G.}VERNMEhIT
SEKKIMI
EXTHAOBDINARY
PUBLISHED BY AUTHORITY
GAXHTTffi
Gangtok Monday 8th February, 2010 No. 23 GOVERNI\,'I ENT OF SIKKIM
LAW DEPABTMEN'T
GANGTOK
No. 4/LD/P/2010
Date: 5.2"2010 NOllFICATION Ihe fol ou/ing Act passed by the Slkk m Legis at ve Assemb y and having rece ved the assenlof the Presideni on the 2d day of December,2009is herebypub ished for general information:_ THE SI(KIM NURSES. MIDWN/ES AND HEAI-TII VISITORS ACT, 2OO8
(ACT NO. 4 0F 2oo8)
AN
ACT
to prov de for the reg strat on of Nurs-os, N4 dwives and Heallh Visitors in the State oi S kkim. wHEReas lt s exped bnt to provide lor the reg stralion of nu rses, midwl\/es and health vis to rs n ih e Siate of Sikkim:
EE t enacled by the Legislature of S kklm n
Iollows
Short title, extent,
commencemenl
and application.
the Fifty'n n1h Year of lhe Republc of lndia as
PANT I
PRELII\4INARY
1. (1) This Act may be cal ed the Sil(kim Nurses, N,lidwives and uea rh V.sriors A-r,2008
\2, I<"a'19)lel d_o 'wf oeo'SLl'i11.
(3) (a) ( ) Part L and section 29 of Part \/ll of this Act shall come into lorce at once in the whole ol Sikkim
(j ) Parts ll, ll V and Vl ancl lhe renraining sect ons of Part Vl th s Act sha come into forcein the whole oi the Siate of S kk rn on such date as the Slate Governmeni may by notificat on appoint.
(b) Pal1 lV shail conre nlo folce on such date and shall app y to SUCh c ass 01 persons on y in sucfi areas as the State Governrnent may by notification speciY.
1
2. Deiinitions.
n thls Act, unless the contexl olnerwrse requlres,_
(a) "aiiillatecl lnst tution" means an instltlrl on and l-leallll Caie faciltes providellorthe furslng ol the s ck, nlaternty or ciriid wellare, wh ch nlay be aiii iated to the Council io accordance w th the bye' laws;
(b)'aLrxi rary nurse_m dwife" means a person who has passed the exam nalion Plescr bed rl th s behal;
(c) "bye- aW' rneans a bye'law made by ihe Council ufder secl on 32;
(d) 'Counci " means the Sikk m l\urs ng Cou rlc I const tuted i-rnder section 3i
(e) "health visitol' means a person who has obtained lhe Hea th Visitors' Certiilcate irom any Health School, inst tution and examining bocly recoUf sedin this behalf by the Councili
(l) " nstitut on" includes any assoclation, which rnaintains ol controLs a nurses estab ishment;
(g) "licensing authority" means the urban coTporation or the firunicipa c-ouncil or such other state urban or rural authority established for such area: Prov ded that the Slate Government rnay by nollflcalion in respecl of any area spec fy any other authorlty as ihe licensinll authority 10r such areai
(i) Nurse - lM dw ves (il) Nurses
(l )Nlidwlves
(v) Auxl aiy Nurse Mldwives
(v) Health V sitors (v;) Public Health Nurses lIr'Sl mea,r5a r.Sl Ol TLlse ln'Ow VeS. lU-SeS. n- Cl.r!.v'S dux 'o')
n,,,." miow ues. hea l' \ rs 10 s a10 p,lb'ic ^ea I_r -rsec pleud ru and kept under seclion14;
rir -id,r je Ireat s a pcrso_ v,"o holds a ce4i.cale n nlid!^/ le'v {rom anv rnslrlJtior -ecoqlized ill Ir '5 oe^a ' by 11e Co"t -L:
11; "notltication' means a notiflcat on published in the Otlicial Gazelte;
rkr "n-rSe' means a peISOr who'OlClS a Cerll{rcdle dlp'On'a/deg ee r a-rs ng'rom any rslltLlio_ -ecog Sed_ t''s oeral'b/I' e Council;
I )-.-rse: eslaOl'snrneal'- ears arry eSlab,'S'rt_1. !(helheI .dr reo o4la ga 'lo _ol v\nrcr p-ov'de.lor or s'_ie rdeo Lo p'ovide the services oi persons to act as nurses, midwives auxi lary nurse' rnirjwives or healtlr visltors to those requiring such services;
2
3, Establishment,. incorporation and oonstitution of Coun.il,
(..) prescrlbed means prescrbed by tules:
( ) "reglsier'means a reg ster mainta:ned under seci on1:r ai.jihe expressions "regislered' and "reg stralion' shall be construeaj aocordinglY;
(o) "regisie.ed rnedica practit oner means a person regisiered under any a,,! n forcein the State regulating the regislration of pract tioners n the ayurvedlc, Unan , homeopath c or modern system oi medlc nel
(p) "ru e' rneans a ru e made by Stat-. Governmenl Lrnder seclion31.
PARTII
THE SIKKIM NURSING COUNCII-
(1) The State Governmenl may, by nol llcation, establ sh a Counci Lo be ca ed the S kki.n Nursing Council for the purpose of carrying out the prov sions of this Acl. Such Council shall be a body corporaie havlng perpetLlal succession and a cornmon seal w th power subject to the provis ons of this Act to acqu re, hold and d sposed'oi property and 10 conlract and may, tly the same name, sue and be sued.
(2)
The Council shal cons s1 of the following membeTSl-
(a) as ex-offic o members-
(l) The Director ot Hea th Care, l-luman Services Personal Famlly We larein Slkk m or such other Officer as the State n'ray nomlnate;
( ) The Jo nt Directol ol Nurs lrg Serv ces, Governmentof
(ii) The Principai, Co ege oi Nursifg, SMiJ
(iv) Defiuty. D lector of Nursing SeNices Go\,'t. ol Sikkim; (b)
as e ected metnbers
(i) eight persons to be e eoted lrom amongst then-rse ves by (aa) nurses, iuo)"miowives, (cc) auxiljary nurse-m dwlves and
(dd) health v sltors
iegLterecJ n the reglster, the rlumber of persons to be e ec{ed from each c;egory be ng so d-lvided as to be in the proportion oi the nu"ber of ther meinbers in ihe registeri
Provided thatin deierm ning the said proporUon, a fract on ol one-haI or less sllal be feglecteal and a lract on of more than one-ha I shalbe counted as onel
Prov ded furlher that the number oi members 10 be e ected/nom nated represent ng any parlicular calegory shall be at least one'
(ii) tlvo persons to be electecl/nominated from amongst thernse ves lly the heads oithe ailllated institutlons;
3
Servlces and Governrnenl S kkim,.
