Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT LEGISLATIVE ASSEMBLY MEMBERS (MEDICAL ATTENDANCE) RULES, 1964 CONTENTS 1. 1. 2. 2. 3. 3. 4. 4. 5. 5. GUJARAT LEGISLATIVE ASSEMBLY MEMBERS (MEDICAL ATTENDANCE) RULES, 1964 Note.-In the footnotes appearing hereinafter, the amending notifications are referred to by Sr. Nos. as given to them above. 1. 1. :- (2) They shall be deemed to have come into force from the first day of May, 1960. 2. 2. :- In these rules, unless the context requires otherwise: - (c) "Member" means a Member of the Gujarat Legislative Assembly who is entitled to free of charge accommodation in Government hospital and to medical attendance and treatment under section 8 of the Act: (f) "municipal hospital" means a hospital maintained by a municipality and includes:- (i) a nursing home, if any, attached to such hospital and (ii) a dispensary maintained by such municipality: (g) "panchayat hospital" means a hospital maintained by a panchayat and includes,- (i) a nursing home, if any attached to the hospital. and (ii) a dispensary maintained by such panchayat,] 3. 3. :- (2) In a place where there is no Government hospital, municipal hospital or panchayat hospital, a member or such member of his family as is residing with and dependent on him shall be entitled to take medical attendance and treatment from any Registered Medical practitioner], 4. 4. :- Reimbursement of expenditure by him- (i) Where a member incurs any expenditure on account of Medical Attendance or treatment, the amount so paid by him on production of a certificate in writing by the authorised Medical Attendant in this behalf shall be reimbursed to the Member: (iv) where a member or such member of his family as is residing with and dependent on him takes under sub-rule (2) of rule medical attendance or treatment from any Registered Medical Practitioner and the member makes payment for the same. the amount so paid by the member or such attendance or treatment, shall be reimbursed to such member on production by such member of a certificate in writing by the Registered Medical practitioner certifying the medical attendance or treatment provided by such practitioner and of all bills regarding charges paid by such practitioner, both the certificate and the bills being countersigned by the authorised medical attendant: (v) where a member or such member of his family as is residing with and dependent on him avails of medical attendance and treatment in any hospital outside the State of Gujarat and the member makes payment for the same the amount so paid by the member for such attendance or treatment shall be reimbursed to such member on production by such member of a certificate in writing by the Director of Medical Education and Research. Gujarat State to the effect that such attendance or treatment was not available in the State of Gujarat: 5. 5. :- Nothing in these rules shall be deemed to entitle a Member to reimbursement of cost incurred in respect of any medical attendance or treatment obtained by him otherwise than that expressly provided in these rules.