The Himachal Pradesh State Legislature Officers, Ministers and Members (Medical Facilities) Act, 1971

THE HIMACHAL PRADESH STATE LEGISLATURE OFFICERS, 
MINISTERS AND MEMBERS (MEDICAL FACILITIES) ACT, 1971 
ARRANGENIENT OF SECTIONS 
Sections: 
1. Short title and commencement. 
2. Medical facilities. 
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THE HIMACHAL PRADESH STATE LEGISLATURE OFFICERS, 
MINISTERS AND MEMBERS (MEDICAL FACILITIES) ACT, 1971 
(ACT No.6 OF 1971)1 
(Received the assent of the Governor on the 22ndApril, 1971, and was 
published in R.H.P. Extra., dated the 18th May, 1971, at p. 336-337). 
An Act to extend medical facilities to persons holding certain offices in 
the State of Himachal Pradesh. 
BE it enacted by the Legislative Assembly of Himachal Pradesh in 
the Twenty-second Year of the Republic of India as follows: 
1. Short title and commencement.-(1) This Act may be called the 
Himachal Pradesh State Legislature Officers, Ministers and Members 
(Medical Facilities) Act, 1971. 
(2) It shall be deemed to have come into force with effect from .the 
25th January, 1971. 
2. Medical facilities.-(1) Notwithstanding anything contained inany 
other law for the time being in force, every person holding, for the time being, 
any of the following offices shall be entitled to such medica1 facilities for 
himself and for members of his family as may be prescribed by rules made by 
the State Government in this behalf, namely:- 
(i)the Speaker or the Deputy Speaker of the Himachal Pradesh 
Legislative Assembly; 
(ii)a Minister or a Deputy Minister of the State of Himachal Pradesh; 
or 
(iii)a Memberof the Himachal Pradesh Legislative Assembly. 
(2) All rules with regard to accommodation in hospitals and n1edical 
treatment applicable to officers mentioned in sub-section (1), immediately 
before the commencement of this Act, shall continue in force till the rules 
under this Act are made. 
(3) Every rule made under sub-section (1) shall be laid, as soon as 
                                                 1. For Statement of Objects and Reasons, see R.H.P. Extra, dated the 19th April, 
1971, P. 247. 
may be after it is made, before the Legislative Assembly while it is in session 
for atotal period of not less than fourteen days which may be comprised in one 
session or in two or more successive sessions, and if before the expiry of the 
session in which it is so laid or the sessions aforesaid, the Assembly makes 
any modification in the rule or decides that the rule should not be made, the 
rule shall thereafter have effect only in such modified form or be, of no effect, 
as the case may be, so, however, that any such modification or annulment 
shall be without prejudice to the validity of anything previously done under 
that rule. 
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