LexThe Telangana Vaccination Act, 1951.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA VACCINATION ACT, 1951.
(ACT NO. XXIV OF 1951.)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, extent and commencement.
2. Definitions.
3. Duties of guardian regarding vaccination of
children.
4. Duty of an unprotected person to get himself
vaccinated.
5. Duty of vaccinator to effect vaccination.
6. Duty of vaccinator to direct attendance for
ascertaining results of vaccination.
7. Action to be taken when vaccination is successful
or unsuccessful.
8. Certificate of unfitness for vaccination and its
renewal.
9. Certificate of insusceptibility to successful
vaccination.
10. Despatch of certificate of successful vaccination.
11. Cancellation of false or incorrect certificate.
12. No fee to be charged for vaccination done at a
vaccination station.
13. Change of residence of unprotected persons or
children.
14. Order for inspection of an unprotected child or
person.
2 [Act No. XXIV of 1951]
15. Delivery of or affixing a notice at the house of a
guardian or person requiring a child or person to
be vaccinated.
16. Penalty for not vaccinating a child within the age
of six months.
17. Other penalties.
18. Penalty for false certificates.
19. Penalties for accepting illegal remuneration.
20. Cognizance of offences under this Act.
21. Rules.
22. Repeal.
THE TELANGANA VACCINATION ACT, 1951.1
ACT No. XXIV OF 1951.
1. (1) This Act may be called 2[the Telangana Vaccination
Act, 1951].
(2) It extends to the whole of 2the State of Telangana.
(3) It shall come into force on the date of its publication
in the 3[Official Gazette].
2. In this Act unless there is anything repugnant in the
subject or context—
(a) “child” means a boy or girl who has not attained the
age of 18 years;
(b) “guardian” means any person who is responsible
for or has accepted or assumed the care of or custody of
any child;
(c) “Government dispensary ” means any allopathic
dispensary which is under the direct or general control of
the Medical and Public Health Department of Government;
(d) “local authority” means—
1. The Andhra Pradesh (Telangana Area) Vaccination Act, 1951
(Act No. XXIV of 1951) , applicable to the Telangana area of the State of
Andhra Pradesh and in force in the combined State, as on 02.06.2014,
has been adapted to the State of Telangana, under section 101 of the
Andhra Pradesh Reorganisation Act, 201 4 (Central Act 6 of 2014) vide.
the Telangana Adaptation of Laws (No.2) Order, 2016 issued in
G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.
2. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.
3. Substituted for the word “Jarida” by the Andhra Pradesh Adaptation
of Laws Order (A.P.A.O.), 1957.
Short title, extent
and
commencement.
Definitions.
2 [Act No. XXIV of 1951]
(i) in any area comprised within the jurisdiction of a
Corporation established under 4[the Greater Hyderabad
Municipal Corporation Act, 1955], such Corporation;
(ii) in any area comprised within the jurisdiction of a
Municipal Committee or Town Committee, such Committee;
(iii) in respect of any other area, the Distric t Board
within whose jurisdiction such area is included or such local
body as the Government may by notification in the 5[Official
Gazette] specify;
(e) “Medical practitioner” means any person registered
under section 12 of 6[the Andhra Pradesh (Telangana Area)
Medical Registration Act, 1348 F.];
(f) “person” means a male or female who has attained
the age of 18 years;
(g) “prescribed” means prescribed by rules made
under this Act;
(h) “unprotected child” means a child who has not—
(i) had small-pox naturally; or
(ii) been successfully va ccinated within the last five
years; or
(iii) been certified under this Act to be insusceptible to
vaccination;
(i) “unprotected person ” means a person who has
not—
4. Substituted by Act No.13 of 2008.
5. Substituted for the word “Jarida” by A.P A.O., 1957.
6. Repealed by Act No.23 of 1968.
Act II of 1956.
Act I of 1348 F.
[Act No. XXIV of 1951] 3
(i) had small-pox naturally; or
(ii) been successfully vaccinated within t he last 5
years; or
(iii) been certified under this Act to be insusceptible to
vaccination;
(j) “vaccination station ” means a place declared as
such from time to time in the prescribed manner as a place
at which vaccination shall be carried out;
(k) “vaccinator”; means—
(i) any medical practitioner, or
(ii) any person possessing the qualifications notified
by the 7[XXX] Medical and Public Health Department for
vaccinator, or
(iii) any Health Inspector, or
(iv) any Health Visitor, or
(v) any Health Sub-Inspector qualified in vaccination.
