The Assam Medical Council (Amendment) Act, 2014

Registered No .-768 /97
THE ASSAM GAZETTE
~~et
EXTRAORDI ARY
~~ <fS{~<1 ~ ~
PUBLISHED BY THE AUTHORITY
"il~ 142 Nxt'1~, 115fii1<\ ~ , 15~, 20 14, 24 ~, 1936~)
No.142 Dispur, Tuesday, 15th July, 2014, 24th Asadha , 1936 (S.E.)
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GOVERNME T OF ASSAM
ORDERS BY THE GOVER: OR
LEGISLATIVE DEPARTME I TT : : : LEGISLATIVE BRANCH
NOTIFICATION
The 15lhJuly, 2014
No. LGL 10012013/15.- The following Act ofthe Assam Legislative Assem bly which received the
assent ofthe Governor is hereby published for general information.
ASSAM ACT O.IIIOF2014
(Receiv ed the assent of th e Gover nor on 12th J uly, 2014)
THE ASSANI MEDICAL CO UNCIL (AMEN DMENT) ACT, 2014
Preamble
Short title,
extent and
commencement
AN
ACT
further to amend the Assam Medical Council Act, 1999 .
Whereas it is expedient further to amend the Assam Medical
Council Act, 1999, .hereinafter referred to as the principal Act, in the
manner hereinafter appearing;
It is hereby enacted in the Sixty-fifth Year of the Republic of
India as follows ::-
1. (1) . This Act may be called the Assam Medical Council
(Amendment) Act, 2014.
(2) It shaI1 have the like extent as the principal Act.
(3) It shall come into force at once.
Assam
Act
No.XXV!
of19<)C)
Amendment of 2.
Section 3
In the principal Act, in section 3,-
(i) in sub-section (1),-
(a) in clause (a), in the second line, the word "three" shall be
deleted,
(b) in clause (b), for the words "concerned University of that
College", the words "Sri manta Sankardeva University of
Health Sciences" shall be substituted.
(c) for clause (d), the following shall be substituted, namely:-
"(d) three members who are Registered Medical Practitioners
with the Council are to be nominated by the State Branch of
the Indian Medical Association and out of them one member
shall be woman."
(ii) sub-section (2) and (3) shall be deleted and the existing sub-sections
(4), (5) and (6) shall be re-numbered respectively as sub-sections (2),
(3) and (4).
(iii) in sub-section (4) as re-numbered under sub-clause (ii) above, after the
word "Council" appearing at the end, the words "subject to
maintaining a quorum of 2/3rd members in the meeting" shall be
inserted.
Amendment of
section 5
3. In the principal Act, in section 5, the words and punctuation marks "or
elect, as the case may be," shall be deleted .
THE ASSAM GAZETTE , EXTRA ORDINARY, JULY, 15, 2014 703
Amendment of
section 7
Amendment of
section 8
4.
5.
(i)
In the principal Act, 10 section 7, the word s " elected or" shall be
deleted .
In the principal Act, in section 8,-
in sub-section (2), the words "or election" shall be deleted .
Amendment of
section 9
6.
(ii) in sub-section (3), the words "or re-election" shall be deleted.
In the principal Act , in section 9, in sub -section ( J), for the words " An
elected or nominated" , the word "A" shall b e s ubstituted.
Amendment of
section 10
7. In the principal Act, in section 10,-
(i) in sub-section ( 1), for the words and punctu at ion mark s "or election, a s
the case may be," s hall be delet ed.
(ii) in sub-s ectio n (2), the words "or elected " shall be del eted .
Amend ment of 8.
section II
Amendment of 9.
section 13
Insertion of 10 .
new sections
32A , 32B , 32C
and 32D
"Temporary
Registration!
permis sion to
foreign Doctors
Renewal of
Registrati on
In th e principal Act , in sect ion 1 1, in sub- section ( 2), in between the
words " absence" and "any" app earing in the fir st line , the words "Vice
.President and in absenc e of both " shall be in serted.
"In the principal Act , in section 13, in sub- section (1), for the w ord
"Treasury" appearing at the end , the word "Treasur er" shall . be
substituted.
In the princ ipal Act, after s ection 32 , the following new sections 32A ,
32B, 32C and 320 shall be inserted , namely :-
32A. In case , a non -Indian doctor / med ical practitioner with for eign
medical degre e, intends to participate in any training programme or
conferenc e or any such other programmes to offer health care service
including consultation and surgery to p atient , such doctor shall ha ve to
apply in writing to the Council with pa yment of such fees as ma y be
prescribed and revised by the Counc il from time to tim e and , the
Council , through an expert comm itte e to be con stituted by i ts
President , upon scrut iny of the cr edentials o f the applicant, and on
being sa tisfied about the same , sha ll issue a t emp orary registrati on
certificate all owing himlher to parti cipat e i n such p rogramme for a
specified period .
32B. Every registered medical prac titioner under the Council shall
hav e to renew his Registration at e very 5(five) y ears interval with hi s
updated academic and professi onal c redentials and such renewal shall
be granted upon payment of such renewal fees a s may be pre scrib ed
and revised by the Council from time to time .
704
Grant of
Academic
Credit Point
Ethical
Committee
THE ASSAM GAZETTE , EXTRAORDINARY , JU LY, 15,2014
32C . The Council shall award academic credit point to registered
medical practitioners for scientific Continuous Medical Education
(CME) / Conference as per guidelines framed by the Med ical Council
of India from time to time.
32D . Ethical Committee shall be Constituted by three (3) Members of
the Council and they shall be elected by the members of the Coun cil
and this Ethical Committee shall function as per guide lines laid down
by the Medical Council of India from time to time . If any doctor is
found guilty of violation of ethics by the Ethical Commi ttee, his/her
Registration may be withdrawn for a period of time as ma y be decid ed
by the Ethical Committee ."
S. M. BUZAR BAR UAH,
Secretary to the Govt. of Assam,
Legislative Department, Dispur.

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