The Haryana Health Care Worker Act 2004

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HARYANA GOVT. G". (EXTI</\.). OCT. 24. 2005 215 
(KRTK. 2. 1927 SAL<A) 
PAllT I 
IlhRYiiNA (;GVERPiAl&NT 
LEGISLATIVE DEPARTMENT 
Notification 
Tlls 24ih Oclubcl. 200.5 
No. Leg. i712005.-Tile luIlo\uing Act tltr. Lepislalure :,i the State 
oi Haryana received the assent of the Governor of Haryana on the 
I9111 Aupusi. "105, ;inrl IS Ilcrehy puhlislled lor [rencrn! inforrn;~ttl>n - 
HARYANA ACT NO. 13 OF 2005 
.S'rTr IT A ,>,? h 
., ,. x.i A .~,NIAL :ICAL:'I 1 CI'J'Z \\'CK!'X::S hC7'. 2C32 
AN 
to rcgrrlorc rlie e~rrol~~~e,u qf HL'~I(I/I Cure Workers tv110 
pr01:ide IIIC~I. services 10 old, i~~$ir~i~, disabled, 
rr~capacirored ntld rleedy persotls erc. 
- :,,: .. !: <; :ic; !>; :;:<;: .c:; !:,::.:2!c <:c:!!.: s::::.~. !~.f::7.[\!:::.!:! ::hc Fjc<{.sz;! 
Yr~ir el the Kcpub!lc crf8!!!rlio I!: !c.!!o\u.: :- 
1, (1) '?!:is A-! !:!:::. ks c;!!!ed !!:c !.!-:.y~l!r~ .U.c.!!!! Czrc Workers sllorl Illlc. 
:?cl, 2004 i.xlc!il and P 1: 
.,. ,,,,,, L,,.L,,,L<,, I.! 
(2) I1 cxl~:~,<!?. I(? 111~ ~.~:I!c>lc (71' l!~ Sl::!c 111' !.I:!ry:,r~:i. '1 R 
(3) It sllitll cucnc into forccon such date as tile Governrnr.nt la;!). Ihy notili- 
<c,tic>n, :~ppnint, I. . . 
I 
. , iaj "6ua1.J" maasls ll:c Evarri cbtabliailed and cc>r~aliiuicd urldc$ 
nrction 3 of this Act ; 
(b) "Director" includes the Director of ~iiyurveda, Haryana and 
includcs the Deputy Director of Ayurveda. Ilaryanx, the 
Assistant Director or Ayurveda, Haryona and such other officer 
I 
as llle Government may appoint for exercising all or any of the 
fullctions uflhe Director ut~dcr this Acl ; 
I (c) ''Govcmnlc~lt" mcilns the Ciovcrnmcnl of the Statc of llnryana. 
(J) "Heill111 Care Wol kcr" ltleal~s a pcrsurl wi~u i)~vvides l~is scl-vicca 
to old, infirm, disabled, incapacitalcd and ncedy pe:sons etc. ; 
I 
. . (e) -"mcmher" means a nletnber of the Doard :\lid il!cli~(les tlie 
Chairman ; 
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216 HAI<YANA GOV'I'. G/V. (EXTRA ). OCT. 24. 2005 
(KR'I'K. 2. 1927 !;AKA) 
(1) "prescribed" means prescrihcd by rules in;+dc u11Jer lllis Acl ; 
(1:) "Ilcgislcl" cr,cans lhe llegisier oi ileallli Corc Worhcrs wliase 
IL~~S arc cr,!etcd in tlic l<c~:~slcr\~ 
11,) "Rcpistrar" Incans thc i<cg!slritr appointed undcr srcwn 10 ul' 
Lllil Act. i 
3. (Ij Tlrcrc sllaII hc cslahlishcd an,l ~~;nsliliilcd for llhc plirposc nfcnrry-j 
in2 out the provisions of this Act a Board tc, hj; known as the Board of Haryana' 
Health Care Workers consisting of a Chairtn:~~ and scven other members residinp, 1 
in rhc Statc of 1~Iaryan.1. All rhc membersol thc Boihrd including the Dircutor shaI:" 
he appointed l?y the Gnvernmcrl nn FIIC~ terms itnd conditinn~ as it may (lccrn fil.1 ! 
