The National Commission for Allied and Healthcare Professions Act, 2021

THE NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE
PROFESSIONS ACT, 2021
NO. 14 OF 2021
[28th March, 2021.]
An Act to provide for regulation and maintenance of standards of education
and services by allied and healthcare professionals, assessment of institutions,
maintenance of a Central Register and State Register and creation of a system
to improve access, research and development and adoption of latest scientific
advancement and for matters connected therewith or incidental thereto.
BE it enacted by Parliament in the Seventy-second Year of the Republic of India as
follows:—
CHAPTER I
PRELIMINARY
1. (1) This Act may be called the National Commission for Allied and Healthcare
Professions Act, 2021.
Short title and
commencement.
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EXTRAORDINARY
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PART II — Section 1
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MINISTRY OF LAW AND JUSTICE
(Legislative Department)
New Delhi, the 28th March, 2021/Chaitra 7, 1943  (Saka)
The following Act of Parliament received the assent of the President on the
28th March, 2021, and is hereby published for general information:—
सी.जी.-डी.एल.-अ.-28032021-226213
CG-DL-E-28032021-226213
treet Ge She Tere   (&)04/0007/2003—21 REGISTERED NO. DL—(N)04/0007/2003—21     
  
JINR a Ista The Gazette of Gudia Oy. GH. -ST. We. -37.-28032021-226213 
CG-DL-E-28032021-226213 
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EXTRAORDINARY 
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PART II — Section 1 
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PUBLISHED BY AUTHORITY 
  
  
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No. 16] NEW DELHI, SUNDAY, MARCH 28, 2021/CHAITRA 7, 1943 (SAKA)   
  
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MINISTRY OF LAW AND JUSTICE 
(Legislative Department) 
New Delhi, the 28th March, 2021/Chaitra 7, 1943 (Saka) 
The following Act of Parliament received the assent of the President on the 
28th March, 2021, and is hereby published for general information:— 
THE NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE 
PROFESSIONS ACT, 2021 
No. 14 oF 2021 
[28th March, 2021.] 
An Act to provide for regulation and maintenance of standards of education 
and services by allied and healthcare professionals, assessment of institutions, 
maintenance of a Central Register and State Register and creation ofa system 
to improve access, research and development and adoption of latest scientific 
advancement and for matters connected therewith or incidental thereto. 
BE it enacted by Parliament in the Seventy-second Year of the Republic of India as 
follows :— 
CHAPTER I 
PRELIMINARY 
1. (/) This Act may be called the National Commission for Allied and Healthcare Short title and 
Professions Act, 2021. commencement.
2 THE GAZETTE OF INDIA EXTRAORDINARY [P ART II—
(2) It shall come into force on such date as the Central Government may, by
notification, appoint; and different dates may be appointed for different provisions of
this Act and any reference in any provision to the commencement of this Act shall be
construed as a reference to the coming into force of that provision.
2. In this Act, unless the context otherwise requires,—
(a) "Advisory Council" means the National Allied and Healthcare Advisory
Council constituted under sub-section (1) of section 12;
(b) "allied and healthcare institution" means an educational or research institution
which grants diploma or undergraduate, postgraduate or doctoral degree or any other
post degree certification in any allied and healthcare professional under this Act;
(c) "allied and healthcare professional" means any allied health professional or
healthcare professional under this Act;
(d) "allied health professional" includes an associate, technician or technologist
who is trained to perform any technical and practical task to support diagnosis and
treatment of illness, disease, injury or impairment, and to support implementation of
any healthcare treatment and referral plan recommended by a medical, nursing or any
other healthcare professional, and who has obtained any qualification of diploma or
degree under this Act, the duration of which shall not be less than two thousand hours
spread over a period of two years to four years divided into specific semesters;
(e) "allied and healthcare qualification" means a recognised diploma or degree
possessed by an allied and healthcare professional through regular learning mode
under this Act or any additional recognised course obtained thereafter;
(f) "Autonomous Board" means the Autonomous Board constituted under
sub-section (1) of section 29;
(g) "Central Register" means the Central Allied and Healthcare Professionals'
Register maintained by the Commission under section 13;
(h) "Chairperson" means the Chairperson of the Commission appointed under
clause (a) of sub-section (3) of section 3;
(i) "Commission" means the National Commission for Allied and Healthcare
Profession constituted under sub-section ( 1) of section 3;
(j) "healthcare professional" includes a scientist, therapist or other professional
who studies, advises, researches, supervises or provides preventive, curative,
rehabilitative, therapeutic or promotional health services and who has obtained any
qualification of degree under this Act, the duration of which shall not be less than
three thousand six hundred hours spread over a period of three years to six years
divided into specific semesters;
(k) "Interim Commission" means the Interim Commission constituted under
sub-section (1) of section 20;
(l) "Member" means a Member of the Commission or, as the case may be, the
State Council, including the Chairperson, Vice-Chairperson and Part-time Member;
(m) "notification" means a notification published in the Official Gazette and the
expression "notified" shall be construed accordingly;
(n) "Part-time Member" means the Part-time Member of the Commission nominated
by the State Government under sub-clauses (i) and (ii) of clause (d), and nominated by
the Central Government under sub-clause (iii) of clause (d) of section 3;
(o) "prescribed" means prescribed by rules made under this Act;
(p) "Professional Council" means the Allied and Healthcare Professional Council
constituted under sub-section ( 1) of section 10;
Definitions.
