Sikkim act 008 of 2005 : The SIKKIM MEDICAL REGISTRATION ACT,2005

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EXTH,4ORDINARY

FU I] LISTI E D B\'AL-JTI,IORI-I'Y (;li.xril"T'ffi

Friday, 15'r' Decemlret, 2006 GOVERNfiJENT OF SIKKII\4 LAW DEPAFITI!1EN'T

GA.NG]OK

llo. 8 /LD/2006 Dated:14.12.2006 the fo owing Act passed by the Sikki Legislalive Assellb y on 24' day of Felriuary 2005 afd hav ng received assent of the Presiderl orr 23'd Novenlber, 2006 ls i ereby publisi ed tor generat lnlo nat onr-

THE SIKKIM MEDICAL REGISIHATIOt'l ACT,2005

(acT No,8 oF 2005)

AN AC'I

ta cafisolidate the laws lar lhe tegistalion af Medical Practitianers al nbden sciet)tiftc systeftt al tnedici)e ih the Slale af Sikkifi.

BE it enacled by the Legislalurc al Sikkin h) lhe fjftyJilth Yeat af the Fopublic ol lndia as lollaws:

Short title, oxtent 1. (1) Thts Act rnay be cated the Sikkint [4edica1 Regislrat on Act, 20Os and (2) li exterds lo the whoie ol the Slate ol Sikkim_

Comftrencemerrt. (3) lt shal come lnto force o| such date as the State Government may, by notif icatlon, appojnt.

oefjnitiorrs. , 2. ln this Aci, un ess the ooniexl olherwise requlres -

(a) "Council" meafs the Sikl(im Medlca Couacil establlshed underthe Acti

(b) "not ficatlon" means a notiflcalion published n the Oificial Gazeite;

(c) ?egistered pracLitioner'' Trroans any person reglsiered urlderlhe provisions o{ this Acii

(d) "regulations" meaqs regu stions made u|der secUon B2i

(e) 'rules" means ru es macle urlder sectjon 31, Establishmant, 3. (,1) The State GoverLrrnent shall by notiflcation establish a Counci to be Incorporatiorl and called "the Slkklfir lvledlca Coufci " Ior the purposes ol carrying out the Constitutiolr o, provisions of thls Acl.

uoul'lcrl

1

I

menlbersⁱⁿ d6tault^of SJc,r Cou'1cil sha l be a body colporale Lav'ag perp€tJar successio_, and com;on sea ol powe', sLDJecl Io t'e provisions or ll_rs Acl' Io acqu're' noro^ano il;;"; #,;dit;;Jio'"onltu"l and mav be the samo name su.^{and be} sued,

lj1 16" 669n6't 5h6tl co's.s1 o{'lhe lollo\tui19 me'rbers ramely:' la) iour members lo be e ecled llorr snong lhemse vos by re reolcal oracl,ljoners w'o are reglste-ed u'oer th s Acl:

,n, I*i?#0"r" ,o uu e'ec;ed ro n a-ongst lne'nse'ves by l\e '''renbers of rne Fac-lties ol Meo;ci1e oi lhe Univers.ry 6sIab isl_ed by any lart 'o-

the time being ln iorce in tho Slate oi Sikkim;^and

i. ,tnr,'."mO"ri ro oe .o'rr_aleo by I"e Slat6 Governnent' oJt'f^whom'" ' .i., -"t" ."" ol" alal be "or ;nongsl t- ose nol reg'slered u'oer lh's I31 ln ma;ino lo-ninalion -nder c'aJse (c) o'Sub'sect:on (2) tne Srale " i.t"rnrL"i"r,rl rave due regard to t're c'ains oi wone'ano o' olher i'"r"a ",

p,*rt"""ta 'eo'ese;ratlves oi whon 'ave

_ol bee.r elooed

under claLrses (a) and^(b)

f^l i"" "'"iO""i "'O Vice'E'es'oenI

ol Ihe Cot'.]cr snall be elected by^the

m6mbers irom amongsl ihernselves'

,cr i;