(2) Thc Chairman and :hc members of the Bnard shall hold office] 
durin~ the pleasure of the Governmenr. I 
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(3: 'She Lion:< shall be a bod! co:por-.rr wl!!? Lhs name aforcraid, l!av.i 
Ins perpetual successi<rn and n common seal with powcr. subicul lo rne provis~onr~ 
ul chis Acr, tu hold and dispose ot properly, nlld lo conlrac~. iiild Inay by lllc ~31dj 
nocnr sue ;and be sued. 
4. If :> vnrnncy nrmrs in thc i,rlicr r,l a lncinbcr uT tire Rl>ard lllroughi 
death, resignation, removal or disability of such member or otherwise, the vocancgi 
slicll bc :tiled iii chc icannci ;rs may LE p;i.:;c;.iS.;d. 
1 5. .Ally rilcll1l)er uT the !.3o:lr(l may a1 any tirnc rcsign his ofricc by leltell 
~~idr~ssc~l I,] iiw Guve~~!~rm!~ :d ii!i; I esi,giali~~tt shaii tzke e::ec: Frorfi [!is 6s:~ t 
., . , . j \i;:!ai li 16 a~~npiiu ~sy ti. 
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(2) who is a minor "1.5" undjscharged insolvent ; or 
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(c) who lhas been senrcncrd by a Criminal Court to imprisonment kl t 
such olle11c:e invtrlvilig m!>l ;.I lurp~rude as may be declarcd by tllif 
I s 
G~~,~~IIIIIUII~. 
I I: I 7. No act donc. or procctdlng tahc;, under this Act by tile Board shall i.1 
invalid ~ncrcly on thc ground.-- I L 
I i (a) of any vacancy or dcfcct i~i thc conbtitution of the Board; or 
(b) of any dcfcct or irregularity in nomtnalion or appoinrment~hf~ 
-- .-1. - ..,. n:.... ... .> .,~...* >*.. 3 I,L,.>%,.l '\LL,,,b Y." LC.. "f; or 
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(c) of an)' defect or irrreularity in such act or proceeding, n 
nfferling the merits oilhe case. 
i C 
i il 
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s Act ; 
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of carry 
Haryana 
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'lacanc! 
FIAKYANA GOVT. GA2. (EXTRA.). OCT. 24. ?1Xl5 217 
(KR'I'K. 2. 1927 SAKA) - 
i. 
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!>t.>.:,L.- 
I?IISC?!II~ 
nent for 
d by tllc 
shall b~ 
j; or 
:nr ol: 
ig, nnl 
8. The Boa~d shall niee; at such time and plzcc and every mcsting of thc 
Orlard shall be summoned i? sltcll manner, as may be provided ill the rules made 
undc~. this Act : 
L 
Proridcd ihnt un~il sucll rulcs :we rn;l<lc, it sllall I,<: lawful lor ihc 
Chairmar! to sillurnon a meeting of thc finnrd at such time nn(l place ;as 
he may deem expcdienl by Icller addressed to each mcrnher. 
9. (1) The Chairnian and in his absence a person elcelcd by tlie membcrs 
ul the Buard from sniongst the~nselves, shall presideat every meetlap of tnc Boaid. 
(2) All qitcstions at a meetinp, of tlie Board shall he dccided by the 
vores of the majority of thc members present and votlng : 
Provided that in cast of equality of votes, ihc Chairmati or 
the pcrson picsiding, as the case may he shall, in addition to his 
vntc as c mcmber of the Board. have 2 second or casting vote. 
(3) Four membcrs shali iorm a quorum at a niczting ui tile i3uarci : 
Provided that if a rnceling is ad!our~ted lor want of quorum. 
-..-.-,,-. rh.,ll hn nri.rvcqr%, ,?! !hc nrr! !i?!:~!j~" r:>llrrl frlr ..~1 L(L.. '"... " ..-.. -- ""., D 
transacting lhe s;lmc busi~tesa. 
10. !l! Sjuhjec! !? r!!rh rmvl~ i3~ 1111: (iovcrnrlitII1 lt~i!~ ir?kc in tiii hehail. - .. 
the 3oxd shall appoint a Registrv \vho sh:!l, receive such samy and allowances 
aiid, bc suhjcct to such conditiuns oC service as ::I:.? tic prescribed : 
I'!.ovidc:? ;ha; utiiil a Rcdstrar is so appoin:ed, :.lipoia:iiicnt .. . - -..... :.- I... ,I... ';..,.A ..,. ....", -< cnnirri..r .i,.rli hr r,, hr ... . ., .... . . . .~ . . . ~., - 
Keyist~ar wllo shall be entitled to such salary and allowances 
2nd s113!1 be subject tu such conditio:is ul service as niay bc 
ici~r~llii~icd by the Gi,vciniiiiiit. 