(3)
(4)
(ii) two persons 10 be e ecteo/rrom nated lrom arnongsl ihemsetais by the rilatrofs and l\uISlng Super ntendeJlts oi the alli!laied nstilutions lnthe State oi Slkl(ni.
(iv) one person to be e ected/nom nated from ar,l1orlgstlhenrse ves by the s sler tutors oithe alfiiialed inst lutiorrsi
(v) one person to be e ected/nom nated by the Sikkilr] N4edLcal Councll
(vi) one person to be elected/non)inaled ijy lhe Sikl(lrn State Branch (by whatever name called) oi the nd an Med cal Association; (vi ) one person to be e ected/nomLrlated by the Sil(klm branch of Nurses Assoc ation;
(c) as nominated rnembers, three persons to be nomirlated by the State Government ot whom at least one person shaI be a woman:
Provided that the rrembers to be elected under clause (b) shaln respect oithe first CoLrnci , be nominated by the State Govearrnent fronr persofs wtroin the op nlon ot the State Govenlnlenl are entit ed to be ncluded in the e ectorate or body concetned and shal hold olfice ior a period of t!!o years,
The President and Vlce-Pres dent of the Council shaI be eiected/ nom nated from among the members oi the Councll. The e ectlon oi the President and Vice-Presldent slral, subiect to the prov s ons oi this Aot, be he d al such time andp ace and ia such rnanner as may be pfescr lled.
-fhe Counc I sha I const 1u1e from among its rllerrbers an Execut ve Commlttee a rd such otrier Cornrnittees for general and spec al purposes as the counci deerns necessary to carry out purposes of thls Act. The Counci shall a so appo nt a Reg strar and such other otlicers ano servants as the council deems necessary to carry oLlt the purposes oi Ihr5 Acl
ll any oi ihe electorates or bodies relerred to n section 3 does not, by such date as nray be prescribed, elecl a person to be a mernber ot the Counci , the State Government shal , b,y notificat on appointto the vacancy a person qual fied for e ect on thereto; and the person so appointed shall be deemed to be a riernber of the counc as il he had been duly elected by the said electorate or body The members oitheCouncl, other than the ex-oificio members speciiled in c aLrse(a)oi sub-seotion(2) oi seclion 3,sha ho d oil ce lor a tenn oJ iive years trom the dateoltheir eleclion or nomination or unti their successoTs have been du y elected ol nominated whichevel is onger and shall be elig ble tor Te-e ect on or re-nomlnation, as the case may be.
(5)
(6)
4. Appointment of meml2ers in default ot election.
5. Period of oilice of(1) Members.
0.
7.
s. Vacancy nol to a{fect proceedings.
2) Any such mer.ber may at any t me resigo h s appo ntme.t by etier addressed to the President of the Counci
When a vacancyoccurs in the office oJ a memberol the CoLincillhrough aleaih resignat on. Iernovalor disabity of suclr member or othelwse, prev ous to the exp ryoi tl'r-" perlod oih s office, the vacancy sha lbe liled in the manner prescr bed. Afy person e ected or llom nated io fil a casua vacancy sha l, not\rit rstanclng an),'th ng conla nedin sect on 5 hodoftce on V so ong as the member in whose place he is elected or nomi'ated would have l're cJ oflice I the vacancy had noi occurred. lf a vacancy in the oilice ol a mernber of the Council has occurred tlre conilnu ng rnembers of the Council has occllrred, the cont nuing nrembers lhereoi shallaci as f no vacancy had occurred, and no acl or proceed ng ot-a Cou'_ 5'a oe ciee'neo,'\a o''e e. oy paso_ o' l /o(av the Counc lor the disquail cation oi or of delect ln ihe eLection cr nom nai on ol a person acting as a memllel of the CouncI A person shaI be disqua lfied for being chosen as' and for beln0,a member of the Councl,-
(a) f he/she has been senlenced by a crim nal court lor an oifenee nvo ving raorallurpitude and pun shable with lrnpliSonme ri for a term exceeding th-ee monihs, s!ch sentence not having been subsequelltly reversed, quasheal or rem tted, un ess he has by order. vrhich ihe State government s hereby empowered 1o make in th s behalf, been rellevedlrom the d squalflcation arlsing on accountof sucr sentence or
(b) it he/she s an un-discharged insolveni' or
(c) if he/she s of unsound mind a rcl stands so declard by a cornpetent Court,or
(d) il his/her na..e has been rernoved irom the register' or
(e) if her'she ls a whoLe t me offlcer or servant of the Councl '
(1) f any member. cluring the perlod ior which he has been e eciedor norninated
(a) absents hlmsell wlihout excuse sufficient n the opinion of the bounil, from three consecLrt ve ordinary rneet ngs of the Counc I or
(b) absent out of lndia ior a perod exceed ng elghth consecuuve months; or
(c) ceases to be a member of the elecloraie or body by whlch he was elected or;
(d) becomes subjectto anyoithe dlsqua iflcations speclf ed in section 8l or
(e) having been elected by the Sikkim Medica Counc l' ceases to bea registered medlcal Practit oner; " the Preslcleniofthe Counci shal fo'lhwith reportthe factto ihe State Governrnent, wh oh slrallthereupon, by an orderinwrtlfg, declare his sealio be vacani
5
B. Disqualifications. Disabilities from continuingas
member
5
t.2) ll any question ar ses whether a vacaocy flas occurre.j !nder SLlb 9eat"l (1), the orders of lhe Slate Government shal lle f inal lor tlle iLecisio Ii.ri such questior.
The Council may permit any n'lember to absent ffom the meelings ol the Counci for any per od nol exceeding s x nonths.
