LexThe MPMC ACT 1987 amended upto 28-01-2017
Madhya Pradesh · state statute
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Bhopal, ihc 29ih March 1996
„ L „ „ .................... . . . . — In excr^is<oflta|X)w.cn conferred by uib-s<xuoa (3) of Section l of the Madhya
- PvisHad Adhiniyam, 1987 (No. 1 1 of 1990). the Suae Government hereby appoint th e lw April.
ifoc «m which the said Adhinivain shall c6mc into force.• _ ___' _______■ _ J _ _ ._ '
By order and in the name of the Governor of Madhya Pradesh.
'■ . ' V. S. NIRANJAN. CK. S c o '• • 4 ' ’ 5 ‘ . , • r
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1
MADHYA PRADESH AYURVIGYAN PARISHAD
ADHINIYAM, 1987
\
, fep" 2 - 1 sens 1 1990 .14 39
m
M ADH YA PRADESH ACT
No. 1 1 of 1990
THE MADHYA PRADESH AYURVIGYAN PARISH AD
ADHINIYAM, 1987.
Sections:
TABLE OF CONTENTS
CHAPTER I— PRELIMINARY
L Short title cxlcnt 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 o ffice of m em bers. . *
8. Meeting of Council.
9. Allowances to President, Vice-President and Members of the Council.
10. Registrar and others officers.
CHAPTER III— PREPARATION AND M AINTENANCE 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 td direct removal from State
Medical Register.
16. Alteration of State Medical Register by Council.
17. Procedure in enquiries.
18. Appeal against decision of council. '
CHAPTER IV—COUNCIL FUND
19. Council Fund.
20. ' Objects to which Council Fund may be applied. #
CH APTER V— MISCELLANEOUS
21. Prohibition from practice except as provided in this Act or Central
Act No. 1(6; o f 1956. . ;'"-V
22. Control by State Government. ^ '
23. Information to be: furnished by; Council and publication thereof.
24. Penalty.
25. Vacancy not to invalidate proceedings, etc.
26: Protection of action taken in good faith.
27. Power to make rules by State" Government.
28. Power to make regulations by Council.
CHAPTER V I—R E PPE A L AND TRANSITIO NAL PROVISIONS
29. Transitional provisions.
3Q. General provisions applicable to medical practitioners.
-21- Repeal and other consequences.
• ■ SCHEDULE- . V -V ' , . .' • : > /
■§i\ 1 0
a -
1440
Short title
extent and.
commencement.
Definitions.
Incorporate . > t
State Medical •
Council.
tfafjrrtrr kdpix , fViDS 2 4 1990............ ............................-..................:______. '_______:______~________________:------________________ - J
M AD H YA PRADESH ACT
No. 11 of 1990
THE MADHYA PRADESH AYURVIGYAN PARISHAD
ADHINIYAM, 1987.
[Received assent of the President on tho 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—PRELIM IN ARY
1. (1) This Act may be called the Madhya Pradesh Ayurvigyan Parishad
Adhiniyam, 1987.
(2) It extends to the whole of Madhya Pradesh.
(3) It shall come into force on such date asHhe 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 Indian 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;
(dt “ 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 o f 1956) ;
(ii) any of the medical qualifications specified in the Schedule ;
(e) “ registered practitioner" means any person enrolled on the Stale
Medical Register under the Provisions o f this A c t;
•(f) “ regulation” means a regulation made under section 28 ;
(g) “ State Medical Register” means a register maintained under
Section IT.
CHAPTER U - CONSTITUTION OF THE COUNCIL AND APPOINT
MENT OF REG ISTRAR AN D 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. •
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x n m ,. 2 4 srTt^1 1990
3
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(2) The Council shall be a body 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
o f 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 ;
' (rii) two members from amongst the Madhya Pradesh Health Services
holding class I post out o f 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) T he 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 of 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. (1 = ) An election under clause (aj of sub-section (1) of Section (4) Mode of
shall be conducted by the Council in accordance with such rules as may be E,feclion-
made by the State Government in this behalf.
(2) W here any dispute arises regarding any election to the Council, it
shall be referred to the State Government in such manner and within such . \y
period as m ay be prescribed and the decision, of the State Government
thereon shall be final and binding
- D. -
(
14 42
Restriction on
nomination or
membership.
Terms of office
o f members.
M eeting o f
Council.
Allowances to
President, Vice-
President and
Members of
the Council
Registrar and
other officers.
nufiRnti xrarpr, ftpiR; i \ _ ^ « n r j9 9 0 _ _ _ _ __________ _____
6. No person shall be eligible for election or nomination under
Section 4,—
(i) unless his name is borne on ihe 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 his
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, he 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 Jill 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 lime within three
months before the said term expires, but he shall not assume office until the
said term has expired.
8. (1). 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 o f 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 C ouncil:
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, the
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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(2) The Council may, with the previous approval of State Government,
create 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
Ks. 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 mav. bv
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.
C 5) The Registrar and other employees appointed by the Council under
this section shall be deemed to be public servants within the meaning of
Seel ion 21 of the Indian Penal Code, 1860 (45 of 1860).
CHAPTER III— PREPARATION AND MA1NTENANEC OF
s t a t e; m e d i c a l r e g i s t e r
IT. (1) The Registrar shall prepare and maintain a State medical Preparation of
register o f medical practitioners for the State, ip accordance with. th e . Register,
provisions of this Act.
(2) The State medical register shall be in such form, and shall be decided
into such parts as may be prescribed. The register shall include the full
name, address and qualifications o f the registered practitioner, the date on
which each qualification was obtained and such other particulars as may he
prescribed.
(3) .Any person who possesser. a recognised medical qualification shall,
at any time on an application made iri 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. be entitled to
have his name entered in the State medical register ordinarily within three
months after completion of prescribed formalities :
, Provided that if a person potasses (more than recognised medical
qualifications, hc^shall mention in l he application all the recognised medical
qualifications which he possesg.e.s on the date he makes the application :
Provided further that the applicant wl . 1 0 is uliable to present for sufficient
cause, his degree or diploma may be granted a provisionin'"registration loir a
period not exceeding one year - 4 f he satisfies the Council that he holds such
< ■ ............ .
h 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 Connucnce-
wiens bf thh/ A.et stands entered in the register kept by the Mnliakosha!
1444
Maintenance
of register.
Registration of
additional
qualifications.
Privileges of
registered
practitioners.
ti-tts-. hr-ife 21 tjprrr 1900 . /
Medical Council or tho Medical Council, Bhopal shall be Centered in the
State medical register prepared under this Act, without such person being
required to make an application, or to pay any fee for this purpose.
6 v
(5) Every registered practitioner shall be given, a certificate o < f 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
S'Cate 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 o f a
year shall be published annually in the Gazette.
(2) Such register shall be deemed to be a public document within the
meaning o f the Indian Evidence Act, 1872 (1 of 1872), and may be proved
by a copy published in the Gazette.
13. (1) Evejry 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,
ori 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 fee 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) N o 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 o f practice or for the purpose of employment unless he gets that
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
oa1 the Indian Medical Council Act, 1956 (No. 102 of Excerpt shown. Open the full act in Lexace.