LexThe Chhattisgarh Upcharika, Prasavika, Sahai Upcharika- Prasavika Tatha Swasthya Paridarkshak Registrikaran Adhiniyam, 1972.
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The Madhya Pradesh Upcharika, Prasavika, Sahai Upcharika-
Prasavika Tatha Swasthya Paridarkshak Registrikaran Adhiniyam,
1972
Act 46 of 1973
Keyword(s):
Council, Nurse, Recognised Qualification, registration of Nurses, Midwives,
Auxiliary, Nurse-Midwives, Health Visitors
MADHYA PRADESH ACT
No. 46 of 1973
THE MADHYA PRADESH UPCHARIKA, PRASAVIKA, SAHAI UPCHARIKA-PRASAVIKA
TATHA SWASTHYA PARIDARKSHAK REGISTRIKARAN ADHINIYAM, 1972
TABLE OF CONTENTS
Sections
1. Short title, extent and commencement.
2. Definitions.
3. Incorporation of Nurses Registration Council.
4. Constitution of Council.
5. President and Vice pres ident of the Council.
6. Mode of election.
7. Term of office of Vice-Pres ident and Members of Council.
8. Casual vacancies.
9. Leave of absence to members.
10. Meetings of the Council.
11. Vacancy not to invalidate proceedings, etc.
12. Payment of allowance to president, Vice-President and members of council.
13. Registrar and other officers.
14. State Register.
15. `Persons who may be registered and registration fee.
16. Privileges of registration.
17. Power of Council to prohibit the entry or to direct removal from State Register.
18. Alteration of State Register by Council.
19. Procedure in enquiries.
20. Appeal against the decision of Council.
21. Disposal of fine.
22. Maintenance of list of persons in practice other than those eligible for registration or deemed to be
enrolled on State register.
23. Prohibition from practice excep t as provided in the Act.
24. Training Institutions.
25. Appeal against refusal to recognise institution.
26. Removal of names from re gister on notice of death.
27. Penalty for dishonest use of certificate.
28. Penalty for unlawful assumption of title of regist ered nurse, midwife, auxiliary nurse-midwife or
health visitor.
29. Cognizance of offence.
30. Protection of action taken in good faith.
31. Control by State Government.
32. Information to be furnished by Council and publication thereof.
33. Power to make rules.
34. Power to make regulations.
35. Consequences to ensure on estab lishment of Council under section 3.
36. Repeal.
MADHYA PRADESH ACT
No 46 of 1973
THE MADHYA PRADESH UPCHARIKA, PRASAVIKA, SAHAI
UPCHARIKA-PRASAVIKA TATHA SWASTHYA PARIDARSHAK
REGISTRIKARAN ADHINIYAM, 1972
[Received the assent of the President on the 6th November 1973, assent first published
in the "Madhya Pradesh Gazette (Extraordinary) dated the 15th November 1973.]
An Act to consolidate the laws relating to registration of Nurses, Midwives, Auxiliary
Nurse-Midwives and Health Visitors in Madhya Pradesh and to make provision for the
Constitution of the Nurses Registration Council for the State and for matters connected
There with.
Be it enacted by the Madhya Pradesh Legislature in the Twenty-third Year of the
Republic of India as follows:-
PART I-PRELLMINARY
1. (1) This Act may be called the Madhya Pradesh charik a, Prasavika, Up-Short title
Sahai Upcharika-Prasavika Swasthya Pa ridarshak Registration Tatha and commen-
Adhiniyam, 1972. cement
(2) In this Act, unless the context otherwise requires-
(3) It shall come into force on su ch date as the State Government
may, by notification, appoint.
2. IN this Act, unless the context otherwise requires.- Definition.
(a) "Council" means the Madhya Pradesh Nurses Registration
council established under section 3;
(b) "Nurse" includes a male nurse;
(c) "recognised qualification" means any of the qualifications
included in the Schedule to the Indian Nursing council Act,
1947 (No. 48 of 1947);
(d) "State register" means a register maintained under section 14 and
expressions "registered" and"registration" shall be construed
accordingly.
