| [Goa Act No. 13 of 1989] | [5th June, 1989] |
An Act further to amend the Goa Public Health Act, 1985.
Be it enacted by the Legislative Assembly of Goa in the Fortieth Year of the Republic of India as follows:-
1. Short title, extent and commencement.- (1) This Act may be called the Goa Public Health (Amendment) Act, 1989.
(2) It shall come into force at once.
2. Amendment of section 53.- In sub-section (1) of section 53 of the Goa, Daman and Diu Public Health Act, 1985 (Act 25 of 1985),-
(i) for clause (v), the following clause shall be substituted, namely:-
"(v) should be removed to hospital or other place at which patients suffering from such disease are received for treatment,
the Health Officer may remove such person or cause him to be removed to such hospital or place";
(ii) for clause (vii) the following shall be substituted, namely:-
"(vii) In the case of a person who is found to be positive for acquired imuno deficicncy syndrome by serological test, the Government may isolate such person for such period and on such conditions as may be considered necessary and in such Institution or ward thereof as may be prescribed.";
(iii) in clause (xv) the following proviso shall be inserted at the end, namely:-
"Provided that in the case of an emergency, where blood transfusion is deemed necessary without waiting for the report of ELIZA test, written consent of the patient or guardian or relative shall be obtained before such blood transfusion.".