Uttarakhand act 003 of 1917 : The UNITED PROVINCES MEDICAL ACT, 1917

114

Lka;qDr izkUr fpfdRlk vf/kfu;e] 1917 ¿la0 izk0 vf/kfu;e la[;k 03] o'kZ 1917À

THE UNITED PROVINCES MEDICAL ACT, 1917

[U. P. Act No. III of 1917]

115

Lka;qDr izkUr fpfdRlk vf/kfu;e] 1917

1

¿la;qDr izkUr vf/kfu;e la[;k 3] o'kZ 1917À ¼la0 izk0 vf/kfu;e la[;k 5] o'kZ 1922½ ¼la0 izk0 vf/kfu;e la[;k 4] o'kZ 1931 }kjk la"kksf/kr

xoZesUV vkWQ bf.M;k ¼,MsIVs"ku vkWQ bf.M;u ykWt½ vkMZj] 1937 }kjk vuwdwfyr rFkk ifj'd̀rA

,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk vuwdwfyr rFkk ifj'dr̀A mŸkj izns"k fo/kku lHkk us fnuk¡d 16 fnlEcj] 1955 bZ0 rFkk mŸkj izns"kh; fo/kku ifj'kn~ us fnuk¡d 21 fnlEcj] 1955 bZ0 dks cSBd esa Lohdr̀ fd;kA ¿ys¶VhusUV xoZuj us 21 ebZ 1917 rFkk xoZuj tujy us 19 tqykbZ 1917 dks Lohdr̀ iznku dh rFkk xoZesUV vkWQ bf.M;k ,sDV] 1915 bZ0 dh /kkjk 81 ds v/khu 04 vxLr] 1917 dks izdkf"kr

2

gqvkAÀ Lk;aqDr izkUr eas dfri; fpfdRlk O;olkf;;ksa ds jftLVªhdj.k dh O;oLFkk djus ds fy,

vf/kfu;e

;g b'Vdj gS fd la;qDr izkUr eas dfri; fpfdRlk O;olkf;;ksa d s jftLVªhdj.k dh O;oLFkk dh tk; %

vr% ,rn~}kjk fuEufyf[kr vf/kfu;e cuk;k tkrk gS &

izkjfEHkd

1&& ¼1½ ;g vf/kfu;e Lka;qDr izkUr fpfdRlk vf/kfu;e] 1917 dgyk,xkA laf{kIr uke] foLrkj rFkk izkjEHk

¼2½ ¿bldk foLrkj lEiw.kZ mŸkj izns"k eas gksxkAÀ

3

¼3½

4

/kkjk,a 30 rFkk 32 ml fnuk¡d rd] tks ¿jkT; ljdkjÀ

5

¿ljdkjh xtVÀ

6

eas vf/klwpuk }kjk rnFkZ fu;r djsxh] izoŸ̀k u gksxhA 2&& bl vf/kfu;e eas %& ifjHkk'kk,a ¼d½ in ^^fpfdRlk vf/kfu;eksâ ^ ls esfMdy ,sDV] 1958 rFkk mls la"kksf/kr djus okys vf/kfu;e vfHkizsr gS(

¼[k½ in ^^ifj'kn~̂ ^ ls /kkjk 3 ds v/khu LFkkfir ifj'kn~ vfHkizsr gS( vkSj ¼x½ in ^^jftLVªhdr̀ fpfdRlk O;olk;h^^ ls bl vf/kfu;e ds micU/kksa ds v/khu jftLVªhd̀r O;fDr vfHkizsr gSA

1- mn~ns";ksa vkSj dkj.kksa ds fooj.k ds fy, xtV] 1916] Hkkx 7] i`'B 28 nsf[k;sA 2- xtV 1917] Hkkx 7] i'̀B 875 nsf[k,A

3- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk /kkjk 1 dh mi/kkjk ¼2½ ds fy, izfrLFkkfirA 4- /kkjk 30] tuojh] 1919 ls izoÙ̀k gqbZ] xtV 1918] Hkkx 1] ì'B 289 eas vf/klwpuk la[;k 165@ikap&19] fnukad 2 vizSy] 1918 nsf[k;s rFkk /kkjk 32] 19 flrEcj] 1941 ls izòÙk gqbZ] xtV 1941] Hkkx 1] ì'B 442 eas vf/klwpuk la[;k ,u&161@ikap&601] fnukas 19 flrEcj] 1941 nsf[k;sA 5- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk "kCn ¼izksfofU"ky; xouZesUV½ ds fy, izfrLFkkfir] tks fd ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk "kCn ¼yksdy xouZesUV½ ds fy, izfrLFkkfir A 6- ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk ^^xtV^^ ds fy, izfrLFkkfirA

116

¿la0 izk0 fpfdRlk vf/kfu;e] 1917À ¿/kkjk 3&4À mŸkj izns"k fpfdRlk ifj'kn~

3&& ,d ifj'kn~ LFkkfir dh tk,xh vkSj og ^^¿mŸkj izns"kÀ

3

fpfdRlk ifj'kn~̂ ^ dgyk,xh rFkk og ifj'kn~ ,d fuxfer fudk; gksxh vkSj mldk "kk"or mŸkjkf/kdkj gksxk rFkk mldh ,d lkekU; eqnzk gksxh vkSj mDr uke ls og okn yk ldsxh rFkk mlds fo:) okn yk;k tk ldsxkA

mŸkj izns"k fpfdRlk

ifj'kn~ dh LFkkiuk

4&& mDr ifj'kn~ ds rsjg

1

lnL; gksaxs] tks fuEufyf[kr jhfr ls fu;qDr fd, tk,axs( vFkkZr~ %&

ifj'kn~ dk laxBu

¼d½ ,d v/;{k] tks ¿jkT; ljdkjÀ

5

}kjk uke&funsZf"kr fd;k tk,xk( ¼[k½ ik¡p lnL;] tks ¿jkT; ljdkjÀ

5

}kjk uke&funsZf"kr fd;s tk;saxs( ¿¼x½ ,d lnL;] tks y[kuÅ fo"ofo|ky; dh dk;Zdkfj.kh ifj'kn~ }kjk fuokZfpr fd;k tk,xk(À

2

¼?k½ ,d lnL;] tks ,sls fpfdRlk O;olkf;;ksa }kjk fuokZfpr fd;k tk,xk] tks & ¼,d½ fpfdRlk vf/kfu;eksa ds v/khu jftLVªhdr̀ gks ;k dydŸkk] eqEcbZ] psUubZ ;k ykgkSj fo"ofo|ky;ksa ds MkDVj] cSpyj ;k ykslsfU"k;sV vkWQ esfMflu ;k ekLVj vkWQ vkClVsfVªDl vFkok ekLVj] cSpyj ;k ykblsfU"k;sV vkWQ ltZjh gks(

¼nks½ ¿mŸkj izns"kÀ

3

eas jg jgs gksa vkSj bl vf/kfu;e ds v/khu jftLVªhd̀r gks ;k izFke fuokZpu dh n"kk eas] bl izdkj jftLVªhdr̀ gksus ds fy, vgZ gks( vkSj ¼rhu½ ¿¿ljdkjÀ

4

dh lsok easÀ

5

gks( ¼³½ nks lnL;] tks fd fpfdRlk O;olkf;;ksa }kjk fuokZfpr fd, tk,axs] tks ¿¿ljdkjÀ

4

dh lsok easÀ

5

u gks fdUrq vU;Fkk [k.M ¼?k½ eas fofgr jhfr ls vgZ gks( ¼p½ ,d lnL;] tks fd fpfdRlk O;olkf;;ksa }kjk fuokZfpr fd;k tk,xk] tks [k.M ¼?k½ ds mi[k.M ¼,d½ eas fofgr jhfr ls vgZ u gksrs gq, (& ¼,d½ ¿mŸkj izns"kÀ

3

eas jg jgs gksa vkSj bl vf/kfu;e ds v/khu jftLVªhdr̀ gks ;k izFke fuokZpu dh n"kk eas bl izdkj jftLVªhd`r gksus ds fy, vgZ gksa( vk ¼nks½ ¿ljdkjÀ

4

dh lsok easÀ

5

gks( ¼N½ ¿nks lnL;À

6

] tks ,sls fpfdRlk O;olkf;;ksa }kjk fuokZfpr fd, tk,axs] tks ljdkj dh lsok eas u gks fdUrq vU;Fkk [k.M ¼p½ eas fofgr jhfr ls vgZ gks( ¼t½ ,d lnL;] tks ¿bykgkckn rFkk y[kuÅ fo"ofo|ky;ksaÀ

7

ds fpfdRlk Lukrdksa }kjk fuokZfpr fd;k tk,xk % 1- lnL;kas dh la[;k vc c<+dj iUnzg gks x;h gS ¿bl /kkjk dh mi/kkjk ¼2½ ds vuqlkj fd;k x;k izfrLFkkfir nsf[k;sÀ