The Secreta ry of the Counc L(who rnay also, f it ls deemed expederrt by lhe Councilto act as 'freasurer)shall for three years lrorrl lhe 1 rsi consl tution oi the Courlcll, be a persor appo nted by 1he State Goverrrrnerll ancl shall fro cl olllce during the pleasure of the State Goverrlrl ent. ihe Councllshal!.
e ect irom among lts rnembers a V ce Pres dentl
const tute ilonr amofg its rnernbers an ExecLllive Colllm nee and such othe r comrr i11ees forgeneTal orspec a purposes as the Councllcleems recessary tocarry outthepurposes oilhs Aci:
(c) subject to the provis ons ol sub-section( T ) appoint a Secretary, who may a so,li deemed exped ent, act as Treasurer;
(d) appoint or nom nate such other oificers and servarlls as the Counc I deems necessary lo carry out the purposes of th s Act;
(e) require and take trom the Secretary, oT frorn any other olflcer or servant, such security for the due performal'lce of lris dLrt es as the Council deenis necessary;
(i) with the previous sanction ot the State Government, fix the iees and allowances to be pa d to the Presider,t v ce Presidenl and firenrber and the pay and a lowances ot ofiicers and setuants of the Council.
The Executive Committee shal consisi of six rnembers, ol whorn I ve shaI be elected by ilre Counci t.on'r among its membeTS. The F'resident andV ce Pres dent of the Council shal be m-'mbersex_ officio ot the Executlve Cornrn ltee, and shal be Presideni andV ce Pres clenl respeclLvely of the Comrnittee
ln addition to the powers and duties conierred and mposeo Lrp,on it by this Ac1, the Executive Committee shall exercise and dischargesuch powers and duties as the Council r.ay confer or impose upon lt by any regulations whlch may be maden this ireha f.
Al e ect ons to be held by d stributlve systern oJ vot ng. Explanation
Distrlbutive sysrem ol voting rneans a system oi vot ng ln which every vote. shall be entitled 10 g ve as many votes as there are seats to be lil ed:
Provided thatnovotersha grve rnorethan one vote to anyonecanddale:
Provided further that no vollng paper shal be deemed to be valld un ess the voter has recorded allthe votes which he is entlt!ed to glve.
6
10. Leavs ot absence to membErs.
11. ofticers, Committees(1) and Servants of
the Council.
\2)
(a)
(b)
12. The Executive(1) Committee.
\2)
13, Elections tobe by distributive system of voting.
(3)
iJ. i."i:rinienance ot reqister.
15. Persons entitled io registration.
PARTIII
BEGISTR,ATION
The Councilshal ma fta n a register ol la) nurses I dwh/es,(b) nLlises (c )Midwves (d) auxllal/ nurses ano (e) health v sitors consislngoi four sections, in such form conlarn ng such particu ars anrl div ded lnto s!ch pads as may be prescribed.
PeTsons who have Lrndergone such courses of tra ning, have passed such examinat ons and who lulfll such other condilions as maybe prescribed shal , on pay.nent ol the prescribed fee and on maklng an app calionin the prescrlbed forri, be enlil ed to registrat on. Slbjecl to such cond llons as rnay be prescr bed, the Coilnc may, ailer giving an oppodun ty to lhe person concerned to be heard in hls defense and alt-"r ho d ng an inquiry in the prescrlbed manner.refuse to enierin the regisler ihe name oi any person or may order the removaL of the name cf such perscn lorm the regisier.
The or(ler passed under sub seclion(1) shall be in writing and shail be served on the person concerned in the prescr bed manner. The CoL]ncll may ci recl thal 1l'le rrame of any person agairrst whom alr order under sub-secl on(1) has beerr passed shall be entered or re- entered in the register, as the case maybe.
Any person aggri-^vecl lly afy order ol the Counc I .nade under seci on 16 n-ray, wltltln ninety clays from the dale on which such orderls served, appeal agalnst such order to the Slale Government.
16. (1)
(2)
(3)
(1)
(2)
(1)
Rerusal of reEistratio and removaland re-enttv of narnes. Appeal from order(1) under section14.
16. Rl'newallee.
(2) The orcier ol the State Governmeni on any such appeal sl'ra be linal' Nohi/lhstanding anything contalnecl n section'15, tfle CoLlnci maywith the pTevioussancton ofthe Stale Governmenl, d rect that foi every three yea;s a renewa 1ee of hundrecl rupees shall be paid by eacl'r person registered uncler this Act for the cont nL ance ol his narne on the reg ster' lf the renewal iee s not paid before lhe date f xed by the Councll' the Council nlay aiter g vil"lg nolice to the clelaulter concer'ed re"ove the name of the delauter lTom the reqist-'ri
Prov ded that the name so rernoved may be re-enieredin the register on payment of th; renewa fee in such manner and subjecl to such conditions as the Counci may, after 8iv ng notice to the deiauller concerned bY bye-laws direct.
The Courlci shal prepare and keep a ist of persons whose names are not enteled ln the reglsier mainialned undeT sect on 14 and who are pract clng as nurses, m clwives' auxll ary nrrr'e-mldwlves ancj heatl'l ulritorr. iha titt on, be divldecl into suc r parts as n'ray be delennlned by the CoLlncll.
7
19 Mainlenance of list ot persons practicing as nurses,midwives, auxiliary nu[ses
7
mid!/ives, and(2) heal'ih visitors arrd public healtl'l n Lirses.
Every person lot be ng qLra illed Ior regislrai crrl urrdel lh s Aci r"lln' \'r'rlla! the perlod 0l lwo years froin the date onwhicll lhiS Pai! 00[]es inlO iorce, proves lo t re sat sfacllon oi the courlc thalrrehasbeerr rrreg!ai. pract 0e as a nutse, nridw le, auxiliary fLfse rrlrdw le, or itealth vis tor and tulfi s suoh other condit ons as may be deterfir ned by the CoLtr'lcll shal b on payment ofthe presclibed iee, be entitied to itave hrs narie eniered in the list:
Provlded that any person whcse narne has Lreen removed f -om the reg ster mainta ned unclea lhis Act or unde r any other law lor the lline be ng n lorce ln any other pan of lndia or from the reg ster of any other country for infamous concluct n any professional respect sha rlol lle entltled to l'rave h s name enteied in the ist-
-[he provis]ons d sections 16 and 17 shal mutatis mutand s app y to lhe list.
