LexThe Chhattisgarh Medicare Service Persons and Medicare service Institutions Act, 2010
Chhattisgarh · state statute
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CHHATIISGARH ACT
(No. 1l of 2010)
THE CHHATTISGARH MEDICARE SERVICE PERSONS AND MEDICARE SERVICE
INSTITUTIONS (PREVENT:ON OF VIOLENCE AND DAMAGE OR LOSS TO PROPERTY)
ACT, 2010
TABLE OF CONTENTS
Sections :-·
1. Short title, extent and commencement.
2. Definitions.
3. Prohibition of violence.
4. Penalty.
5. Cognizance of offence.
6. Liability to pay compensation for the loss or dari1age caused to property.
7. Authority to aid and advice victim of medical negligence.
8. Act not in derogation of any other law.
9. Power to make rule.
298 ( 4)
CHHATilSGARH ACT
(No.11 of 2010)
1
•
THE CHHATTISGARH MEDICARE SERVICE PERSONS AND MEDICARE
SERVICE INSTITUTIONS (PREVENTION OF VIOLENCE AND DAMAGE
OR LOSS TO PROPERTY) ACT, 2010
An Act to provide for the prevention of violence against Medicare Service Persons
and prevention of damage or loss to property of Medicare Service Institutions in the State
of Chhattisgarh a1'ci f~i- matters connected therewith or incidental thereto. ·
· Be it enacted by the Legislature of the State Chhattisgarh in the Sixty first year of the
Republic of.India, as follows:-
1.
2.
. .
(I) This Act _may be called the Chhattisgarh Medicare Service Persons and
Medicare Service Institutions (Prevention of Violence and Damage or Loss to
Property) Act,· 20 l 0. ·
(2) It extends to the whole of the State of Chhattisgarh.
(3) It shall come into force on such date as the State Government may, by Notifi
cation in the Official Gazette, appoint.
In this Act, unless the context otherwise requires-
(a) "Medical Profession" means profession including all the branches of medical
and paramedical sciences, viz.Allopathy, Ayurveda, Yoga and Naturopathy,
Unani, Siddha and Homeopathy (AYUSH) Dentistry, Nursing and Physio-
(b)
(c)
(d)
(e)
(f)
therapy. ·
"Medicare Service Institution" means an institution, providing Medicare
service to people either in Medicar~ Service Institution or through Mobile
Medicare Unit or by arranging medical checkup camps, under the control of
the Central Government/State Government/a local body or any private
hospital having facilities for treatment of the sick and used for their reception
or stay in any private maternity home, where women are usually received and
accommodated for the purpose of confinement and ante-natal and post-natal
care in connection with the child birth or anything connected therewith, and
any private nursing home used or intended to be used for the reception and
accommodation of person suffering from any sickness, injury or infirmity,
whether of body or mind, and providing of treatment or nursing or both of
t,hem nnd includes convalescent home, etc;
"Medicare.Service Person" in relation lo Medicare Service Institution means
a Registered medical practitioner (including provisional registration holder),
a registered nurse, a medical student, a nursing student and a paramedical
worker and includes any person directly or indirectly employed and working
in such institution;
"Mobile Medical Unit" means an ambulance equipped with medical equip
ment, used for providing Med!care services;
"Offender" means any person, who either by himself or as a member or leader
of a group of persons or organization commits or attempts lo commit or abets
the commission of violence under this Act;
"Para Medical Worker" means a person, who assists the Medicare Service
Person Providing Medicare services;
Short title, extent
and commence
ment.
Definitions.
!
l
1,
I.
,
I -../
I -
Prohibition of
violence.
Penalty.
Cognizance of
offence.
Liability to pay
compensation for
the loss or damage
caused to property.
Authority to aid
and advice victim of
medical negligence.
Act not in deroga
tion of any other
law.
Power to make rule.
3.
4.
5.
6.
7.
8.
9.
(g)
~hih-111~ ~. ~ 21 1-1{ 2010 . · 298 ( S)
"Property" means any property, movable or immovable or medical equipment
or medical machinery owned by or in possession of, or under the co111rnl ,Jr
any Medicare Service Person or Medicare Service Institution.
