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The Assam Public Health Act, 2010

Assam · state statute
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Registered No. 768/97
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THE ASSAM GAZETTE
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EXTRA ORDINARY
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PUBLISHED BY THE AUTHORITY
T? 127 f ¥ l ^ ,  WSkTR, 7 O T, 2010, 17 W 4 , 1932 (T^) 
No.127 Dispur, Friday, 7th May, 2010, 17th Vaisakha, 1932 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT "LEGISLATIVE BRANCH
NOTIFICATION
The 7th May, 2010.
No. LGL.105/2009/12 -- The following Act ofithe Assam Legislative Assembly which received 
the assent of the Governor is hereby published for general information.
ASSAM ACT NO. XII OF 2010
(Received the assent of the Governor on 29-04-2010)
THE ASSAM PUBLIC HEALTH ACT, 2010

984 THE ASSAM GAZETTE, EXTRAORDINARY , MAY 7,2010
AN
ACT
Preamble to provide for protection and fulfillment of rights in relation to 
health and well- being, health equity and justice, including those 
related to all the underlying departments of health as well as health 
care and for achieving the goal of health for all and for matters 
connected therewith or incidental thereto.
Whereas every human being is entitled to enjoyment of the 
highest attainable standard of health and well-being, conducive to 
living a life in dignity;
And whereas right to health is an inclusive right extending 
not only to timely and appropriate health care but also to the 
underlying socio-economic. cultural and environmental 
determinants of health;
And whereas the persisting inequities and denials in the 
matter of health in the State are a concern to a ll;
And whereas there is also a need to set a broad legal 
framework for providing essential public services and functions, 
including powers to respond to public health emergencies;
It is hereby enacted in the Sixty-first Year of the Republic of 
India as follows:-
Short title,  
extent and  
commencement
Definitioai
CHAPTER-I
PRELIMINARY
1. (1) This Act may be called the Assam Public Health Act, 2010.
(2) It extends to the whole of Assam.
(3) It shall come into force on such date as 
the Government may, by notification in the official Gazette, 
appoint.
2. In this Act, unless the context otherwise requires, -
(a) affordable” means that which can be secured by every person
 
 
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 7.2010 985
without reducing that person’s capacity to acquire other 
essential goods and sei vices, including food, water, sanitation, 
housing, health services and education;
(b) “capacity to consent” means ability of an individual, 
including a minor or a person with mental disability, assessed 
by the relevant health service provider on an objective basis, 
to understand and appreciate the nature and consequences of a 
proposed health care or of a proposed disclosure of health 
related information, and to make an informed decision in 
relation to such health care or disclosure ;
(c) “communicable diseases” means illness caused by micro­
organisms and transmissible from an infected person or animal 
to another person or animal;
(d) “endemic” means diseases prevalent in or peculiar to a 
particular locality, region, or people ;
(e) “epidemic” means occurrence of cases of disease in excess of 
what is usually expected for a given period of time, and 
includes any reference to ■ ‘ ’ disease outbreak” ;
(f) “Government” means the Government of Assam ;
(g) “health care” means testing, treatment, care, procedures and 
any other service or intervention towards a therapeutic, 
nursing, rehabilitative, palliative, convalescent, preventive, 
diagnostic, and/or other health related purpose or 
combinations thereof, including reproductive health care and 
emergency medical treatment, in any system of medicine ;
(h) “health care establishment” means the whole or part of a 
public or private institution, facility, building or place, 
whether for profit or not, that is operated to provide inpatient 
and/or outpatient health care, and a “public health care 
establishment” shall accordingly refer to a health care 
establishment set up, run, financed or controlled by the 
Government or privately owned ;
(i) “health nuisance” means a situation, or a state of affairs, that 
endangers life or health or adversely affects the well-being of 
a person or community ;
(j) “health research” means any research which contributes to 
knowledge of
(i) biological, clinical, psychological or social 
processes in human beings,
(ii) improved methods for health care services,
(iii) human pathology, causes of diseases, effect 
of the environment on the human body,
(iv) development or new application of 
pharmaceuticals, medicines vaccines etc., 
and
(v) the development of new applications of the 
health technology;
and any reference to “research” herein shall mean the 
same unless specifically stated otherwise;
(k) “human body substances” mean substances of human body

986 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 7,2010
that may be collected for reasons related to health care like 
blood, blood products, semen, other body fluids, ova, sperms, 
bones, teeth, tissues, organs, embryos and any reference to 
“substances of body” shall mean the same ;
(l) “informed consent” n eans consent given, specific to a 
proposed health care, without any force, undue influence, 
fraud, threat, mistake or misrepresentation and obtained after 
disclosing to the person giving consent, either for himself/ 
herself, or in representative capacity where necessary, all 
material information including costs, risks, benefits and other 
significant implications of, and alternatives to, the proposed 
health care in a ianguage and manner understood by such 
person ;
(m) “ life-style related diseases” means diseases associated with 
the way a person or group of people lives, including lifestyle 
diseases like atherosclerosis, cardio-vascular diseases, stroke, 
diabetes, hypertension ;
(n) “municipality” means Municipality and Municipal 
Corporations existing in different districts of the State ;
(o) “O rder” means subsidiary legislation dealing with specific 
persons or cases and shall refer to orders issued under and by 
the mandate of this A ct;
... (p) “Panchavati Raj Institution” means institutions of local self- 
government established under the States’  Panchayati Raj laws, 
such as Gram Panchayat, Anchalik Panchayat and Zilla 
Parishad, and/or any reference to “PRIs” shall mean the same ;
(q) “prescribed” means as prescribed by rules made under this 
A ct;
(r) “ public health emergency” means an unusual or unexpected 
occurrence or imminent threat of illness which affects or 
likely to affect a large population which needs immediate 
Public Health intervention to prevent death or disability to a 
large number of people ;
(s) “public health emergency of international concern” means 
a public health emergency which is determined, under specific 
procedures under International Health Regulations, to 
constitute a public health risk to other countries that 
potentially requires a coordinated international response ;
(t) “ universal precautions” means infection control measures 
that prevent exposure to or reduce the risk of transmission of 
pathogenic agents and includes education, training, use of 
personal protective equipment such as gloves, gowns and 
masks, hand washing, and employing work practices ;
(u) “User” means person who seeks, accesses or receives any 
health care, as outpatient or inpatient, from any health care 
establishment, facility or provider, public or private, which 
operates for profit or n o t;
(v) “vulnerable and marginalized individuals or groups” 
means individuals who require special attention due to their 
being disadvantaged on account of physical, social, economic

THE ASSAM GAZETTE, EXTRAORDINARY, MAY 7.2010 987
conditions and who are deemed as requiring special attention 
by virtue of any act in force in the state.
OBI
Obligations or  
the State 
Government in  
the Health and  
Family Welfare  
Department
CHAPTER-n
-1GATIONS OF GOVERNMENT IN THE HEALTH AND FAMILY 
WELFARE DEPARTMENT IN RELATION TO HEALTH
3. (1) Government in the Health and Family Welfare Department
have the following general obligations at all times, within the 
limits of their available resources, towards the progressive 
realization of health and well being of every person in the state
(a) Undertake app opriate and adequate budgetary 
measures, to the extent possible as per the globally 
accepted norms, to satisfy, the obligations and rights 
set out herein, for ensuring planning and rational 
allocation and distribution of resources for various 
health and health related issues and concerns ;
(b) Provide access to health care services and ensure that 
there shall not be any denial of health care directly or 
indirectly, to anyone, by any health care service 
provider, public or private, including for profit and not 
for profit service providers, by laying down minimum 
standards and appropriate regulatory mechanism;
Provided that notwithstanding the above, the Government 
in the Health and Family Welfare Department shall have a duty to 
prioritize the most vulnerable and marginalized persons and 
groups, who are unable themselves to access the means for 
adequate and appropriate health care services, and ensuring them 
at least the minimum conditions of health care,
(2) Government in the Health and Family Welfare Department, 
in order to meet its obligation, shall coordinate with other 
relevant departments for providing,-
(a) access to the minimum essential food which is 
nutritionally adequate;
(b) adequate supply of safe drinking w ater;
(c) sanitation through appropriate and effective 
sewerage and drainage systems, waste disposal and 
management systems, pollution control systems, 
control of ecological degradation, control of insects 
and rodents and other carriers of infections, 
addressing practices resulting in unhygienic disposal 
of human excreta and refuse, consumption of 
unhygienic water or food and through other 
measures;
(d) access to basic housing and access to basic facilities.
 
 
 
 
 
988--------------- THE ASSAM GAZETTE, EXTRAORDINARY, MAY 7,2010__________ .
Other 4
obligations of  
the State
Government in  
the Health and
Family Welfare
Department 1
(3) Government in the I  leakh and Family Welfare Department 
shall also carry out the following as their obligations to ensure 
health and well being of all
(a) safeguard the rights related to health care as laid down 
under this A ct;
(b) take effective measures to prevent, treat and control 
epidemic and endemic diseases ;
(c) lay down specific standards and norms for safety and 
quality assurance of ail aspects of health care including 
health care services and processes, treatment protocols, 
infrastructure, equipment, drugs, health care 
providers, within the Government, private and other 
non-governmert sectors:
Provided that the Government in the Health and 
Family Welfare Department shall endeavour to adopt 
for itself the Indian Public Health Standards (IPHS) for 
the Health Institutions under its control and the Semi­
Government as well as Private Nursing Homes / 
Health establishments etc. and may review and 
expand such standards in scope and contents to suit 
the needs of the State of Assam;
(d) provide education and access to information 
concerning the mam health issues to the communities, 
including methods of preventing and controlling them, 
and promoting healthy lifestyles, through sustained, 
and regularly updated national, State and local level 
1EC programmes;
(e) expand mother and child health including 
reproductive health care for universal coverage at the 
earliest;
(f) provide appropriate and best available preventive 
measures against the major infectious diseases 
occurring in communities ; and
(g) take effective measures in situations of public health 
emergencies;
Government in the Health and Family Welfare Department 
shall take appropriate legal steps, including, where necessary, 
enactment of laws, or review or amend existing public health 
related laws, and/or strict implementation of laws, but in any 
case, through its powers to issue rules and orders under this 
Act, to specifically address the following
(a) fixing responsibility and accountability of concerned 
departments/agencies in case of repeated outbreaks or 
recurrence of communicable, viral and waterborne 
diseases which are found in a particular area and 
proved to be due to failure to improve sanitation and 
safe drinking water facilities;
(b) public health emeigencies of national concerns ;
 
 
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 7,2010 989
(c) registration i f  births and deaths and other vital 
statistics for health;
(d) food safety in the hospitals and health establishments 
managed by the Government;
(e) safety, availability and accessibility of drugs, rational 
use of drugs and monitoring of drug resistance ;
(f) population stabilization and family planning ;
(g) regulation of Health establishments and all the 
facilities providing health services ;
(h) prevention of Health nuisances and implementation of 
bio-medical waste disposal;
(i) availability and accessibility of safe drinking water in 
the hospitals and l  ealth establishments ;
(j) sanitation and environmental hygiene, including waste 
management for every kind of waste in the hospitals 
and health establishments ;
(k) health Impact Assessment (HIA) of all new 
development projects ;
(l) lifestyle related diseases; mental illness, widely 
prevalent diseases; public health related factors like 
use of tobacco, alcoholism and other substance abuse, 
and consumption of unhealthy foods; and promotion of 
healthy lifestyles like breast feeding, health seeking 
behaviour, balanced diet, regular exercise, food and 
water safety, including with regard to their packaging, 
labeling, advertising and sales and consumer 
protection, including regulating advertising and 
taxation and excise policies that have impact on these ;
(m) identify various types of health institutions including 
Tea garden hospitals available in the State and 
prescribe services to be provided by them;
(n) specify the class or group of patients who will be 
given free treatment in private health establishments ;
(o) provision of Geriatric/Palliative care/Mother and 
Child care and Trauma/Emergency care:
Provided that all hospitals or Health establishments 
of the State whether Government or Private including 
Private Nursing Homes shall have to provide free 
health care services maintaining appropriate protocol 
of treatment for first 24 hours to an emergency patient 
of any kind.
(p) early universalisation of coverage of immunization 
for mother and child ;
(q) formation of Patient Welfare Societies (Rogi Kalyan 
Samiti) for various categories of Health Institutions ;
(r) promotion of Indian Systems of medicine(ISM) ;
(s) to devise, adopt, implement, and periodically review, 
health policies, strategies and plans of action, on the 
basis of epidemiological, sociological and 
environmental evidence, addressing the health

990 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 7, 2010
concerns of the vhole population;
(t) prescribe retried al measures in case a patient fails to 
receive attention in a Government hospital/health 
establishment be ause of absence of the Doctors or any 
other medical staff;
(u) suggest and prescribe suitable schedule of inspection 
of Government/private health institutions by various 
health functionaries;
CHAPTER-11I
COLLECTIVE AND INDIVIDUAL RIGHTS IN RELATION TO HEALTH
Right to Health 5. Every person shall have the right to -
(a) appropriate health care, and health care related functional 
equipment and other infrastructure, ambulance services, 
trained medical and professional personnel, and essential 
drugs;
(b) reproductive health services and sexual health care with 
special emphasis for women and girls;
(c) (i) registration of births and deaths and other vital statistics for 
health,
(ii) food safety in the hospitals and health establishments 
managed by government or by Private owners,
(iii) safety, availability and accessibility of drugs, rational use 
of drugs and monitoring of drug resistance,
(iv) population stabilization and family planning,
(v) regulate all Health establishments and all the facilities 
providing health services as prescribed by rules,
(vi) immunity from Ht ilth nuisances and bio-medical waste,
(vii) availability and accessibility of safe drinking water in 
the hospitals and health establishments,
(ix) sanitation and environmental hygiene, including waste 
management for every kind of waste,
(x) right to effective measures for prevention treatment 
and control of epidemic and endemic diseases,
(xi) right to effective mechanism in public health 
emergencies,
(xii) right to specified recognized standards and norms for 
safety and quality assurance of all aspects of health 
care,
(xiii) right to education and access to information 
concerning main public health issues in the 
community,
(xiv) right to appropriate and efficacious medicines.
User’s  right to 
information 6. (a) Every user has the right to information about, access to and
use of health care facilities, services, programmes, conditions 
and technologies.

THE ASSAM GAZETTE, EXTRAORDINARY, MAY 7,2010 991
User’s right to  
medical records  
and data
User’s right to  
autonomy and  
prior voluntary  
informed  
consent
(b) Every user has trie .  ght to be fully informed about his / her 
health status including the medical facts about his / her health 
condition, required health care, together with the potential 
risks and benefits, costs and consequences generally 
associated with each option of health care, alternatives to the 
proposed health care, including the implications, risks and 
effects of refusal of health care; and the diagnosis, prognosis 
and progress of health care; and any other information that 
may be pertinent to the user in taking a decision, providing 
consent or to understand his current and possible future health 
status. Information is to be provided in ethical manner and 
with human approach :
(c) Every user has the right to have the information 
communicated to him in a way appropriate to the latter’s 
capacity for understanding, with minimum use of unfamiliar 
or complicated technical terminology.
(d) Every user has the right to choose the person to be informed 
on his behalf;
(e) Every user has a right to obtain a second and more opinion 
from another health service provider ;
(f) When admitted to a health care establishment, every user has a 
right to be informed of the Identity and professional status of the 
health care provider providing him services and of any rules and 
routines of the establishment which would bear on his stay and 
care.
(a) Every user has a right to have the complete medical records of 
at least two years preceding the last date when the service was 
used, pertaining to his case, containing the health status, 
diagnosis, prognosis, all the details of the health care provided 
including the line of treatment, to be maintained by the service 
provider, and disclosure of such records or information to 
anyone else shall be subject to his rights to confidentially, 
privacy and disclosure as elaborated herein under section 9 ;
(b) Every user has the right of access to his medical files and 
technical records and to any other files and records pertaining 
to his diagnosis, treatment and care (including X-ray, 
laboratory reports and other investigation reports) and to 
receive a copy of his own files and records or parts thereof; 
and
(c ) Every user has a right to request for and to be given a written 
summary of his diagnosis, treatment and care and in case of an 
inpatient, the complete discharge report at the time of discharge, 
which must also include the advised follow-up actions to be taken 
by the user.
(a) Every user has a right to consent as a prerequisite for any 
health care proposed for him, such consent being a prior and 
fully informed consent formed without the exercise of any 
influence, duress, coercion or persuasion by the service

992 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 7,2010
User's right to  
confidentiality,  
Information  
disclosure, 
privacy
provider proposing it;
(b) Every user has a right tl at the service provider empowers and 
facilitates the exercise of his right to consent in the above 
manner;
(c) Every user has the right to refuse or to halt a medical 
intervention and on his exercising such right, the implications 
of refusing or halting such an intervention must be carefully 
explained by the service provider to the user, provided that the 
refusal or halting comes to the knowledge of the provider;
(d) When a user is unable to express his consent due to medical 
reasons or his authorized representative or close relative is 
absent or is unable to offer consent and a medical intervention 
is urgently needed in saving the user’s life, the consent of the 
user may be presumed ;
(e) Every user who lacks the full capacity to give consent, due to 
his being a minor or due to any mental disability, temporary 
or permanent, shall, to the extent of incapacity, have the right 
to be supported (or substituted, only where absolutely 
necessary) by a decision-making on his behalf, through a de 
jure  or de facto  guardian, next friend or personal 
representative, whose credentials are clear to the service 
provider;
(f) Every user also has right to consent for the preservation and 
use of all substances of his body (through consent may be 
presumed when the substances are to be used in the current 
course of diagnosis, treatment and care of that user); and for 
participation in clinical or scientific teaching and / or research;
(g) In any case, no user shall be provided any health care for 
experimental or bio-medical or clinical research purposes, 
except according to g' idelines laid down by the Indian 
Council for Medical Research (ICMR) and unless -
(i) it is in association with a health establishment that has 
been licensed under Assam Health Establishment Act, 
1993 as required therein;
(ii) the Institutional Ethics Committee as laid down by the 
prescribed guidelines, has given prior written 
authorization for the commencement and continuation of 
such health care; and
(iii) the user has been given prior information in the 
prescribed manner that the health care is for 
experimental or research purposes or part of an 
experimental or research project, and he has given 
informed consent as per the requirements of relevant 
earlier provisions herein.
9. (a) Every user has the right that all information about his health
status, medical condition, diagnosis, prognosis and health care 
and all other information of a personal kind (identified or 
identifiable to him ), must be kept confidential, even after his
Assam A ct
X V III o f
1993
 
 
 
 
 
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 7,2010 993
death, and such confidential information can only be disclosed 
if the user gives explicit consent or any law expressly provides 
for this; it may be used for study, teaching or research only 
with the authorization of ihe user, the head of the health care 
establishment concerned and the Institutional Ethics 
Committee of the establishment.
Duties of users 10. Every user has the following duties
(i) To provide health care providers with the relevant and 
accurate information for health care, subject to the user’s 
right to confidentiality and privacy ;
(ii) To comply with the prescribed health care, subject to the 
same having been administered after duly observing the 
user’s rights as enumerated above ; and
(iii) To sign a discharge certificate or release of liability if he 
or she refuses to accept recommended treatment ;
(iv) To ensure that the premises occupied by the user are kept 
clean and indulge in no activity that pollutes the 
atmosphere physically or otherwise.
Rights to health  
care providers  
vis-a-vis users:
11. (i) Every health care provider has the right of protection from 
complaints relating to any adverse consequences for providing 
his services of any kind as long as the provider has acted 
bonafide to the best of his professional capability and 
judgment, and in the best interests of the user, and exercised 
all reasonable care;
(ii) Every health care provider has a right to be treated with 
respect and dignity by the user and to expect the user to 
comply with all the duties as enumerated above.
CHAPTER-IV
IMPLEMENTATION AND MONITORING MECHANISM
Establishment of | 2 .  
a State Public
Health Board
A State Public Health Board shall be established by the State 
Government which shall consist of the following, namely
(a) The Chief Secretary, Government of Assam, who shall be 
the Chairperson ;
(b) The Principal Secretary, Health and Family Welfare 
Department, Government of Assam, who shall be the Co- 
Chairperson ;
(c) The Commissioner and Secretary of Health and Family 
Welfare Department, Government of Assam, who shall be 
the Vice-Chairperson;
(d) The Director of Health Services, Assam who shall be the 
Member-Secretary;

994 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 7,2010
Term of office  
and honorarium  
of Members,  
Fund of the  
Board and  
meetings etc.  
of the Board
Functions of the  
Board
(e) Secretaries or their nominees, in charge of departments of 
Public Health Engineering, Panchayat and Rural 
Development. Social Welfare, Urban Development, 
Guwahati Development Department, Finance, Welfare of 
Plains Tribes and backward Classes, Information and Public 
Relations, Revenue, Relief and Rehabilitation and Secretary, 
Education (Secondary) Department- Members;
(f) Three members of the Assam Legislative Assembly as 
nominated by the Government - Members ;
(g) Four non-official members such as public health experts, 
representatives of me dical associations, or Non Government 
Organizations (NGO ) as nominated by the Government -  
Members;
(h) Representative of Cha.rman. Pollution Control Board -  
Member.
13. (a) The appointment of each member of the State Public Health
Board, except the ex-officio appointees, shall be for a period of 
three years.
(b) The State Public Health Board may create sub-committees in 
order to address specific areas or needs concerning the public 
health system.
(c) The State Public Health Board shall meet at least once in six 
months.
14. The State Public Health Board shall carry out the following 
functions, namely :-
(a) Formulate and implement State level strategies and plans of 
action for the determinants of health, especially food, water, 
sanitation and housing ;
(b) Identify the State’s health goals to be included in the 
mandate of Panchayati Raj Institutions (PRIs)/ Autonomous 
Council;
(c) To get clinical and medical audits carried out on select 
conditions of public health importance, receive relevant 
reports and initiate necessary' action.
(d) Institute systems of confidential inquiry into deaths to 
identify and analyse the failures of health systems, towards 
systemic improvements;
(e) Establish and implement performance standards, measures, 
capacities and process for health care infrastructure, service 
providers, quality or performance improvement that are 
required for achieving the objectives of this A ct;
(f) Make available, at all levels of health care, essential and 
rational drugs that are listed in the National List of Essential 
Medicines and/or the latest Model List of Essential Drugs of 
WHO, and promoting rational drug use;
(g) Develop public health IEC infrastructure and programmes 
for mass public health campaigns and activities, with
 
 
 
 
 
 
 
THE ASSAM GAZETTE. EXTRAORDINARY, MAY 7,2010 995
District Public  
Health board
institutionalized involvement of educational institutions, 
non-governmental organizations, community based 
organizations, associations of medical providers, traditional 
health care practitioners, mass media including privately 
owned mass media, and all stakeholders in promotion of 
public health;
(h) Formulate and implement human resources development 
plans to ensure availability, efficiency and regular capacity 
building of health care providers, commensurate with the 
public health needs of the State ;
(i) Develop and implement capacity building plans for all the 
bodies anti committees being set up at various levels under 
this A ct;
(j) Develop mechanisms for initiating public-private partnership 
in implementation of public health programmes that ensure 
equity and quality of health care services;
(k) Develop mechanisms for creating and empowering 
decentralized monitoring committees at all levels, both rural 
and urban and seeking their feedback in structured manner;
(l) Ensure coordination between all the public health related 
authorities and agencies within the health services in the 
rural areas and municipal health services in the urban areas;
(m) Ensure coordination with other Government departments, 
agencies and with the Central Government for handling 
public health emergencies ;
(n) Coordinate with the relevant Government departments and 
agencies to ensure availability and access to adequate and 
safe food, water, sanitation and housing throughout the State;
(o) Review the existing laws and policies of State Government 
that are related to health/ public health, to determine 
compliance with this act and make recommendations for 
reform I amend or repeal where necessary ; and
(p) Appoint committees and sub- committees to address 
technical aspects of specific areas or needs for above or other 
similarly relevant purposes or any other mandate of State 
Government, on such terms as it may deem fit, involving 
dissolving, removing or streamlining any of the existing 
ones.
15. A District Public Health Board shall be established by the 
Government which shall consist of the following, namely
(a) The Deputy Commissioner of the District / Principal 
Secretary of the Autonomous Council in the Sixth Schedule 
districts or his nominee shall be the Chairperson;
(b) Chief Executive Officer, Zila Parishad in non Sixth Schedule 
Districts and Chief Executive Member in Sixth Schedule 
Districts, or his representative shall be the Co-Chairperson.
(c) The Joint Director of Health Services of the concerned 
district shall be the Member - Secretary.
 
THE ASSAM GAZETTE. EXTRAO amMARY. MAY 7.2010
(d) Senior most Engineer at District level from Public Health 
Engineering Department. President/Chairman, Zila Parishad, 
District Social Welfare Officer, Project Director DRDA, 
Deputy Director Town and Planning Commission, 
Chairperson or his nominee of Municipal Corporation, 
Programme Officer of ICDS, Project Director IPDP, Director 
D1PR - Members.
(e) Four non official members from NGOs, Health experts etc.to 
be nominated by the Deputy Commissioner/ Principal 
Secretary of Autonomous Councils of the Sixth Schedule 
districts as the case may be.
Functions of the  
District Public  
Health Board
The District Public Health Board shall carry out the following 
functions, namely
(a) Organize hearing of the beneficiaries coming to the hospital 
once in a year with a view to improve the health care 
services ;
(b) Formulate and implt ment strategies and plans of action for 
the determinants of health, especially food, water, sanitation 
and housing for the district;
(c) Ensure coordination between all the public health institutions 
of the district;
(d) Coordinate with other Government departments and agencies 
for handling public health emergencies ;
(e) Coordinate with the relevant Government departments and 
agencies to ensure availability and access to adequate and 
safe food, water, sanitation and housing throughout the 
district; and
(f) To carry out such other activities as may be entrusted by the 
State Health Board in order to achieve the objectives of the 
Act.
Monitoring  
mechanism by  
the Government
17. The Government shall establish an intensive accountability 
framework through the following method of monitoring
(i) Health Information System (H IS):
(a) The Government shall facilitate and co-ordinate the 
establishment, implementation and maintenance of 
health information systems at different levels;
(b) The Government shall, for the purpose of creating, 
maintaining or adopting database within the state 
health information system, prescribe categories or 
kinds of data for submission, data collection, 
indicators, manner, and formats in which and by whom 
the data must be compiled or collated and must be 
submitted to the national as well as state department in 
a technically and institutionally sound manner;
(c) Every public or private health establishment, which 
provides health care or any health services, and every
 
 
 
 
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 7,2010 997
other relevant agency must establish and maintain a 
health information system as part of the national and 
state health information system envisaged herein ;
(d) All the data, in the form it is collected as well as after 
analysis through the health information system, in 
disaggregated as well as aggregated forms, must be 
fully accessible to all members of the general public 
and the Government must also take proactive measures 
to publish and disseminate it to people so as to enhance 
their effective participation on the health related 
decisions :
Provided that all the routine health reports 
prepared and submitted at every level, along with the 
forms filled towards that, shall be shared with the PRIs 
at all times :
Provided also that State Government may by 
rules prohibit disclosures of certain category of 
data/information which is not of public interest;
(e) The Government may by rules lay down specific 
provisions for convergence and integration of all health 
related data; preventing duplication of data collection 
or other reasons for waste of resources; ensuring 
maximum access to the data, including through use of 
web technology electronic data base and to resolve 
other related technology issues; cost-effectiveness of 
the health information systems including through 
appropriate software; and for effective dissemination of 
the health information.
(ii) Government Monitoring : Government shall have a 
monitoring system to monitor, -
(a) annual financial audits of the health systems at State 
and districts levels by the Comptroller & Auditor 
General (CAG) as well as by a chartered accountant 
and any special audit that may be deemed fit by the 
Government, by agencies like the Indian Public 
Auditors, with the help and under the supervision of 
one or more research and resource institutions in the 
State, that shall be contracted for this purpose ;
(b) system of mandatory audits of medical records by 
every health care establishment and institution, public 
or private ;
(c) system of mandatory audits into maternal and child 
deaths as well as any other unusual death, by every 
health establishment and institution, public or private ;
(d) mandatory requirement for all the health care 
institutions and establishments to prominently display 
information regarding the Indian Public Health 
Standards (IPHS) in various respects; the charter of 
users’  rights; charter of citizens grants received by

