Section 3A in The West Bengal Legislature (Members' Pension) Act, 1986
3A. [ Other amenities] [Section 3A inserted by West Bengal Act 9 of 1997, w.e.f. 1.4.1997.]. - Any person who has served as a Member of the Legislative Assembly or Legislative Council and [the spouse of such person] [Words substituted for the words 'his spouse' by West Bengal Act 11 of 1998, w.e.f. 1.12.1998.] only shall be entitled to such medical facilities as are admissible to the Group A employees of the State Government.