2- la0 vk0 vf/kfu;e la[;k 4] 1931 dh /kkjk 1 ¼1½ }kjk [k.M ¼x½ fudkyk x;k Fkk vkSj ;g [k.M tks la0izk0 vf/kfu;e la0 5] 1922 dh /kkjk 2 ¼1½ ds }kjk [k.M ¼?k½ ds :Ik eas vUrfoZ'V fd;k x;k Fkk] iwoksZDr vf/kfu;e dh /kkjk 2 ¼2½ [k.M ¼x½ ds :Ik eas la[;kfdr fd;k x;k FkkA 3- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼;qukbVsM izksfoUlst½ ds fy, izfrLFkkfirA 4- ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk lfoZl vkWQ xouZesUV½ ds fy, izfrLFkkfirA 5- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼dzkmu½ rFkk "kCn ^jkT; ljdkj *¼yksdy xouZesUV½ ds fy, izfrLFkkfir A

6- la0 vk0 vf/kfu;e la[;k 4] 1931 dh /kkjk 2 ¼2½ }kjk ^^,d lnL;^^ ds fy, izfrLFkkfirA 7- la0 vk0 vf/kfu;e la[;k 5] 1922 dh /kkjk 2 ¼2½ }kjk ^^bykgkckn fo"ofo|ky;^^ ds fy, izfrLFkkfirA

117

¿la0 izk0 fpfdRlk vf/kfu;e] 1917À ¿/kkjk 5&9À ¼2½ izfrcU/k ;g fd bl vf/kfu;e ds izkjEHk ls ik¡p o'kZ chr tkus ij ¿bykgkckn rFkk y[kuÅ fo"ofo|ky;ksaÀ

3

ds fpfdRlk Lukrdksa }kjk ,d ds ctk; nks lnL; fuokZfpr fd, tk,axs vkSj rRi"pkr~ mDr ifj'kn~ ds lnL; ¿pkSngÀ

4

ds ctk; ¿iUnzgÀ

5

gksaxsA 5&& ;fn /kkjk 4 eas fufnZ'V dksbZ fuokZpd fudk;k /kkjk 10 eas fufnZ'V fdlh fjfDr dh n"kk eas rhu eghus ds Hkhrj vkSj fdlh vU; n"kk eas ml fnuk¡d rd] tks /kkjk 34 ¼2½ ¼d½ ds v/khu cuk, x, fu;e }kjk rnFkZ fofgr fd;k tk,] fdlh O;fDr dks ifj'kn~ dk lnL; gksus ds fy, fuokZfpr u djs rks ¿jkT; ljdkjÀ

1

mlds LFkku ij lnL; uke&funsZf"kr djsxh vkSj bl izdkj uke&funsZf"kr O;fDr ,slk lnL; le>k tk,xk] ekuks og ,sls fudk; }kjk ;Fkkfof/k fuokZfpr fd;k x;k gksA

fuokZpu u gksus ij

lnL;ksa dk uke&funsZ"ku

6&& ¼1½ dksbZ O;fDr ifj'kn~ dk lnL; fuokZfpr ;k uke&funsZf"kr fd, tkus ds fy, vugZ gksxk] ;fn &

lnL;rk ds fy, vugZrk,a

¼d½ og bl vf/kfu;e ds v/khu jftLVªhd̀r u gks(

¼[k½ mls fdlh n.M U;k;ky; }kjk fdlh ,sls vijk/k ds fy,] tks N% eghus ls vf/kd vof/k ds dkjkokl ds n.M ls n.Muh; gks] dkjkokl dk ;k fuokZlu dk n.M fn;k x;k gks vkSj ckn eas ,sls n.M dks myV u fn;k x;k gks ;k mldk ifjgkj u dj fn;k x;k gks vkSj ,sls n.M ds dkj.k ml O;fDr dh vugZrk dk ,sls vkns"k }kjk] ftls ¿jkT; ljdkjÀ

1

;fn og Bhd le>s rks rnFkZ djus ds fy, ,rn~}kjk l"kDr gS] ifjgkj u fd;k x;k gks( ¼x½ og vuqeqDr fnokfy;k gks(

¼?k½ og fdlh l{ke U;k;ky; }kjk fodr̀ fpŸk fu.khZr gqvk gks % izfrcU/k ;g gS fd bl vf/kfu;e ds v/khu izFke fuokZpu gksus ij vkSj izFke uke&funsZ"ku fd, tkus dh n"kk eas] mi/kkjk ¼1½ dk [k.M ¼d½ bl izdkj i<+k tk,xk] ekuks og bl :Ik eas gks &

^^og bl vf/kfu;e ds v/khu jftLVªhd̀r fd, tkus ds fy, vgZ u gksA^^ 7&& ifj'kn~ ds lnL; ds :Ik eas fuokZfpr ;k uke&funsZf"kr izR;sd O;fDr dk uke ¿jkT; ljdkjÀ

1

}kjk ¿ljdkjh xtVÀ

2

eas izdkf"kr fd;k tk,xkA lnL;ksa ds ukeksa dk izdk"ku

8&& ifj'kn~ fdlh lnL; dks ifj'kn~ dh cSBdksa eas N% eghus ls vuf/kd vof/k rd ds fy, vuqifLFkr jgus dh vuqKk ns ldsxhA

lnL;kas dh vuqifLFkfr

NqV~Vh

9&& ¼1½ ifj'kn~ ds fdlh ,sls lnL; ds ckjs eas %& vkdfLed fjfDr;ksa dk gksuk

¼d½ tks vius uke&funsZ"ku ;k fuokZpu ds fnuk¡d ls ,d eghus ds Hkhrj in Lohdkj u djs( 1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izksfofU"k;y xouZesUV½ ds fy, izfrLFkkfir] tks fd ,MsIVs"ku vkWQ ykWt vkMZj] 1939 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfirA

2- ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk ^^xtV^^ ds fy, izfrLFkkfirA

3- la0 vk0 vf/kfu;e la[;k 5] 1922 dh /kkjk 2 ¼3½ }kjk ^^bykgkckn fo"ofo|ky;^^ ds fy, izfrLFkkfirA 4- mi;qZDr }kjk ^^rsjg^^ ds fy, izfrLFkkfirA

5- mi;qZDr }kjk ^pkSng^^ ds fy, izfrLFkkfirA

118

¿la0 izk0 fpfdRlk vf/kfu;e] 1917À ¿/kkjk 10&14À ¼[k½ tks fcuk fdlh ,sls dkj.k ds] tks ifj'kn~ dh jk; eas Ik;kZIr gks] ifj'kn~ dh rhu yxkrkj cSBdksa eas vuqifLFkr jgs( ;k

¼x½ tks yxkrkj N% eghus ls vf/kd vof/k rd Hkkjr ds ckgj jgs( ;k ¼?k½ ftleas /kkjk 6 eas of.kZr fu;ksZX;rkvksa eas ls dksbZ fu;ksZX;rk gks tk;] ;g le>k tk,xk fd mlus viuk LFkku fjDr dj fn;k gSA

¼2½ mi/kkjk ¼1½ eas fufnZ'V dksbZ fjfDr gksus ij v/;{k bl rF; dh lwpuk ¿jkT; ljdkjÀ

1

dks rqjURk nsxkA 10&& ;fn ifj'kn~ d s fdlh lnL; dh eR̀;q gks tk; ;k og lnL;rk ls R;kx&i= ns ns ;k /kkjk 9 ¼1½ eas micfU/kr :Ik ls lnL; u jg tk; rks og fjfDr rhu eghus ds Hkhrj] ;FkkfLFkfr] u, fuokZpu ;k uke&funZs"ku }kjk Hkjh tk,xhA vkdfLed fjfDr;ksa dk

Hkjk tkuk

11&& ¼1½ ifj'kn~ ds fdlh lnL; dh inkof/k mlds in Lohdkj djus ds fnuk¡d ls rhu o'kZ gksxhA

lnL;ksa dh inkof/k

¼2½ dksbZ O;fDr viuh inkof/k lekIr gksus ds dkj.k lnL; u jg tkus ij] ml n"kk eas tc og /kkjk 6 esa mfYyf[kr fdUgha dkj.kksa ls vugZ u gks] iqu% fuokZfpr ;k iqu% uke&funsZf"kr fd, tkus dk ik= gksxkA

12&& ¼1½ ifj'kn~ dh fdlh cSBd eas dksbZ dk;Z rc rd ugha fd;k tk,xk] tc rd N% lnL;ksa dh mifLFkfr ls x.kiwfrZ u gksA

x.kiwfrZ vkSj ernku

¼2½ /kkjk 26 ¼1½ ¼[k½ eas vU;Fkk micfU/kr voLFkk dks NksM+dj cSBd eas mBus okys leLr iz"uksa dk fofu"p; cSBd eas mifLFkr vkSj er nsus okys lnL;ksa ds cgqer ls vFkok er cjkcj gksus dh n"kk eas v/;{k ;k mldh vuqifLFkfr eas cSBd dh v/;{krk djus okys lnL; ds fu.kkZ;d er ls fd;k tk,xkA

¼3½ ifj'kn~ dk dksbZ dk;Z ;k dk;Zokgh dsoy bl dkj.k ls voS/k u le>h tk,xh fd ifj'kn~ eas dksbZ fjfDr Fkh ;k ifj'kn~ ds lnL; ds :Ik eas dk;Z djus okys fdlh O;fDr ds fuokZpu ;k uke&funZs"ku eas dksbZ nks'k FkkA

