Section 4(iv) in The National Environment Appellate Authority (Salary, Allowances And Conditions Of Service Of Members) Rules, 1998
(iv)A Member 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.