3. (1) The gurdian of an unp rotected child below six
months of age shall have such child vaccinated before it
attains that age at a vaccination station within the prescribed
hours or by a vaccinator employed by the Government or
local authority or by a medical practitioner.
(2) The guardian of an unprotected child who has
completed six months of age and who has resided in 8[the
7. The word “Hyderabad'' was omitted by the AP A.O., 1957.
8. Substituted for the words “the State of Hyderabad” by ibid.
Duties of guardian
regarding
vaccination of
children.
4 [Act No. XXIV of 1951]
area to which this Act extends] for at least one month shall
within one month after that period get such child vaccinated
by a vaccinator empolyed as aforesaid or by a medical
practitioner or take such child or cause it to be taken to a
vaccination station and get it vaccinated.
4. An unprotected person who has resided for one month
9[within the area to which this Act extends] shall within one
month after that period get himself vaccinated by a
vaccinator or at a vaccination station.
5. A vaccinator empolyed by Government or a local
authority to whom any unprotec ted child or unprotected
person is brought or comes for vaccination in accordance
with the provisions of this Act shall with all reasonable
despatch vaccinate the child or person in accordance with
the said provisions and the rules made thereunder.
6. After a child or person has been vaccinated in
acordance with the provisions of this Act, the vaccinator
shall direct the guardian of that child or person to attend on
a subsequent date and at a reasonable hour and place to
be specified by h im for the purpose of in specting and
ascertaining the result of the vaccination.
7. (1) If the vaccinator finds on inspection that the
vaccinaton has been successful h e shall give a certificate of
successful vaccination in the prescribed form.
(2) If the vaccinator finds that the vaccination is wholly
or partly unsuccessful, the guardian of the child or person
concerned shall, if the vaccinator so directs, forth -with have
a revaccinat ion performed by the vaccinator and such
revaccination shall be inspecte d and after inspection dealt
with as in respect of the previous occasion.
9. Substituted for the words “within the State of Hyderabad” by ibid.
Duty of an
unprotected
person to get
himself
vaccinated.
Duty of vaccinator
to effect
vaccination.
Duty of vaccinator
to direct
attendance for
ascertaining
results of
vaccination.
Action to be taken
when vaccination
is successful or
unsuccessful.
[Act No. XXIV of 1951] 5
8. (1) If the vaccinator finds that an unprotected person or
unprotected child is not in a fit state of health to be
vaccinated, he shall deliver to such person or guardian of
such child a certificate in the prescribed form to the effect
that the person or child is not then in a fit state of health for
vaccination.
(2) If the vaccinator is of the rank of a Health Sub -
Inspector, he shall send a copy of the certificate to the
Health Officer.
(3) Such certificate shall remain in force for the period
specified therein not exceeding three months but may be
renewed from time to time if the person or child continues to
be unfit for vaccination.
(4) After the expiration of the period of the certificate or
of the renewed certificate, the guardian of the unprotected
child or unprotected person concerned shall with all
reasonable despatch take steps for the vaccination of the
child or of himself and upon vaccination further action shall,
so far as may be, be taken in the manner provided in the
foregoing provisions of this Act.
9. If any vaccinator finds that any person or child whom
he has thrice vaccinated unsuccessfully is insusceptible to
successful vaccination or that the child or person who is
brought or comes to him for vaccination has already had
small-pox, he shall deliver to the guardian or person
concerned a certificate under his signature in the prescribed
form and the guardian shall not thenceforth be required to
cause the child or the person to get himself to be
vaccinated.
10. Any guardian of an unprotected child or an
unprotected person who procures vaccination of an
unprotected child or of himself by a vaccinator not
Certificate of
unfitness for
vaccination and
its renewal.
Certificate of
insusceptibility to
successful
vaccination.
Despatch of
certificate of
successful
vaccination.
6 [Act No. XXIV of 1951]
employed by the Government or any local author ity shall
forward a certificate of successful vaccination to the
Municipal Health Officer of the area in which he resides or to
the Medical Officer in charge of the Local Government
dispensary or if there is no Municipal Health Officer or a
Government dispensary in the place of residence of the
guardian or unprotected person to the Health Officer of the
district within one month from the date of vaccination.