"1".iion or tn" pr;sidenl a.d Vic6'Pres'donl and otne'-nenoe's of 1\o . '"' c""".:'a"" , a-"-"ciio tl'e provis ons o'tn s Acl' be l_e o aI sJc* ti'ne a1d f,lace and ln such manner as may be

proscribed by thg'rules'

a lr anv oi tne eleclo-ales r€'gred lo'n Seclion 3 ooes not by sucn date^as- ;;"'"; ;;;;tila ;; u,es, e ect a pe-son io oe a me'rbe'o'tne GoJncrl' tn"'Suta Gor"rna"_i

"hai, by .rot'licalion non'rale Io lhe vaca-cy a 0ersor or-riirieo ioiei""rion rn r€to;;ndthe person so nomlnated shallbe dBonredio i"l ,"-oui "itn" counclias

if he had been d!,rly eleoled by the said

eledorate.

5, The President,Vice'President'and oihor memberc of lhe M€dical Colncil -

"f,irf, "rll."t t" tr'," provisions ol this Act, hold oflicejor^a terrnrot iive years i-rir'ru dutu

"r'tn"ii nomination or election or untillheir successors have- i""" irfv "".i""t"d

tr electod, \/hichever is longer' and shall be eligible ior re-nominltion,'or re-eLeclion as the case may be'

6. LJoon lh€ dearh,.esrqralio. orvacalio. oi o*ice oi any menbers o'.llle, . " ;;;' . ";;t; ;,iol ..""^b"

'ooo "t"o

a neroer o'rhs courci 'n Lrs

Jr"."iv"".'1al.""","leclior, as lne cas€ maybe' ;n accordancewn^.lre Ll,i"irins or suu-secto'⁽²⁾ ol Soct:or 3' and srJc'person shall l'o'd oflice tr the rema.rde'of t_e pe'iod ior which the 'rembo- in wl"ose olaco re Ls appo'nled was aon naled o' elecled

Disqualirications. " fi:1:il:i1'

*

'isqualrlied

'ior b6lns chosen as.andiior:boins'a

rMember of

a) li he isibeen sentenced by a Criminal Courl^Ior an oll€nce lnvolving moral turpitudo and pu;ishable wilh imprisonment lor a term exceeding three

a"ntf'",

"'"n tJnt"ni" not having beon subsequenlly revorsed' quashed or remiited, un;ss h; has' by or;er' which the Staie Gov€Inmenl is

' hereby empowered to mat

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Tarm of Of{ice.

2

Disabilities for continuing^as l1,4ember, Validlty of Proceedirgs. Time ancl place of Meotingand

procedure^at

Meetings^of Council, lb) rl he Ls an undischarged Lnsolvenl; ,ii^:t r,. . oi unso,.o r.:1o ano oec'a'eo D), a co-roetenl c'- '' ioj it te s a *.ole rine o'flcer or servanl oi lhe coJ^c: '

8. li any member, dLJring the period tor which h6-has been nonriFated^or eiecled -

,'.i]r"ol"a "'ra"''

w:tnoul excuse' sL'ic'enl r Il-e op'a:0" o' l rc coL ""'-' 1ro, ,n,"" aoat""rl;/e -neel''lgs o' Ife Cou^cill o' ,., ln_rne c.se oi a nenoe', elecleo -Tde- c'a'se (o) o' 5Jo'se-i'oc r2l ol ' sect,oa 3. ceases lo oe ne_rDer o' ILe FacJ I) o' Ved'ci'e ol the un re"s'l

concerned;

r.l ; tne case o a re-roe'e ecled r_dB' c'ause ar of sLo seclio-^{'2i or} Section 3, ceases to De a

_agisle_eo oIacli] ore': o-

o i;ecomes sublod Io a1l oi lhe d:so-a''lca1'on r e'tio'ed rr 5ecl o ' lnc 'Slale Goverrne_1snal. oeclare';s ollice lo be vaca_t

9, -uo Councilsna Imake s-c1 _egLlalonsasnarbe_ecessa'/,^Il:--l u - aa",ia""^opoa"o'Ihen-eelrgoiLneCoLncr3roIhe"rodeu's_''o"r'_ if," ."-".i":,n'"