THE GAZETTE OF INDIA EXTRAORDINARY [Parr I]—   
  
Definitions. 
(2) It shall come into force on such date as the Central Government may, by 
notification, appoint; and different dates may be appointed for different provisions of 
this Act and any reference in any provision to the commencement of this Act shall be 
construed as a reference to the coming into force of that provision. 
2. In this Act, unless the context otherwise requires,— 
(a) "Advisory Council" means the National Allied and Healthcare Advisory 
Council constituted under sub-section (/) of section 12; 
(6) "allied and healthcare institution" means an educational or research institution 
which grants diploma or undergraduate, postgraduate or doctoral degree or any other 
post degree certification in any allied and healthcare professional under this Act; 
(c) "allied and healthcare professional" means any allied health professional or 
healthcare professional under this Act; 
(d) "allied health professional" includes an associate, technician or technologist 
who is trained to perform any technical and practical task to support diagnosis and 
treatment of illness, disease, injury or impairment, and to support implementation of 
any healthcare treatment and referral plan recommended by a medical, nursing or any 
other healthcare professional, and who has obtained any qualification of diploma or 
degree under this Act, the duration of which shall not be less than two thousand hours 
spread over a period of two years to four years divided into specific semesters; 
(e) "allied and healthcare qualification" means a recognised diploma or degree 
possessed by an allied and healthcare professional through regular learning mode 
under this Act or any additional recognised course obtained thereafter; 
(f) "Autonomous Board" means the Autonomous Board constituted under 
sub-section (/) of section 29; 
(g) "Central Register" means the Central Allied and Healthcare Professionals' 
Register maintained by the Commission under section 13; 
(h) "Chairperson" means the Chairperson of the Commission appointed under 
clause (a) of sub-section (3) of section 3; 
(‘) "Commission" means the National Commission for Allied and Healthcare 
Profession constituted under sub-section (/) of section 3; 
(j) "healthcare professional" includes a scientist, therapist or other professional 
who studies, advises, researches, supervises or provides preventive, curative, 
rehabilitative, therapeutic or promotional health services and who has obtained any 
qualification of degree under this Act, the duration of which shall not be less than 
three thousand six hundred hours spread over a period of three years to six years 
divided into specific semesters; 
(k) "Interim Commission" means the Interim Commission constituted under 
sub-section (/) of section 20; 
(2) "Member" means a Member of the Commission or, as the case may be, the 
State Council, including the Chairperson, Vice-Chairperson and Part-time Member; 
(m) "notification" means a notification published in the Official Gazette and the 
expression "notified" shall be construed accordingly; 
(n) "Part-time Member" means the Part-time Member of the Commission nominated 
by the State Government under sub-clauses (7) and (ii) of clause (d), and nominated by 
the Central Government under sub-clause (iii) of clause (d) of section 3; 
(0) "prescribed" means prescribed by rules made under this Act; 
(p) "Professional Council" means the Allied and Healthcare Professional Council 
constituted under sub-section (/) of section 10;
SEC. 1] THE GAZETTE OF INDIA EXTRAORDINARY 3
(q) "recognised categories" means any category of the allied and healthcare
professionals specified in the Schedule;
(r) "regulations" means the regulations made by the Commission;
(s) "Schedule" means the Schedule annexed to this Act;
(t) "State Council" means a State Allied and Healthcare Council constituted
under sub-section (1) of section 22;
(u) "State Government" includes Union territory Administration;
(v) "State Register" means the State Allied and Healthcare Professionals' Register
maintained under section 32;
(w) "Task shifting" means the process whereby specific tasks are moved, where
appropriate to related allied and healthcare professionals specialised in those tasks,
by reorganising the health workforce efficiently for improved healthcare;
(x) "University" means a University defined under clause (f) of section 2 of the
University Grants Commission Act, 1956 and includes an institution declared to be a
deemed University under section 3 of that Act;
(y) "Vice-Chairperson" means the Vice-Chairperson of the Commission appointed
under clause (b) of sub-section (3) of section 3.