11. (1) Every District Health Officer, Assistant Health Officer
or Medical Officer in charge o f a M unicipal or Government
dispensary shall be competent to cancel any certificate of
vaccination if he has reason to believe that the entries made
therein are incorrect or that the certificate has been
improperly given in respect of an unprotected child or
unprotected person.
(2) The certificate of vaccination shall on cancellation
under sub-section ( 1) cease to be valid and operative and
after the cancellation of the certificate, notice of the
cancellation and directing vaccination shall be given in the
prescribed form to the person concerned and if the notice is
not complied with, the officer by whom such cancellation
has been made shall be entitled to take action against the
guardian or person concerned under the provisions of this
Act and the rules made thereunder.
12. No fee or remunera tion shall be charged by any
vaccinator employed either by the Government or any local
authority to the guardian of a child or to an unprotected
person for vaccination done, and for any certificate issued in
pursuance of this Act, at a vaccination station.
13. (1) When the residence of an unprotec ted child or
unprotected person is changed—
Cancellation of
false or incorrect
certificate.
No fee to be
charged for
vaccination done
at a vaccination
station.
Change of
residence of
unprotected
persons or
children.
[Act No. XXIV of 1951] 7
in a Municipal area, from one ward of the Municipality
or Corporation to another ward thereof, and
in a non -municipal area, from one town or village to
another town or village,
the guardian of the unprotected child or the unprotected
person, as the case may be, shall within one month of the
change of residence notify the change—
(a) in the case of a Municipal area, to the Municipal
Health Officer,
(b) in the case of other areas to the District Health
Officer, the Assistant Health Officer, the Medical Offi cer in
charge of the Local Government dispensary or to the village
Police Patel,
furnishing full particulars as to the new address of the
unprotected child or unprotected person concerned.
(2) The officers specified in sub -section (1) other than
the poli ce patel shall make arrangemen ts for getting the
unprotected child or calling upon the unprotected person to
be vaccinated as early as possible and the police patel shall
communicate the information received by him to the District
Health Officer for necessary action.
(3) When an unprotected child who has attained the
age of six months leaves the locality before being
vaccinated the matter shall be reported by the District Health
Officer to the District or Municipal Health Officer concerned
for taking steps for the vaccination of the child.
14. If the President of the District Board, Municipal
Corporation, Municipal Committee or Town Committee, the
District Health Officer, the Municipal Health Officer, the
Assistant Health Officer or the Medical Officer incharge of
Order for
inspection of an
unprotected child
or person.
8 [Act No. XXIV of 1951]
the Government or Municipal dispensary has reason to
believe that there is an unprotected child or unprotected
person in any area within his jurisdiction such President or
officer may , after the village or town in which the house,
where the unprotected child or unprotected person resides ,
is situated, has been duly visited by a vaccinator, call
upon—
(a) the guardian of such unprotected child or
unprotected person to be present for inspection at any time
appointed by him between the hour s of 7 a.m. and 6 p.m.
and to state his age, parentage, place of birth and the
duration of his residence in such area, or
(b) the guardian of an unprotected child in a house to
produce all the children in the house under his guardianship
for inspection at a time appointed by him between the hours
of 7 a.m and 6 p.m. and to state the age, parentage, place
of birth and duration of residence in such area of each of
such children.
15. (1) The President of the District Board, Municipa l
Corporation, Municipal Committee, or Town Committee, the
District Health Officer, the Municipal Health Officer, the
Assistant Health Officer and the Medical Officer in charge of
a Government or Municipal dispensary shall—
(a) if he is aware of the existence of a person or child
who is unprotected and is fit for vaccination, or
(b) if on a notice given under clause (a) of section 14
any person wilfully refuses to be present or any guardian
intentionally refuses to produce any child under his care for
inspection as required by section 14, or
Delivery of or
affixing a notice at
the house of a
guardian or
person requiring a
child or person to
be vaccinated.
[Act No. XXIV of 1951] 9
(c) if after inspection it is proved to the satisfaction of
the President or officer concerned that any person or child is
unprotected and fit for vaccination,
deliver to such person or guardian of the child concerned or
if such delivery is not possible, cause to be affixed at the
house of such person or guardian a notice in the prescribed
form requiring the person or the child, as the case may be,
to be vaccinated at a time and place to be specified in the
said notice.