"-o""a"e ol any ;gu ation as to the summoning oi a rireelir\g

"il# c"rn"i , n .r,a be lawiui tor lhe President to sunrmon a rnGeli9 ol .r.n',-.r"^{r^o p} u," u, o n r sna'' seer erPeoie t o/ le"e' a9.-ll"i;Jl'l eacl- renbe-; and ai e.ery¹eelrng '' lhe absence o'l"e " esLoe_I ll)t ui*-pi""J""i,

""0 i",he absence 6i both, some other member to t'o choscl tro,i in" in"-f"o pt""ont, shaLl act as Presidenti ard all acts of the Councrl .n"^. l" O"c O"a fV r" voles o' Tajo ly o' Lhe -'re'roers P'ebi¹¹'1 'r', meei no. Ihe lota renbers presenr belng nol ess Lhan s r' a d i'lall :'lc't moet,nis rre P-es.oert'orIre ii'st tlme ber'1g sLa r. naCCilion^tc' rr' : oaa:'_

a ner"6e. o,l-e counci . nav'6 a casi'_9 vole in case of o1/ eqLai'ly c_ \'o- "

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Register Begistralion^of Medical

Praclitioners. Appeals

against

Decision ot Begislrar. 11,'ledical Practltloner's Nante^from

reg ister For misconduct.

12. fhe Regisirar^{sha I} keep a reg ster ol medicai practtioners in such lorm as may be prescribed by rules, ln accordance v/ith the provls ons oi this Act. lt sha I be the duty of lhe Reglstrar und€r ihe orders oi ihe Counc I lo l qua i{ications which any regisiered person may have obtained subsequenl lo ll s regislralion, and 1o slrike oli the names of a I 16qlstered persons who have died 13, (1) Every po son who ro ds a ry of the medicai quallilcat ons ncluded in the Schedu es to the lncilan l/ed oal Councll Act, 1956 ⁽ Cenlra Act 102 of 1956), mav aDp y 1() the Registrar givlng a oon'ect description oi his qua if cailons, \,Ulh the dates on whlc I they were granted, and present hls degree or dlploma with a iee prescr bed in ihe ru es for belDg reglslered under lhe Aci- The Feg strar shal , f satsfled thatthe app icant is enttled io be registered, enter his name n the reglster.

(2) The Councll may retuse lo permil thB regislrat on oi any person who^has been convicted ol a cogr'rizable oifence as deiined^ln the Codo o{ Crlminai ' Procedure, 1989 (Ceniral Act Vof 11898), oranyotherlawforthetlme be ng in force, or who after due inqu ry has been he d gullty by lhe Sikk m

l,4edical Counci or by lhe N4ed]ca Counci ol any other Siaie ln lndia oi

infaraous conduct in any prolessional respecl,

14,(1) Anappea against ihe dec sion oi the Regislral respecl^ng to the ljlst

r€grstrat on or any sul)sequent alteration shall be heard and delermlned by

the Council ln accordance wlth rules rnade by the State Govelnmerrt.

(2) AllV sntry in the register whlch shal be proved to the salisfacllon ol lhe Counci to have been lraudu ently or jncorrectiy made may be deleled^from the reg sler !nder the orders oi the CounciL.

15. (1) li a Medica Praclitloner has been, aiter due inquiry by lhe l\4edica Counc^I lound gu lty of any^m sconduct, the Medical Counci^may -

(a) issue a letter ol warn ng addressed lo sLlch N4edical Practitioner,^or

(b) direcl lhe name oi sLlch Medical Praciitloner -

(i) io be removed irom the reglster lor such period as may be speciiied in lhe direclion, or

(i) to be removed ilorn the register wlihout specijying the period of sLlch lemoval,

Explanation.- For the purposes of lhis secllon "m sconducf' s rall meanl'

(a) the conviciion of lhe Medical Pracliiioner by a crlminal co.lrt lor an ofience wh ch invo ves mora lurp tLlde and which s cogn zable as delineo in the Code ol Crtrninal Proced!re,1898 (Central Act. V ol 1898)' or any oiher^la$r for the time being in iorce;

(b) any conducl v/hich, in ihe oplnion oi the lMedical Counc I is lntamousⁱⁿ relalion io the rnedlcal proiession

2)^The Med cal Counci may, al any subsequeft date, ii it thinks fit, shal on^a declsion to that eflecl oi ihe Central Governrnent under Sub'sectlon^{(2) of} Section 24 ol ihe lndian Medlcal Councll Acl, 1956, direct lhat any name so removed shall be re.entered.