(2) Thc Board may appoint sucli u~hcr crnployecs ns may bc necessary 
for cdrrying out tlie purposes 01' this Aet and such employees sh;lll, reccire such 
salary and allowances and. be subject to such conditiuns of service as may he 
prescribed. 
(3) A11 employees of the Board including the I;:efistrar shall be 
deemed to be public servants within llle meaning uCsectiuii 21 ill 111c Iniiiat~ Pcnal 
Code. 1860 ( Act 45 of 1860). 
11. (I) Stibjcct lu LII~ p~i~vi~iu~~~ofthis Act and therules made theieunder 
and subject to any general or special order of the Board, it shall be the duty of the 
Pegi~lrnr t,? rnnintaitl the R*nistcr and to act a the Secretary io thr Eoard. 
(2) The Rezister shall be in sucli form as mav e p~.rscribcd and shall 
cutltnin Lhc natnes, addresses and qualiiications of cverj. !Ieal:h Ca;c '>!orlter 
together with the dates on which qualifications were ;tcquir\;d. 
Proccduic ol 
rncclings 01- 
Board. 
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218 HhKY.4NA GOVT GU. (EXTRA.), OC1' 24, 2005 
( KRTK. 2. 1927 SAKA - - 
(3) .rhe ~~~i~t~~~ shall kecp the Rcgister cunect as far as possible. and 
nlav ~r~lln to tirnc rntPr t1,crcin :Iny inalc-i:ll nlrcr;~tion in thc address or 
I.: 111, tllc 1 IC;,III, CJ~C W~rlicr. 'IIIc II~II~CS US the crtrollcd Ilci~ltl~ C;i~c , 
\'\:clrLcrs who die or w!ltlsc nrilics are di~.~ct~.~i 10 Lx IBIIIUYC~ ~IUIII tile Rt-gi\tc~ , 
under this Act shall be removed from (he Registcr ; 
(4) A ;ieaiiii c^;l,i: Willkc, s;io::, i;fl F"i"'""' ',:"i'i:l fees" ""iY hi 
prcscvibcd, beentitlcd to havecntered in the Register any further degrees, dipbrnes j 
or ce~riticntes or orher qilaliticatiuns in Ayurvedic and Unarti Syslcms or uther ! 
re~o~nired medical degrees, diplomils @I certificates which he may obtain. 
(5) Ihr the purposesot this sectiou, thc Registrar may writc by rcgistered ? 
;,lly pf,r,,l:cd ]I,:;,:;:, c;*;c '.r:crk~r 2,: kc zdd:::: .:;!;~C!I is cn:cre5 in the : 
I'tcpisler enquiring whcthcr he has ceased lo pr~,vide service or has cilallgcd hi5 1 
residence nnd if nn ;Inwcr is received lo the $bid lcltcr within thrce months thc. j 
Regisirsr remove ihc rlalll~ u;'ii,c haid Hali;i .C';iie ::'oi::cr fiirm iki Rcgis:c;. ! 
13. (1) Every person posessing hon:iticlc. degree, diplom;~ or certificate i 
from any University. Board ur Institulio11 established by law in phnr~naey nr in : 
1)e.tlih scienccs such as phys~othcrapy. nursing. )oboralory technician, voidya. j 
up-voidyn el?. and providine tl~eir services tu old, infirln, disablcd, incnpncitaled i 
and iii-idy pi~.sons cti. iri t:ic Stacc of ::;ryzna sha!l, subject to the p:-ovisicns oT 
Illis Act and on r?:lyme.nl of such fees as mav hs prescribed in this behalf. be i .. . ..,,,, ;itc2 i,. ;! " ,: ..., i.:,., (.>: .,, -.,-: ,.; -,.. -- . ... , . ..I" .--,....-. ---,--. a: ..,:~.~~::v::: -- :!i~ ?C pi~?rrih~ti. 
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(2') 7<0 "crsot~ s;~a;i LC c~~ru;i~j ULI~C~I seciiot, ttc ;ia.+z his szzc 
cnrollcd in the Repister if he is n minoi . I 
i 1. f I Every Health Care V:nrkcr shall pct his cmolmcnt renewed alter : 
I 
cvcry live years wiiililt u~ic inolltll uf thc cxpiry of tl~c p-riod i~l c~~rnl~l~c~>t <,I, I 
paylneril of sucll lecs as may be prescribcd. 
