Section 4 in Punjab State Legislative Members (Pension and Medical Facilities Regulation) Act, 1977
4. Medical facilities.
- Every person who is entitled to pension under the provisions of section 3, shall also be entitled to such medical facilities for himself and for the members of his family [as may be prescribed by rules made under this Act] [See Act No. 10 of 1986 (Published in Extraordinary Gazette of 21st April, 1986).].[4A. Ex-grantia grant. - (1) Where a person who is serving as a Member of the Punjab Legislative Assembly, dies while in such service, there shall be paid to the members of his family an ex-gratia grant of one lakh rupees :Provided that where the Member dies as a result of any terrorist act, the members of his family, shall be paid an ex-gratia grant of three lakhs rupees.(2)Where a person who is entitled to pension under the provisions of section 3, dies as a result of terrorist act, the members of his family, shall be paid on ex-gratia grant of one lakh and fifty thousand rupees.Explanation. - For the purpose of section 4-A, the expression "terrorist act" shall have the meaning as assigned to it in the Terrorist and Disruptive Activities (Prevention) Act, 1987 (Central Act 28 of 1987)] [Substituted vide Act No. 5 of 1992.].