(2) The unprotected person or guardian of the
unprotected child to whom notice is given in the manner
specified in sub-section (1) shall be bound to comply with it
unless a certificate is produced before the President or other
officer specified in sub -section (1) from a vaccinator to the
effect that such person or child has either been successfully
vaccinated already or is unfit for, or insusceptible to
vaccination.
16. If an unprotected child who has attained the age of six
months after the commencement of this Act remains
unvaccinated, the guardian of the child may be served with
a notice in the prescribed form by a vaccinator employed by
Government or a local author ity and if that notice is n ot
complied with, the guardian of the child concerned shall be
punishable with fine which may extend to fifty rupees.
17. (1) Any guardian of an unprotected child or unprotected
person who contravenes the provisions of or any directions
given under sections 3, 4, 6 , 7, 10, 13 and 14 without
reasonable cause or gives intentionally wrong informaion as
to age, parentage, guardianship, or address of a child under
his care or custody and any vaccinator who neglects to
issue any pres cribed certificate under this Act shall be
punishable with fine which may extend to twenty rupees.
Penalty for not
vaccinating a
child within the
age of six months.
Other penalties.
10 [Act No. XXIV of 1951]
(2) In case of a continuing contravention after a first
conviction under sub -section ( 1) or any non -compliance
after service of notice issued under section 15, the person
concerned shall be liable to a fine not exceeding one
hundred rupees.
18. Whoever wilfully signs or procures the signing or
making of a false certificate or duplicate certificate under
this Act shall be punishable with imprisonment for a term not
exceeding one month or with fine not exceeding one
hundred rupees or with both.
19. If any vaccinator employed by the Government or a
local author ity accepts or ob tains or agrees to accept or
attempts to accept any fee or remunera tion other than that
permitted by rules under this Act , he shall be punishable
with imprisonment which may extend to three years or with
fine or with both.
20. No court shall take cognizance of any offence
punishable under this Act or under any rules made
thereunder unless a complaint in writing specifying the facts
is made against the offender by the President of a District
Board, Municipal Corpor ation, Municipal Committee, or
Town Committee, the District or Municipal Health Officer, the
Assistant Health Officer, the Medical Officer incharge of a
Government, Municipal or District Board Dispensary or any
other prescribed officer.
21. (1) Government may by notification in the 10[Official
Gazette] make rules to carry out the purposes of this Act.
(2) In particular and without prejudice to the generality
of the foregoing power such rules may-
10. Substituted for the word “Jarida” by the A.P.A.O.1957.
Penalty for false
certificates.
Penalties for
accepting illegal
remuneration.
Cognizance of
offences under
this Act.
Rules.
[Act No. XXIV of 1951] 11
(a) provide for the appointment of vaccinators,
(b) determine the qualifications required for
vaccinators, and regulate the grant of certificates and the
course of training for such vaccinators,
(c) provide for the guidance of vaccinators and other
persons supervising the work of vaccination in matters
concerned with the working of this Act,
(d) provide for the guidance of the Superintendent of
the Vaccine Depot established by Government in the
manufacture, storing, testing of lymph, its periodical supply
to the vaccinato rs and maintenance of records of lymph
issued from time to time,
(e) provide for the kind of lymph to be used for vac -
cinations under this Act,
(f) determine the forms and registers to be
maintained by the vaccinato rs as well as the registers of
births in c onnection with their work under the provisions of
this Act,
(g) determine the statements to be sent and the au -
thorities to whom they are to be sent by the vaccinato rs and
by the persons in charge of the registration of births under
any law for the time being in force,
(h) determine the fee or remuneraiion that may be
charged by a vaccinator employed by Government or a
local authority, and
(i) provide for any other matter that is, under this Act,
required to be prescribed.
12 [Act No. XXIV of 1951]
(3) In making a rule under this section Government
may direct that a contravention thereof shall be punishable
with fine not exceeding twenty rupees.
22. All statutory provisions and rules and regulat ions
having the force of law, relating to vaccination, which are
inconsistent with or repetitions of any of the provisions of
this Act, are hereby repealed:
Provided that any appointmen ts made or any
notifications or orders issued under the provisions, rules and
regulations so repealed shall, so far as they are not
inconsistent with this Act, continue in force and be deemed
to be made under this Act.
* * *
Repeal.