LexThe Madhya Pradesh Ayurvigyan Parishad Adhiniyam1987 (Hindi)
Madhya Pradesh · state statute
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Bhopal, the 29th March 1996
.... . . —In exercise oflbepow.cn conferred by Wb-sectx>af3) of Section I of the M»dhy»
•- Pvishad Adhiniyam, 1987 (No. 11 of 1990). the Slue Government hereby appoint the 1« April.
i&fc «>n.which the said Adhiniyam shall come into force.'__ ' ______ • ' _
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By order and in the name of the Governor of Madhya Pradesh.
• - ' V. S. NIRANJAN. Dv.'Seo '• • 4'J 5 ' . ‘ . • . . ' . * ’
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MADHYA PRADESH AYURVIGYAN PARISHAD
ADHINIYAM, 1987
’fwrsrTST xravn faftpo 2-1 vrn?* 1990 H0 9
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MADHYA PRADESH ACT
No. 11 of 1990
THE MADHYA PRADESH AYURVIGYAN PARISHAD
ADHINIYAM, 1987.
TABLE OF CONTENTS
Scclions :
CHAPTER I—PRELIMINARY
3.
1. Shfeit title extent and commencement.
2. Definitions. ' '
CHAPTER II—CONSTITUTION OF THE COUNCIL AND APPOINT
MENT OF REGISTRAR AND OTHER OFFICERS AND SERVANTS.
3. Incorporation of State Medical Council.
4. Constitution, of Council.
5. Mode of Election. .
6. Restriction on nomination or membership.
7.. Terms of office of members.
8. Meeting of Council.
9. Allowances to President, Vice-President and Members .of the Council.
10. Registrar and others officers.
CHAPTER III—PREPARATION AND MAINTENANCE OF
STATE MEDICAL REGISTER
11. Preparation of Register.
12. Maintenance of Register.
13. . Registration of additional qualifications.
14. Privileges of registered practitioner.
15. Power of Council to prohibit entry or to direct removal from State
Medical Register. . '' ,
16. Alteration of State Medical Register by Council.
17. Procedure in enquiries. -L
18. Appeal against decision of council.
CHAPTER IV—COUNCIL FUND
19.
20/
Council- Fund.
Objects to which' Council Fund may be applied.
CHAPTER V—MISCELLANEOUS
• . '-S' ;'-'
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- ' 3
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■33
21,
22;
23.
24.
Prohibition from practice except as provided iii this Act or- Central
Act No. l(fe of 1956.
Control by State Government. ’
Information to bei furnished by Council and publication thereof.
Penalty? *
25. Vacancy not to invalidate proceedings, etc.
26; Protection of action taken in good faith.
Power to make rules by State Government.
Power to make regulations by Council. -
;-k
27.
28.
CHAPTER VI— REPPEAL AND TRANSITIONAL PROVISIONS
29. Transitional provisions.
30- General provisions applicable to medical, practitioners.
3L Repeal and other consequences. '■
SCHEDULE- A ? ' / ; . ? 't'/L
:tV-
-1 >1 -
1440
Short title
extent and
commencement.
Definitions.
>
Incorporate ■ >i
State Medical •
Council.
trwWT3T JUTiX, fenfo>2 4 OyW 1990
MADl-IYA PRADESH ACT
No. 11 of 1990
THE MADHYA PRADESH AYURVIGYAN PARISIIAD
ADHINIYAM, 1987.
[Received assent of the President on the 10th July 1990; assent first
published in the “Madhya Pradesh Gazette (Extra-ordinary)”, dated the
24th July, 1990.]
An Act to consolidate and amend the laws relating to registration, of
practitioners of medicine in Madhya Pradesh, and to make provisions for
constitution of the Medical Council for the State and for matters
connected therewith.
Be it enacted by the Madhya Pradesh Legislature in the Thirty-Eighth;
Year of the Republic of India as follows :—
CHAPTER I—PRELIMINARY
1. (1) This Act may be called the Madhya Pradesh Ayurvigyan Parishad
Adhiniyani, 1987.
(2) It extends to the whole of Madhya Pradesh.
(3) It shall come into force on such date as’tthe State Government may,
by notification, appoint.
