MINISTERS' AND PRESIDING OFFICERS' MEDICAL FACILITIES
ACT, 1975
(Act No. XXII of 1975)
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MINISTERS' AND PRESIDING OFFICERS' MF ACT, 1975 673 THE MINISTERS' AND PRESIDING OFFICERS'
MEDICAL FACILITIES ACT, 1975
(Act No. XXII of 1975)
CONTENTS
Section.
1. Short title.
2. Definitions.
3. Facilities for medical treatment.
4. Power of the Governor to apply Act to other persons. -------
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674 MINISTERS' AND PRESIDING OFFICERS' M F ACT, 1975
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MINISTERS' AND PRESIDING OFFICERS' MF ACT, 1975 675 THE MINISTERS' AND PRESIDING OFFICERS'
MEDICAL FACILITIES ACT, 1975
(Act No. XXII of 1975) [Received the assent of the Governor on 19th August, 1975 and published in Government Gazette dated 20th August, 1975.]
An Act to provide for the medical facilities to Ministers and Presiding Officers.
Be in enacted by the Jammu and Kashmir State Legislature in the Twenty-sixth Year of the Republic of India as follows:--
1. Short title.--This Act may be called the Ministers' and Presiding Officers' Medical Facilities Act, 1975.
2. Definitions.--In this Act unless the context otherwise requires,--
(a) 'Family' means the wife or husband, children and step-children of a Minister or a Presiding Officer wholly dependent upon him or her, as the case may be ;
(b) 'Minister' includes a Minister of State, a Deputy Minister and Chief Parliamentary Secretary ;
(c) 'Presiding Officer' means--
(i) Chairman or Deputy Chairman of the Legislative Council ;
(ii) Speaker or Deputy Speaker of the Legislative Assembly.
3. Facilities for medical treatment.--Every Minister and Presiding Officer and the members of their families shall be entitled to such facilities for medical treatment and for accommodation in hospitals as may, from time to time, be prescribed by rules made by the Governor in this behalf.
4. Power of the Governor to apply Act to other persons.--The Governor may by notification in the Government Gazette, direct that the provisions of this Act and the rules made thereunder shall, with such exceptions, adaptations
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676 MINISTERS' AND PRESIDING OFFICERS' M F ACT, 1975 or modifications as may be considered necessary, apply to any person holding office whose rank in the opinion of the Governor entitles him to the facilities for medical treatment provided by or under this Act
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