CHAPTER II
N
ATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSION
3. (1) With effect from such date as the Central Government may, by notification,
appoint in this behalf, there shall be constituted a Commission to be called the National
Commission for Allied and Healthcare Profession for exercising such powers and discharging
such duties as may be laid down under this Act.
(2) The Commission shall be a body corporate by the name aforesaid, having perpetual
succession and a common seal, with power to acquire, hold and dispose of property, both
movable and immovable, and to contract and shall by the same name sue or be sued.
(3) The Commission shall consist of the following, namely:—
(a) a person having an outstanding ability, proven administrative capacity and
integrity and possessing a postgraduate degree in any profession of recognised
category of allied and healthcare sciences from any University with experience of not
less than twenty-five years in the field of allied and healthcare sciences, out of which
at least ten years shall be as a leader in the area of allied and healthcare professions to
be appointed by the Central Government—Chairperson;
(b) a person having an outstanding ability, proven administrative capacity and
integrity, possessing a postgraduate degree in any profession of recognised category
of allied and healthcare sciences from any University with experience of not less than
twenty years in the field of allied and healthcare sciences, out of which at least ten
years shall be as a leader in the area of allied and healthcare professions—
Vice-Chairperson;
(c) the following persons shall be the ex officio Members of the Commission,
namely:—
(i) Joint Secretary to the Government of India in the Department of Legal
Affairs, Ministry of Law and Justice— ex officio Member;
(ii) Joint Secretary to the Government of India in the Department of Health
and Family Welfare, Ministry of Health—ex officio Member;
(iii) Joint Secretary to the Government of India in the Department of Higher
Education— ex officio Member;
3 of 1956.
Constitution
and
composition of
Commission.
Sec. 1] THE GAZETTE OF INDIA EXTRAORDINARY   
  
3 of 1956. 
(q) "recognised categories" means any category of the allied and healthcare 
professionals specified in the Schedule; 
(r) "regulations" means the regulations made by the Commission; 
(s) "Schedule" means the Schedule annexed to this Act; 
(t) "State Council" means a State Allied and Healthcare Council constituted 
under sub-section (/) of section 22; 
(u) "State Government" includes Union territory Administration; 
(v) "State Register" means the State Allied and Healthcare Professionals' Register 
maintained under section 32; 
(w) "Task shifting" means the process whereby specific tasks are moved, where 
appropriate to related allied and healthcare professionals specialised in those tasks, 
by reorganising the health workforce efficiently for improved healthcare; 
(x) "University" means a University defined under clause (f) of section 2 of the 
University Grants Commission Act, 1956 and includes an institution declared to be a 
deemed University under section 3 of that Act; 
(v) "Vice-Chairperson" means the Vice-Chairperson of the Commission appointed 
under clause (b) of sub-section (3) of section 3. 
CHAPTER II 
NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSION 
3. (/) With effect from such date as the Central Government may, by notification, 
appoint in this behalf, there shall be constituted a Commission to be called the National 
Commission for Allied and Healthcare Profession for exercising such powers and discharging 
such duties as may be laid down under this Act. 
(2) The Commission shall be a body corporate by the name aforesaid, having perpetual 
succession and a common seal, with power to acquire, hold and dispose of property, both 
movable and immovable, and to contract and shall by the same name sue or be sued. 
(3) The Commission shall consist of the following, namely:-— 
(a) a person having an outstanding ability, proven administrative capacity and 
integrity and possessing a postgraduate degree in any profession of recognised 
category of allied and healthcare sciences from any University with experience of not 
less than twenty-five years in the field of allied and healthcare sciences, out of which 
at least ten years shall be as a leader in the area of allied and healthcare professions to 
be appointed by the Central Government—Chairperson; 
(b) a person having an outstanding ability, proven administrative capacity and 
integrity, possessing a postgraduate degree in any profession of recognised category 
of allied and healthcare sciences from any University with experience of not less than 
twenty years in the field of allied and healthcare sciences, out of which at least ten 
years shall be as a leader in the area of allied and healthcare professions— 
Vice-Chairperson; 
(c) the following persons shall be the ex officio Members of the Commission, 
namely:— 
(i) Joint Secretary to the Government of India in the Department of Legal 
Affairs, Ministry of Law and Justice—ex officio Member; 
(ii) Joint Secretary to the Government of India in the Department of Health 
and Family Welfare, Ministry of Health—ex officio Member; 
(iii) Joint Secretary to the Government of India in the Department of Higher 
Education—ex officio Member; 
Constitution 
and 
composition of 
Commission.
