All-India Institute of Medical Sciences (Amendment) Act, 20021
| [Act 24 of 2002, Repealed by Act 23 of 2016*] | [24th May, 2002] |
An Act further to amend the All-India Institute of Medical Sciences Act, 1956
Be it enacted by Parliament in the Fifty-third Year of the Republic of India as follows:-
1 Received the assent of the President on 24-5-2002 and published in the Gazette of India, Extra., Part II, Section 1, dated 27-5-2002, pp. 1-2, No. 27.
* Ed.: Act 24 of 2002 repealed by Act 23 of 2016, S. 2 & Sch. I. See also S. 4 of the Repealing and Amending Act, 2016:
"4. Savings.- The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to;
and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;
nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment hereby repealed;
nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force."
1. Short title and commencement.-(1) This Act may be called the All-India Institute of Medical Sciences (Amendment) Act, 2002.
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
2. Substitution of new section for Section 23.-For Section 23 of the All-India Institute of Medical Sciences Act, 1956 (25 of 1956) (hereinafter referred to as the principal Act), the following section shall be substituted, namely:-
"23. Recognition of medical, dental and nursing qualifications granted by the Institute.-Notwithstanding anything contained in the Indian Medical Council Act, 1956 (102 of 1956), the Dentists Act, 1948 (16 of 1948) and the Indian Nursing Council Act, 1947 (48 of 1947), the medical, dental or nursing degrees or diplomas, as the case may be, granted by the Institute under this Act shall be recognised-
(a) medical qualifications for the purpose of the Indian Medical Council Act, 1956 (102 of 1956) and shall be deemed to be included in the First Schedule to that Act;
(b) dental qualifications for the purpose of the Dentists Act, 1948 (16 of 1948) and shall be deemed to be included in the Schedule to that Act; and
(c) nursing qualifications for the purpose of the Indian Nursing Council Act, 1947 (48 of 1947) and shall be deemed to be included in the Schedule to that Act.".
3. Substitution of new section for Section 24.-For Section 24 of the principal Act, the following section shall be substituted, namely:-
"24. Grant of medical, dental or nursing degrees, diplomas, etc. by the Institute.-Notwithstanding anything contained in any other law for the time being in force, the Institute shall have power to grant medical, dental or nursing degrees, diplomas and other academic distinctions and titles under this Act.".