PI\RT IV
NUBSES, MIDWIVE!;, AI]XILIAFIY NURSE.IVIIDWIV€S AND
HEALTI"I VISITORS
ENTITLED TO
PBACTISE AND CONTROL OF LICENSING AUTHORfTIES l\o person other than a persorr registered under th s Acl ol a person !!hose name s entered ln the Lisi, shallpractice or nold hirnself/hersef cut, whether directly or by mplicatlon, as piactic ng hab tLlally or lor personal gain as a nurse,m dwile, aux liary nurse-mldurfe or health visito r.
Any person who acts n contravent on of the provislons ol sub"
section
shal , on conviction, be punished with fine wh ch may extend to one hundled rupees lor the iirst oflence, 10 two hundred rLrpees ior the second olience, and to three hundred rupees lor any subsequent oflence.
Notwithstand ng anythng conlained in sect on 20, a person wnose name has been enteredin the list shall not practlce as a nurse, midwife, auxillary nurse-nljdwife or health visitorin af area w lh n the I rnits ol a rnunicipal corporation or other municipal body or an area notified undersub-section(2), unless he/she,-
(a) has been in regular practlce as a rlurse, midwlfe, auxiliary furse'rn dwile or nealthvis tor for a continuous periodol f ve years prior lo the date on which th s sectiorl has come into force, or
has been ln iegular practice as a nurse m dwlfe,auxi ary nurse-midwlie or health visitor or pub ic hea th nurse lor a contlnuous period of two years prlor to the date on whicfr
20.
Persons not(1) registered or included in the list not to practice as nurses etc.
(3)
12)
(1)
21. Conditions on(1) practice in certain areas.
(tr)
8
2r..
23,
t2) !-icensing authorilv (1 ) to exercise general supe,vision.
Noi:ice to licensing (1) authorily t-refore commencement
ot practice.
(2)
ih s sectior has come ntojorceandproducesacenfcaiefrofi' an instltui on s gned by ilre I!/latron. Med cal Superiniendeni or cihel resJronsible oliicer ol such irstitut on thai s!ch Cersof 'as .6ceiveC the tralnlno as a nurse'midwl{e, aux llary nLtrse-midurile cr hea th vls ior in a prescribed rnann€r.
The Slale Governmenl may altor consirltation wLth the concern-.d Zila Pancl-ra/;rt bya noUflcation, alirect thatthe provis ons ofsub-section
(1) shall app y on such date as may be specii ed ihere n to afy olher area ntheZr a Pa n c ha_vat sLrb]ect to such adaptatons and modifications as it may consider su tabie having regard to the loca condlt ons of the aTea.
Subjecl to ihe provis or'rs ol this Aci and the rules and by'laws made in this behalf, every llcefs nQ authority shal exeicise geneia superv slon and contro oveT the nurse midw ves. auxi iary nurse- nlidwives, and health v sitors practicing within lhe area !rnder lts jLrrisd ction
TheI cefsnq author ty r.ay authorize any ofits officets io perform any oi th€ duties and to exerc se any of the powers conferred on t by ihis secion and section 23.
Every perso r registered onder this Act and every person whose name has been enter-.d in the I st, f he/she inlends to continue to practlce aJter the dale on on wh ch lhis Pari cornes n1o force n any aaea or ii elther of such persons intends to practrce n such area as a nuISe .. dwlle, aux liary nurse midwife, or health vis tor, he/she shalgive notice ln w.iting to the licens ng authority and sha I give a ike notice to tl're salci aulhority in the rnonth of January every three years thereafter during the per od helshe conlinues 10 praci ce wilhin the said area. Every such not ce shall conla n such pafticllars and shali be in such form as may be detefinir'led by the CcuncL
(2)
(3) Any person who fal s lo comply wllh the provlsions oJ sub-sect ons
(1) ancl (2) sha l, orr conv ction, be punisl'led wlth line which may extend to two hundred and thirty rupees for the f rsl offence, io f ve hundred rupees for the second ofience and to one thousand rupees for any subsequent offence.
(4) Any person who know ngly or \,\ri luly makes or causes or procures any other person to make any lalse staterrent in any notlce under this secllonsha l, on convlctiof, be plln shed with f ne whlch nay extend to one thousand rupees lor the firsl oilence, 1o two thousand rupees for the second offence and to f ve thousand rupees for any subsequent offence.
9
'!4 Regula'iior-r 0f $,lLlrses
estatliishrflents. FjhFiTV
i{IIFISES ESTAtsI.igi,iMEiI; :
, No L( 1,.r,'l e . ''', .' ,'1/ i -:cr !r:/t '" "1 : 'r' 'l :r'."1-l'r'lelO I -'C."c Ji' r"r'rl l' 't ' "-:
lernrs air,l cortdliions appr.lved Lr'y' the CoLrnc I and spec jiu(l irl s'!cfl
lice n se.
(2, A_ p+r'o' !t'oor_s. cs o.Pll\o1a1) nLI5!sesdu''' _r > ' ,rp;r '0."e Ccn:.agftl'ro l\'."d r'Ce':eb 'o'e5Lc' r"lr'i' sLrch nranner ancl iniuch form as may be pregc' b"d' H-'/Slie shnll along with the applical on payto the licensillg autholity lhe prescrib-'d lee, ira f oi $,h ch shal! be lelunded to hiirl'/her il the I cense i9 not granted.