4 THE GAZETTE OF INDIA EXTRAORDINARY [P ART II—
(iv) Joint Secretary to the Government of India in the Department of
Empowerment of Persons with Disabilities, Ministry of Social Justice and
Empowerment— ex officio Member;
(v) Joint Secretary to the Government of India in the Ministry of Skill
Development and Entrepreneurship— ex officio Member;
(vi) one person representing the Directorate General of Health Services
not below the rank of Deputy Director General—ex officio Member;
(vii) one person representing the Indian Council of Medical Research not
below the rank of Deputy Director General—ex officio Member;
(viii) one person representing out of the following, on biennial rotation
basis, not below the rank of Deputy Secretary to the Government of India—
ex officio Member—
(a) Atomic Energy Regulatory Board;
(b) National Medical Commission; and
(c) Rehabilitation Council of India;
(ix) three persons not below the rank of Deputy Director or Medical
Superintendent representing the following, on biennial rotation basis, to be
nominated by the Central Government— ex officio Members,—
(a) All India Institute of Medical Sciences, New Delhi;
(b) All India Institute of Physical Medicine and Rehabilitation,
Mumbai;
(c) Jawaharlal Institute of Postgraduate Medical Education and
Research, Puducherry;
(d) North Eastern Indira Gandhi Regional Institute of Health and
Medical Sciences, Shillong;
(e) Pt. Deendayal Upadhyaya National Institute for Persons with
Physical Disabilities, Delhi;
(f) National Institute of Mental Health and Neuro-Sciences,
Bengaluru;
(g) National Institute of Nutrition, Hyderabad;
(h) National Institute of Rehabilitation Training and Research,
Cuttack;
(i) National Institute of Orthopedically Handicapped, Kolkata;
(j) All India Institute of Speech and Hearing, Mysore, Karnataka;
(k) Sree Chitra Tirunal Institute for Medical Sciences and
Technology, Thiruvananthapuram, Kerala; and
(l) Tata Memorial Hospital, Mumbai;
(d) the following persons shall be the Part-time Members of the Commission,
namely:—
(i) two persons from each of the six zones representing the State Councils
on biennial rotation in the alphabetical order as per the zonal distribution having
such qualifications and experience as may be prescribed by the Central
Government to be nominated by the concerned State Government;
(ii) The President of the Professional Council and one person representing
each of the Professional Councils to be selected in such a manner as may be
THE GAZETTE OF INDIA EXTRAORDINARY [Parr I]—   
  
(iv) Joint Secretary to the Government of India in the Department of 
Empowerment of Persons with Disabilities, Ministry of Social Justice and 
Empowerment—ex officio Member; 
(v) Joint Secretary to the Government of India in the Ministry of Skill 
Development and Entrepreneurship—ex officio Member; 
(vi) one person representing the Directorate General of Health Services 
not below the rank of Deputy Director General—ex officio Member; 
(vii) one person representing the Indian Council of Medical Research not 
below the rank of Deputy Director General—ex officio Member; 
(viii) one person representing out of the following, on biennial rotation 
basis, not below the rank of Deputy Secretary to the Government of India— 
ex officio Member— 
(a) Atomic Energy Regulatory Board; 
(6) National Medical Commission; and 
(c) Rehabilitation Council of India; 
(ix) three persons not below the rank of Deputy Director or Medical 
Superintendent representing the following, on biennial rotation basis, to be 
nominated by the Central Government—ex officio Members,— 
(a) All India Institute of Medical Sciences, New Delhi; 
(6) All India Institute of Physical Medicine and Rehabilitation, 
Mumbai; 
(c) Jawaharlal Institute of Postgraduate Medical Education and 
Research, Puducherry; 
(d) North Eastern Indira Gandhi Regional Institute of Health and 
Medical Sciences, Shillong; 
(e) Pt. Deendayal Upadhyaya National Institute for Persons with 
Physical Disabilities, Delhi; 
(f) National Institute of Mental Health and Neuro-Sciences, 
Bengaluru; 
(g) National Institute of Nutrition, Hyderabad; 
(h) National Institute of Rehabilitation Training and Research, 
Cuttack; 
(‘) National Institute of Orthopedically Handicapped, Kolkata; 
(j) All India Institute of Speech and Hearing, Mysore, Karnataka; 
(k) Sree Chitra Tirunal Institute for Medical Sciences and 
Technology, Thiruvananthapuram, Kerala; and 
(J) Tata Memorial Hospital, Mumbai; 
(d) the following persons shall be the Part-time Members of the Commission, 
namely:— 
(i) two persons from each of the six zones representing the State Councils 
on biennial rotation in the alphabetical order as per the zonal distribution having 
such qualifications and experience as may be prescribed by the Central 
Government to be nominated by the concerned State Government; 
(ii) The President of the Professional Council and one person representing 
each of the Professional Councils to be selected in such a manner as may be
SEC. 1] THE GAZETTE OF INDIA EXTRAORDINARY 5
prescribed by the Central Government on biennial rotation of professions by a
committee comprising of Chairperson, Vice-Chairperson and the ex officio
Member under sub-clause (ii) of clause (c); and
(iii) two persons, representing charitable institutions engaged in education
or services in connection with any recognised category, having such
qualifications and experience as may be prescribed by the Central Government,
to be nominated by the Central Government.