PART II-THE MADHYA PRADESH NURSES
REGISTRATION COUNCIL
3. (1) The State Government shall, as soon as may be, establish, by a Incorporation of
notification, a Nurses Registration council with Nurses Registration Council. nurses Registration
effect from such date as may be specified therein. Council
(2) The Council shall be a body co rporate by the name of the Madhya
Pradesh Nurses Registration Council and shall have perpetual succession and a
common seal with power to esquire and held property both movable and immovable,
and subject to the provisions made under this Act, to transfer any property held by it
and to contract and do all other things necessary for the purposes of its constitution
and may she or be sued in its corporate name.
4. (1) The Council shall consist of the fo llowing members, namely:- Constitution of
Council
(a) The Director of Health Services, Madhya Pradesh
ex- officio.
(b) Two Superintendents of Ho spitals approved and recognised by
the Council under section 24 nominated by the State Government
by rotation;
(c) The assistant Director of Health Services (Nursing) and in the event
of the said office being vacant, the Superintendent, Nursing Services-
ex-officio.
(d) The Principal, College of Nursing, Indore-ex-officio:
(e) Two Matrons from Medical Coll ege Hospitals nominated by the State
Government by rotation:
(f) Two Sister tutors of Schools of Nursing in Madhya Pradesh nominated
by the State Government by rotation.
(g) One nurse elected by the Madhya Pr adesh Branch of trained Nursed
Association from amongst the registered nursed residing in Madhya
Pradesh.
(h) Three nurses elected by registered nurses other than those who are
members of the Madhya Pradesh board of Trained Nurses Association
from amongst themselves of whom one shall be male nurse.
(i) One midwife elected by regi stered midwives from amongst
themselves.
(j) One auxiliary nurse-midwife elected by registered auxiliary nurse
midwives from amongst themselves.
(k) One health visitor elected by registered Health visitors from amongst
themselves.
(l) One member elected by the Madhya Pradesh Branch of the Red Cross
society from amongst its members residing in Madhya Pradesh.
(m) One member elected by Mid-India Boards of Examiners from amongst
its members.
Provided that no person shall at the same time serve as a member in more
than one capacity.
(2) The name of every person electe d or nominated under sub-section (l)
shall be notified in the Gazette.
5. (1) The director of Health Services, Madhya Pradesh shall be ex-officio President and Vice-
President of the Council. President of the
(2)The Vice-President of the council shall be elected by the members Council.
of the Council from amongst themselves.
6. (1) An election under clauses (h ), (i), (j) and (k) of sub-section (l) Mode of election.
of section 4 shall be conducted by the Council and an election under clauses (g),
(l) and (l) and (m) of sub-section (l) of section 4 shall be conducted by the bodies
referred to therein in the prescribed manner.
(2) If any of the bodies referred to in clauses (g), (l) and (m) of
sub-section (l) of section 4 does not, by such date as may be prescribed,
elect a person to be a member of the Council, the State Government shall,
by order in writing, appoint to the vacancy a person qualified for election
thereto; and the person so appointed shall be deemed to be a member of the
council as if he had been duly elected by the said body.
(3) Where any dispute arises regard ing any election to the Council, it
shall be referred to the State Government within such period as may be
prescribed and the decision of the State government thereon shall be final.
7. (1) The Vice-President shall hold office for a term of one calendar year, Term of office
Vice-President
And members
O f c o u n c i l
(2) Every member of the Council other than an ex-officio member shall
hold office for a term of three years from the date his election or nomination
is notified in the Gazette under sub-suction (2) of section 4:
Provided that notwithstanding the expiry of his term, such member shall
continue to hold office until the election or selection, as the case may be, of his
successor is duly notified in the Gazette.
8. (1) An elected or nominated member may at any time resign his Casual
membership by tendering his resignation in writing under his hand to the President, vacancies.
and his seat shall thereupon become vacant.
(2) An elected or nominated member shall be deemed to have vacated his seat if-
(i) he is absent without excuse su fficient in the opinion of the Council,
from three consecutive ordinary meetings, of the Council; or
he is absent out of India for a period exceeding six consecutive
(ii) months; or
(iii) is name is removed from the State Register under section 17.
(3) If any question, dispute or doubt ar ises whether a vacancy has occurred
under sub-section (2) it shall be decided by the State Government and its
decision shall be final.
