Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Legislative Assembly Members Salaries And Allowances (Amendment) Act, 1970 6 of 1970 [09 April 1970] CONTENTS 1. Short Title 2. Amendment Of Section 8 Of Guj. Ii Of 1960 Gujarat Legislative Assembly Members Salaries And Allowances (Amendment) Act, 1970 6 of 1970 [09 April 1970] An Act further to amend the Gujarat Legislative Assembly Members' Salaries and Allowances Act, 1960. It is hereby enacted in the Twenty-first Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Gujarat Legislative Assembly Members Salaries and Allowances (Amendment) Act, 1970. 2. Amendment Of Section 8 Of Guj. Ii Of 1960 :- In section 8 of the Gujarat Legislative Assembly Members Salaries and Allowances Act, 1960 (Guj. II of 1960),- (i) for sub-section (5) the following sub-sections shall be substituted, namely:- "(5) A member and the members of his family who are residing with and dependent on him shall be entitled, free of charge, to accommodation in hospitals maintained by the State Government and to medical attendance and treatment therein: Provided that a member shall be entitled to be reimbursed by the State Government with any amount paid by him on account of such attendance or treatment accorded outside such hospital on production by him of a certificate in writing by the medical officer in-charge of such hospital to the effect that the necessary and suitable attendance or treatment was not available in such hospital. (6) A member shall be entitled to such other facilities, as may be determined by rules or orders."; (ii) the existing Explanation shall be numbered as Explanation (1) a n d after Explanation (1) as so numbered, the following Explanation shall be added, namely:- "Explanation (2).-For the purposes of this section "a member of the family" means the husband, wife, son, daughter, father, mother, brother or sister.".