Section 2(1) in The Punjab State Legislature Officers, Ministers and Members (Medical Facilities) Act, 1965
(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.
