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State of Tamilnadu - Section

Section 6 in Tamil Nadu Legislative Assembly (Medical Attendance and Treatment) Rules, 1964

6. [ [Vide G.O. Ms.No. 1287, Public (Establishment-I and Legislature), dated the 19th November 2001.]

The State Government may, by order, relax the provisions of these rules in any particular case to such extent or subject to such conditions or modifications, as may be specified in such order.] [Vide G.O. Ms. No. 35, Public (Establishment-I and Legislature), dated the 8th January 2003.][Apendix-I] [Vide G.O. Ms. No. 482, Public (Establishment-I and Legislature), dated the 22nd April 1992.]Identity Card For Availing Medical Concession Under The Tamil Nadu [Legislative Assembly] [Vide G.O. Ms.No. 482, Public (Establishment-I and Legislature), dated the 22nd April 1992.] (Medical Attendance and Treatment) Rules, 1964(Valid from.......)Proform A(Page 1)
{|
Space forphoto
| 1.| Name of Member of the[Legislative Assembly] [Vide G.O. Ms.No. 191, Public (Establishment-I and Legislature), dated the 8th March 1994.](Constituency and District to be specified):|-| 2.| Mofussil Address:|-| 3.| Address in Chennai City:|-| 4.| Date on which the Member was declaredelected/nominated to the legislative Assembly:|-| 5.| Married or single:|-| 6.| Specimen signature|-|| (1)| ...........................|-|| (2)| ...........................|-|| (3)| ...........................|}(Page 2)Particulars of family members:
    Name Age Identification marks
1. Wife/Husband:      
2. Dependent Sons:      
  (i)      
  (ii)      
  (iii)      
  (iv)      
3. Dependent Daughters:      
  (i)      
  (ii)      
  (iii)      
  (iv)      
4. Dependent Parents:      
  (i) Father      
  (ii) Mother      
(Page 3)CertificateCertified that the particulars furnished in pages 1 and 2 are true and that my family consisting of.............members as per details given on page 2 are residing with and are wholly dependent on me.Date:Signature of the MemberCertified that Thiru/Thirumathi/Selvi ............... a member of the Tamil Nadu Legislative Assembly representing...............Constituency (.........district) and the members of his/her family referred to above are entitled to accommodation in "A" Class wards or "B" Class wards whichever is available at the time of admissions in the hospitals maintained by the State Government free of charge, free medical treatment, diet during in-patient treatment free of charge and concession in regard to reimbursement of cost of drugs purchased in the open market as are admissible to Government Servants of State Services.
(Attested)Date Stamp and Seal ofthe issuing authority.
Signature of the issuing authorityDesignation: Office:Instructions: