LexThe BIHAR MEDICAL SERVICE INSTITUTION AND PERSON PROTECTION (AMENDMENT) ACT, 2014
Bihar · state statute
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BIHAR MEDICAL SERVICE INSTITUTION AND PERSON PROTECTION
(AMENDMENT) ACT, 2014
[Bihar Act 12, 2014]
AN
ACT
To amend the Bihar Medical Service Institution and Person Protection Act, 2011 (Bihar Act
18, 2011)
Preamble.- WHEREAS, the Bihar Medical service Institution and person Protection Act of
2011 was framed for prevention of violence against the persons concerned with Bihar
Medical Service as well as against damage of proper ties of Medical Service Institutions of
the Bihar State and matters incidental there to;
AND, WHEREAS, it is required to amend the said Act to make it more effective;
BE it enacted by the State Legislature of Bihar in the sixty fifth year of the Republic of India
as follows :-
3 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 21 21 21 21 /uni0905/uni0917/u0903 /uni0924 /uni0905/uni0917/u0903 /uni0924 /uni0905/uni0917/u0903 /uni0924 /uni0905/uni0917/u0903 /uni0924 2014 2014 2014 2014
1. Short title, extent and commencement. – (1) This Act may be called the Bihar Medical
Service Institution and Person Protection (Amendment) Act, 2014.
(2) It shall extend to the whole of the state of Bihar.
(3) It shall come into force at once.
2. Amendment in Section-3A in the Bihar Act 18, 20 11.- In the second line of Section-3
of the said Act, 2011 the punctuation column ‘:’ sh all be substituted by full stop ‘.’, and all
provisos of section-3 shall be here by deleted,
3. Addition of new Section-3A in the Bihar Act 18, 201 1.- following new section- 3A
shall be added after section-3 of the said Act, 2011:-
“3-A. Allegation of negligence against Medical Serv ice Institution and Person.- On
receiving complain of negligence in treatment of patients against Medical Service Institution
and Person, the State Government or the concerned D istrict Magistrate shall have powers to
get the matter enquired by a committee of able Doct ors and take action on the basis of result
of enquiry. "
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/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 688-571+300-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in