,3r _lhe .el'sirg a'lro rr Irb. L'e:o'e 9'3 rr:rg tulr'ice_se''_oo- " ""r' aullo^d co'roit.o,. isrimn),'.1 k'ltc securl'9r'eu-onc -o' d-c of the establishmerrt
(4) Tl're licensing a!tirclrity rnay, aitei glving an oppo'tunity io the persor) concerneclol beinO lre.lro reius-'tc grant any lcense or revoke any icense a ready grarrt-"d, ll,-
(t)
(i)
(iiD
the applicarrt or the holdel of the L cense is tle ow twenty-one y,oars or is irr l1s opiniod nol a suitab e person to hoid such licenseior
the prernises of tf e estab,Lshment are nol sLlitable: or any offence LLnder this section has been conlmilted in respecl of the establishrnent
r5r A', pe so t i,qq i' eo ov lrly of lh4 --'otions r.octe'rb"1"' t cenoirq a -tao'ity o, o ' 'r e 'e'Lsai or revo( at on o' ' ', Ll''e1s' -a ' appeaf iritnin nin;1v days of such imposltlon, refusa ol revocation io ir'," stut" Govetnment The memorandum of appeal shalibe accompanied by sL ch fee as nray be prescribed' The decisi'on oi the S'tate Governrnent on such appeal sha I be lina
{6)Tre , ceasir g dJLnorLy -ly autnorise a'ly cl'ts or cerg10IJJIo''' env ol lhe our e( colrerred on il oy1 ) s secl o'' ,7, Anv otrrce' ou V a-l'o seo oyL.lq rrcelsng aLl o rly ll soeni'f 1l?\ dlal ea:;4doeIn c5e lert' eole ,l'sessoecf'eo I alyl'ce_s' or Jpplication for lcense oI any premises which are used' or whlch the oific"t has ,"asonable cause to bel eve aro Lrsed' ior llle pulpose ol, or in cc,nnection wlth lile nuases es{abLisrlmeni arld inspeol tlre pi".irun und
"ny ,"aords relat ng to such estabLishment as may be kePt thereon.
10
(B) The Council .nay also exerc se ihe powers ol en1 y and insoe.i on conferred by sub-seci on (7) through any ol its off cers auihorised cy t in thisbehai lfiheCounci soiopinonthat .anycasethe icenseshord be relused or revoked il shall report 1l.e mailer to the State Government. On rece pt ol such report. the State Government may after consuttation with the li0ens ng author ty or al1er r.akinO such .qLriry as lt deerns fit. and aiter 0ivinq an opportun ty to the p-afson concerned of being heard pass orders refLtstnq o' revok ng the iicense. Such orders sllal be finai
(9) Any person who contravenes the provlsions ol sub secl on (1) shall, cn conviclion bepun shed with fine wh ch may extend to h^/o ihousand I ve huncJred rupees lor the f Tst ollence and for any s!bsequent oflence with line which may ex,tend to live lhousand rupees or with s mple mprisonrnent for a term which nray etrrend to slx months o. w th bo.r
(10) Any person who reluses any duly au 'lor sed oflicer of the licensi.rg author ty or any such otf cer of the Counc lto enteror nspecianyorernises or to inspect any records under sub-seclion (7) or (B), as the case may be, or obsirucis such olf cer in lhe exerc se of hrs aloresald powers shal . on conv ctioa. bo punlshed with fine which may exlend tc five hundred rupeeslOrtl.e iirstoflef ce and for any SUbsequenl ollence with i ne wh ch may extefd to one thousand rupees or with simple mprisoit.aenl lor a tenn which may extend to ihree months or witi. both.
(11) Any person who makes or causes to be made or knou.,ir'tg y alows to be rnade any entry n a record to be kept under this seci on, wh ch he kno\,,/s to be false n a ry material pai(icu ar lor any of the purposes of this Aci or who makes, produces. {urn shes or knowing y allows to be rnade produced or iutnished any statement record or information which he knows to be laiselnanynateria particuariorthepurposeof obtaningalcenseunder this section or lor any otl'rer purposes of ihis Act shall, on conviclion, be pur-rished with l ne which may extend to tv/o thousand and i ve hundred rLrpeesforlhe iirstotlence and forany subsequenioftence wlh finewh ch may extefd to five thousand rupees or with irnpr sonment lor a terrn which may extend to slx monlhs or with botlr.
(12) (i) lf the person committing an offence Linderih s section is a cornpany, the company as wellas every person n charge of, and iespons ble to, the compaoy ior the conduci of its business at ihe tirne oI ihe com m ssion oi the otfenoe shall be deemed 10 be guilly oi the oilence and shalbe liab e 10 be proceecied aOa nst and punished accordingy:
Provided that. foth ng contalned n this subFsection sha render any such person lable to any pun shment ii he proves thai the offence was comm tled without his knowledge orlhathe exerc sed a dueoiigence io prevent the commission ol such offence.
(i) Noh.^/ithsianding anything coniained ln clause (i), where an offence under this seclion has been commilled bv a conLpanv and il is oroved '11
11
25. Training lnstitutions.(1) ihat 1f e offence has been cornmitted uJilh the coiseTllor 'olrrr vance
oi, or that llre commisslon ol the oifence is afirihlta!Le to any f"oglecl on the parl ol, any d rector manager, secreLary or olher liiice! !r11fle company, such d reclor, managel, secretary or other oHicer slra I also be deerneclto be gL.r ly of $lat offence and sla be ab e to tle proceeded aga nst and punished accordngly
Explanation,"
For the purposes of thls sub-sect on,'
(a) company" means any body corporate and rncludes a iirm or olher associalion of individuals, arrd
o oiteclot . relal r'l Lo d'.'n I 'ed' s a oarl lel I t'e i'
. PABTV!
TRAINING INSTITUTIONS
The nstltuUons wh ch areapproved and recognised by the Counci ailer lnspectiof by lls represe ltalives sl'laLl be competenl io tla n n(rrses, midwives, auxiiary nutse-nridwlves, or hea !h visitors and publio heatl) nuTSes as well as to train leo stered nurse midwivesrlurses in olher parl cerlificate courses including degrees/diplornas by any University ',\rilh the State ol Slkkirn, as approve.l recoonized by ndian Nurslng Council ancl to sencl ihem for examinaUon lor the qualifying certliicates of the Co! ncil.