4. (1) The Chairperson, Vice-Chairperson of the Commission and the Part-time Member
nominated under sub-clauses (i), (ii) and (iii) of clause (d) of sub-section (3) of section 3
shall hold office for a term not exceeding two years from the date on which they enter upon
their office and shall be eligible for re-nomination for a maximum period of two terms.
(2) The salaries and allowances payable to, and other conditions of service of, the
Chairperson and Vice-Chairperson of the Commission shall be such as may be prescribed by
the Central Government.
(3) The Part-time Member nominated under sub-clauses (i), (ii) and (iii) of clause (d) of
sub-section (3) of section 3 shall receive such travelling and other allowances as may be
prescribed by the Central Government.
5. ( 1) Notwithstanding anything contained in sub-section ( 1) of section 4, the
Chairperson, Vice-Chairperson of the Commission and the Part-time Member nominated
under sub-clauses (i), (ii) and (iii) of clause (d) of sub-section (3) of section 3 may—
(i) relinquish his office by giving in writing to the Central Government notice of
not less than three months; or
(ii) be removed from his office if he—
(a) has been adjudged insolvent; or
(b) has been convicted of an offence which, in the opinion of the Central
Government, involves moral turpitude; or
(c) has become physically or mentally incapable of acting as a member; or
(d) has acquired such financial or other interest as is likely to affect
prejudicially his functions as a Part-time Member; or
(e) has so abused his position as to render his continuance in office
prejudicial to the public interest.
(2) No Part-time Member shall be removed from his office under clause (d) or clause (e)
of sub-section (1) unless he has been given a reasonable opportunity of being heard in the
matter.
6. (1) The ex officio Member under clauses (i) to (ix) of sub-section (3) of section 3,
shall cease to be a Member of the Commission on his cessation to the service by virtue of
which he was appointed as a Member of the Commission.
(2) A Member nominated under sub-clause ( i) of clause ( d) of sub-section ( 3) of
section 3, shall cease to be Member of the Commission on removal of his name from the
register of the State Council.
(3) The Chairperson, Vice-Chairperson or any other Member appointed under any
casual vacancy in the Commission under sub-section (3) of section 3 shall hold office only
for the remainder of the term of the Member in whose place he has been appointed.
7. (1) The Commission shall meet at least once in every quarter at such time and place
as may be decided by the Chairperson, and shall observe such rules of procedure in regard
to the transaction of business at its meetings in the manner as may be prescribed by the
Central Government.
Term of
office and
conditions of
service of
Members.
Resignation
and removal
of Members.
Cessation of
membership
and filling up
of casual
vacancy of
Member.
Meetings of
Commission.
Sec. 1] THE GAZETTE OF INDIA EXTRAORDINARY   
  
prescribed by the Central Government on biennial rotation of professions by a 
committee comprising of Chairperson, Vice-Chairperson and the ex officio 
Member under sub-clause (ii) of clause (c); and 
(iii) two persons, representing charitable institutions engaged in education 
or services in connection with any recognised category, having such 
qualifications and experience as may be prescribed by the Central Government, 
to be nominated by the Central Government. 
4. (/) The Chairperson, Vice-Chairperson of the Commission and the Part-time Member 
nominated under sub-clauses (1), (i7) and (iii) of clause (d) of sub-section (3) of section 3 
shall hold office for a term not exceeding two years from the date on which they enter upon 
their office and shall be eligible for re-nomination for a maximum period of two terms. 
(2) The salaries and allowances payable to, and other conditions of service of, the 
Chairperson and Vice-Chairperson of the Commission shall be such as may be prescribed by 
the Central Government. 
(3) The Part-time Member nominated under sub-clauses (1), (ii) and (iii) of clause (d) of 
sub-section (3) of section 3 shall receive such travelling and other allowances as may be 
prescribed by the Central Government. 
5. (J) Notwithstanding anything contained in sub-section (/) of section 4, the 
Chairperson, Vice-Chairperson of the Commission and the Part-time Member nominated 
under sub-clauses (1), (ii) and (ii7) of clause (d) of sub-section (3) of section 3 may— 
(2) relinquish his office by giving in writing to the Central Government notice of 
not less than three months; or 
(ii) be removed from his office if he— 
(a) has been adjudged insolvent; or 
(b) has been convicted of an offence which, in the opinion of the Central 
Government, involves moral turpitude; or 
(c) has become physically or mentally incapable of acting as a member; or 
(d) has acquired such financial or other interest as is likely to affect 
prejudicially his functions as a Part-time Member; or 
(e) has so abused his position as to render his continuance in office 
prejudicial to the public interest. 