13&& ¼1½ bl vf/kfu;e rFkk bl vf/kfu;e ds v/khu ¿jkT; ljdkjÀ

1

}kjk cuk, x, fdUgha fu;ekas ds micU/kksa ds v/khu jgrs gq,] ifj'kn~ fuEufyf[kr ds lEcU/k eas fofu;e cuk ldsxh %&

cSBdksa ds lEcU/k eas

fofu;e

¼d½ os le;] tc vkSj os LFkku] tgk¡ cSBdas dh tk,xh(

¼[k½ ,slh cSBdsa cqykus ds fy, uksfVlksa dk tkjh fd;k tkuk( vkSj ¼x½ mueas dk;Z dk lapkyuA

¼2½ ml le; rd] tc rd mi/kkjk ¼1½ eas fufnZ'V fofu;e izofrZr u gks tk;a] v/;{k ds fy, ;g oS/k gksxk fd og izR;sd lnL; dks lEcksf/kr i= }kjk ,sls le; rFkk LFkku ij] tks mls b'Vdj izrhr gks] cSBd cqyk,A

14&& ifj'kn~ ds lnL;kas dks ,sls O;;ksa dk Hkqxrku fd;k tk,xk] tks /kkjk 34 ¼3½ ¼d½ ds v/khu fofu;e }kjk le;≤ ij fofgr fd, tk;aA

lnL;ksa dh O;;ksa dk

Hkqxrku

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izksfofU"k;y xouZesUV½ ds fy, izfrLFkkfir] tks fd ,MsIVs"ku vkWQ ykWt vkMZj] 1939 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfir fd;k x;kA

119

¿la0 izk0 fpfdRlk vf/kfu;e] 1917À ¿/kkjk 15&18À 15&& ¼1½ ifj'kn~ ¿jkT; ljdkjÀ

1

dh iwoZ eatwjh ls %& ¼d½ ,d jftLVªkj fu;qDr djsxh( jftLVªkj rFkk vU;

vf/kdkfj;ksa dh fu;qfDr ¼[k½ ml jftLVªkj dks NqV~Vh Lohdr̀ dj ldsxh rFkk mlds LFkku ij dk;Z djus ds fy, fdlh O;fDr dks fu;qDr dj ldsxh( vkSj ¼x½ jftLVªkj rFkk mlds LFkku ij dk;Z djus ds fy, fu;qDr O;fDr dks ¼;fn dksbZ gks½ ,slk osru rFkk ,sl HkŸks ¼;fn dksbZ gks½ nsxh] ftUgsa ifj'kn~ vo/kkfjr djsA

¼2½ ifj'kn~ ,sls vU; vf/kdkjh rFkk , sls fyfid vkSj lsod fu;qDr dj ldsxh] ftUgsa og bl vf/kfu;e ds iz;kstuksa ds fy, vko";d le>s vkSj mUgsa ,sls osru vkSj ,sls HkŸks ¼;fn dksbZ gks½ nsxh] ftUgsa ifj'kn~ vo/kkfjr djsA

¼3½ jftLVªkj ifj'kn~ ds lfpo ds :Ik eas dk;Z djsxkA

¼4½ mi/kkjk ¼1½ rFkk ¼2½ ds v/khu fu;qDr fd;k x;k izR;sd O;fDr Hkkjrh; n.M lafgrk dh /kkjk 21 ds vFkZ ds vUrxZr yksd lsod le>k tk,xkA

fpfdRlk O;olkf;;ksa dk jftLVj

16&& ¼1½ ifj'kn~ bl vf/kfu;e ds izkjEHk ds Ik"pkr~ ;Fkk"kh?kz lqfo/kkuqlkj vkSj le;≤ ij] tSlk fd volj ds vuqlkj visf{kr gks] fpfdRlk O;olkf;;ksa dk jftLVj j[ks tkus dk fofu;eu djus ds fy, vkns"k nsxhA

jftLVj j[ks tkus ds

lEcU/k eas ifj'kn~ ds

vkns"k

¼2½ mDr jftLVj ,sls izi= eas j[kk tk,xk] tks /kkjk 34¼2½ ¼[k½ ds v/khu cuk, x, fu;e }kjk fofgr fd;k tk;A

17&& ¼1½ jftLVªkj bl vf/kfu;e ds rFkk ifj'kn~ }kjk fn, x, fdUgha vkns"kksa ds micU/kksa ds vuqlkj fpfdRlk O;olkf;;ksa dk jftLVj j[ksxk vkSj mleas izfo'V fpfdRlk O;olkf;;ksa ds jftLVªhdr̀ irksa ;k fu;qfDr;ksa eas rFkk jftLVªhdr̀ vgZrkvksa ;k info;ksa esa le;≤ ij leLr vko";d ifjorZu djsxk vkSj fdUgh ,sls fpfdRlk O;olkf;;ksa ds uke jftLVj ds dkV nsxk] ftudh èR;q gks xbZ gks ;k ftUgksaus LFkk;h :Ik ls Hkkjr eas fpfdRlk O;olk; djuk NksM+ fn;k gksA

jftLVj ds lEcU/k eas

ifj'kn~ ds d`R;

¼2½ jftLVªkj mi/kkjk ¼1½ }kjk mldks vf/kjksfir drZO;ksa dks iwjk djus ds fy, fdlh Hkh jftLVªhdr̀ fpfdRlk O;olk;h dh Mkd }kjk mlds jftLVªhdr̀ irs ;k fu;qfDRk ds vuqlkj lEcksf/kr fd;k x;k i=] ;g irk yxkus ds fy, Hkst ldsxk fd D;k mlus fpfdRlk O;olk; djuk NksM+ fn;k gS ;k mlds fuokl LFkku vFkok fu;qfDr eas ifjorZu gqvk gS vkSj ;fn ,slk i= izsf'kr fd, tkus ds N% eghus dh vof/k ds Hkhrj mldk dksbZ mŸkj izkIr u gks rks jftLVªkj ,sls jftLVªhdr̀ fpfdRlk O;olk;h dk uke jftLVj ls dkV ldsxk % izfrcU/k ;g gS fd bl mi/kkjk ds v/khu dkVk x;k dksbZ uke ifj'kn~ ds funs"k ds v/khu jftLVj eas fQj ls izfo'V fd;k tk ldsxkA

18&&¼1½ vuqlwph eas fufnZ'V izR;sd O;fDr] ,rRi"pkr~ vUrfoZ'V micU/kksa ds v/khu jgrs gq, vkSj /kkjk 34 ¼3½ ¼[k½ ds v/khu cuk, x, fofu;eksa }kjk rnFkZ fofgr Qhl dk Hkqxrku djus ij] fpfdRlk O;olkf;;ksa ds jftLVj eas viuk uke izfo'V djkus dk gdnkj gksxkA

jftLVªhd̀r fd, tkus ds

gdnkj O;fDRk

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izksfofU"k;y xouZesUV½ ds fy, izfrLFkkfir] tks fd ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA

120

¿la0 izk0 fpfdRlk vf/kfu;e] 1917À ¿/kkjk 19&20À ¼2½ izfrcU/k ;g gS fd jftLVªkj fdlh ,sls O;fDr ls] ftlds lEcU/k eas og ;g le>s fd ifj'kn~ /kkjk 26 ¼1½ ds v/khu dk;Zokgh djus dk fopkj j[k ldrh gS] jftLVj eas izfof'V ds fy, izkIr fdlh vkosnu dks ifj'kn~ dks fufnZ'V djsxk( ¼3½ izfrcU/k ;g Hkh gS fd jftLVªkj] ;fn ifj'kn~ }kjk ,slk funs"k fn;k tk; rks fdlh ,sls O;fDr dk uke jftLVj eas izfo'V djus ls bUdkj djsxk] ftlds ikl fdlh ,sls fons"k ;k fczfV"k mifuos"k eas iznku dh xbZ dksbZ fpfdRlk mikf/k] fMIyksek ;k izek.k&i= gks] tks ¿HkkjrÀ

