The Haryana Legislative Assembly (Medical Facilities to Members) Act,1986. (19 of 1986)

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THE  HARYANA  LEGISLATIVE  ASSEMBLY
(MEDICAL  FACILITIES  TO  MEMBERS)  ACT,  1986
(HARYANA  ACT  NO. 19 OF 1986)
Table of Contents
Sections:
1. Short title.
2. Definitions.
3. Medical facilities.
4. Power to make rules.
5. Omission of Section 7B of Haryana Act 2 of 1975.
6. Repeal of Punjab Act 26 of 1965.
1986: Hr. Act 19] LEGISLATIVE ASSEMBLY
(MEDICAL FACILITIES TO MEMBERS)
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1THE  HARYANA  LEGISLATIVE  ASSEMBLY (MEDICAL  FACILITIES
TO MEMBERS)  ACT,  1986
(HARYANA ACT NO. 19 OF 1986)
(Received the assent of the Governor of Haryana on the 16th December,
1986 and was first published in the Haryana Government Gazette (Extraordinary),
Legislative Supplement Part 1 of the 18th December, 1986.)
1 2           3  4
Year No. Short title Whether repealed or otherwise
affected by Legislation
1986 19 The Haryana Legislative Amended by Haryana
Assembly (Medical Act 8 of 1999 2
Facilities to Members)
Act, 1986
AN
ACT
to provide for medical facilities to members of the
Haryana Legislative Assembly.
Be it enacted by the Legislature of the State of Haryana in the Thirty-
seventh Year of the Republic of India as follows:—
1. This Act may be called the Haryana Legislative Assembly (Medical
Facilities to Members) Act, 1986.
2. In this Act, unless the subject or context otherwise requires,—
(a) “Assembly” means the Haryana Legislative Assembly;
3[(b) “member” means a person who is or has been a member of the
assembly and includes the Chief Minister, the Speaker, a Minister,
a Minister of State, a Deputy Minister, the Deputy Speaker, the
Chief Parliamentary Secretary and a Parliamentary Secretary; and]
(c) “prescribed” means prescribed by rules made under this Act.
4[3. Every member shall be entitled to such medical facilities for himself
and for such members of his family as may be prescribed:
1986: Hr. Act 19]
1 For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary)
dated the 25th November, 1986, Page 1364.
2 For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary)
dated 1st February,1999, Page 113.
3. Substituted by Haryana Act 8 of 1999.
4. Substituted by ibid.
Short title.
Definitions
Medical facilities.
LEGISLATIVE ASSEMBLY
(MEDICAL FACILITIES TO MEMBERS)
28
Provided that a member, who is appointed as Chairman of the Board/
Corporation owned or controlled by the Central Government or any State
Government, shall have an option to either avail medical facilities in his capacity as
a member or as Chairman of the Board/ Corporation, as the case may be.]
4. (1) The State Government may make rules for carrying out the purpose
of this Act.
(2) Every rule made under this section shall be laid as soon as may
be, after it is made, before the House of the State Legislature while it is in session
for a total period of ten days, which may be comprised in one session or in two or
more successive sessions, unless they are sooner approved with or without
modifications or disapproved by the House and where they are so approved, they
shall take effect on such approval in the form in which they were laid or in such
modified form, as the case may be, and where they are so disapproved, they shall
be of no effect. So, however, that any such modification or amendment shall be
without prejudice to the validity of anything previously done under that rule.
5. Section 7B of the Haryana Legislative Assembly (Allowances and
Pension of Members) Act, 1975 shall be omitted.
6. The Punjab State Legislature Officers, Ministers and Members (Medical
Facilities) Act, 1965 (Punjab Act No. 26 of 1965), is hereby repealed.
Power to make
rules.
Ommission of
Section7B of
Haryana Act 2
of 1975.
Repeal of Punjab
Act 26 of 1965.
[1986: Hr. Act 19LEGISLATIVE ASSEMBLY
(MEDICAL FACILITIES TO MEMBERS)

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