The National Commission for Allied and Healthcare Professions Act, 2021

70 sections.

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Section 1 — Short title and commencement.
Section 2 — Definitions.
Section 3 — Constitution and composition of Commission.
Section 4 — Term of office and conditions of service of Members.
Section 5 — Resignation and removal of Members.
Section 6 — Cessation of membership and filling up of casual vacancy of Member.
Section 7 — Meetings of Commission.
Section 8 — Vacancies, etc., not to invalidate proceedings of Commission.
Section 9 — Officers and other employees of Commission.
Section 10 — Professional Councils.
Section 11 — Functions of Commission.
Section 12 — National Allied and Healthcare Advisory Council.
Section 13 — Central Allied and Healthcare Professionals' Register.
Section 14 — Privileges for enrolment on Central Register.
Section 15 — Rights of persons who are enrolled on Central Register.
Section 16 — Registration in Central Register.
Section 17 — Issue of certificate of registration.
Section 18 — Registration of additional qualifications.
Section 19 — Removal of name from Central Register.
Section 20 — Interim Commission.
Section 21 — Search-cum-Selection Committee.
Section 22 — Constitution and composition of State Council.
Section 23 — Terms and conditions of service of Member.
Section 24 — Resignation and removal of Member.
Section 25 — Cessation of membership and filling up of casual vacancy of Member.
Section 26 — Meetings of State Council.
Section 27 — Vacancies, etc., not to invalidate proceedings of State Council.
Section 28 — Officers and other employees of State Council.
Section 29 — Constitution and functions of Autonomous Boards.
Section 30 — Functions of State Council.
Section 31 — Constitution of Advisory Board.
Section 32 — State Allied and Healthcare Professionals' Register.
Section 33 — Registration in State Register.
Section 34 — Issue of duplicate certificates.
Section 35 — Renewal of name of Allied and Healthcare professionals in the State Register.
Section 36 — Removal of name of a person from State Register.
Section 37 — Restoration of name of a person in the State Register.
Section 38 — Recognition of persons offering services prior to commencement of Act.
Section 39 — Recognition of allied and healthcare institutions and reciprocity.
Section 40 — Permission for establishment of new allied and healthcare institutions, new courses of study, etc.
Section 41 — Power to require information from allied and healthcare institutions.
Section 42 — Recognition of allied and healthcare qualifications by State Council.
Section 43 — Withdrawal of recognition.
Section 44 — Failure to maintain minimum essential standards by allied and healthcare institutions.
Section 45 — Grants by Central Government.
Section 46 — National Allied and Healthcare Fund.
Section 47 — Accounts and audit of Commission.
Section 48 — Annual report of Commission.
Section 49 — Returns and information.
Section 50 — Grants by State Government.
Section 51 — State Allied and Healthcare Council Fund.
Section 52 — Accounts and audit of State Council.
Section 53 — Annual report of State Council.
Section 54 — Authentication of orders, etc.
Section 55 — Practice by allied and healthcare professionals.
Section 56 — Penalty for falsely claiming to be entered in Central Register and State Register.
Section 57 — Misuse of titles.
Section 58 — Failure to surrender certificate of registration.
Section 59 — Penalty for contravention of provisions of Act.
Section 60 — Cognizance of offences.
Section 61 — Bar of jurisdiction.
Section 62 — Protection of action taken in good faith.
Section 63 — Direction by Central Government.
Section 64 — Act to have overriding effect.
Section 65 — Power of Central Government to make rules.
Section 66 — Power to make regulations.
Section 67 — Laying of rules and regulations.
Section 68 — Power of State Government to make rules.
Section 69 — Power to remove difficulties.
Section 70 — Power to amend Schedule.