(2) It tl~c Ilcal!h C:trc M'orkrr iaiis LU gt.1 iiir eoluinlclu rrnewrri wiii~iti i 
lllc ]pel-lud pr~)vjdcd in sub-seclion (11, liis name shall, Illereafter stand remuved : 
from tile Register : t ?' I I 
Provided that h~s ~~onle rnny be re'.enrered in the Repisrer by 
.kc r<--: -.... .a IE.I.IYyr an paymen: of such zdditisnz! f:z as m2y bs ! 
prescribed within two months after the expiry of the perirlrl i provided for rcncwal. i I 
'4, Thl: 9c7ard nlay pro'liSit ?he ep:Fy in. -r order the removal ilc,m. the , I*U*IOLY~, ui. Llnr #oultli UI'illlY 11~111II1 worker-- 
i (2) who has heen sentenced by a Criminal Court to imprisonment 1 
fbr sucll offence involving rnr~rs! turpitude as may be declared ; 
hy Lhe Gin,crn:ncnt: or 
(5) whcm the Boarcl after proper c:nquiry either made by itself or by i 
a Comlnittec appointed for llic purpvse by the Board from out of ; 
its ~nelnhers, has found guilty uf riliscoilduct ar violating any of ; 
Ihe provisions uf this Act. i 
fe. ~ 
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I-IARYANA GOVT. GAZ. (EX'fRA.1, OCT. 24, 2005 219 
(KWK. 2, 1927 SAKA) 
- -- 
15. ~<,r tllc purposes of ;my inquiry hcld onderclause (b ) ~Isub-scctio~l (I) 
,,isc~~~i,T~, 1.1, 111c Iio;!rO CW :! CO,III,I~!IC~~ :~~~~~oi~~l~~.~l l,y IIIC I~~:IILI sII;III l>c rIc<:111c:cl 
10 he;! Cour~ witl~il~ tllc ~~ici~~~il~gol'rl~c 111cliiu1 Evidc~~cc AcI. 1872 (Acl I ,>I' 1872). 
and sliail, so far as rnzy be, ibllow the procedore laid down in the Corlm-. ili Civil 
Procedurz, 1908 (Act V of 1908). 
i6, (I) jlny pcrsurl ugg,ieucd lij; tk,e decision 2f :kc Rzgis'.;:: :z;:::d!n: 
,he cnrolment of any pcrs011 or any entry in thc Rcgister may. on paymenl of such 
lee as may be prescribed. appeal lo thc Board. 
(2) An uppml under sob:scction (1) shall be filed wirhin sixty days. uf 
rhe passing a1 Lhc ordcr appealed against aftcr excluding thz time spenl in abtqining 
81 vralry lk~~r~ni nrld rhall hc heibrrl :tncl ilt:<.ltle<l 11: Il~c'H<~nr<l in (112 manner prss?ii'ccd. 
I 
(3) The Rnarrl niny. on it own motion or ~II the application of any 
person, aiter dilc and proper enquiry and iiiicr erir~rdi~l~ tile pti-soii iofiii~nid a- 
nppcirtunity or being Ileard, cancel or alter ally cntry ill ll~~ I<cpistcr, ir, in the 
opinion or the Board, such entry was made frnlldulcntly or wrongly. 
17. There shall be paid to the members for :ittending meetings of the Uoard 
such travelling and other allowances as may be prescribed. 
18. The Registrar shall, at lzast once in every live years on or before a dxte . . . ... to kc fixcd hy llic Hciar:L, cz:;sc 10 Dr. pr!?!cc! znz !)?~l)!lsi!~d ;, I;,.,,,::,.; il,i 
names i~nd quoliiicaliuns of ;dl Ileallll Cdrr. Workcis for rhc time bcing cnlcrcd in 
, - ., ,!I.: ,\z;,>,c: 
19. Whoever wilfully and falsely and by deceitful means secures his 
c1lr~lirllr:nl n5 l'eallh Cart; ~VOI'KL.~. ilis ~~~~ol~~~~~,~ jliil:l LC cancel(id hj. "Gi,:d 
by passing :t :;pcaki~q; u~rcler 
2% NN~ !!pa!!h rare Wnrkcr sh:lll sell ;:a? medicine of lhc i\vurvedic system 
. ,-,r 'Jnzni Syslc;~ in J~..LI:.- ...IS.- -.. --d -.., --., .r;-~.,~;,.n ..- ......... i!! !his rcgar'l uro8lld a.mnl)nl lr, 
c:~nccllalid~~ or enrolment. 