2. In this Act, unless the context otherwise requires,—
(a) “Council” means the Madhya Pradesh Ayurvigyan Parishad
established under section 3 ;
(b) “Indian Medical Register” means the register maintained by the
Medical Council of India under section. 21 of the Iridian Medical
Council Act, 1956 (No. 102 of 1956);
(c) “Medicine”, means modern scientific medicine in all its branches
and includes surgery and obstetrics, but does not include veteri
nary medicine and surgery;
(dr “recognised medical qualification” means—•
(i) any of the medical qualifications for the time being, included in
the Schedules to the Indian Medical Council Act, 1956
(No. 102 of 1.956) ;
(ii) any of the medical qualifications specified in the Schexlule ;
(e) “registered practitioner" means any person enrolled on the Stale
Medical Register under the Provisions of this Act;
([') “regulation” means a regulation made under section 28 ;
(g) “State Medical Register” means a register maintained under
Section, IT.
CHAPTER H- CONSTITUTION OF THE COUNCIL AND APPOINT
MENT OF REGISTRAR AND OTHER OFFICERS AND SERVANTS.
3. (1) The . State Government shall, as soon as may be, establish, by.
notification a Medical Council for the State with effect from such date .as
may be specified therein.
■ . • : ' X
2^
f
t D —
trupturr ggt Prtra 2 4 cpnc 1990 1441
(2) The Council shall be a txxly corporate by the name of the Madhya
Pradesh Ayurvigyan Parishad and shall have perpetual succession and a
common seal with power to acquire and hold property, both movable and
immovable, and subject to the provisions of 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 sue and be sued in its corporate name :
Provided that the council shall not transfer any property held by it by
way of sale, mortgage, lease or otherwise or borrow money from any person
or agency without the previous permission of the State Government.
(1) The Council shall consist of the following members, namely Constitution ot
Council
(a) five members elected from amongst themselves by persons enrolled
on the State Medical Register;
(b) five members to be nominated by the State Government as follows —
(i) one representative of the Indian Medical Association, Madhya
Pradesh State Branch out of the panel of five persons to be
proposed by the State Branch of the said Association;
(ii) one member from amongst the member of Medical faculties of
the Universities in the State ;
' (iii) two members from amongst the Madhya Pradesh Health Services
holding class I post out of whom one shall be a lady doctor;
(iv) a Dean of one of the Government medical colleges in the State;
(c) Director Medical Services, Madhya Pradesh.
(2) The Director of Medical Services shall be the President of the Council
and the Dean shall be the Vice-President of the Council.
(3) The name of every person elected or nominated under sub-section (1)
shall be published in the Gazette and the members shall enter and shall, for
the purposes of their term, be deemed to have entered upon their respective
offices with effect from the date df such publication.
(4) The Vice-President shall perform such duties and exercise such powers
of the President as may be assigned to him by the President.
5. (b) An election under clause Caj of sub-section (1) of Section (4) Mode of
shall be conducted by the Council in accordance with such rules as may be Elfection.
made by the State Government in this behalf.
(2) Where any dispute arises regarding any election to the Council, it
shall be referred to the State Government in such manner and within such
period as may be prescribed and t3ie Sdecisjon of the State Government
thereon shall be final and binding
1442
Restriction on
nomination or
membership.
Terms of office
of monbers.
Meeting of
Council.
Allowances to
President, Vice-
President and
Members of
the Council
Registrar and
other officers.
trwjavsi , Fepipf, 2-; vhvj- 1990 _ __
6. No person shall be eligible for election or nomination under
Section 4,—
(i) unless his name is borne on the State Medical’Register ; and
(ii) for more than two consecutive terms.
7. (1) Subject to the provisions of this Act, an elected or nominated
member shall hold office for a term of five years from the date he enters
upon his office as provided in sub-section (3) of Section 4 :
Provided that an outgoing member shall continue to hold office till bis
successor enters upon his office.
(2) An elected or nominated member shall be deemed to have vacated
his seat if, in the opinion of the Council, be is absent without sufficient excuse
from three consecutive ordinary meetings of the Council or, if he ceases to
be a registered practitioner.
(3) A casual vacancy in the Council shall be filled as soon as possible by
election or nomination, as the case may be, and the person elected or nominated
tO' fill the vacancy shall hold office for the unexpired term of his predecessor.
(4) Where the said term of five years is about to expire in respect of any
member, a successor may be elected or nominated at any time within three
months before the said term expires, but he shall not assume office until the
said term has expired.
8. (I)/The Council shall meet atleast twice in each year at such time
and place as may be fixed by the President.
(2) Unless otherwise provided by regulation, five members of the Council
out of whom atleast one shall be a non-official member shall form a quorum
and all questions brought before any meeting of the Council shall be decided
by majority of the members present and voting and in the case of an equality
of votes, the presiding authority shall have a second or casting vote.
9. The President, the Vice-President and Members of the Council shall
be paid such allowances for attending meetings as the Council may. bv
regulations, determine.
