Section 17 in Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004
17. Medical treatment to ex-members.
- Every person who is not a sitting member but has served for any period as a member, and [his immediate dependent family members] [Substituted by the Amendment Act 7 of 2008 and come into force w.e.f. 27-08-2007.] shall be entitled, free of charge, to accommodation in hospitals maintained by the Government and also to medical treatment as prescribed and the medical bills shall be submitted to the Speaker or to the panel referred to in sub-section (2) of section 16, as the case may be, for sanction, in the manner prescribed.
