The Rajasthan Legislative Assembly Members (Medical Facilities) Rules, 1964

Published vide Notification No. F.3(2)-L/64, dated 21.7.1964.

RJ550

In exercise of the powers conferred by clause (e) of Sub-section (2) of section 11 of the Rajasthan Legislative Assembly (Officers and Members Employments) Act, 1956 (Rajasthan Act No. 6 of 1957), the State Government hereby makes the following rules, namely: -

Short title.- These rules may be called the Rajasthan Legislative Assembly Members (Medical Facilities) Rules, 1964.
Medical Facilities Admissible.- (1) Subject to the provisions contained in sub-rule (2), the members of the Rajasthan legislative Assembly shall be entitled to the same medical facilities as are availing to the Officers of the State Government under the [Rajasthan Services (Medical Attendance) Rules, 2013]as in force for the time being, hereinafter in this rule referred to as the said Rules.

(2) In their application to the members the said Rules, shall be construed as if for sub-clause (v) of clause (h) of Rule 2, and the Notes thereunder the following sub-clause were substituted, namely-

"provisions of accommodation, free of charge in a Hospital in a special ward with a single bed,provided that if accommodation in such a ward is not available, accommodation, free of charge in a special ward consisting of not more than two beds."

Appointment of Medical Officer.- (1) There shall be appointed by the State Government Civil Assistant Surgeon to attend to the members of the Rajasthan Legislative Assembly during the period the said Assembly is in session.

(2) Every duty during each session of the Rajasthan Legislative Assembly, such Civil Assistant Surgeon shall be available for two hours in the evening if the sittings of the House are held in the morning or otherwise in the morning, at the dispensary in the Government Hostel at Jaipur and shall also during the said hours attend upon any member of the said Assembly in their rooms in the Government Hostel as well as in other places allotted by the State Government for the purpose, if they are so ill that they cannot attend the dispensary in the Government Hostel and send a requisition for the Civil Assistant Surgeon,

(3) The Civil Assistant Surgeon so appointed shall be allotted a room in the Government Hostel at Jaipur to maintain his dispensary during each session of the Rajasthan Legislative Assembly.

(4) The Civil Assistant Surgeon so appointed shall also attend to the members of the Rajasthan Legislative Assembly on each day during each session of the Assembly at the place at which sittings of the Assembly are usually held.

(5) The State Government shall also appoint a Class I Vaidya to attend to the members of the Rajasthan Legislative Assembly on each day during each session of the Assembly at the place which the sittings of the Assembly are usually held.

(6) Two fully equipped First-Aid-Boxes shall be installed, one at the place where the assembly sittings are usually held and other at the Government Hostel at Jaipur.