LexThe Manipur Medicare Service Personnel and Medicare Service Instituitions (Prevention of Violence and Damage to Property) Act, 2015
Manipur · state statute
Open in Lexace · Ask the AI about this acti 3 MANIPUR GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY No. 1150 Imphal, Thursday, February 18, 2016 _ (Magha 29, 1937) GOVERNMENT OF MANIPUR SECRETARIAT: LAW & LEGISLATIVE AFFAIRS DEPARTMENT NO-TIFIQATION Imphal, February 18, 2016 N0. 2/34/2015-Leg/L: The following Act of the Legislature, Manipur which received assentof the Governor of Manipuron February 10,201613hereby pubhshed1n the Official Gazette: THE MANIPUR MEDICARE SERVICE PERSONNEL AND MEDICARE SERVICEINSTITUTIONS (PREVENTION OF VIOLENCE AND DAMAGE To PROPERTY)_ ACT, 2015 , _ (MANIPUR ACT NO. 3 OF 2016) AN ACT ‘ , to prevent violence against medicare service personnel and. damage to property to medicare service institutions in the State ofMampur andfor matters connected therewith or incidentaé thereto. BE11 enacted by the LegislatureofMampur1n the Sixty~sixth year ofthe Republic of111th as follows: 1. (1) This Act may be called the Manipur Medicare Service Personnel Short um. and Medicare Service Institutions (Prevention ofViol'ence and Damage Wt“! t to Property) Act, 201 5. (2) It shall extend to the whole of the State of Manipur. (3) It shall come into force op such date as the State Gevemment may, by notification in the official Gazette, appoint. A1#WM‘Jw— I§§ I Definitions 2 2. In this Act, unless the context otherwise requires:- (a). Cb) <c> (d) (6) (3 (h) “medicare service institutions” means institutidns previding medicare to people or providing diagnostic service to people, which are under the control of State Government or Central Government or local bodies or medicare service institutions operated by autonomous bodies or trusts or individuals including maternity homes, clinics, hospitals, nursing homes, diagnostic centres; ‘ “medicare service personnel” includes registered medieal ' practitioners, medical students, registered nurses, nursing students, nursing aids, midwives, paramedical workers, ambulance service providers, diagnostic service providers and any other personnel who work in the premises of medicare service institutions for the purpose oftraining or studies; “medical studen” means a student, who13 undergoing training or studies11:medicalprofession; “nursing student” means "a smdent, who is undergoing waning or studies in nursing profession; ' “offendeT” means any person who either himelf/herself or as a member of a group of persons or organisation commits or attempts to. commit or abets or ineites the commission of violence; ' I “property”’me‘ans any property movable or immovable or medical equipment or medical machinery owned by or in possession of or Under the contfol of any medicare service ' person or medicare service institution; “State” means the State ofManipur; “violence” means activities of causing harm or injury or endangering life or intimidation, obstruction or hindranCe to medical service personnel or causing damage to the property cf medical service instimtion. H4 3.; Any act of violence againstmedicare service person or damageor loiss of property 111.21medicareservice institution, shall be prohibited. |i 4 Any ofi‘ehder, who 00111111115 01 attempts to commit or abets or incites the commission of any act ofvmlence1n contravention' of the provisions 1 Prohibition of I violence ' ‘ Penalty . of section 3, shall be punished.withunprisonment whichmay extend to . I three yeaxs, and with fineIwhich may extend tofifty thousand rupees. 1 i 5.’ Any ofi'ence»eom11fit;ted under: this Act, shall be cughizable and: non-bail'ab—le Land hiable by a (301111 ofthe Chiefliudiciai Magistrate; 1, x ' 6 (1)in addition to the ‘pxmishment specified in section 4,1115 55m shall be liable to pay compensation ofmm the ameunt of damage or 1955 caused to the property, as maybe determined by the Court. (2) Ifthe offender has not paid the compensation i111posed under sub- section (1),theseine sum shallbe recovered as ifit was a fineImpose by a Cburt qf Iewunder Code of Criminal Procedui'e, 19173. 7. The head ofmedicare iseniice in5fitution where the offence has been ‘ committed or his authofized representative shall becompetent to make .3 ‘ complaintunder thisAct withthe law enforcing ainhority. l 4 8, -(I)Whe11everthere15 g vielence against the medieere service or loss ' - ofproperty in a Medicare Institution; the Head ofthe Medicare Institution shallimmediately reportto the SuiteGovernment111 the Health Department withfullpattimflai's ofthe incident. (2) On receipt ofSuch above report, the?State [Goyemmeht shall make an enquiry as to the cause ofthe incident as wellas toidentity the person! persoh5 invelved111 such incident. , (3) 011 enquiry, ifa medicare service personnel orhealth care provider or authofityofthe health carecentre is tbund responsible for commission of mediCal negligenee undei this Act, he shall alsobe deemedto haYe committedan offence underthis Act . 9. The provisions ofthis Act shall bem addition to ahd not in deiogatien Iof any other law for the timebeing1n fotee. ' ' | 1 Chgnizahle offence . 11115111131111”). Q compensation for , loss or'damage - caused to propefiy 1 Authority to. 1116.- complaint negiigience 1 Provisions to he in addition to' ' existing laws . , | 1 4 Pretectioh 01' 3 10 No suit, prosecution or ether legal proceedingsjshall tie against any 3%:32” i" ' officer ofthe State Government for anything Which:15 in 311011 faith done g _ or intended to be done undet this Act. i Power to mime . 1 1. Ifa11y dificulty arises in. giving chest to the provisions ofthis Act,the _diff‘c§‘lfi“ State Government may, by order, make such provisions or give such t V ? direetionslnot inconsistent with the provisions of this Act as may appear : to it .10 be hebessary or expedient for the removal of the difficulty: - Provided that no such po'wetshall be exercised after, the expiry of a 1 period oftwo years from the commencement ofthis Act. Printed at the Directorate of Printing & Stationery, Government of Manipur/305—C/1 8-02—2016.