Section 4(iv) in The National Environment Appellate Authority (Salary, Allowances And Conditions Of Service Of Chairperson And Vice-Chairperson) Rules, 1998
(iv)A Chairperson shall be entitled to medical treatment and hospital facilities. as provided in the Central Government Health Scheme (CGHS) as applicable to a retired Government Servant. At places where the CGHS scheme is not in operation, he shall be entitled to reimbursement facilities provided under the Central Services (Medical Attendance) Rules.