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lnquir ios to^be deemed to^be judicial proceedings, assessot^io MedicalCouncil. tuledicai Council lo heve Po','Jers o? Civil Courts. Benewal^of

Registration. 0ualilled Praotitioners' Oertificate 16, ln ho ding nqulres under th s Act, ihe lledical Councll sha I have ihe same '- .nr.ra

"-" " "r""ad i_ C,'' Co-'ts u'oel-_e Cooe o' C'v P'oced-'e iso8 fcu",tu^{AcI u} o' lg08l wne^ rylng a sLrL'r respecl oi1're iollo\^ing matters namelyt

."1 "-lto'".g

i-'" ar""oa'ce oi ary oerson aTd exa'r'1:ng rrn on oalL:

,hr comoell^_o !]e prooLclo| or docJ,r entc:

Lc; ,ssu,"g o;co-,"'ss^oFs

ro'tne exarrrnatio" ol "\"11esses'

17. A,r 'noL r.es ."de_ 1'.s Acl s_a I oe deer'eo lo be lud cra o oceeo'ag' wll i'

' ii".uo- "oo'

Secliols l03a1d228ofl_e _oiaaPpna'Code

1a' r 1 F.r^tne orroosa o aov,s rq lne Meo cal Cou_ci' o.l qLesl ons o|awaI si lg '" ',,-;'qii' e.oe'o'e I r-e,esna' " aIs-chinqdl"es beanassessorto the edlcal Co!ncilwho has been

'or

not less than ten years an advocate

of a Hioh Courl

,r, ilti.r""r', r.="*o' ad/rses'- e Ved ca 6'o-' ""

6' 6ny 9ug51 6' o' la {'

'_

""

*"r

""

t" i:,." p'esence o'every parlv or perso'r lLe Med'cal coLnc ras bequn^to de, berate astot e;rI-oi'9s e\'ery sucF parlv -o--oerson as alolesa o sl-aroo,_'olreo whal ao/lcerne assesso'ias Lero€'eo' irJ pJV ot p"""n "ha

a so be inforrned' lf in any case the l\4€dicaL c"rl,ii06"" ""t

ua""pt th€ advico oi the assessor on any quesuon as aloresaid.

'19, {- ) roltilnslano'ng a 'rl',_ g conla neo i' Seclor I J eacr reo'cal " ' p*tir'" ," s'a-' pay 'o ine ved ca' coJ' c o r o' be'ore l' e lh'_l/'l' sl oav o' Deceroe' o' eve-y /ea' a enexar 'ee o' Iwo nJ_o'ed rJoee5 fo'

lhe conl rLla_ce o'-19 na-e¹¹lne^-e9 sler'

zt irne renewa''ee's ^oL Ta o De'ole ll^o dLe )alg' he Feg''^'ar s*a '-e-ove

Ihe ;ame olre dolaule' i or lne regisle': Prov'oedlnaille nare.so

,"n"r", .',ry o" '"'""1"_eo iI t e Ieq'sle' o' oay nenl o' IFe * t"l:-'::

'nsuc' ran-e,a^os-o,ecl os-chcondrt'ons as-ndybep'escl'beoo/

lules

20 {l) Ine o/oless on ' ega''y qLa ''ieo red'ca' p acl'l oref ol oL} ouar'ied

raed,ca. p.aCt,r one' , O alv vvo'dS lToOrl._g a peKo .'l recogn leo

0y aw

as anedca pracllro^ero'renoe-ol l_erecl'ca oroiess'o1' s"al'_ea1

i-r"Jic" p,""rltione, teg stered under this Act oI a medical pracUlioner

irno"" nrtiu i" iot rf," tl;6 being borne on the lndian Medjcal Begisler

maintaineO unAer tne lnd an Medlcal CounciL Act' 1956 (Centlal Act

102

oi 1956). ,2, n

"",i i au," uq-''"o b7 a-y Acl^f 'o- d1y'ied'car pracl t onel or neo ca _ oiiii", . ,u'r o" ,"'io 'r ine person s'gr

lng I'e same sl_a ' fave bee-

reorstered ,nde'tr s Act o f is ra-ne s'_a l hale oee_ bo _e or 1' e l_o an

N4;dica Register relerred to ln slrb_s€ctlon (1)'

