Section 5A in Tamil Nadu Legislative Assembly (Medical Attendance and Treatment) Rules, 1964
5A.
Every Member of the Legislative Assembly, including any such member who holds any of the offices referred to in sections 3, 4, 6 and 6-A of the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act XX of 1951) who undergoes any of the major surgeries specified in Appendix-II to these rules, in any hospital maintained by the Central Government, any State Government or any Union Territory Administration, or in any private hospital situated in the territory of India, shall be entitled to financial assistance, subject to the following conditions, namely: -(i)When a member requires that a major surgery need be performed in a private hospital in the normal course, he shall apply for prior permission of the Director of Medical Education /Director of Medical and Rural Health Services in the form specified in Appendix-III to these rules and the Director shall specifically certify that necessary facilities for the surgery to be performed in the particular case are not available in the Government Medical Institutions. In such a case the actual expenditure incurred for the surgery shall be reimbursed in full. The member shall claim such expenditure in the form specified in Appendix-IV to these rules.(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.(iii)The diet charges incurred by the member during the period of admission in the hospital shall be met by the Government in full.(iv)Expenditure incurred towards preliminary medical investigation prior to operation shall be met by the Government in full.(v)No compensation amount shall be paid from the State funds for the donor in case of transplantation of kidney or any other vital parts of the body.(vi)The claims for treatment for major surgery shall be submitted within sixty days from the date of discharge from the private Hospital.