(4) A casual vacancy in the Council shall be filled by election or nomination, as
the case may be, and the person elected or nominated to fill the vacancy shall hold
office or the up-expired term of this predecessor.
9. The council may permit any member to absent himself from the meeting Leave of
of the Council for any period not exceeding sic months. Absence to
m e m b e r s .
10. (1) the council shall meet at least one in each year at such time Meeting of
and place as may be appointed by the council. The council.
(2) Five members of the council sh all from a quorum and all acts of
the council shall be decided by the majority of the members present
and voting. In the case of an equality of votes the person presiding
shall have a casting vote.
11. No act of the council shall be invalid merely by reason of- Vacancy not
(a) any vacancy in or defect in the cons titution of the council ; or to Invalidate
(b) any defect in the election or nominati on of a person acting as a proceedings, etc.
member thereof ; or
(c) any irregularity in its procedur e not affecting the merits of the
case.
12. There shall be paid to the president, Vice-President and members of the Payment of
Council, such allowances for attending meetings as the Council may, by allowances to
regulations, determine. President,
Vice-President
and members of
council.
PART III – REGISTRATION
13. (1) The Council shall appoint a Registrar who shall as so act as Registrar and
Secretary of the Council. Other Officers.
(2) The Council shall appoint a Treasurer who shall exercise
general control over the funds of the Council. Provided that
pending the appointment of a Treasurer, the Registrar any ,
if so required by the Council, act as Treasurer for a period not
exceeding one year.
(3) The Council may employ such other persons as it may deem
necessary to carry to the purposes of the Act.
(4) The qualification, the conditi on of appointment and service
and scale of pay as respects the Registrar and the Treasurer shall
be such as may be prescribed and as respects the other employees
shall be such as the Council may, with the previous sanction of the
State Government determine.
(5) The Council shall require and take from the Registrar, Treasurer or
from any other employee such security for the due performance
of his duties as the Council deems necessary.
(6) The Registrar. The Treasurer and other employees appointed by the
Council under this section shall be deemed to be public servants
within the meaning of section 21 of the Indian Penal Code, 1860
(45 of 1860)
14. (1) The Council shall cause to be maintained in the prescribed manner State Register
a register of -
(i) Nurses,
(ii) Midwives,
(iii) Auxiliary Nurse-Midwives, and
(iv) Health Visitors,
resident in Madhya Pradesh who are eligible for enrolment under
section 15 to be known as State Register.
(2) It shall be the duty of the Regi strar of the Council to keep the
State Register in accordance with the provision of this Act and
of any orders made by the Council, and from time to time revise
the register in the prescribed manner and publish it in the Gazette.
(3) Such register shall be deemed to be a public document within the
meaning of the Indian Evidence Act, 1872 (1 of 1872) and may be
proved by a copy published in the Gazette.
15. Every person possessing recognised qualification shall be eligible for Persons who may be
enrolment on the State register on furnishing to the Register proof of registered and
such qualification and on payment of such fee as may be prescribed registration fee.
and different fee may be prescribed for different persons mentioned
in section 14.
16. (1) Subject to the condition and restricti on laid down in this Act. Privileges of
regarding practicing as nurse, midwife, auxiliary nurse-midwife, registration fee.
or health visitor by person possessing certain recognised qualifica-
tions, every person whose name is for the time being borne on the
State Register shall be entitled, according to his qualifications to
practice in the State as a nurse, midwife, auxiliary nurse-midwife
or health Visitor, as the case may be, and to recover in due course
of law in respect of such practice any fees to which be may be
entitled.
(2) No person the than a registered nurse, midwife auxili ary nurse-midwife
or health visitor shall be eligible to hold any appointment as nurse,
midwife, auxiliary nurse-midwife of health visitor in any hospital,
asylum, infirmary, dispensary, maternity or child welfare centre or
any other medical or public health institution.
17. The Council may, upon reference from the Registra r or otherwise prohibit Power of council to
the entry in or order the removal from the State Register the name of any prohibit the entry
person- or to direct removal
(a) who has been sentenced by a Criminal Court to imprisonment for State Register.
an offence indicating in the opinion of the council such a defect
in the character as would render the enrolment or continuance of
his name in the register undesirable.