(2) No Part-time Member shall be removed from his office under clause (d) or clause (e) 
of sub-section (/) unless he has been given a reasonable opportunity of being heard in the 
matter. 
6. (1) The ex officio Member under clauses (i) to (ix) of sub-section (3) of section 3, 
shall cease to be a Member of the Commission on his cessation to the service by virtue of 
which he was appointed as a Member of the Commission. 
(2) A Member nominated under sub-clause (i) of clause (d) of sub-section (3) of 
section 3, shall cease to be Member of the Commission on removal of his name from the 
register of the State Council. 
(3) The Chairperson, Vice-Chairperson or any other Member appointed under any 
casual vacancy in the Commission under sub-section (3) of section 3 shall hold office only 
for the remainder of the term of the Member in whose place he has been appointed. 
7. (1) The Commission shall meet at least once in every quarter at such time and place 
as may be decided by the Chairperson, and shall observe such rules of procedure in regard 
to the transaction of business at its meetings in the manner as may be prescribed by the 
Central Government. 
Term of 
office and 
conditions of 
service of 
Members. 
Resignation 
and removal 
of Members. 
Cessation of 
membership 
and filling up 
of casual 
vacancy of 
Member. 
Meetings of 
Commission.
6 THE GAZETTE OF INDIA EXTRAORDINARY [P ART II—
(2) The Chairperson shall preside over the meeting of the Commission and if, for any
reason, he is unable to attend the meeting of the Commission, the Vice-Chairperson shall
preside over the meeting.
(3) One-half of the total number of Members of the Commission including the
Chairperson or Vice-Chairperson shall constitute the quorum and all decisions of the
Commission shall be taken by a majority of the Members, present and voting; and in the
event of equality of votes, the Chairperson or in his absence, the Vice-Chairperson shall
have a second or casting vote.
8. No act or proceeding of the Commission shall be invalidated merely by reason of —
(a) any vacancy in, or any defect in the constitution of, the Commission; or
(b) any defect in the appointment of a person acting as a Member of the
Commission; or
(c) any irregularity in the procedure of the Commission not affecting the merits
of the case.
9. (1) Subject to such rules made by the Central Government in this behalf, the Central
Government shall provide a Secretariat to the Commission which shall consist of a Secretary
and other officers as it may think necessary for the efficient performance of its functions
under this Act.
(2) The salaries and allowances payable to, and other conditions of service of, the
Secretary and other officers of the Commission shall be such as may be prescribed by the
Central Government.
(3) The Secretariat of the Commission shall also provide Secretarial assistance to the
Professional Council and the Advisory Council.
10. (1) The Commission shall, by notification, constitute Professional Council for
every recognised category and shall consist of a president and members, not less than four
and not exceeding twenty-four, representing each profession in the recognised category
having such qualifications and experiences as may be prescribed by the Central Government:
Provided that where there is more than one profession represented in a Professional
Council, the president shall rotate biennially amongst the professions in the recognised
category.
(2) Where there is no person from a particular recognised profession represented in
the Commission, if the Commission is of opinion that the decision taken by it affects that
profession, it may, before taking any decision, give an opportunity of being heard to that
profession through the related Professional Council.
(3) The president and the member of the Professional Council shall be a registered
professional of the respective category.
11. (1) It shall be the duty of the Commission to take all such steps as it may think fit for
ensuring coordinated and integrated development of education and maintenance of the
standards of delivery of services under this Act and for the purposes of performing its
functions, the Commission may—
(a) frame policies and standards for the governance of allied and healthcare
related education and professional services;
(b) regulate the professional conduct, code of ethics and etiquette to be observed
by the allied and healthcare professionals by or under this Act;
(c) create and maintain an up-to-date online and live Central Register with details
of academic qualifications institutions, training, skill and competencies of allied and
healthcare professionals related to their profession as specified in the Schedule;
Vacancies, etc.,
not to
invalidate
proceedings of
Commission.
Officers and
other
employees of
Commission.
Professional
Councils.
Functions of
Commission.
THE GAZETTE OF INDIA EXTRAORDINARY [Parr I]—     
Vacancies, etc., 
not to 
invalidate 
proceedings of 
Commission. 
Officers and 
other 
employees of 
Commission. 
Professional 
Councils. 
Functions of 
Commission. 
(2) The Chairperson shall preside over the meeting of the Commission and if, for any 
reason, he is unable to attend the meeting of the Commission, the Vice-Chairperson shall 
preside over the meeting. 
(3) One-half of the total number of Members of the Commission including the 
Chairperson or Vice-Chairperson shall constitute the quorum and all decisions of the 
Commission shall be taken by a majority of the Members, present and voting; and in the 
event of equality of votes, the Chairperson or in his absence, the Vice-Chairperson shall 
have a second or casting vote. 