998 THE ASSAM GAZETTE, EXTRAORDINARY. MAY 7, 2010
Objectives of the  
monitoring  
system
the institutions; medicines and vaccines in stock; 
services provided to the users, user charges to be paid 
(if any), as envisaged in the Right to Information Act; 
and the monitoring of performance of the institutions 
and establishments on such parameters;
(e) engage autonomous institutions with professional 
expertise and functional and administrative autonomy 
to conduct independent surveys to periodically assess 
the progress made on key health parameters; 
effectiveness of various health initiatives; status in 
health equity and access to quality health services 
including costs of health care and impact of health 
care costs on poverty; track public expenditure on 
health care; and the Government, as advised by the 
respective health boards which shall lay down 
regulations for their functioning.
(iii) Community based monitoring :  - The monitoring methods 
under clauses (i) and (ii) shall involve the communities as active co­
facilitators articulating their needs, helping in identification of key 
indicators and creation of tools for monitoring, providing feedback, 
as well as validating the data-collected by these methods.
18. (i) The monitoring system .-'•h a ll focus on concurrent monitoring to 
the maximum extent possible and shall be linked with and based 
on detailed quality assurance system with specific monitorable 
indicators and benchmarks;
(ii) The monitoring system shall be directly linked, on an ongoing 
basis, to corrective decision making bodies which shall be 
constituted by the State Government at various levels so that the 
information and issues emerging from monitoring are 
communicated to the relevant official bodies responsible for 
taking action and that the monitoring results in prompt, effective 
and accountable remedial action and is also fed into policy 
making and planning for future improved performance.
(iii) The Governments shall ensure an integrated and human rights 
based approach to monitoring through effective access to and 
sharing of related information among Government institutions at 
all levels and among Government, people and non-govemment 
institutions; multi-sectoral analysis of available data and 
information; their comprehensive interpretation and analysis 
from human rights perspective and broad dissemination of 
monitoring outputs among institutions and within civil society.
 
 
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 7.2010 999
Power to  
Rules
Immunity
CI1 APTER-V
MISCELLANEOUS
n u ik r |9 (]) The Government may in consultation with the respective
Public Health Boards, within twelve months from the date of 
coming into force of this Act make necessary rules not 
inconsistent with the provisions of this Act for carrying out the 
purposes of this Act.
(2) The State Government suall also have the power to enforce the 
provisions of this Act by issuance of such orders and other 
remedies as are not inconsistent with the provisions of this 
A c t:
Provided that this sub-section does not limit 
specific enforcemer.i powers of the Government 
enumerated under this Act.
(3) Every rule made under this section shall be laid, as soon as 
may be, after it is made, before the Assam Legislative 
Assembly, while it is in session for a total period of fourteen 
days which may be comprised in one session or in two or 
more successive sessions and if before the expiry of the 
sessions immediately following the session or the successive 
sessions aforesaid, the Assam Legislative Assembly agrees in 
making any modification in the rules or the Assam Legislative 
Assembly agrees that the rules should not be made, the rules 
shall thereafter have effect only in such modified form or be 
of no effect , as the case may be, so however that any such 
modification or annulment shall be without prejudice to the 
validity of anything previously done under the rules.
CH APT ER-VI
IMMUNITIES
20. (1) Notwithstanding anything contrary contained under the
provisions of this Act, neither the Government nor the 
Government personnel, experts or agents responsible for 
performance of any of the duties and functions under this Act 
or any NGO or civil society representative/ member especially 
authorized or entrusted by the Government to act under this 
Act, shall be held Hable for the death of or any injury caused 
to any individual, or damage to property, or violation of any 
kind, directly as a result of complying with or attempting to 
comply with this Act or any rule made thereunder. 
Furthermore, nothing in this Act shall be construed to impose 
liability on State or local public health agency for the acts or 
omissions of a private sector partner unless explicitly 
authorized by law.
(2) (a) No action for damages lies or may be brought against any 
official of the State Government because of anything done or 
omitted in good faith in the performance or purported 
performance of any duty under this Act, or in the exercise or 
purported exercise of any power under this Act.
 
■
1000_________ THE ASSAM GAZETTE, EXTRAORDINARY, MAY 7,2010
(b) No person who is a superior or supervisory officer over 
his/her subordinate official o f the Government who 
violates any part of this Act, except in cases o f gross 
negligence, shall be subject to civil remedies under this 
Act on the theory o f vicarious liability, unless such 
superior or supervisory official had prior actual or 
constructive knowledge o f the violation or actions leading 
to the violation; and/or was otherwise directly responsible 
for ensuring against the occurrence o f the violation :
Provided that this shall not absolve the 
Government from vicarious liability for an act or omission 
for which it would be vicariously liable if  this section were 
not in force.
MOHD. A. HAQUE 
Secretary to the Govt, of Assam, 
Legislative Department, Dispur.
GUWAHATI - Printed and Published by the Dy. Director (P&S), Directorate of Ptg. and Sty., Assam, Guwahati-21 
(Ex-Gazette) No. 253-500+600-7-5-2010.

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