The Council may w thclraw recognltlon frorn any sLrch nsiitution aflerils lnspection by a representative appointed by the CoLlncil. No schoo , col ege hospjtal' or other instltution which s not approved and recognised uncler this sectlon sha I issue to any pergon a ceftliicate or ente;the name ofany person in any clocument purporUng to showthal such person is qualif ed by reason oi h s havlng passed any exarnin'lion or undergone any course oi tlaining to piaciice as a nulse' mld\'liie, auxll ary aurse-midwile or health vis tor, unless hls name is legislerecl or enterecl in the st under this Act,
Any person who contravenes the plov sions of sub'sectron (3) sha I' orl co;victlon, be punished with llne which rfay extend to three thousand IUpees.
lf the person commltting an oiJence under th s section s acompany, the company as well as every person in charge of, and responslble to the . compani for the conduct oi iis bus ness at the t me ol the conlmission oi theofie;ce shallbe deemedtobe guilty ol the ofience and shallbe liable to be proceeded againsl and punished accordinglyl
Provided that, nothing conlained in this sub'section shal renderanysuch person iable to any punishment lf he proves that the oifencewas
12
\2)
(3)
(4)
(5)
cornmitied wlhoLrt rrs knowledOe o. that he exerc secl a Caredrigeice to prevent the commtssion of such olience.
(6) Not\i/ithstanding an\,1hing contain€d in sub_seclion(5) where an oJ{ence u.der this section has been comm tted by a company ancj jt s proved that the ofience !.ras been cornra fled with lhe consenl or connivance of. or that the comm ss on ol the offence ls atlrib(rtable to any negleci on ihe part 01. any director, manager secretary orother oific_6r ofthe cornpany. such drrector, mana0er. secretary or other off cer shall a so be deemed to be guillyoithatoffence andsha lbe tiabtetobe proceeded againstancj plrnished accord nOlV.
Explanation.-
For the purposes of th s sub,section,
(a) "company" means any body corporate and inclucles a iirm or
(b) il[:,xTr',x'[i""Ji::Y19,i11"x11,,n,",,*",,,,
26 Appealagainst Any person agorieved by the refusal ol the Council to approve re{usalto recognize and recognized any institutlon as competent to tratn n!rses institulions. rn idwive s, auxi iary nurse-midwives, or l.realth visitors may appeal, wthin nlnetydays from the dateofsuch refusal, toihe State Government against such orderofreiusal The decis on ofthe State Governmenton anysuch appeal shaI be final.
27. Removalof narnes trom register on notice of d--ath. Penalty lor
dishonest
use of certiticate.
28
PA,RI VII
MISCELLANEOiJS Every Be0iskar of Birlhs and Deaths who receives notice ol the dealh of any person whose name he \no\,/s to be or has reason to beleve is entered n any registe r, shall forthw lh transm 1 by post to the Counc I a certficate of registration of sL-tch death signed by hin't and stat ng the lime and place oi deail-r; and thereupon the nar.e of such person shall be removed from the reqister.
Any person wl]o-
(a) d shonesly makes use ol any cerlilcate of regstraton issued under the provis ons of this Act to him,4ter or to any other person,
(b) procures oraitempts to procure regrslration uncierthe p ovisions of thls Act by maklng or producing. or causing to be made or produced any ialse or fraud tlent declarallon, ced ftcate or representatlon, whether in wrltlnq or olherwise, or '13
13
29. Penaity lor unlat{ful assumPtion ot title ol registered nurse, midwife, auxiliary nurse-midwife,
or health visitor. Coufi competent'lo try otfences under Act.
,Power of Siate(1) Governmentto
make rules.
12)
cr ^ l-l / 'a'ei or' a' 5cj o oc 1?ce'")e -'1aPe-19?1.lcllot^e'rJSlerL''ci-:' ale':j cJ'tr.J: l'-0'L''i' of irl s Act.
-silalL, on convict on be punlshed wlth i ne \^/h ch nlay extend to t',o tiro!.rsard and fve hunclied rupees 1l-)r lhe t rsl oilerr'e and lor arl. s-oseo .o 'l ofe 'Ca ]\':ln
r'l]e r\ - il'e' c/''_J'O'"ol o-) " l
-j".o,,a)rmote4o'son_tc'lroraLe" ^_Ll'
^ rr e^Le IIQS
months or with bolh.
Any persan who, nol being a registered nurse' midwJe' auiiary nutse-midw te, ol health v sitor, takes or uses the name or it e ot reg stered nurse, midw f e, auxlllary n u rse-miclwlf e or health vis tor oruses a-ny name,title, descr ption , prescribed unilorrn,obiector , oa uou'o ,\i_ the,_Ie11'or'nal il r-ld) oe oel c\'eo'o'^ Il _h'
i-o r, edqc rrat ir is t.e ) 1o oe be e\eo tnal sucn pe-sor 5 a -rg slFred nurse mLwiie, auxiary nLrrse_m dwlfe or health visltor sha l, on conviction' b; ounished wLth f ne which nlay extend to one hLrndred rupees ior the tli.iottenc" anO tot any subsequenl oJfence with iinewh cfi may ext-'nd to two hundred rupees or wlth simple irnprisonmenl lor a term wh ch Irlay extend to three months or wilh both
No o,loLre-l'a1a lvaqsl'al'o'1_e
_ ''l C a5. c' a ' ld' < coq' '/"r Le
of or try any ollence under tllis Act.
the State Go!,errrment Inay, aJier previous pLrbllcation by no1'lllcation 'nake rules lo calry out allor any oi lhe purposes of this Act ln pa.ticular and w thout prejud ce to the generallty ofthe Jorego ng power' rules may be made,-
,, orescr.b;nq Ile ' a^ner .' rr'' :c\ e ec. or s a 'o 10 -' ral'o '> oi "
r"aoerro,.eCoJ"Cldnotreereclro-solflePo"oei ia_..1
Vlce-Presldent shal be made, ancl casua vacancies shaL be l,lleo I oe reLLon6'
lb, p'esc-ongl'la o' " ,lwll'u'a eqrsler 5ha loe 'eol'
_''e
'
pn'r
", u,i,o oo enlereo i' s-c' 'eq'slpr' ano tlc oa.1s I'lo which such register shal be div ded under secuon14i rc 0Ie5c'Dlg'recoursesollra'nl^ga_oc^a_ ldlors'1cJdr'g lf ose fo'.1\:,rary ^LrSe-n'low,/eS el t.l.'ng o pe'>o'1\) ;egislrat on thei;e payable on app ication fol registrat on' ihe lo;rn in wh ch such appLloations sha I be made' and the cond llons sublefito which names shall be entered lrr tne regisier Lrnder sect or 15i
30.
