Section 9 in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
9. Ministers etc., and their families to be entitled to free accommodation in State hospitals and to free medical treatment in State hospitals and medical treatment elsewhere at Government Cost.
- Subject to such conditions as may be determined by rules made by the State Government , a Minister, the Speaker, the Deputy Speaker, [the Chairman and the Deputy Chairman] [Added by Act No. 20 of 2007.] and the members of his family shall be entitled, free of charge, to accommodation in hospitals maintained by the State Government and to medical treatment therein, and also, at the cost of the State Government , to medical treatment in any hospital elsewhere either within or outside India, and to the provision of artificial limbs, hearing aids, and the like:[Provided that the cost to be borne by the State Government in respect of medical treatment ,-(a)in any hospital within or outside India, shall not exceed such sum as may be specified in the rules made by the State Government in this behalf, inclusive of the fare for air passage and expenditure towards personal attendant, in case where facility for such treatment is available in any hospital within India; or(b)in any hospital outside India shall not exceed the actual expenditure incurred for such treatment and the fare for air passage of both the person treated and the personal attendant, in case where facility for such treatment is not available in any hospital within India.]