21. A oerson \ rhose name is lorthe time belng bor'e on ihe lndian l\'4edicaLReg ster

'' 1i,"""i""i ,"o""iit elnai" tl'al"ur co'n"iL nct' 1956' or ol the Modical council ilnv otne_ Stare ir'cd a, sha., oe e'g b e to^no o a1l appo 1r'-ler1as.a p'ysf an SLrgeon oI olher rleo'cal olJice' - ary drspe'sa'v' "rosoLIal'

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Enii ed to^hold Ce,4ain

Appointmenls.

5

Exemptloh From serving On inquest, Etc. Fees payable to memb€rs.

Dlsposal of Fees Publication or list Practitloners. Notice ot death. Penaltles.

Elections to be heldby

distributlve vote- infirmary or ly ng-in hospital, or ln any publlc eslablishmeni, body or institllion, where the modern sc entliic medic ne ls pracl ced.

22. Every Fegistrar oi Deaths on receiving the noUce ol the death of a i,4edical praclilionerreg stered under this Acl shal lorthwilh transit by postto the Registrar appointed under this Act a certificate under hls own hand oi sl.lch death with the particulars oi the tlme and place ot death,

23. Nohailhsiandlng anythin0 jn any other aw for ihe time being in, every person who shall be registered und6r this Act shal be exer'rpi, if h€ so desirgs, from seruing on any inquest or as a iunior under the Code of Crimlnal Procedure,1998 (Central Aci No. V ol 1998).

24, There shall be pa d to lhe members of the Medical Council sr.lch iees {or altBndanc6 and such reasonable traveling expenses as shall fTom time to time be allowed bythe Medical Council and approved bylhe State.Governmonl.

25. All money recelved by the Medical Council as fees under lhis Acl shall bo applied forhe purposes of lhis Act ln accordanco w lh such rules as rnay be made in this behali by the Stato Govelnmoni.

26. (1) The Registrar shall every year on or before thethirtieth day of Juhe shall publish ln lhe Official Gazotte a correct lisl of th6 n6mes and qualllicalions of all practitioners entored in ihe regisier s nce the firsi day of January oJ that year.

2) A copy of the list p!blished under sub-section (1) shatl be evidenc6 in all courls and in judiclalor qLiasl-judlciatproceedingsthat the persons iherein specllied are reglslered accord ng 10 the provisions oi this Act, and the absence of the name ol any person torm such copy shall be evidence, uniil lhe contrary is proved that such person is not registered according to the provisions of thls Act:

Provided thai n the case of any person whos€ name does not appear in s uch copy, a certiiied copy un de I lhe ha nd of ihe Reglstrar oi the entry of the nam6 oi such porson on the regist6r shall be evidence thal suoh person is reg stered under the provisions of,this Actl

27; All e ecrtions under this Aci shall be held accordlng to.the distributive syslenr of votiog

Explanation.- Distrlbutive system ol voling nreans a system of voting.in which every voter shal bo entitled to give as many vo16s as there:are seats. to be filledt Provided thal no voter shall give moro than one vote to any one oandidate; Provided iurther thatno voting paper shall be deemed;to be valid unless ihe voler hasrecorded all the vol6s wh ch he is entitled:to glvs.

28. Whoevertalse y pretends lo be reg stered under th s Act.or nol being regislered under this Acl uses ln connection w lh his name or liUe any words or lotters repres€ntng thal he is so registered sha l, whelher any.person is actually deceived by such pretence or representatlon or nol, be punished in th6 case of a lirst conviction wilh a fine which may ext6nd 10 two thousand rupees and

. in lhe case ol subsequent may conviction wilh Jine $rhlch rnay ext€ndlto i€n lhousand rLJpees,

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Protection^oJ actlon take n in good fallh.