8. No act or proceeding of the Commission shall be invalidated merely by reason of — 
(a) any vacancy in, or any defect in the constitution of, the Commission; or 
(6) any defect in the appointment of a person acting as a Member of the 
Commission; or 
(c) any irregularity in the procedure of the Commission not affecting the merits 
of the case. 
9. (1) Subject to such rules made by the Central Government in this behalf, the Central 
Government shall provide a Secretariat to the Commission which shall consist of a Secretary 
and other officers as it may think necessary for the efficient performance of its functions 
under this Act. 
(2) The salaries and allowances payable to, and other conditions of service of, the 
Secretary and other officers of the Commission shall be such as may be prescribed by the 
Central Government. 
(3) The Secretariat of the Commission shall also provide Secretarial assistance to the 
Professional Council and the Advisory Council. 
10. (J) The Commission shall, by notification, constitute Professional Council for 
every recognised category and shall consist of a president and members, not less than four 
and not exceeding twenty-four, representing each profession in the recognised category 
having such qualifications and experiences as may be prescribed by the Central Government: 
Provided that where there is more than one profession represented in a Professional 
Council, the president shall rotate biennially amongst the professions in the recognised 
category. 
(2) Where there is no person from a particular recognised profession represented in 
the Commission, if the Commission is of opinion that the decision taken by it affects that 
profession, it may, before taking any decision, give an opportunity of being heard to that 
profession through the related Professional Council. 
(3) The president and the member of the Professional Council shall be a registered 
professional of the respective category. 
11. (/) It shall be the duty of the Commission to take all such steps as it may think fit for 
ensuring coordinated and integrated development of education and maintenance of the 
standards of delivery of services under this Act and for the purposes of performing its 
functions, the Commission may— 
(a) frame policies and standards for the governance of allied and healthcare 
related education and professional services; 
(b) regulate the professional conduct, code of ethics and etiquette to be observed 
by the allied and healthcare professionals by or under this Act; 
(c) create and maintain an up-to-date online and live Central Register with details 
of academic qualifications institutions, training, skill and competencies of allied and 
healthcare professionals related to their profession as specified in the Schedule;
SEC. 1] THE GAZETTE OF INDIA EXTRAORDINARY 7
(d) provide scope of practice of each profession keeping in view, inter alia, need
for task shifting;
(e) provide basic standards of education, courses, curricula, physical and
instructional facilities, staff pattern, staff qualifications, quality instructions, assessment,
examination, training, research, continuing professional education, maximum tuition
fee payable in respect of various categories, proportionate distribution of seats and
promote innovations in categories in the manner as may be specified by regulations;
(f) provide the allied and healthcare qualifications to be obtained by allied and
healthcare professionals, including the name of the course, entry criteria, duration and
such other particulars as may be specified by regulations;
(g) provide for uniform entry examination with common counselling for admission
into the allied and healthcare institutions at the diploma, undergraduate, postgraduate
and doctoral level in the manner as may be specified by regulations;
 ( h) provide for exit or licensing examinations for allied and healthcare
professionals for professional practice or entrance into postgraduate or doctoral level
and National Teachers Eligibility Test for academicians in the manner as may be
specified by regulations;
(i) provide strategic framework for rational deployment of skilled manpower,
performance management systems, task shifting and associated career development
pathways for allied and healthcare professionals;
(j) provide minimum standards framework for machineries, materials and services;
(k) take such measures, as may be necessary, to ensure compliance of the
guidelines for their effective functioning by the State Councils under this Act in the
manner as may be specified by regulations;
(l) constitute committees or engage independent experts for technical advice
related to any of the professions as listed in the Schedule for the efficient discharge of
the functions of the Commission;
(m) hold an Annual Meeting of the Commission with the National Medical
Commission constituted under section 3 of the National Medical Commission
Act, 2019 and the Central Council constituted under section 3 of the Homoeopathy
Central Council Act, 1973;
(n) perform such other functions as may be entrusted to it by the Central
Government or as may be necessary to carry out the provisions of this Act.
(2) The Commission may delegate such of its functions to the Professional
Council as it think necessary.
12. (1) The Central Government shall constitute an Advisory Council to be known as
National Allied and Healthcare Advisory Council to advise the Commission on the issues
relating to allied and healthcare professionals.
(2) The Advisory Council shall consist of the following persons, namely:-—
(i) Chairperson of the Commission—Chairperson;
(ii) all Members of the Commission—ex officio member;
(iii) Principal Secretary dealing with medical education or his nominee from each
State—member;
(iv) Chairperson of the State Council—member; and
(v) Principal Secretary dealing with medical education or his nominee representing
each Union territory—member.