31
14
presor brng the Causes iof which t re cond tiors !nder flrJhrai. and the ma]aer n which the names of nurses mdlvves. auxilary, rLrrse-midwrves and health visitors may be rernovecl or re-enlered n the regrster under Section l6andUrernannerin wh ch the order of removalor reiusalshal bese|vedonsuch personsi
nurses midw ves, nurses. midwives, aux iiary nLtrse-rnlCwives and health visitors pract s ng wilhin the area under 1s jurisdiction under sect orr 22;
(f) the date trelore wh ch and the manner and Jorm in wh c]-r app cation ior a I cence ior any nurses establ shrnent shall be made under sect on 241
(S) the mannelin which an order of withdrawal ol recognition ofan institution shall be seryed under section 25i
(h) prescr bing t re fees paya ble for ente rin g the n ame ol any person n the lst under sub'secl on(2) of sect on 19 and n respecl ol a' app"a J 'ce' seI of- 7 oi 26 a'd
U) any malter which s to be or may be prescribed.
(3) Every nrle made un.ler thls sect on shal be a d as soon as may be aller t is made, tlelore each House of the State LeO slature \,/hlle t s in session lor a total per od of thirty davs whicl'l .nay be conlprisedin one sesslon or in t\ro or more success ve sesslons, and il beiore the expiry olthe session ln which it is so aid orthe sessions l4lmmed ate y folowlng, bolh Houses agree in mak fg any modification n lhe ru e or both Houses agree that the ru e should not be made. tl're rule sha lthereafter have eliecl onlyn such mo.l fled form or be of no eifect, as lhe case may bei so however thatanysuch modication orannu mentsha lbe without preiudice to the valid ty of an\,thlng done under lhat rule.
32, Power of Council to (1) The Council rnay r.ake by-la$/s not inconsislent vvith this Act or the make by-laws.- rules-
(a) for reguiatingthe compiation, nlaintenance and pub ication of the register or ist and the corlditions ol adm ssion to the reg ster or lsll
(b) ior regulating the corlduct ol any examinatlons which may be prescribed as a condit on of adlnjssion to lhe register and any nratter ancillary io or connecled with such examinations, nclud nq the courses ol training wh ch the candidates appearing tor the exam nations shall undergo;
(c) for cletermlning the manner in which the istshal be maintalned, the condltions whlch sha I be full lled by persons whose names are to be enteredln the st, the qualfylnq exarn nation to be passed lly persons whose names are entered n the list and for regu atin0 the conduct or sLlcl'l examinations; (-")
(d)
15
(e) (d) o
(s) (h) (j) o
(k) o
(nr) (n) (q) for tlre approva ot arly l.stitution for the purpose oi sLI(:h varn rg and the grantirg of diplornas to cancirdaies passing tlte exarni ations;
lorregulating thecondltions unde'wh ch institut ons Jor rlLrisir g the sick malern ty or ch i!d weLfarre l.lray be afiiliated to the Couno.
for appo nt ng a Registral and such other servarlts as raay be necessary;
ior regLLatlngthe pay, pension, conduct and olher cbnditions ot service ol persons appointed under claLrse(f).
iorestab shing a prov cleni iund {or the berref t o1the ernp oyees of tfre Counci and ol aliiliated inst tut ons and regLllat ng its admlnistrat ont
10r regu at ng ancl supervis ng the praotice of tneir profession by reg stered nuase midwlves, nurses, rnldw ves, aux ary nurse-m dw ves, health visitors and publlc hea th nLlrses and by persons whose nanles ale entered if the Iist; for regulating the publication of the names of reg stered .]urse miclwives, nurses mldwives, auxiiary nurse_mrdwives arld heaLth vis tors and pub ic health nurses and of persons $rhose names are entered ln tlle list and thelr residence; ior regu at ng the cortditions underwhich such nurses, midwives, anciLIiry rutse-midwives and health vls tors reglstered in olher States may be admltted to the register, on such other States grant ng reciproca registration to persons leg stered on the reg ster o{ tfre CoLlncil;
foadetermlning the forrn andthe manner nwrich nolicesunder sectlon 23 sha I be given;
Ior determ ning the rnanner of nspecl on oJ lhe nurses establshments bytheCouncil tlestatemenlstobefumished ancl records lo be nlalntained by such esiabi!shnrents for regLr atir-rg the sumnlonlng of n eel ngs of the Co!nc l and lts p oceedings:
lor deternrining the manner n which alllees ev ed Llnder this Act and aLL rnoney received by the CoLlrrc I shallbe accounted 10r, aud tecl and applied ior the purposes ot tl'r s Act, and ior reg!lat ng the (}xpenditu re of the Counci generally; ior prescrib ng the travellng ancl other expefseg payab e to the members of the Counci or ol committees;
genera ly 10r the provislons of any matter in respect of which if!e Council considers provision shou d be rnade forthe ourooses ol this Act.
ine Cr-nc . mdv _J1_e'rraae _eqLlol.o's ge'eraliy to c''r) out the provisio;s ol this Act, and in panicular afd withot'lt prejudice to the genera ity of the loregoing power, such regu ationsmaY Provide for
thls rnanaoement of llre property ot the counc I and the ma nlenan-e dro dLo I ol its acco- ls.
(o)
(p)
\2)
(a)
16
(c) (d) (e)
(0
(lf) (s)
(b) ihe nrannar in !,,h ch eleci ons .eierred to n sub sect on t2) oJ sectior'r 5 and ln ciause (a) ol sub-secljon (2) of sectlotr g. sha be conducted
the sumrnoning aDd holdin0 ol the meei ngs of ihe Counc|, ihe t mes and places at which such meeiinos shal be held the conduct of b!ts fess ihere a1 ancithe n!mber ol nternbers neceSsary to conslitute a quorurni
prescr blng the fUnct ons of the Execuilve Comr.itlee. ihe summonlng and ho ding of meetings the.eof, the times and places at whlch such meet ngs shall be held and the nurnber of members necessary to constitute a quorum:
prescribing the powers and duiies of the President and ihe V ce'President;
prescrib ng the tenure of ofiice and the powers and duties of the Secretaryandolherofficers andservantsortheCounc ; prescribing the powers and duties of inspectorsl prescrlbing the standard curricula for the train nO of nurses, midwives and health visitors lor training courses lor leachers oI nLrrses, midwives and heallh v]sitors, and for training in nurslng ad.nlnistrationi
o'esc- b1) r-e coid o-s'o- do^ ssio- ro.o ..ses oJ lrt'.i; g as aforesard:
presc.ib ng the slandards of exam nat on and oiher requirements to be satisf ed to secure for qualif cations recogn sed under this Act.
