Section 4A in The Salaries and Allowances of the Members of Jammu and Kashmir State Legislature Act, 1960
4A. [ Conveyance, telephone and medical allowance. [Substituted vide Act VII of 1985.]
- Every member shall be paid-(a)constituency conveyance allowance at the rate of [sixty thousand rupees] per month;(b)telephone allowance at the rate of [thirty thousand rupee] [Substituted 'fourteen thousand rupee' by Jammu and Kashmir Act No. 5. of 2016, dated 8.7.2016.] per month; and(c)medical allowance at the rate of [ten thousand rupees] [Substituted 'one thousand rupees' by Jammu and Kashmir Act No. 5. of 2016, dated 8.7.2016.] per month.]:[Provided that every member and or any member of his/her family, wholly dependant upon him/her shall also be entitled to such medical facilities including the reimbursement of the expenditure incurred in connection with his/her medical treatment "within or outside the State in Government/Private recognised medical institutions as may be prescribed by rules by the Governor."Explanation. - For purpose of the section, family shall include spouse, sons unmarried daughters and parents wholly dependant on the Member] [Substituted vide Act VII of 2005.].
