Every Member shall be entitled, for himself and for members of his family, to the same medical facilities, as were admissible to a Haryana Government Class I Officer prior to the issue of instructions issued by the Haryana Government, Health Department’s letter No. 2/231/81-IHBIII dated the 6th May, 1986.
Every Member shall be also entitled to the facilities of reimbursement of all such medicines, tonics and artificial limbs etc. which may be prescribed to him but are not available at the Government Hospitals, free of cost provided that only such to which are prescribed by the doctor “as medicine” for the treatment of the patient and not “as food”, are admissible.
A Member can claim reimbursement of medical charges on the basis of prescriptions duly signed by his authorized Medical Attendants and cash memos in support of purchase of the prescribed medicines.
Every Member shall also be entitled, for himself and for the members of his family to get medical treatment in case of emergency as ‘in-door patient’ from a private hospital/Institution or medical practitioner who hold at least an MBBS degree. He shall also be entitled to the facility of reimbursement of expenditure incurred in connection with this medical treatment subject to the following conditions :—
(a) Room rent, operation fee or procedure fee shall not exceed the charges prevailing in Medical College Hospital, Rohtak/Post Graduate Institute of Medical Education and Research, Chandigarh or All India Institute of Medical Sciences, New Delhi.
Explanation:-(i) if the treatment has been taken from a private hospital/Institution or Medical Practitioner situated in Haryana State, then the room rent operation fee or procedure fee being charged in Medical College Hospital, Rohtak, shall be taken into consideration;
(ii) if the treatment has been taken from a private hospital institution/medical practitioner situated in Chandigarh the room rent, operation fee or procedure fee being charged in Post Graduate Institute of Medical Education and Research, Chandigarh shall be taken into consideration;
(iii) if the treatment has been taken from a private hospital institution/medical practitioner situated in Delhi, the room rent, operation fee or procedure fee being charged in All India Institute of Medical Sciences, New Delhi shall be taken into consideration;
(iv) if the treatment has been taken from a private hospital institution/medical practitioner situated outside the State of Haryana, Chandigarh and Delhi, the room rent operation fee or procedure fee being charged in All India Institute of Medical Sciences, New Delhi shall be taken into consideration.
(b) Consultation fee shall not exceed Rs. 200 (two hundred rupees only) per day.
(c) The claimant shall have to produce a certificate from the doctor concerned to the effect that the treatment was taken in emergency.
Medical charges bills are required to be preferred in the prescribed forms, in duplicate.
Notes : — 1. A Member includes the Chief Minister, the Speaker, a Minister, a Minister of State, a Deputy Minister, the Deputy Speaker, the Chief Parliamentary Secretary and Parliamentary Secretary.
2. Members of his family means the wife or the husband, as the case may be, of a Member, his legitimate children, his legally adopted Children his parents and his widowed daughters residing with and wholly dependant on him.
Allotment of Vehicles from surplus Defence Stock.
To enable the Legislators to tour their respective Constituencies, the Ministry of Defence have decided to release a total of three vehicles (viz-Jonga/Jeep/Motor Cycle) during the tenure of the House, from the surplus Defence Stock. The applications on the prescribed forms, available in the Vidhan Sabha Secretariat, are required to be routed to the said Ministry through the Vidhan Sabha Secretariat.