2

ds fo"ofo|ky;ksa ;k ¿jkT; ljdkjksaÀ

1

dh fpfdRlk mikf/k;ksa] fMIyksekvksa ;k izek.k&i= dks ekU;rk u nsrk gksA 19&& ;fn ifj'kn~ dk lek/kku gks tk; fd %& vuqlwph dk la"kks/ku ¼d½ fdlh fo"ofo|ky;] fpfdRlk fuxe] ijh{k.k fudk; ;k vU; laLFkk }kjk nh xbZ dksbZ inoh ;k izekf.kr dh gqbZ] dksbZ vgZrk bl ckr dh Ik;kZIr xkjUVh gS fd ,slh inoh ;k vgZrk j[kus okys O;fDr dks vkS'kf/k fpfdRlk] "kY; fpfdRlk rFkk /kk=h deZ dq"kyrkiwoZd djus ds fy, visf{kr Kku vkSj izoh.krk izkIr gS( ;k ¼[k½ vuqlwph ds vuqPNsn 3 eas fufnZ'V inoh ;k vgZrk ;Fkki wokZsDRk Ik;kZIr xkj.Vh ugha gS]

rks og ¿jkT; ljdkjÀ

1

dks ml vk"k; dh fjiksVZ dj ldsxh] tks ;fn mfpr le>s ¿ljdkjh xtVÀ

3

eas vf/klwpuk }kjk funs"k ns ldsxh fd %& ¼1½ ¼d½ dh n"kk eas] ,slh inoh ;k vgZrk j[kus ls] ,rRi"pkr~ vUrfoZ'V micU/kksa ds v/khu jgrs gq, vkSj ,slh Qhl dk Hkqxrku djus ij] tks /kkjk 34 ¼3½ ¼[k½ ds v/khu cuk, x, fofu;e }kjk rnFkZ fofgr dh tk;] dksbZ O;fDr viuk uke fpfdRlk O;olkf;;ksa ds jftLVj eas izfo'V djkus dk gdnkj gksxk( ;k ¼2½ ¼[k½ dh n"kk eas] ,slh inoh ;k vgZrk j[kus ls dksbZ O;fDr viuk uke mDr jftLVj eas izfo'V djkus dk gdnkj u gksxk vkSj rnqijkUr vuqlwph] rn~uqlkj ifjofrZr dh gqbZ le>h tk,xhA

20&& ifj'kn~ dks ;g "kfDr gksxh fd og bykgkckn] ¿***À⁴dydŸkk] cEcbZ ;k enzkl fo"ofo|ky;ksa ls lEc) egkfo|ky; ;k fo|ky; ls fHkUu fdlh ,sls fpfdRlk egkfo|ky; ;k fo|ky; ds] tks vuqlwph eas lfEefyr gks ;k lfEefyr gksus dk bPNqd gks]

"kklh fudk; ;k izkf/kdkfj;ksa ls & fpfdRlk egkfo|ky; ;k

fo|ky; ls tkudkj ek¡xus

dh "kfDr

¼d½ ,slh fjiksVZ] foojf.k;k¡ ;k vU; tkudkjh Hkstus dh ek¡x djs] ftldh ifj'kn~ mueas vkS'kf/k fpfdRlk] "kY; fpfdRlk vkSj /kk=h deZ ds lEcU/k eas fn, tkus okys f"k{k.k dh n{krk dk fu.kZ; dj ldus ds fy, vis{kk djs( ¼[k½ ,slh lqfo/kkvksa dh O;oLFkk djus dh ek¡x djs] ftlls ,sls egkfo|ky; ;k fo|ky; }kjk yh tkus okyh ijh{kkvksa eas ifj'kn~ }kjk rnFkZ izfrfu;qDr ifj'kn~ dk lnL; mifLFkr gks ldsA

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izksfofU"k;y xouZesUV½ ds fy, izfrLFkkfir] tks fd ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA 2- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼fczfV"k bf.M;k½ ds fy, izfrLFkkfirA 3- ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk ^^xtV^^ ds fy, izfrLFkkfirA

121

¿la0 izk0 fpfdRlk vf/kfu;e] 1917À ¿/kkjk 21&25À 21&& ,slk izR;sd O;fDr] tks fpfdRlk O;olkf;;ksa ds jftLVj eas viuk uke izfo'V djkus ds fy, vkosnu ns] og &

jftLVªhdj.k ds fy,

vkosnu ls visf{kr lwpuk

¼d½ jftLVªkj dk lek/kku djsxk fd mls /kkjk 19 ds v/khu tkjh dh xbZ vf/klwpukvksa }kjk ¼;fn dksbZ gks½ ;FkkifjofrZr vuqlwph eas fufnZ'V dksbZ inoh ;k vgZrk] izkIr gS( vkSj

¼[k½ ;fn og fpfdRlk vf/kfu;eksa ds v/khu jftLVªhdr̀ gks rks & ¼,d½ jftLVªkj dks ,sls jftLVªhdj.k ds fnuk¡d dh lgh&lgh lwpuk nsxk(

¼nks½ jftLVªkj dks mu info;ksa ;k vgZrkvksa dk] ftuds lEcU/k eas og bl izdkj jftLVªhdr̀ gS rFkk mu fnuk¡dksa dk] tc mlus mUgsa izkIr fd;k gks] lgh&lgh fooj.k nsxk( ;k

¼x½ ;g og fpfdRlk vf/kfu;eksa ds v/khu jftLVªhd`r ugha gSa rks jftLVªkj dks mu fnuk¡dksa dh lgh&lgh tkudkjh nsxk] tc mlus os info;k¡ vkSj vgZrk,a izkIr dh gks] ftuds vk/kkj ij mls bl vf/kfu;e ds v/khu jftLVªhdr̀ gksus dh ek¡x djus dk gd izkIr gqvk gks( vkSj

¼?k½ jftLVªkj dks dksbZ Hkh ,slh tkudkjh nsxk] ftldh og bl vf/kfu;e ds v/khu vius drZO;&ikyu ds iz;kstu ds fy, mfpr :Ik eas vis{kk djsA

22&& ;fn dksbZ ,slk O;fDr] ftldk uke fpfdRlk O;olkf;;ksa ds jftLVj eas izfo'V gks] ml inoh ;k vgZrk ls] ftlds lEcU/k eas mls jftLVªhdr̀ fd;k x;k gks] fHkUu dksbZ inoh ;k vgZrk izkIr djs] rks og ,slh Qhl dk Hkqxrku djus ij] tks /kkjk 34 ¼3½ ¼[k½ ds v/khu cuk, x, fofu;e }kjk rnFkZ fofgr dh tk;] jftLVj eas vius uke ds lkeus igys dh xbZ fdlh izfof'V dks ;k rks izfrLFkkfir djk dj ;k mleas ifjo)Zu djk dj ,slh vU; inoh ;k vgZrk izdV djus okyh izfof'V djkus dk gdnkj gksxkA jftLVj eas ubZ info;ksa

rFkk vgZrkvksa dk izfo'V

fd;k tkuk

23&& bl vf/kfu;e ds v/khu ifj'kn~ }kjk izkIr leLr Qhlksa dk mi;ksx] bl vf/kfu;e ds iz;kstuks ds fy,] mu fu;eksa ds vuqlkj fd;k tk,xk] tks ¿jkT; ljdkjÀ

1

}kjk /kkjk 34 ¼2½ ¼x½ ds v/khu cuk, tk;aA Qhl dk O;;u

24&& ;fn dksbZ O;fDr fpfdRlk O;olkf;;ksa ds jftLVj eas mldh dksbZ inoh ;k vgZrk izfo'V djus ls bUdkj djus ds lEcU/k eas jftLVªkj ds fofu"p; ls vlarq'V gks rks og ,sls fofu"p; ds fnuk¡d ls rhu eghu s ds Hkhrj fdlh Hkh le; ifj'kn~ dks vihy dj ldsxkA

jftLVªkj ds fofu"p; ds

fo:) ifj'kn~ dks vihy

25&& fpfdRlk O;olkf;;ksa ds jftLVj eas dh xbZ dksbZ ,slh izfof'V] ftlds lEcU/k eas ifj'kn~ ds lek/kkuizn :Ik esa ;g lkfcr gks tk; fd og diViw.kZ ;k xyr

izfof'V;ksa dk dkVk tkuk

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izksfofU"k;y xouZesUV½ ds fy, izfrLFkkfir] tks fd ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA

122

¿la0 izk0 fpfdRlk vf/kfu;e] 1917À ¿/kkjk 26&29À 26&& ¼1½ ifj'kn~ jftLVªkj ls funsZ"k izkIr gksus ij vU;Fkk] jftLVj eas fdlh ,sls fpfdRlk O;olk;h dk uke izfo'V fd, tkus dk izfr'ks/k dj ldsxh ;k mlls gVkus dk vkns"k Hkh ns ldsxh %&

¼d½ ftls fdlh n.M U;k;ky; }kjk fdlh ,sls vijk/k ds fy, dkjkokl dk n.M fn;k x;k gks] ftlls ifj'kn~ dh jk; eas] mlds pfj= eas dksbZ ,slk nks'k minf"kZr gksrk gks] ftlds dkj.k jftLVj eas mldk uke izfo'V djuk ;k cuk, j[kuk] vokaNuh; gks( ;k

jftLVj eas uke izfo'V

fd, tkus dk izfr'ks/k]

djus ;k mls gVkus

dk funs"k nsus vkfn

dh ifj'kn~ dh "kfDr

¼[k½ ftls ifj'kn~ us ,slh tk¡p ds Ik"pkr~ ¼ftleas mls vius izfrokn eas lquokbZ dk rFkk ;k rks LOk;a ;k fof/k ijke"kZnkrk] odhy] IyhMj ;k vVkuhZ }kjk mifLFkr gksus dk volj fn;k x;k gks vkSj tks ifj'kn~ ds foosdkuqlkj cUn dejs eas dh tk ldsxh½] cSBd eas mifLFkr vkSj er nsus okys nks frgkbZ lnL;ksa ds cgqer ls] fdlh O;kolkf;d nf̀'V ls fuUnuh; vkpj.k