Or
(b) whom the Council after inquiry at which opportunity has been
given to him to be heard in person or by counsel and which may
at the discretion of Council be held in camera, found guil... a
majority of two-thirds of the members present and voting at the
meeting of infamous conduct in any professional respect.
18. (1) The Council may, if it co nsiders it so to do, and after giving due Alteration of
notice to the person concerned and enquiring into his objection, State Register
if any, order that any entry in the State Register which shall be by council.
proved to the satisfaction of the Council to have been fraudulently
or incorrectly made or brought about, be cancelled or amended.
(2) The Council may direct the remova l altogether, or for a specified period
from the State Register of the name of any registered nurse, midwife,
auxiliary nurse-midwife or health visitor for the same reasons for which
registration may be prohibited by the Council under section 17.
(3) The council may direct that any name removed under sub-section (2)
Shall be restored subject to such conditions, if any, which the council
may deem fit to impose.
19. For the purpose of any enquiry under section 15 or section 17, the Council or Procedure in
any committee authorised by rules made, under section 33 shall be deemed to enquiries.
be a Court within the meaning of the Indian Evidence Act, 1872 (1 of 1872)
and shall exercise all the powers of a commissioner appointed under the Public
Servants (Inquiries) Act, 1850 (37 of 1850), and such inquiries shall be conducted,
as far as may be, in accordance with the provisions of section 5 and sections 3 to
20 for the said Public Servants (Inquiries) Act, 1350 (37 of 1850).
20. (1) An appeal shall lie to the State Govern ment against every decision Appeal against
of the Council under section 15 or section 17 and the decision of the the decision of
State Government thereon shall be final. Council.
(2) Every appeal under sub-section (l) shall be preferred with him three
months from the date of the receipt by the party concerned of a copy
of such decision.
21. All fines realised under this Act. and all moneys received by the Council Disposal of
under this Act shall be applied for the purposes of this Act or the rules or line.
the regulation made there under.
22. (1) The council shall cause to be prepared a list of persons practicing as Maintenance of
nurse, midwife, auxiliary nurse-midwife, health visitor or dai in the list of persons in
State immediately before the date specified under sub-section (l) of practice other
section 3 (hereinafter in this section referred to as the "specified date") eligible for
as are not eligible for registration under the Act or are not deemed to registration or
be enrolled on the State Register under clause (e) of section 35. deemed to be
e n r o l l e d o n
(2) Any practitioner falling under sub-section (l) and desirous of getting State Registers.
his or her name incorporated in the list referred to therein shall submit
an application in the list referred to therein shall submit an application
in the prescribed term together with the prescribed fee to the Registrar
within six months from the specified date:
Provided that the State Government may, by notification, for reasons to be
specified therein, extend the aforesaid period by a further period not exceeding three
months.
(3) The Council, after making such inquiry as it deems fit to make and
on being satisfied that the applicant was practicing as a nurse, midwife,
auxiliary nurse midwife, health visitor or dai immediately before the
specified date, shall incorporate the name of the applicant in the list.
(4) The provisions of section 20 sha ll apply to any order passed by the
Council, under sub-section (3) as they apply to an order under section
15 or section 17.
(5) The person whose name is include d in the list prepared under this
section shall be entitled to all the privileges of a registered person
specified in section
(6) The Registrar shall, as soon as may be, after the expiry of the period
specified in sub-section (2) or such further period as may be extended
there under, publish the list of persons prepared under sub-section (l)
in the Gazette and the publication of such list shall be the conclusive
evidence of the eligibility of the person included therein to practice as
a nurse, midwife, auxiliary nurse midwife, health visitor or dai, as the
case may be, in pursuance of the provisions of this section.
23. (1) Save as provided in this Act, no person shall practice or hold himself Prohibition form
out, whether directly or indirectly as practicing habitually or for practice except
personal gain as a nurse, midwife, auxiliary nurse-midwife, health as provided in
visitor or dai within the State. The Act.
(2) Any person who contravenes the provision of sub-section (1) shall be
punished with fine which may extend to rupees five hundred.