30 of 2019.
59 of 1973.
National
Allied and
Healthcare
Advisory
Council.
Sec. 1] THE GAZETTE OF INDIA EXTRAORDINARY     
(d) provide scope of practice of each profession keeping in view, inter alia, need 
for task shifting; 
(e) provide basic standards of education, courses, curricula, physical and 
instructional facilities, staff pattern, staff qualifications, quality instructions, assessment, 
examination, training, research, continuing professional education, maximum tuition 
fee payable in respect of various categories, proportionate distribution of seats and 
promote innovations in categories in the manner as may be specified by regulations; 
(f) provide the allied and healthcare qualifications to be obtained by allied and 
healthcare professionals, including the name of the course, entry criteria, duration and 
such other particulars as may be specified by regulations; 
(g) provide for uniform entry examination with common counselling for admission 
into the allied and healthcare institutions at the diploma, undergraduate, postgraduate 
and doctoral level in the manner as may be specified by regulations; 
(h) provide for exit or licensing examinations for allied and healthcare 
professionals for professional practice or entrance into postgraduate or doctoral level 
and National Teachers Eligibility Test for academicians in the manner as may be 
specified by regulations; 
(4) provide strategic framework for rational deployment of skilled manpower, 
performance management systems, task shifting and associated career development 
pathways for allied and healthcare professionals; 
(7) provide minimum standards framework for machineries, materials and services; 
(k) take such measures, as may be necessary, to ensure compliance of the 
guidelines for their effective functioning by the State Councils under this Act in the 
manner as may be specified by regulations; 
(J) constitute committees or engage independent experts for technical advice 
related to any of the professions as listed in the Schedule for the efficient discharge of 
the functions of the Commission; 
(m) hold an Annual Meeting of the Commission with the National Medical 
Commission constituted under section 3 of the National Medical Commission 
30 of 2019. Act, 2019 and the Central Council constituted under section 3 of the Homoeopathy 
59 of 1973. Central Council Act, 1973; 
(n) perform such other functions as may be entrusted to it by the Central 
Government or as may be necessary to carry out the provisions of this Act. 
(2) The Commission may delegate such of its functions to the Professional 
Council as it think necessary. 
12. (/) The Central Government shall constitute an Advisory Council to be known as 
National Allied and Healthcare Advisory Council to advise the Commission on the issues 
relating to allied and healthcare professionals. 
(2) The Advisory Council shall consist of the following persons, namely:-— 
(i) Chairperson of the Commission—Chairperson; 
(ii) all Members of the Commission—ex officio member; 
(iii) Principal Secretary dealing with medical education or his nominee from each 
State—member; 
(iv) Chairperson of the State Council—member; and 
(v) Principal Secretary dealing with medical education or his nominee representing 
each Union territory—member. 
National 
Allied and 
Healthcare 
Advisory 
Council.
8 THE GAZETTE OF INDIA EXTRAORDINARY [P ART II—
(3) The Advisory Council shall meet once in a year at Delhi as may be decided by the
Chairperson of the Advisory Council.
13. (1) The Commission shall maintain online and live Register of persons in separate
parts in each of the recognised categories to be known as the Central Allied and Healthcare
Professionals' Register which shall contain information including the name of persons and
qualifications relating to any of their respective recognised categories in the manner as may
be specified by regulations.
(2) For the purposes of sub-section ( 1), the Commission may adopt standardised
format for populating and maintaining the Central Register in the manner as may be specified
by regulations.
(3) The Central Register shall be deemed to be a public document within the meaning
of the Indian Evidence Act, 1872 and may be proved by a certified copy provided by the
Commission.
14. Subject to the conditions and restrictions laid down in this Act regarding practice
by person possessing certain recognised allied and healthcare qualifications, every person
whose name is for the time being borne on the Central Register shall be entitled according to
his qualifications to provide any service within the defined scope of practice as an allied and
healthcare professional under this Act and to receive in respect of such service, any expenses,
charges or any fees to which he may be entitled.
15. No person, other than a registered allied and healthcare professional, shall—
(a) hold office as an allied and healthcare professional (by whatever name called)
in Government or in any institution maintained by a local or other authority;
(b) provide service in any of the recognised categories in any State; and
(c) be entitled to sign or authenticate any certificate required by any law for the
time being in force to be signed or authenticated by a duly qualified allied and healthcare
professional.
16. The Commission may, on receipt of the report of registration of a person in a State
Register or on an application in such form and in such manner as may be prescribed by the
Central Government, enter his name in the Central Register.
17. (1) Any person whose name has been entered in the Central Register shall, on an
application made by the person in this behalf in such form and in such manner and on
payment of such fees as may be prescribed by the Central Government, be entitled to get a
certificate of registration.
(2) On receipt o

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