10. (1) The Council shall, with the previous sanction of .the State
Government, appoint a Registrar who shall act as Secretary and Treasurer
of the Council:
Provided that no person shall be eligible for being appointed as Registrar
unless lie is a registered practitioner :
Provided further that for the. first four years from the date specified for
the establishment of the Council under sub-section (1) of Section 3, tlie
Registrar shall be a person appointed by the State Government who shall:
hold office during the pleasure of the State Government. '
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jfwrarvi mnnt, hyinr 2 i spri^ 1990 1 443
(2) The Council may, with the previous approval of State Government,
creat& as many posts of officers and servants as it may deem necessary to
carry out the provisions of this Act and may appoint officers and servants
thereto:
Provided that appointments to the posts, the minimum pay of which is
j<s. 1820.00 or above, shall not be made by the Council without obtaining
the previous approval of the State Government.. '
(3) The qualifications, the conditions . of appointment and service and
scale of pay as respects the Registrar shall be such as may be prescribed
and as regards the other employees, shall he such as the Council nniv. by
regulations, provide.
(4) The Council shall require and take from the Registrar, or from any
other employee, such security for the due performance of his duties as the
Council deems necessary.
(5) The Registrar 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).
CHAPTER III—PREPARATION AND MA1NTENANEC OF
STATE MEDICAL REGISTER
11. (1) The Registrar shall prepare and maintain a State medical . Preparation of
register of medical practitioners for the State, ip accordance with the. Register,
provisions of this Act.
(2) The State medical register shall be in such form, and shall be devided
into such parts as may be prescribed. T'he register shall include the full
name, address and qualifications of the registered practitioner, the date on
which each qualification was obtained and such other particulars as may he
prescribed.
(3) .Any person who possesses a recognised medical qualification shall,
at any time on an application made in the prescribed form to the Registrar
and on payment of a fee as may be prescribed by regulation and on
presentation of his degree or diploma, as the case- may be. he entitled to
have his name entered in the State medical register ordinarily within three:
months after completion of preScrilrcd formalities*:-
. Provided that if a person pm sasses (more than recognised medical
qualifications, hc_ shall mention in the application al, the recognised medical
qualifications which he possesses bn the date he makes the application:
Provided further that the applicant who is unable to present for sufficient
cause, his degree or diploma may be granted a provisibnrfiT regist ration for "a ,■
period not exceeding one yearrif he satisfies the Council that he holds such< • ..... .It degree or diploma.
(4) Notwithstanding anything contained in sub-section (3) the name of
every person which on the day immediately preceding the date of C.oinmcnce-
nieqt bf tin’s Act stands entered in the register kept by the Mnhakoshal
1444
Maintenance
of register.
Registration of
additional
qualifications.
Privileges of
registered
practitioners.
tints’. 21 tspTTr 1990 /
Medical Council or the Medical Council, Bhopal shall be/'entered in the
Stale medical register prepared under this Act, without such person being
required to make an application, or to pay any fee for this purpose.
(5) Every registered practitioner shall be given, a certificate of registration
in the prescribed form. The registered practitioner shall display the certificate
or certified true copy of the certificate of registration at a conspicuous part
in the place of his practice.
12. (I) It shall be the duty of the Registrar of the Council to keep the
State Medical Register in accordance with the provisions of this Act and of
any orders made by the Council and from time to time revise the register
in the manner prescribed. The Registrar shall get the medical register
published in the Gazette and every change made during the course of a
year shall be published annually in the Gazette.
(2) 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.
13. (1) Evqry registered practitioner who after the entry of his name
in the State Medical Register, obtains any title, degree of diploma which is
a recognised' medical qualification shall be bound to get the same entered
in the State Medical Register in accordance with the provisions of this Act.
(2) Every registered practitioner to whom sub-section (1) applies shall,
on obtaining any title, degree or diploma which is a recognised medical
qualification, make an application to the Council in such form and within
such period as may be prescribed together with such fee as may be prescribed
by regulations. for each qualification obtained fcr entering such title, degree
or diploma in the State Medical Register either in substitution for, or in
addition to, any entry previously made: ■ .
Provided that where such title, degree or diploma has been obtained
prior to .the date of commencement of this Act, such application shall be
made within six months from the date of such commencement.
(3) .On receipt of the application under sub-section (1), the Council shall
enter the title, degree or diploma in the State Medical Register ordinarily
within three months after completion of prescribed formality./
(4) No registered practitioner who has obtained any additional qualification
shall be entitled to use such qualification for the purpose of practice or any
other purpose whatsoever or derive any advantage therefrom during the
course of practice or for the purpose of employment unless he gets jhat
qualification registered in the State Medical Register in accordance with the
provision of this section.