PART IV-TRAINGIN INSTITUTIONS
24. (1) The institutions which are approved and recognised by the Council Training
after inspection by its representative shall be competent to train Institutions.
nurses, midwives, auxiliary nurse-midwives or health visitors,
and to send them for examination for the qualifying certificates
of the Council.
(2) The Council may withdraw recognition from any such institution
after its inspection by a representative of the Council. The order of
such withdrawal shall be in writing and shall be served in the prescribed
manner:
Provided that no recognition shall be withdrawal without giving an opportunity
to the authorities in-charge of the institution from being heard.
(3) No school, hospital or other inst itution which is not approved and
recognised under this section shall issue to any person a certificate or
enter the name of any person in any document purporting to show that
such person is qualified by reason of his having passed any examination
or undergone any course of training to practice as a nurse, midwife,
auxiliary nurse-midwife or health visitor, unless his name is registered
or entered in the list under this Act.
(4) Any person who contravences the pr ovisions of sub-section (3) shall,
on conviction, be punished with fine which may extend to Rs. 500,
(5) Where a person committing an offence under this section is a company
or other body corporate or an association of persons (whether incorporated
or not) every person who at the time of the commission of the offence was
director, manager, secretary, agent or other officer or person concerned
with the management thereof shall, unless he proves that the offence was
committed without his knowledge or consent, be deemed to be guilty of
such offence.
25. Any person aggrieved by the refusal of the counc il to approve and r ecognise Appeal against
any institution as competent to train nurses, midwives, auxiliary nurse refusal to recog-
midwives or health visitors may appeal, within three months from the date of nise institution.
such refusal, to the State Government against such order of refusal. The decision
of the State Government, on any such appeal, shall be final.
PART V-MISCELLANEOUS
26. Every Registrar of births and Deaths who r eceives notice of the death of any Removal of
person whose name he knows to be or has reason to belive is entered in any names from
register, shall forthwith transmit by post to the Council a certificate or Regis- register on
tration of such death signed by him and stating the time and place of death, and notice of death.
thereupon the name of such person shall be removed from register..
27. Any person who-
(a) dishonestly makes use of any certificate of registration issued under Penalty for dis-
the provisions of this Act to him or to any other person. honest use of
(b) Procures or attempts to procure regist ration under the provisions of certificate.
this Act by making or producing, or causing to be made up produced
any false or fraudulent declaration, certificate or representation whether
in writhing or otherwise; or
(c) willfully makes or causes to be made any fasle representation in any
matter relating to the register or certificate issued the provisions of this
Act.
shall, on conviction, be punished with fine which may extend to Rs. 250 for the first
offence and for any subsequent offence with fine which may extend to Rs. 500 or with
simple imprisonment for a term which may extend to six moths or with both.
28. Any person who not being a registered nurse, midw ife, auxiliary nurse midwife Penalty for un-
or health visitor, takes or uses the name or title of registered nurse, midwife, lawful assump-
auxiliary nurse-midwife or health visitor, or uses, any name, title description, tion of title of
prescribed uniform, object or sign-board with the intention that it may be registered nurse,
believed, knowledge that it is likely to be believed that such person is a Regis- midwife, auxi-
tered midwife or nurse, midwife, auxiliary nurse-midwife or health visitor lary nurse mid-
shall, on conviction, be punished with fine which extend to Rs. 100 for the wife or health
first offence and for any subsequent offence with fine which may extend to visitor.
Rs. 200 or with simple imprisonment for a term which may extend to three
months or with both.
29. (1) No court shall take cognizance of an o ffence punishable under this Cognizance of
Act, except upon complaint in writing made by the Registrar or any offence.
other officer authorised by the Council in this behalf by general or
special order.
(2) No court inferior to that of a ma gistrate of first class shall try any
offence punishable under this Act.
30. No suit, prosecution or other legal proceed ing shall lie against the Protection of
State government, the council or any committee there of, or any officer action taken in
or servant or the Government or the council for any thing which is in good faith.
good faith done or intended to be done under this Act.
