Section 2 in The Punjab State Legislature Officers, Ministers and Members (Medical Facilities) Act, 1965
2. Medical Facilities.
(1)Notwithstanding anything contained in any 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 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)[-] [Vide Adaptation of Laws Order, 1970.](ii)the Speaker or the Deputy Speaker of the Punjab Legislative Assembly;(iii)a Minister or a Minister of State or a Deputy Minister of the Punjab State; or(iv)a Member of the [-] [Omitted by the Adaptation of Punjab Laws Order, 1970.] Punjab Legislative Assembly.(2)Every rule made under sub-section (1) shall be laid as soon as may be after it is made before [-] [Omitted by the Adaptation of Punjab Laws Order, 1970.] 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 successive sessions, and, if before the expiry of the session in which it is so laid, or the session immediately following, [the legislature] [Substituted by the Adaptation of Punjab Laws Order, 1970.] agree in making any modification in the rule or [the Legislature] [Substituted by the Adaptation of Punjab Laws Order, 1970.] 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 any thing previously done under that rule.Form VIII
