Section 2 in Tamil Nadu Legislative Assembly (Medical Attendance and Treatment) Rules, 1964
2.
[A Minister, the Speaker, the Deputy Speaker or the Parliamentary Secretary shall for, himself and the members of his family, be entitled, free of charge to accommodation in hospitals maintained by the State Government and also to medical treatment and attendance, on the same terms and conditions as are applicable to the highest category of servants employed under the Government of Tamil Nadu.] [Vide G.O. Ms. No. 482, Public (Establishment-I and Legislature), dated the 22nd April 1992.]