Jurisdi:ction^of'f Civll courts. lPower to ma ke .29. No suit or olher legal proceedirlg shall lie aga nsl the State Government or 1 he Medical Councll or any oiiicer or seNanl oi the State Governmenl^or N/ed cal Councll io. any hing that ls in good laith done or lntended 1o be done under th s Act.

30. No act done in the exerclse of ahy power conferred by or under thls Act on the State Government or tlre Council or the Regislrar shall be questloned n any Civll Court.

31. (1) The State Government, after previous publicalion' may by Notillcalion make ru es io carry oul lhe pLlrposes oi this Aci

2) Ev6ry rule rnade underthis S€cllon sha 'be laid as,soon as may be atter It is made, beiorie the State Leglslalure while lt is in session, and iJ beiore tho expiry oi the session in which il s .So laid, agree n making^any

. modificalion n the rule oi agree that the ru e shall not be made, the ru e rnade ihereailer have etlect only in such modllied Iorm or be of no effect, as the case may.bei howevel thal any such modlfication or annu ment shall be wlthortl prejudice tothe va idity ol anr(hlng previously done Lrnder thal r!le.

32. (1) Subiect 10 the prov s ons oi this Act and the rules made under Section 31, iheCouncil may, withtheprevious approva! 01lhe State Government, ntake rogulat ons lo carry out the provlsions ol this Act.

(2) A I regulaUons made by the Council !nder this Act shall be publlshed in the oflicial Gazette.

(3) lt shall be lawfulior the Siate Governrnenl by Noliiicaiion lo cance or alier any regulalion made under this Act.

33. (1) lf ai any lime il shall appear lo the State GovErnment that the C ouncil has la llod to exercise o r has exceeded or abused any oi th 6 powe rs conlelred upon lt, by or LJnder this Act, or hasJailed to perform any of the dulies n'tposed upon il, by or under this Act, ihe State Government rnay, ii it 'considers suchJaiure,rexcess or abuse to be a sorious characlel, noliiy ihe particuLars thereof^to the Council, andⁱⁱ the Co!ncilJalis^to rem;dy suchdeiauli, excessoTrabuse, wilhin such tlrne as ihe State Governm€nt may iixⁱⁿ thls:b€hali, the State Government may dissolve ihe CounciLand cause all or any ofrthe'powers and duties oilhe Council to be oxelcised or per{omed.by such person andJorsuch perod as t ,may thlnk lit and thereupon the lunds andlpropelly oi the Council shalL vest in ihe State GovBrnment lor the purpose oi thls Act, until a ne\^r Co!ncil shallhave been constituted under Secuon^3.

(2) When the State,Government has disso ved the CoLrncllunder sub-Seclion (1), i1 shalliake sleps as soon as may be conven snt to con slitLJle a new Council undor seclion3, andthercupon theiproperty and lunds reielred to ln Sub-sectlolr⁽¹⁾ shal revert ln lhe Council so consliluted

(3) Notwlthsianding an!4h ng contained in this Act, rL.lLes or regu ations' i, at any time, il shallappear to lhe State Government thatthe Council or any

7

Dilficullles funcllons to be exercised or perfornled by such persoh in such manner andfor such oe.od rolexceeo.rg six n;1.hs a4d sublec. ro suil.- - cordrtionsas rhe Srale Gove.nmerr lh.nks lit,

34. (1\ l, any diitic Lty arise ngiv.igefiecllorhc'p,ovisronso,th,sAcl . consequence ol the Lransllion olthe saiclptovisions belore lhe com,nerceme-l ol ltns Acr, the Slate coverrment may, by r)oificatio. make such prcvisions as appear lo it to be necessary or expeaient tor re -ovhg 'l,e or,iicully.

2) Every notliicaiion issued urder sub_seclion (i)sha as soon as alier it is issued, betaid belore tite State Loqislaiu.e.

A,P.J, ABDUL KALAN],

PFESIDENT.

H.t(. PurkayEsrha {ssJs) L.R..cum-Secretary, Gove rn)ent of sikkirn, Gangtok File No. 16 (82) LD/ 2006 may be

By Order

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