Section 11A(1) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(1)Subject to such conditions as may be determined by rules made by the Government , every Member of the Legislative Assembly and the [Legislative Council] [Added by Act No. 20 of 2007.] who does not hold any of the Office referred to in Sections 3 to 5 and Sections 12-A and 12-B, and the Members of his family shall be entitled to -(a)[Omitted :] [Omitted by Act No. 35 of 2007.](b)Free accommodation and medical treatment in any hospital maintained by the State Government.(c)Reimbursement of the charges incurred towards hospitalization in any Government hospital or in the Nizam's Institute of Medical Sciences, Hyderabad , where such hospitalization is advised ;(d)Medical treatment in any hospital outside India ;and(e)The provision of artificial limbs, hearing aids and the like at the cost of State Government ;Provided that the cost to be borne or the amount to be reimbursed by the State Government in respect of medical treatment.(i)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 incurred towards personal attendant, in case where facility for such treatment is available in any hospital in India; or(ii)In any hospital outside India, shall not exceed the actual expenditure incurred for such treatment and the fare for air passage of the person treated and his personal attendant in case where facility for such treatment is not available in any hospital in India ;(iii)In respect of hospitalization in any Government hospital or in the Nizam's Institute of Medical Sciences, Hyderabad, the amount to be reimbursed shall not exceed rupees Seventy five thousand on each occasion.
