Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Ministers And Presiding Officers Medical Facilities Act, 1975 22 of 1975 [20 August 1975] CONTENTS 1. Short Title 2. Definitions 3. Facilities For Medical Treatment 4. Power Of The Governor To Apply Act To Other Persons Ministers And Presiding Officers Medical Facilities Act, 1975 22 of 1975 [20 August 1975] An Act to provide for the medical facilities to Ministers and the Presiding Officers. Be it enacted by the Jammu and Kashmir State Legislative in the Twenty Sixth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Ministers and Presiding Officers Medical Facilities Act, 1975. 2. Definitions :- In this Act unless the context otherwise requires;- (a) Family means the wife or husband, children and step-children of a Minister or a Presiding Officer wholly dependent upon him or her, as the case may be; (b) Ministers includes a Minister of State, a Deputy Minister and Chief Parliamentary Secretary; (c) Presiding Officer means- (i) Chairman or Deputy Chairman of the Legislative Council; and (ii) Speaker or Deputy Speaker of the Legislative Assembly. 3. Facilities For Medical Treatment :- Every Minister and Presiding Officer and the members of their families shall be entitled to such facilities for medical treatment and f or accommodation in hospitals as may, from time to time, be prescribed by rules made by the Governor in this behalf. 4. Power Of The Governor To Apply Act To Other Persons :- T h e Governor may by notification in the Government Gazette, direct that the provisions of this Act and of the rules made thereunder shall, with such exceptions, adaptations or modifications as may be considered necessary, apply to any person holding office whose rank in the opinion of the Governor entitles him to the facilities for medical treatment provided by or under this Act.