2

dk nks'kh ik;k gksA ¼2½ mi/kkjk ¼1½ dh dksbZ ckr fdlh fpfdRlk O;olk;h dk uke jftLVj ls bl vk/kkj ij fudkys tkus ;k gVk, tkus dk vkSfpR; fl) djus okyh ugha le>h tk,xh fd mlus vkS'kf/k fpfdRlk rFkk "kY; fpfdRlk dk ,slk fl)kUr viuk;k gS] tks rRle; Lohdr̀ fopkj/kkjk ds vuq:Ik ugha gS ;k mldh fdlh oS|] gdhe ;k gksE;ksiSFk ls ;k fdlh vjftLVªhdr̀ fpfdRlk O;olk;h ls] tc rd fd og vjftLVªhdr̀ fpfdRlk O;olk;h& ¼d½ vuqlwph eas fofufnZ'V vgZrkvksa eas ls dksbZ vgZrk j[krk gks( vkSj ¼[k½ ,slk O;fDr u gks] ftlds uke ds lEcU/k eas mls ;g fo"okl djus dk dkj.k gks fd mls ifj'kn~ }kjk mi/kkjk ¼1½ ds v/khu jftLVj ls fudky ;k gVk fn;k x;k gS ;k mlds jftLVªhdj.k ds fy, vkosnu fn, tkus ij mls bl izdkj fudky fn;k tk,xk]

lkgp; jgk gSA

¼3½ ifj'kn~ ;g funs"k ns ldsxh fd fdlh Hkh ,sls O;fDr dk uke] ftlds fo:) mi/kkjk ¼1½ ds v/khu vkns"k fn;k x;k gks] ;FkkfLFkfr] jftLVj eas izfo'V ;k iqu% izfo'V dj fy;k tk;A

27&& ¼1½ /kkjk 24 ;k 26 ds v/khu ifj'kn~ ds izR;sd fofu"p; ls fo:) jkT; ljdkj dks vihy dh tk ldsxh

¼2½ mi/kkjk ¼1½ ds v/khu izR;sd vihy ,sls fofu"p; ds fnuk¡d ls rhu eghus ds Hkhrj dh tk,xhA

ifj'kn~ ds fofu"p; ds

fo:) jkT; ljdkj

dks vihy

28&& ¿jkT; ljdkjÀ

1

;k ifj'kn~ ;k jftLVªkj dks bl vf/kfu;e }kjk iznŸk

"kfDr;ksa dk iz;ksx djds fd, x, fdlh dk;Z ds lEcU/k eas dksbZ okn ;k vU; fof/kd dk;Zokgh u dh tk ldsxhA

oknksa rFkk vU; fof/kd

dk;Zokfg;ksa dk otZu

29&& ¼1½ eR̀;q lEcU/kh izR;sd jftLVªkj] tks fdlh ,sls O;fDr dh èR;q dh lwpuk izkIr djs] ftlds uke ds ckjs eas mls ;g Kkr gks fd og fpfdRlk O;olkf;;ksa ds jftLVj eas izfo'V gS] èR;q ds le; rFkk LFkku dh fof"kf'V;k¡ nsrs gq,] ,slh èR;q ds lEcU/k eas LogLrk{kfjr izek.k&i=] ifj'kn~ ds jftLVªkj dks Mkd }kjk vfoyECk HkstsxkA eR̀;q dh lwpuk vkSj

jftLVj ls ukeksa dk dkVk

tkuk

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izksfofU"k;y xouZesUV½ ds fy, izfrLFkkfir] tks fd ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA 2- 1923 ds xtV Hkkx 1 eas i0̀ 366 ij foKfIr la0 323] fnukad 28 ekpZ] 1923 nsf[k;sA

123

¿la0 izk0 fpfdRlk vf/kfu;e] 1917À ¿/kkjk 30&33À ¼2½ mDr izek.k&i= ;k ,slh èR;q ds lEcU/k eas vU; fo"oluh; lwpuk izkIr gksus ij ifj'kn~ dk jftLVªkj èr O;fDr dk uke jftLVj ls dkV nsxkA 30&& ;fn dksbZ ,slk O;fDr] ftldk uke fpfdRlk O;olkf;;ksa ds jftLVj eas izfo'V u gks] >wBs gh ;g cgkuk djsxk fd mldk uke bl izdkj izfo'V gS ;k vius uke ;k inoh ds lEcU/k eas fdUgha ,sls "kCnksa ;k v{kjksa dk iz;ksx djsxk] ftuls ;g fu:i.k gks fd mldk uke bl izdkj izfo'V gS rks og pkgs ,slk fu:i.k djus ls dksbZ O;fDr okLro eas izoafpr gks ;k ugha] izFke oxZ eftLVªsV }kjk nks'kflf) ij tqekZus ls] tks rhu lkS :Ik;s rd gks ldsxk] n.Muh; gksxkA

vjftLVªhd`r O;fDr }kjk

vius dks jftLVªhd̀r

fu:fir djus ij "kkfLRk

31&& /kkjk 26 ds v/khu dh xbZ fdlh tk¡p ;k /kkjk 24 ds v/khu fdlh vihy ds iz;kstu ds fy, ifj'kn~ dks Hkkjrh; lk{; vf/kfu;e] 1872 ds vFkZ ds vUrxZr U;k;ky; le>k tk,xk vkSj og ifCyd losZUV~l ¼buDok;jht½ ,sDV] 1850 ds v/khu fu;qDr fd, x, vk;qDr dh "kfDr;ksa dk iz;ksx djsxh vkSj ,slh izR;sd tk¡p rFkk vihy] ;FkklEHko mDr ifCyd losZUV~l ¼buDok;jht½ ,sDV] 1850 dh /kkjk 5 rFkk /kkjk 8 ls 10 rd ds micU/kksa ds vuqlkj lapkfyr dh tk,xhA

tk¡p rFkk vihyksa eas

izfdz;k

32&& ¿jkT; ljdkjÀ

1

;k mlds }kjk rnFkZ izkf/kdr̀ fdlh vf/kdkjh dh lkekU; ;k fOk"ks'k eatwjh ds fcuk jftLVªhdr̀ fpfdRlk O;olk;h ds fHkUu dksbZ O;fDr] fdlh ,sls fpfdRlky;] mUeŸkky;] :X.kkokl] vkS'k/kky; ;k izlokJe eas] tks gksE;ksiSfFkd] vk;qosZfnd ;k ;wukuh i)fr ds vuqlkj fpfdRlk mipkj djus ds iz;kstu ds fy, Li'V :Ik ls vuqjf{kr laLFkku gks vkSj ftls iw.kZr% ;k va"kr% lkoZtfud ;k LFkkuh; fuf/k;ksa ls vkJ; feyrk gks] LokLF; vf/kdkjh ;k fpfdRld] "kY; fpfdRld ;k vU; fpfdRlk vf/kdkjh ds :Ik eas fu;qfDr ds fy, l{ke u gksxkA

dfri; fu;qfDr;ksa dk

jftLVªhd̀r fpfdRlk

O;olkf;;ksa ds fy,

vkjf{kr fd;k tkuk

fpfdRlk O;olkf;;ksa dh okf'kZd lwph

33&& ¼1½ jftLVªkj izR;sd o'kZ ifj'kn~ }kjk rnFkZ fu;r fnuk¡d dks ;k mlds iwoZ fpfdRlk O;olkf;;ksa ds jftLVj eas rRle; izfo'V ukeksa dh "kq) lwph eqfnzr rFkk izdkf"kr djk,xk] ftleas fuEufyf[kr ckrs nh xbZ gksaxh &

¼d½ jftLVj eas izfo'V leLr uke] tks dqyukeksa ds vuqlkj o.kZ&dze ls j[ks x;s gks(

fpfdRlk O;olkf;;ksa dk

jftLVªhd̀r fpfdRlk

O;olkf;;ksa ds fy,

vkjf{kr fd;k tkuk

¼[k½ ,sls izR;sd O;fDr dk jftLVªhdr̀ irk ;k fu;qDr] ftldk uke jftLVj esa izR;sd gks( vkSj

¼x½ ,sls izR;sd O;fDr dh jftLVªhdr̀ info;k¡ ,oa vgZrk;sa vkSj og fnuk¡d tc ,slh izR;sd inoh iznku dh x;h ;k ,slh izR;sd vgZrk izekf.kr dh x;hA ¼2½ izR;sd U;k;ky; ;g mi/kkj.kk djsxk fd dksbZ O;fDr] ftldk uke ,slh lwfp;ksa esa ls uohure lwph esa izfo'V gks] bl vf/kfu;e ds v/khu ;Fkkfof/k jftLVªhd̀r gS vkSj dksbZ ,slk O;fDr] ftldk uke bl izdkj izfo'V u gks] bl vf/kfu;e ds v/khu jftLVªhd̀r ugha gS% 1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izksfofU"k;y xouZesUV½ ds fy, izfrLFkkfir] tks fd ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA

124

¿la0 izk0 fpfdRlk vf/kfu;e] 1917À ¿/kkjk 34&35À izfrcU/k ;g gS fd fdlh ,sls O;fDr dh n"kk esa]a ftldk uke ,slh lwph esa u gks] fpfdRlk O;olkf;;ksa ds jftLVj esa ,sls O;fDr ds uke dh izfof'V dh] jftLVªkj }kjk gLrk{kfjr izekf.kr izfr] bl ckr dk lk{; gksxh fd og O;fDr bl vf/kfu;e ds v/khu jftLVªhdr̀ gSA

fu;e vkSj fofu;e

34&& ¼1½ ¿jkT; ljdkjÀ

1

bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy;s] iwoZ izdk"ku ds Ik"pkr~] bl vf/kfu;e ls laxr fu;e] le;≤ ij] cuk ldsxhA fu;e vkSj fofu;e

¼2½ fof"k'Vr% vkSj iwoZxkeh "kfDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk ¿jkT; ljdkjÀ

1

fuEufyf[kr ds lEcU/k eas fu;e cuk ldsxh & ¼d½ bl vf/kfu;e ds v/khu fuokZpuksa dks fofu;fer djuk( ¼[k½ bl vf/kfu;e ds v/khu j[ks tkus okys fpfdRlk O;olkf;;ksa ds jftLVj dk izi= fofgr djuk(

¼x½ Qhlksa ds mi;ksx dks fofu;fer djuk(

¼?k½ ifj'kn~ }kjk fuEufyf[kr ds lEcU/k eas vuqlfjr dh tkus okyh izfdz;k dks fofu;fer djuk &

¼,d½ /kkjk 26 ds v/khu fdlh tk¡p dk lapkyu( vkSj

¼nks½ /kkjk 24 ds v/khu jftLVªkj ds fofu"p; ds fo:) dh xbZ vihyksa dk fuLrkj.kA

¼3½ /kkjk 13 }kjk iznŸk "kfDr ds vfrfjDr] ifj'kn~ ¿jkT; ljdkjÀ

1

dh iwoZ eatwjh ls] fuEufyf[kr ds lEcU/k eas fofu;e cuk ldsxh %& ¼d½ ifj'kn~ ds lnL;ksa dks ns; O;;ksa dks fofgr djuk( ¼[k½ bl vf/kfu;e ds v/khu fdlh jftLVªhdj.k ds lEcU/k eas yh tkus okyh Qhl fofgr djuk( vkSj

¼x½ ys[kk j[kus ds dk;Z dks fofu;fer djukA

¼4½ ,sls leLr fu;e vkSj fofu;e] ¿ljdkjh xtVÀ

2

eas izdkf"kr fd, tk,axsA 35&& ;fn fdlh le; ¿jkT; ljdkjÀ

1

dks ;g izrhr gks fd ifj'kn~ us bl vf/kfu;e ds v/khu mls iznŸk fdlh "kfDr dk iz;ksx ugha fd;k gS ;k mldh lhek dk mYYka?ku fd;k gS vFkok mldk nq:Ik;ksx fd;k gS ;k bl vf/kfu;e ds v/khu ml ij vf/kjksfir fdlh drZO; dk ikyu ugha fd;k gS rks ¿jkT; ljdkjÀ

1

ml n"kk eas tc og

"kfDr dk bl izdkj iz;ksx u djus] mldh lhek dk mYya?ku djuus ;k mldk nq:Ik;ksx djus dh xEHkhj izdkj dk le>s] ifj'kn~ dks mudh fof"kf'V;k¡ vf/klwfpr djsxh vkSj ;fn ifj'kn~ ,sls le; ds Hkhrj] tks ¿jkT; ljdkjÀ

1

}kjk rnFkZ fu;r fd;k tk;] ,sls O;frdze] lhek ds mYya?ku ;k nq:Ik;ksx dk mipkj u djs rks ¿jkT; ljdkjÀ

1

ifj'kn~ dks fo?kfVr dj ldsxh vkSj ifj'kn~ dh lHkh ;k fdUgha "kfDr;ksa dk iz;ksx vkSj drZO;ksa dk ikyu ,sls vfHkdj.k }kjk vkSj ,slh vof/k ds fy, djk ldsxh] ftls og mfpr le>s % izfrcU/k ;g gS fd og /kkjk 4 eas fofgr lnL;ksa dh ubZ ifj'kn~ la?kfVr djus ds fy, lqfo/kkuqlkj ;Fkk"kh?kz dk;Zokgh djsxhA

jkT; ljdkj }kjk

ifj'kn~ dk fu;a=.k

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izksfofU"k;y xouZesUV½ ds fy, izfrLFkkfir] tks fd ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA 2- ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk ^^xtV^^ ds fy, izfrLFkkfirA

125

¿la0 izk0 fpfdRlk vf/kfu;e] 1917À ¿/kkjk 36&vuqlwphÀ 36&& bl vf/kfu;e ds fdUgha micU/kksa ls gksE;ksiSfFkd] vk;qosZfnd ;k ;wukuh fpfdRlk O;olkf;;ksa ij dksbZ izHkko u iM+sxkA

O;kòfŸk

37&& [* * * ] 1

vuqlwph

fpfdRlk O;olkf;;ksa ds jftLVj eas vius uke izfo'V djkus ds gdnkj O;fDr ¿/kkjk,a 18] 19] 20 vkSj 21 nsf[k,À

1&& ,slk

2

izR;sd O;fDr] ftlds ikl dksbZ ,slh mikf/k] fMIyksek ;k ykblsUl gks] tks le;≤ ij ;Fkkla"kksf/kr bf.M;u esfMdy dkmafly ,sDV] 1933 dh vuqlwph 1 ;k 2 eas lfEefyr gks ;k ftls Hkkjr eas] xoZuj tujy bu dkmafly ;k Hkkjr ds fdlh izkUr ds xoZuj ds fdlh vf/kfu;e }kjk LFkkfir fdlh fo"ofo|ky; }kjk iznku fd;k x;k gksA ,sDV la0 27 o'kZ 1933

2&& izR;sd ,slk O;fDr] ftls Hkkjr ¿;k cekZÀ

3

ds fdlh ljdkjh fpfdRlk egkfo|ky; ;k fo|ky; eas izf"kf{kr fd;k x;k gks vkSj ftlds ikl lEc) ljdkj }kjk iznku fd;k gqvk] ,slk fMIyksek ;k izek.k&i= gks] tks ;g ?kksf'kr djs fd & ¼d½ og vkS'kf/k fpfdRlk] "kY; fpfdRlk ;k /kk=h deZ dk O;olk; djus( ;k ¼[k½ lsuk lgk;d "kY; fpfdRld] fpfdRlky; lgk;d ;k voj lgk;d

"kY; fpfdRld ds drZO;ksa dk ikyu djus ds fy, vgZ gSA 3&& ,slk izR;sd O;fDr] ftls if"peh caxky dh LVsV esfMdy QSdYVh }kjk ;k cEcbZ ds dkWyst vkWQ fQftf"k;Ul ,.M ltZUl }kjk ;k iwohZ iatkc LVsV esfMdy QSdYVh] lsUVªy izkfoalst esfMdy ,Dtkfeus"ku cksMZ] ;w0ih0 LVsV cksMZ vkWQ esfMdy ,Dtkfeus"kUl] fcgkj ,aM mM+hlk esfMdy bDtkfeus"ku cksMZ ;k cekZ esfMdy bDtkfeus"ku cksMZ ;k cksMZ vkWQ bDtkfeulZ] esfMdy dkWyst] enzkl }kjk blh rjg ls vgZ ?kksf'kr djrs gq, dksbZ fMIyksek iznku fd;k x;k gksA

4&& ¿y[kuÅ fo"ofo|ky; dk ,e0ch0ch0,l0AÀ

4

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk /kkjk 37 fudkyh x;h] tks fd ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk tksM+h x;h FkhA

2- foKfIr la0 3394 ikap&18] fnukad 22] flrEcj] 1943 ds }kjk vuqPNsn 1 vkSj 2 ds fy;s izfrLFkkfir fd;s x;s] tks fd mlh fnukad ls izHkkoh gq,A "ks'k vuqPNsn rn~uqlkj iqulZa[;kafdr fd;s x;sA 3- ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk vUrfoZ'VA

4- foKfIr la0 4257 ikap&1700&61] fnukad 6 twu] 1961 }kjk la"kksf/krA

126

THE UNITED PROVINCES MEDICAL ACT, 1917¹

[U. P. ACT NO. III OF 1917]

Amended by U. P. Act no. V. of 1922 U. P. Act no. IV of 1931 Adapted and modified by the Government of India (Adaptation of Indian Laws) Order, 1937.

Adapted and modified by the Adaptation of Laws Order, 1950. [Received the assent of the Lieutenant-Governor on the 21st May 1917 and of the Governor-General on the 19th July, 1917, and was published²under section 81 of the Government of India Act, 1915, on the 4th August, 1917.]

AN

ACT

to provide for the Registration of certain Medical Practitioners in the United Provinces.

WHEREAS it is expedient to provide for the registration of certain medical practitioners in the United Provinces:

It is hereby enacted as follows :---

Preliminary

Short title,extent and commencement

1. (1) This Act may be called the United Provinces Medical Act, 1917.

