Section 12 in Rajasthan Legislative Assembly Ex-Members and Family Pensioners (Medical Facilities) Rules, 2010
12. Availability of medical facility.
(1)An ex-member and his spouse may avail medical facility under allopathic, Ayurvedica, Unani and Homeopathic system of treatment under these rules and no option shall be necessary.(2)In case the ex-member and his spouse take medical attendance and treatment in a hospital other than Government hospital/approved hospital, reimbursement of medical claim shall not be admissible.