31. If at any time it appears to the State Gove rnment that the Council has failed Control by
to exercise or has exceeded or abused any of the powers conferred upon it State
by or under this Act, or has failed to perform any of the duties conferred upon Government.
it by or under this Act, the State Government may, if it considers such failure,
excess or abuse to be of a serious character, notify the particulars there of to
the Council, and if the Council fails to remedy such fails, excess or abuse within
such time as the State Government may fix in this behalf, the State Government
may dissolve the Council and cause all or any of the powers and duties of the
Council to be exercised and performed by such person and for such period not
exceeding two years as it may think fit and shall take steps to bring into existence
a new Council.
32. The Council shall furnish such re ports, copies or its minutes, abstracts of its Information to
accounts, and other information to the State Government as the State Govern- be furnished by
ment may prescribe. Council and
p u b l i c a t i o n t h e r e
o f
33. (1) The State Government may, make rules to carry out the purposes Power to Make
o f t h i s A c t . R u l e s .
(2) All rules made under this section shall be laid on the table of the
Assembly.
34. The Council may, with the previous sanction of the State Government and Power to make
subject to rules made under section 33, make regulations generally to carry out regulation.
the purposes of this Act, and without prejudice to the generality of this power,
such regulations may provide for-
(a) the management of the property of the Council and the maintenance and
audit of its accounts:
(b) the summoning and holding of meet ings of the Council, the times and
places where such meetings and to be held, the conduct of business thereat:
(c) the resignation of members of the Council.
(d) the powers and duties of the President and Vice0President.
(e) the mode of appointment of Co mmittees the summoning and holding of
meetings and the conduct of business of such Committees.
(f) the tenure of office, and the pow ers and duties and other conditions of
service of the Registrar and other officers and servants of the Council.
(g) the particulars to be stated, and th e proof of qualifications to be given
in application for registration under this Act.
(h) the from in which State register shall be maintained.
(i) any matter for which under this Act provision may be made by
regulation.
35. As from date specified for the establishment of the Council in the notification Consequence to
under sub-section (l) of section 3, the following consequences shall ensure, ensure on esta-
namely: blisment of
council under
s e c t i o n 3 .
(a) the Mahakoshal Nurses Registration Council, the Madhya Bharat Nurses,
Midwives and
Health Visitors Council and the Mad hya Bharat Dai. Registration Board
shall stand dissolved;
(b) all assets and liabili ties of the Councils/Board referred to in clause (a)
shall belong to and be deemed to be the assets and liabilities of the
Council established under section 3 ;
(c) all such registered nurses, midw ives, auxiliary nurse-midwives, health
visitors and dais registered under any of the Act, repealed under section
36 and possessing recognised qualifications on the commencement of this
Act, shall be deemed to be enrolled as registered nurse, midwife, auxiliary
nurse-midwife or health visitor, as the case may be, in the State Register
under this Act.
(d) all employees belonging to or under control of the Councils/Board referred
to in clause (a) immediately before the date aforesaid shall be deemed to be
the employees of the Council established under section 3 and shall, until other
provision is made in accordance with the provisions of this Act, receive salary
and allowances and be subject to conditions of service to which they were
entitled or subject immediately before such date.
Provided that it shall be competent to the Council subject to the previous sanction of
the State Government to discontinue the service of any employee, who in its opinion, is not
necessary or suitable to the requirement of the Council after giving such employee such
notice as is required to be given by the terms of his employment and every such employee
shall be entitled to such leave, pension, provident fund and gratuity as he would have been
entitled to take or receive on being invalidated out of services if the Council Board in the
employ of which he was has not ceased to exist.
Provided further that if the terms of em ployment of such employee do not contain
any such requirement, he shall, if he has put in more than one year's continuous service in
the Council/Board be entitled to recover from the Council established under section 3 by way
of compensation a sum equal to his existing pay and allowances for one month.
(e) all records and papers bel onging to the Council board referred to in clause (a) shall
vest in and be transferred to the Council established under section 3.
36. As from the date specified for the establishment of the the Council under Repeal.
sub-section (l) or section 3, the Central Provinces and Berar Nurses
Registration Act, 1936 (No. 23 of 1936), and the Madhya Bharat Dais
Registratin Act, 1953 (No. 22 of 19530, and the Madhya Bharat Nurses,
Midwives and Health Visitor Registration Act, 1955 (No. 2 of 1955),
shall stand repealed.