Section 11 in The Competition Commission of India (Salary, Allowances and other terms and Conditions of Service of Chairperson and other members) Rules, 2003
11. Facility for medical treatment .-The Chairperson and other Members shall be entitled to medical treatment and hospital facilities as provided in the Central Government Health Scheme (CGHS) to a retired Government servant. At places where the said Scheme is not in operation, the Chairperson and other Members shall be entitled to the facilities as provided in the Central Service (Medical Attendance) Rules, 1944.