(2) [It shall extend to the whole of Uttar Pradesh.]³ (3)⁴Sections 30 and 32 shall not come into force until a date to be appointed in this behalf by the [State Government]⁵by notification in the [Official Gazette.]⁶

Definitions 2. In this Act---

(a) the expression "the Medical Acts" means the Medical Act, 1858, and the Acts amending the same;

(b) the expression "the Council" means the Council" established under section 3; and

(c) the expression "registered practitioner" means a person registered under the provisions of this Act.

127

[The United Provinces Medical Act, 1917] [Section 3-4]

The Uttar Pradesh Medical Council

Establishment of the Uttar Pradesh

Medical

Council

3. A Council shall be established and called "[Uttar Pradesh]³Medical Council"; and such Council shall be a body corporate and have perpetual succession and a common seal and shall by the said name sue and be sued:

Constitution of

Council

4. (1) The said Council shall consist of thirteen¹members appointed in the following manner; namely: -

(a) a president to be nominated by the [State Government]⁵;

(b) five members to be nominated by the [State Government]⁵; [(c) one member to be elected by the Executive Council of the Lucknow University;]²

(d) One member to be elected by medical practitioners who--

(i) are registered under the Medical Acts, or are doctors, bachelors or licentiates of medicine, or masters of obstetrics, or masters, bachelors or licentiates of surgery of the Universities of Calcutta, Bombay, Madras or Lahore ;

(ii) are residing in [Uttar Pradesh]³and registered under this Act or, in the case of the first election, qualified to be so registered; and

(iii) are in the⁵[service of the [Government]⁴] ;

(e) two members to be elected by medical practitioners who are not in the 5 [service of the [Government] 4 but are otherwise qualified in the manner prescribed in clause (d) ;

(f) one member to be elected by medical practitioners who, not being qualified in the manner, prescribed in sub-clause (i) of clause (d),-

(i) are residing in [Uttar Pradesh]³and registered under this Act or, in the case of the first election, qualified to be so registered, and

(ii) are in the⁵[service of the [Government]⁴].

(g) [two members]⁶to be elected "by medical practitioners who are not in the [service of the (Government)]⁵but are other-wise qualified in the manner prescribed in clause (f);

(h) one member to be elected by the medical graduates of the [Universities of Allahabad and Lucknow.]⁷

1. The number of members has now risen to fifteen (vide subs. s. 2 of this section.).

2. Clause (c) was del. by s. 2 (n of n. P, Act IV of 1931. and this cl. which was ins. as cl. (d) by s. 2 (1) of U. P. Act V of 1922 was numbered as cl . (c) by s. :2 (2) of the former Ad..

3. Subs. by the A. O. 1950 for (the United Provinces).

4. Subs. by the A. O. 1937 for (Service of Govt.).

5 . Subs. by the A. O. 195 0 for (Crown).

6. Subs. for "one member" by s , 2 (3) of U. P. Act IV of 1931.

7 . Subs. for "University of Allahabad" by s. 2 (2) of U. P. Act V of 1922.

128

[The United Provinces Medical Act, 1917] [Section 5-9]

(2) Provided that upon the expiry Of five years from the commencement of this Act, two members instead of one shall be elected by the medical graduates of the [Universities of Allahabad and Lucknow]³and thereafter the said Council shall consist of [fifteen]⁴members instead of [fourteen]⁵. Nomination of

members in

default of

election

5. If any electoral body referred to in section 4 does not, in the case of a vacancy referred to in section 10, within three months and, in any other case, by such date as may be prescribed by rule made in that behalf under section 34(2) (a), elect a person to be a member of the Council, the [State Government]¹shall nominate a member in his place, and a person so nominated shall be deemed to be a member as if he had been duly elected by such body. Disqualifica-

tions for

membership

6. (1) A person shall be disqualified for being elected or nominated a member of the Council if he-

(a) is not registered under this Act;

(b) has been sentenced by a criminal court to imprisonment, for an offence punishable with imprisonment for a term exceeding six months or to transportation, such sentence not having subsequently been reversed or remitted, and such person's disqualification on account of such sentence not having been remitted by an order which the [State Government]¹is hereby empowered to make, if it thinks fit, in this behalf;

(c) is an undischarged insolvent; or

(d) has been adjudged by a competent court to be of unsound mind.

(2) Provided that, in the case of first elections held and first nominations made under this Act, clause (a) of sub-section (1) shall be read as if it were "is not qualified to be registered under this Act".

Publication of

names of

members

7. The name of every person elected or nominated a member of the Council shall be published by the [State Government]¹in the [Official Gazette]². Leave of

absence to

members

8. The Council may permit a member to absent himself from meetings of the Council for a period not exceeding six months.

Occurrence of

casual

vacancies

9. (1) A member of the Council shall be deemed to have vacated his seat who--

(a) fails to accept office within one month of the date of his nomination or election, or

1 . Subs. by the A. O. [950 for (Provincial Government) which had been subs. by the A. O. 1937 for (L.G.).

2 . Subs. for "Gazette" by A. O. 1937.

3. Subs. for "Allahabad University" by. section 2 (3) of U. P. Act V of 1922 ibid.

4. Subs. for "fourteen" by ibid.

5. Subs. for thirteen" by ibid.

129

[The United Provinces Medical Act, 1917] [Section 10-14]

(b) is absent without excuse sufficient in the opinion of the Council from the three consecutive meetings of the Council, or

(c) is absent out of India for a period exceeding six consecutive months, or

(d) becomes subject to any of the disabilities set forth in section 6.

(2) On the occurrence of a vacancy referred to in sub-section (1), the president shall forthwith report the fact of such vacancy to the [State Government]¹. Filling of

casual

vacancies

10. If a member of the Council dies or resigns his membership, or ceases to be a member as provided in section 9 (1), the vacancy shall be filled within three months by a fresh election or nomination, as the case may be. Terms of

office of

members

11. (1) The term of office of a member of the Council shall be three years from the date of his acceptance of office.

(2) A person ceasing to be a member by reason of the expiration of his term of office shall, if not disqualified for any of the reasons mentioned in section 6, be eligible for re-election or re-nomination.

Quorum and

voting

12. (1) No business shall be transacted at a meeting of the Council unless a quorum of six members be present.

(2) Save as otherwise provided in section 26 (1) (b), all questions arising at a meeting shall be decided by the votes of the majority of the members present and voting, or, in the case of an equality of votes, by the casting vote of the president, or, in his absence, of the member presiding at the meeting.

(3) No act or proceeding of the Council shall be deemed invalid merely by reason of a vacancy in the Council or of a defect in the election or nomination of a person acting as a member of the Council.

Regulations as

to meetings

13. (1) Subject to the provision of this Act and of any rules made by the [State Government]¹under this Act the Council may make regulations in respect of-

(a) the times and places at which the meetings shall be held;

(b) the issue of notices convening such meetings; and

(c) the conduct of business thereat.

(2) Until such time as the regulations referred to in sub-section (1) have come into operation, it shall be lawful for the president to summon a meeting at such time and place as to him shall seem expedient, by letter addressed to each member.

Payment of

expenses to

members

130

[The United Provinces Medical Act, 1917] [Section 15-18] Appointment

of registrar and

other officers

15. (1) With the previous sanction of the [State Government]¹the Council --

(a) shall appoint a registrar

(b) may grant leave to such registrar and appoint a person to act in his place; and

(c) shall pay to the registrar and to the person (if any) appointed to act in his place such salary and such allowances (if any) as the Council may determine.

(2) The Council may appoint such other officers and such clerks and servants as it may consider necessary for the purposes of this Act, and shall pay them such salary and such allowances (if any) as the Council may determine.

(3) The registrar shall act as secretary to the Council.

(4) Every person appointed under sub-sections (1) and (2) shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.

The Register of Medical Practitioners

Orders by Council for maintenance of register

16. (1) The Council shall, as soon as conveniently may be after the commencement of this Act, and from time to time as occasion may require, make orders for regulating the maintenance of the register of medical practitioners.

(2) The said register shall be kept in such form as may be prescribed by rule made under section 34 (2) (b).

Registrar's

functions in

respect of

register

17. (1) The Registrar shall keep the register of medical practitioners in accordance with the provisions of this Act and of any orders made by the Council and shall from time to time make all necessary alterations in the registered addresses or appointments and the registered qualifications or titles, of the practitioners entered therein and erase the names of any practitioners who have died or have permanently ceased to practise in India.

(2) To enable the Registrar to fulfill the duties imposed upon him by sub-section (1), he may send through the post a letter to any registered practitioner, addressed to him according to his registered address or appointment, to inquire whether he has erased to practise or whether his residence or appointment has been changed, and, if no answer to any such letter is received within a period of six months from its dispatch, the Registrar may erase the name of such registered practitioner from the register :

Provided that any name erased under this sub-section may be re-entered in the register under the direction of the Council.

Persons

entitled to be

registered

18. (1) Every person referred to in the schedule shall, subject to the provisions hereinafter contained, and on payment of such fees as may be prescribed in this behalf by regulations made under section 34 (3) ( b), be entitled to have his name entered in the register, of medical practitioners.

131

[The United Provinces Medical Act, 1917] [Section 19-20]

(2) Provided that the Registrar shall refer to the Council any application for entry in the register from a person in respect of whom he considers that the Council may wish to proceed under section 26 (1).

