Section 7 in The Salaries And Allowances Of Officers Of Parliament Act, 1953
7. Medical facilities to officers of Parliament.
Subject to any [rules] [For such rules, see Gazette of India, 1954, Pt. II, Sec., 3, p. 810.] made in this behalf under section 11, an officer of Parliament and the members of his family shall be entitled free of charge to accommodation in hospitals maintained by the Government and also to medical treatment.
