided in the Central Service (Medical Attendance) Rules, 1944.
