Section 4 in Tamil Nadu Legislative Assembly (Medical Attendance and Treatment) Rules, 1964
4.
The members of the [Legislative Assembly] [Vide G.O. Ms. No. 482, Public (Establishment-I and Legislature), dated the 22nd April 1992.] shall, for themselves and the members of their family for the entire period of their membership, be entitled to -(i)[ accommodation in "A" Class wards or "B" Class wards whichever is available at the time of admission in the hospitals maintained by the State Government free of charge; [Vide G.O. Ms. No. 1456, Public (Legislature Wing), dated the 1st September 1989.](ii)free medical treatment;(iii)diet during their inpatient treatment free of charge; and(iv)concessions in regard to reimbursement of cost of drugs purchased in the open market as are admissible to Government servants of State Services:][Provided that orders issued in the Government Memorandum No. 33699/T1/77-14, Health and Family Welfare Department, dated the 29th May of 1978 will not apply to Members of the [Legislative Assembly] [Vide G.O. Ms. No. 500, Public (Establishment-I), dated the 25th February 1980.].][Explanation 1. - For the purpose of this rule, the expression "family" means -(a)in the case of male Member of the Legislative Assembly - (i) parents;(ii)wife;(iii)legitimate children (including an adopted son and daughter); and(iv)step children residing with and wholly dependent on him. The word "wife" includes more than one wife; and(b)in the case of female Member of the Legislative Assembly -(i)parents;(ii)husband; and(iii)children (including an adopted son and daughter) residing with and wholly dependent on her.][Explanation 2. - For the purpose of this rule, the word "children" means children who have not completed twenty-five years, unmarried and not employed in Government, private or self-employment.] [Vide G.O. Ms. No. 35, Public (Establishment-I and Legislature), dated the 8th January 2003.]