Allos,anccr 
payable lo 
rne~nbcts. 
Publication ol' 
,;.. .r ,7?.,,,. 
...,. ", .... 
Cillc Viirikcr 
21. If at any rime ic appexs to ll!e Government that thc Board nas ncyl~cled ~,,I,ITo; fir 
to exercise, or has CXL.C~~C(! lor abused aoy piiwcr co~rcrred up011 it under this :\cl ""\cmm?nl 
ur has neglected to perhrrn any duly imposed upon it by [his Act, rhc Governmc11t 
may currir~lunicalr lllz particulars of such ncglect, exczss or nbusr: to the Board; 
and if the Board ieils (1) remedy such neglect, eitcess or abuse within such time as 
ihiay be fixed by tile GU~~IIIIIICIIL ill tl~is bchaif; thc Go:.crnl:lent my, for !he 
purpose of remedying such neglect, excess or abuse. cause any of ihc powers and 
duties of the Board to be exercised and performed by sucll agency and lor sucl~ 
period as the Government may think fit. 
22. No suit. prosecution or other legal pruccediiig :!~-ll lie against any Prolecl:an 01, 
person for anyfning which is in guod Pdilh dullc: ur intelrdei: to be done ilndzr ;his laken 
Act or under any rules or reglllations m;lclc. Ihereundcr. eood Fdirll. 
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.- 220 IlARYANA GOW. GAZ. (EXTRP..I.. OCT. 24, 2005 
(KRTK. '! 1927 SkK.4) 
; .,rst to ,)ijikc 23. (1) ~h~ ~~~~~~~~~t may, by notificetion in theofficial Gazetteand 1 
I..!>. after previous publication, make rules to carry out the purposes of this Act. 
(2) ln pnrtic~[ar. and without prejudice to tllc gcllcr~lil~ of lhe 
fortgoing power, such rut~s may provide for all or any of the followin% matters, I 
namely:-- 
(a) the salary, allowances and oli~crconditio~ls of service of he 
Regish-ar and otheremployees of the Board appointed under 
section 10 : i . 
I. 
(b) the farm of Resister required to be maintained under 1 
section l l ; i 
i 
(c) the amount of fees payubie under sub-section (4) of 1 
acclion 11 ; i 
(d) tlic manner in which appeals against the decision of the 1 
Rcgisltar sliall be heard and decided by the Board uuder i 
section 16 and the fees chargeable for such appeals ; I 
(e) the allowances payable to ~nernbcrs under section 17 : 
T (0 the lime and place at which the Board shall hold its meeling 
aoi: iiie i!ia!lucr ill wilici~ sus!! rncziilsg al#nil bc. sv~niuoisc.< \ 
under section 8; !, 
(g) any othcr lnlattcr which may ~t: pros~ribed. I 
(3) Every rule madc undor Illis section shall be laid as soon as may be i 
after il is mndc before the House of the State Legislatore while it is in session for a \ 
total pcriod of ten days which may be compriscd in one session or in two or more I 
successive sessions, and if before the expiry of the session in which it is so laid or 
the SESS~O~ immedi~tely fo!!~uti!?g, !he Ho~se egrees in rnkcing modification in I 
the rule or the House agrees that tl~c rule should not be rnadc. the rules shall b 
i 
thereafter have effect only insuch rnodifiedform orbeof no effect. as thecase may 1 
bc. so huwever that any such modification or annulment shall be without prejudice 
ro thc vnlidiry of anything previoilsly done undcr that rule. ; 
I'OIYCI. LO 24. If any difficulty arises in givingeffect to Ihc provisions oC this Act. the i relnovc 
difficol~ics. Government may, by notification, make such provisions, or give such directions, 1 
not being inconsistent with the provisions of this Act. as may appear tn ir to bc 
necessary or eupedien~ for tho rernocnl 06 i1.u dIrfi.ulay. 
R. S. MADAN, 
i Secretary to Government I-hryana. , 
b 
Legislative Department. 
40002-L.R.-~H.GP., Chd \ i 

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