14. (1) Subject to the conditions and restrictions laid down in. this Act
or the Indian Medical Council Act, 1956 (No. 102 of 1956), regarding
medical practice by persons possessing certain recognised medical qualification,
every person whose name is for the time being borne on (he State Medical
\-7-
JrwTXTST 2-1 sraTS3 1990 1445.....------- . ■■■ .—--- ■■- ■ - --------------. .. :--------------------------------------------------■-------:.--- -
Register shall be entitled, according to his qualificationsJio jpractice asji
medical practitioner within the State and to recover in respect ~of such-
practice any expenses, charges in respect of medicaments or other appliances
or any fees to which he may be entitled.
(2) No certificate require# by or under any law to be given by a medical
practitioner shall be valid unless it is signed by a registered practitioner and
bears the seal of his name and registration number.
(3) Evefy prescription issued by a registered practitioner shall have seal
of the name and registration number of such registered practitioner.
(4) No person other than a registered practitioner shall be eligible to
hold any appointment as physician, surgeon or medical officer in any hospital,
asylum, infirmary, dispensary or any other medical institution or medical
officer of health in any other allied branch of medicine.
15. The Council may, upon reference from the Registrar or otherwise
prohibit the entry in, or order the removal from, the State Medical Register
of the name of any person.—
(a) who has been sentenced by a Criminal Court to imprisonment for
an offence indicating in the opinion of the Council such a
defect in character as would render the enrolment or continuance
of his name in the State Medical Register undesirable : or
lb) whom the Council after enquiry at which opportunity has been
given to him to be heard in person and which may at the
discretion of Council be held in camera, finds guilty of infamous
conduct in any professional respect by a majority of two-thirds
of the members'bf" the Council present and voting at the
meeting but such number shall not be less than five.
16. (1) 'flic 'Council may after giving the person concerned reasonable Alteration of •
. > , . . . . . State Medicalopportunity .of being heard and enquiring into his objections, if any. odder Re^te,. by
that any entry in the State Medical Register which in the opinion of the Council.
Council, lias been fraudulently or incorrectly made nr brought about, be
cancelled or amended.
(2) The Council may direct the removal altogether or for a specified '
period from the State Medical Register of the name iff uin registered
practitioner for the same reasons for which registration may be prohibited
by (he Council under Section 15.
(3) The Council may direct that any name removed under sub-seclion (?)
shall be- restored subject to such conditions,. if any. which the Council may
deem fit to impose.
17. "For the purpose of any -enquiry under Sections, 12. 15 or 16 the FrwVd'irr in
Council of any Committee authorised by rules .made under Section • 29 shall ,uiui ->s.
be- deemed to be a Court-within the meaning, of Ihe , Indian Evidence Act.
1872 (No. I of 1872). and shall exercise all the powers of a Commissioner
appointed- under the. Public Servants (Inquiries) Act. 1850 (No. 37 of 1850),
Power of
Council to pro
hibit entry or to
direct removal
from State
Medical
Register.
- \s-
1446
Appcii against
decision ol
Council.
Council Fund.
Object... to
which council
Fund may be
applied.
Prohibition from
practice except
as provided in
this. Act ..'or
Centraisftct No..
ia2’"6f f 55.
_________________
and such enquiries shall be conducted, as far as may be, in accordance with
the provisions of Section 5 and Sections 8 to 20 of the Public Servants
(Inquiries) Act, 1850 (No. 37 of 1850).
18. (1) Any person aggrieved by the decision of the Council under
Sections 12, 15 or 16 may prefer an appeal to the State Government.
(2) An appeal under sub-section (1) shall be preferred within three
months from the date of the receipt by the party concerned of a copy of
such decision and it shall be accompanied by such fee as may be prescribed
by regulation.
CHAPTER IV—COUNCIL FUND
19. (1) The Council shall establish a fund to be called the Council Fund.
(2) The following shall form part of, or be paid into, the Council Fund :—
(a) any contribution or grant by the Central Government or State
Government; .
(b) the income of the Council from all sources including income from
fees;
(c) trusts, bequests, donations, endowments and other grants, if any:
(d) all other sums received by the Council-
20. The Council Fund shall be applicable to the following, objects,
namely :—
(a) to the repayment of debts incurred by the Council for the purposes
of this Act and the rules and regulations made thereunder;
(b) to the expenses of any suit or proceedings to which the Council
is a party .
(c) to the payment of the salaries and allowances of the employees of
the Council ;
(d) to the payment of allowances to the office bearers of the Council ;
(e) to the payment of any expenses incurred by the Council in carrying
out the provisions of tips Act and the rules, aExcerpt shown. Open the full act in Lexace.