(h) "Student" means a student, who is undergoing training or studies in any branch
(i)
of medical profession; ·
"Violence" means an act which causes or may cause any physical harm, injury
or endangering the life or Medicare Service Person or criminal intimidation.
obstruction to any Medicare Service Person in the discharge of his duty as a
r .' ~di care Service Person or causing damage or loss to the property 111 a
1"1.edicare Service Institution.
Any act of violence against a Medicare Service Person or damage or loss to the property
in a Medicare Service Institution, shall be prohibited.
Any offender, who. commits or attempts to commit or abets the commission of any act
of violence in contravention of the provisions of Section 3, shall be punished with
imprisonment which may extend to three years and shall also be liable to fine which
may extend to fifty thousand rupees.
Any offence committed under this Act, shall be cognizable, bailable and triable by the
Court of Judicial Magistrate of the First Class.
(1) In addition to the punishment specified in Section 4. 1: c <,:fender shall be
liable to pay compensation of twice the amount of damage nr loss caused to
.the property, as may be determined by the Court re(erred to in Section 5.
(2) If the offender has not paid the compensation imposed under sub-section (I),
the same sum shall be recovered as if it were an arrear of land revenue.
(1) The State Government shall by Notification in the Official Gazette, establish
the Authority for the area as may be specified in such notification, to hear and
inquire into the grievances of victims of medical negligence or mismanage
ment and aid or advice the victims on the basis of its findings.
(2) The Authority shall consist of experts from the field of medical, law, consumer
movement and health managemenL
(3) The conditions of service of the experts mentioned in sub-section (2), and the
procedure to be followed by the Authority shall be such as may be specified by
the State Government by an order in this behalf.
The provisions of this Act shall be in addition fo and no~ in derogation of the provisions
of any other law for the time being in force.
The State Government may, by notification make the rules to carry out the provisions of
this Act.
Every rule made under this act by the State Government shall he laid, as soon
as may be after it is made, before the State legislature.
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0rn1w1¢ ;;i:;~i -;im -# 01>.r1011~~11::J,BI<,
~i. ~ .~~-
CHHATTISGARI--1 ACT
(No. 30 of 2016)
THE CHHATTISGARH MEDICARE SERVICE PERSONS AND MEDICARE SERVICE
INSTITUTIONS (PREVENTION OFVIOLENCE AND DAMAGE OR LOSS TO
PROPERTY) (AMENDMENT) ACT, 2016
An Act to amend the Chhattisgarh Medicare Service Persons and Medicare Service
lnstitutions (Prevention of Violence and Damage or Loss to Property) Act, 2010 (No. 11 of2010).
Be it enacted by the Chhattisgarh Legislature in the Sixty-seventh Year of the Republic
oflndia , as follows:-
I.
2.
3.
4.
(I) This Act may be called the Chhattisgarh Medicare Service Persons and
Medicare Service Institutions (Prevention of Violence and Damage or Loss to
Property) (Amendment) Act, 2016.
(2) It shall extend to the whole State of Chhattisgarh.
(3) It shall come into force from the date of its publication in the Official Gazette.
For Section 3 of the Chhattisgarh Medicare Service Persons and Medicare Service
Institutions (Prevention of Violence and Damage or Loss to Property) Act, 20 IO (No. 11 of
2010) (hereinafter referred to as the Principal Act), the following shall be substituted,
namely :-
"3. Penalty.-(I) Whoever, endangers the life of or causes any harm, injury, intimidation,
obstruction or hinderance to any medicare service person in the discharge of duty or
damage in excess of Rs. I 000/- to any property in medic are service institution, commits an
act of violence which shall be an offence under this Act.
(2) Whoever, either by himself or as a member or as a leader of group of persons or
organization commits or attempts to commit or abets or incites the commission of offence,
shall be punished with imprisonment for a term which may extend to three years and shall
also be liable to penalty of actual amount of purchase price of medical equipment
damaged and loss caused to any property as may be determind by the Competent Court."
Section 4 of the Principal Act shall be omitted.
In Section 5 of the Principal Act, for the word "bailable", the word " non-bailable"shall be
substituted.
670 (I)
Short title ,
extent and
commencement.
Amendment of
Section 3.
Omission of
Section -'·
Amendment of
Sect ion S.