(3) Provided also that the Registrar, if so directed by the Council, shall refuse to register the name of any person who holds a medical degree, diploma, or certificate granted in any foreign country or British colony which does not recognize the medical degrees, diplomas or certificates of the Universities or [State Government]¹of [India]².

Amendment of

Schedule

132

[The United Provinces Medical Act, 1917] [Section 21-25] Information

required of

applicant for

registration

21. Every person who applies to have his name entered in the register of medical practitioners- -----

(a) must satisfy the Registrar that he is possessed of some title or qualification referred to in the schedule, as alerted by notifications (if any) issued under section 19; and

(b) if he is registered under the Medical Acts, --

(i) must correctly inform the Registrar of the date of such registration, and

(ii) must furnish the Registrar with a correct statement of the titles or qualifications in respect of which he is so registered, and of the dates on which he obtained them, or

(c) if he is not registered under the Medical Act, must correctly inform the Registrar of the dates on which he obtained the titles or qualifications which entitle him to claim registration under this Act, and

(d) give the Registrar any information which he reasonably may require for the purpose of discharging his duties under this Act. Entry of new

titles and

qualifications

in register

22. If a person whose name is entered in the register of medical practitioners obtains any title or qualification other than the title or qualification in respect of which he has been registered, he shall on payment of such fee as may be prescribed in this behalf by regulation made under section 34 (3) (b), be entitled to have an entry stating such other title or qualification made against his name in the register, either in substitution for, or in addition to , any entry previously made.

Disposal of

fees

23. All fees received by the Council under this Act shall be applied for the purposes of this Act, in accordance with such rules as may be made by the [State Government]¹under section 34 (2) (c).

Appeal to

Council from

decision of

Registrar

24. If a person is dissatisfied with a decision of the Registrar, refusing to enter any title or qualification of such person in the register of medical practitioners, he may, at any time within three months from the date of such decision, appeal to the Council.

Erasure of

fraudulent and

incorrect

entries

25. Any entry in the register of medical practitioners, which is proved to the satisfaction of the Council to have been fraudulently or incorrectly made, may be erased under an order in writing of the Council, after notice has been given to the person concerned and his objections if any, have been considered.

133

[The United Provinces Medical Act, 1917] [Section 26-29] Power of

Council to

prohibit entry

in, or to direct

removal from

the register

etc.

26. (1) The Council may, upon reference from the Registrar or otherwise, prohibit the entry in, or order the removal from the register of the name of any medical practitioner --

(a) who has been sentenced by a criminal court to imprisonment for an offence indicating in the opinion of the Council such a defect in character as would render the entry or continuance of his name in the register undesirable, or

(b) whom the Council after inquiry (at which an opportunity has been given to him to be heard in his defence and to appear either in person or by counsel, vakil, pleader or attorney, and which may in the discretion of the Council be held, in camera) has found guilty by a majority of two- thirds of the members present and nothing at the meeting of infamous conduct in any professional respect.²

(2) Nothing in sub-section (1) shall be deemed to justify the exclusion or removal from the register of the name of any medical practitioner on the ground of his adoption of a theory of medicine and surgery not in accordance with the accepted view for the time being or of his association with a vaid, hakim, or homoeopath or an unregistered practitioner, so long as that unregistered practitioner--

(a) is possessed of one of the qualifications specified in the schedule, and

(b) is not a person whose name he has reason to believe, has been excluded or removed from the register by the Council under sub-section (1) or would be so excluded if application for registration thereof were made.

(3) The Council may direct that the name of any person against whom an order has been made under sub-section (1) shall be entered or re-entered as the case may be.

Appeal to

State

Government

from decision

of council

27. (1) An appeal shall lie to the [State Government]¹from every decision of the Council under section 24 or 26.

(2) Every appeal under sub-section (1) shall be preferred within three months from the date of such decision.

Bar to suits

and other legal

proceedings

28. No suit or other legal proceeding shall lie in respect of an act done in the exercise of a power, conferred by this Act on the [State Government]¹or the Council or the Registrar.

Notice of

deaths and

erasure of

names from

register

29. (1) Every Registrar of deaths who receives notice of the death of a person whose name he knows to be entered in the register of medical practitioners shall forthwith transmit by post to the Registrar of the Council a certificate of such death, signed by him and stating particulars of the time and place of death.

1 . Subs. by the A.O. I950 for (Prov1 . Govt.) which had been subs. by the A. O. 1 937 for (L. G. )

2. See. No . 329.d. /March 28, 1923 in Gaz. 1923. Pt.I. p. 366•

134

[The United Provinces Medical Act, 1917] [Section 30-33]

(2) On receipt of such certificate, or other reliable information regarding such death, the Registrar of the Council shall erase the name of the deceased person from the Register.

Penalty on

unregistered

person

representing

that he is

registered

30. If a person whose name is not entered in the register of medical practitioners falsely pretends that it is so entered or uses in connection with his name or the any words or letters representing that his name is so entered, he shall, whether any person is actually deceived by such representation or not, be punishable on conviction by a magistrate of the first class, with fine which may extend to three hundred rupees.

Procedure in

inquiries and

appeals

31. For the purpose of any inquiry held under section 26, or of any appeal under section 24, the Council shall be deemed to be a court within the meaning of the Indian Evidence Act, 1872, and shall exercise the powers of a Commissioner appointed under the Public Servants (Inquires) Act, 1850; and every such inquiry and appeal shall be conducted, as far as may be, in accordance with the provisions of section 5 and sections 8 to 10 of the said Public Servants (Inquiries) Act, 1850.

Reservation of

certain

appointments

to registered

practitioners

32. Except with the general or special sanction of the [State Government]¹or of any officer authorized by it in this behalf, no person other than a registered practitioner shall be competent to hold an appointment as medical officer of health, or as physician, surgeon, or other medical officer in a hospital, asylum, infirmary, dispensary, or lying in hospital, not being an institution avowedly maintained for the purpose of medical treatment according to the homoeopathic, Ayurvedic or Unani system, which is supported partially or entirely by public or local funds.

Annual Medical List

Publication of and presum- ption as to entries in Annual

Medical List

33. (1) The Registrar shall, in every year, on or before a date to be fixed in this behalf by the Council, cause to be printed and published a correct list of the names for the time being entered in the register of medical practitioners and setting forth---

(a) all names entered in the register arranged in alphabetical order according to the surnames ;

(b) the registered address or appointment of each person whose name is entered in the register; and

(c) the registered titles and qualifications of each such person, and the date on which each such title was granted or each such qualification was certified.

(2) Every court shall presume that a person whose name is entered in the latest of such lists is duly registered under this Act and that a person whose name is not so entered is not registered under this Act:

135

[The United Provinces Medical Act, 1917] [Section 34-35] Provided that, in the case of a person whose name does not appear in such list, a certified Copy signed by the Registrar, of the entry of the name of such person in the register of medical practitioners shall be evidence that such person is registered under this Act.

Rules and Regulations

Rules and Regulations

34. (1) The [State Government]¹may, after previous publication from time to time make rules consistent with the Act to carry out the purposes of this Act.

(2) In particular, and without prejudice to the generality of the foregoing power, the [State Government]¹may make rules --

(a) to regulate elections under this Act;

(b) to prescribe the form of the register of medical practitioners to be maintained under this Act;

(c) to regulate the application of fees;

(d) to regulate the procedure to be followed by the Council in --

(i) conducting any inquiry under section 26, and

(ii) disposing of appeals from the decision of the Registrar preferred under section 24.

(3) In addition to the power conferred by section 13 the Council may, with the previous sanction of the [State Government]¹, make regulations-

(a) to prescribe the expenses payable to members of the Council ;

(b) to prescribe the fees chargeable in respect of any registration under this Act; and

(c) to regulate the keeping of accounts.

(4) All such rules and regulations shall be published in the [Official Gazette]². Control of

Council by

State

Government

35. If at any time it shall appear to the [State Government]¹that the Council has failed to exercise or has exceeded or abused a power conferred upon it under this Act or has failed to perform a duty imposed upon it by this Act, the [State Government]¹may, if it considers such failure, excess, or abuse to be of a serious character, notify the particulars thereof to the Council; and if the Council fails to remedy such default, excess or abuse within such time as may be fixed by the [State Government]¹in this behalf, the [State Government]¹ may dissolve the Council and cause all or any of the powers and duties of the Council to be exercised and performed by such agency and for such period as it may think fit :

Provided that it shall take steps as soon as may be convenient to constitute a new Council of the members prescribed in section 4.

1 . Subs. by the A. O. T950 for (Provincial Government) which had been subs. by the A.O. 1937 for (L. G. )

2. Subs. for "Gazette" by A. O. 1937·

136

[The United Provinces Medical Act, 1917] [Section 36-Schedule] Saving 36. No provisions of this Act shall affect a homoeopathic, Ayurvedic or Unani practitioner.

37. [* * * ]¹

THE SCHEDULE

PERSONS WHO ARE ENTITLED TO HAVE NAMES ENTIERED IN THE

REGISTER OF MEDICAL PRACTITIONERS

(See Sections 18, 19, 20 and 21)