Section 5 in The M.P. Civil Services (Medical Attendance) Rules, 1958
5.
A Government servant suffering from a mental disease shall be entitled to medical attendance, treatment, accommodation and diet free of charge at a Government Mental Hospital in the State for a period not exceeding two years from the date of his admission to such hospital :Provided that in case of a Government servant whose salary exceeds one hundred rupees per mensem, half of the prescribed maintenance charges shall be borne by him.
