The PUNJAB STATE LEGISLATURE OFFICERS, MINISTERS AND MEMBERS (MEDICAL FACILITIES) ACT, 1965

7 XTHE PUNJAB STATE LEGISLATURE OFFICERS, 
MINISTERS AND MEMBERS (MEDICAL
FACILITIES) ACT X, 1965
(Punjab Act No. 26 of 1965)
[Received the assent of the Governor of Punjab on the
21st November, 1965 and first published for general 
information in the Punjab Government Gazette (Extra-or 
dinary), Legislative Supplement Part-I, of 23rd Novem 
ber,1965j.
AN
ACT
to extend medical facilities to persons holding 
certain offices in the Punjab State.
Be it enacted by the Legislature of the State of 
Punjab in the Sixteenth Year of the Republic of India as 
follow:—
1. This Act may be called the Punjab State short Title 
Legislature Officers, Ministers and 
Members (Medical Facilities) Act, 1965.
2. (1) Notwithstanding anything contained Medical
in any other law for the time being in-force, Facilities, 
every person holding, for the time being, 
any of the following offices shall be entitled 
to such medical 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 Chairman or the Deputy Chairman of 
the Punjab Legislative Council;
(ii) the Speaker or the Deputy Speaker of the 
Punjab Legislative Assembly;
(iii) A Minister or & Minister of State or a Deputy 
Minister of the Punjab State; or
(iv) a Member of the 2Punjab Legislative Council
or Punjab Legislative Assembly.__________
^tranr/r1116111 °t Objects and Reasons see Punjab Government Gazette 
Hie dlnary)> 1964, Page 117.nJab Legislative Council stands abolished since 7'h January, 1970.
31

(2) Every rule made under sub-section (I) shall be laid
as soon as may be after is made before each House of the
State Legislature while it is in session for a total of ten
days which may be comprised in one session or in two
successive sessions, and if before the expiry of the session
in which it is so laid or the session immediately following,
both Houses agree in making any modification in the rule
or both Houses agree 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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