To enable the counci to be lirst constituted. the covernor may,wiih the prev ous sanction of lhe State Governmenl, make regu ations for the conduct of the elections referred to n sub-section(2) ol sect on 5, and any regulations so made be altered or resclnded by the Counci in exercise ol ts powers under this section.
No by-law made by the Council shall come into lorce until il has been aporoved by the State Government, urith orwithout modifical on or amendment.
All by' aws made under this seci on shal be pub ished in lhe Oltc al Gazete.
It shall be law4ul lor the State Government by nolllicalion, to cancel or d-eno any by- a
^
rade r_d. rh.s Acr.
(h)
(i)
(3)
{4)
(5)
(6)
33. Protection of persons actinE in good taith under the Act, rules, or by-laws.
34. Jurisdiction of Civil Courts.
No suit, prosecut on or olher legal proceedlng shal be insiituted against any person 10r any,thing which is n good falth done or intended to be done under this Act, rules or by-la\.,s
i\lo act done in the exerclse of any po\/er conferred by or under thls Act on the State Government or lhe Cou rcil or the Beg strar sha I be queslioned n any Civil Court
17
35. Control" (1)
(3)
36. Power to remove ditticulties.
(2)
lf irt any tllne t shall appear to the State Goverrlnleni thai 'Ll e rjour !-l
ras failed 10 exercise or has erceeded or abused arL! oj lhe pollcl:' conferrQd !rporr t by or Llnder th s Aot, or rras iailedtoperlorrlLa'y'rr the duiies n posed upon lt lly or Llnder thLS /\ct, tl rc Slate Gov-'rr i r erll n: r I lC-rsloe'55.C,'a'Ulee/ceSSOrol.ieLrC{ i'ie'i^J'
a' I n.."',, or" / Ire pdn c- ars tre'co- 10 t"- c('"1''' J-' I 11' col' iaiL io re,'recly sucn oefault,excess or abL.rse), wthin sLlch lire as the Slate Gov-ornment rnay llx n this behalf' t1e State Goverrrnent rrlay JJto ut ," CornaiL ind cause a1 or any oi the powels arlci cluiiesol tie-Councitto Oe exeicised and perlormed by such person and1or suctr period as lt may think flt and thereupo|r the iu 1ds a'd propeny ct ine counc .nal r"itinthe State Governn]entforthe purposeollns ,qct rntil u n"* Counail shall have been constltuted under section3 When the State Government has d ssolved the CounciL under sub-section rt r. rt s_a r_lae slep' as soor may be co'/'n e1I'o co'lsl rJlc a 're \ cn.na,, ,no"r a"a'io' I a10 Illereupor Lne prooe11v dno r-_os 'e er'eJ to in sub.sect on (1) shall revest in the Councll so const tuted- Noiwithstanding anyth ng containecl rn this Act, ru es or by-aws' it, at any tlme, lisnatt app;ar 10 the Slate Govemmenl lhat the Counc I or
a.tv otner -u,lo,rt\ cn po^rreu lo clu :'se dn) ol the Lo^e-: or10 n,,'nora ,.t o, ,_- '1-"61oru -"uel 11'i Acl ^as rol bee' \ 3lid') IJnr,,,-,]O o, uppo'.leo.lne StalF go.e'^ re1l mav cdLre dn,oI such powers or lunctions to be exercised or perfcrmed by such persor
in uuJrl n',unn",
"no ior such perlod not exceed ng six monlhs and sub'iect to such conditlons as t thlnks lit
li anv u {'c ll1\ d' Ses ll I \l.lo ertccl lo l'e o'or'l;lol.s o '' s A' 1'' cols'eq.ence'o' -orI ct,r'tr a^u oro'.,s,orol a Ce_lra A(l or d'cour
:
niunu lir"ariuuutto "
the Government ol lndia, the Slate Gove'nnrent' l,J,'0, i0,,.,.,,,o -oke suc prov s'o-rs as dopea- oI ''be
"ecessi t or expecl erl 'or le-rovirg lne di' iL I ly'
Pratibha Devisingh Patil
18
GOVERNMENT
SIKKEIM
EXTRAOBDINARY
PUBLISHED BY AUTHORITY
GI\ZETTE
Ga nqtok Saturday '19th July, 2014 No.292 GOVERNMENT OF SIXKIllN
LAW DEPARTI\1ENT
GAN GTO K
Datedr 5.07.2014
NOTIFICATION
The folowlng Act passed by the Sikkrm Leg s ative Assemb y and havlng recelved assent ot trre Governor on 31"LJanLrary,2014 is heleby pub isheo lor general iniormation:-
THE SIKKIM NURSES, I\,,1IDWIVES AND HEALTH V]SITOFS (A]\1ENDMEND) ACT 2014 (ACT NO. I OF 2Ol4)
ACT
Fuirher to amend the S kkim Nurses, M dv/ives ald Health Visitors (Amendmeni) Act, 2008. 8e it enacted by the Legislature oi Slkkrmln the Sixtyjillh Year ol the Republ c ol lndia as iol/owsr- No 1/LD/P/14
Shon tltle
extent and
Amendment2.
of section 32
1. (l) Thls Act may be called the Sjkklm NLrrses, \lidwives and Health Visitors (Amendmenl) Aci, 2014.
(2) lt extends lo the whole ot Sikkinn.
(3) l shall be deemed io have come into force on lhe 08h day oi February, 2010. n the Sikkirn Nurses, l,,4idwives and Heallh Vis lors Acl 2008, in section 32:-
(1) in clause (K) ol sub section (1), the iollowing ploviso shalLbe inserted, namely;'Prov ded the caldidale has passed irom lhe insiltute recognized by lhe lndian Nursing Counci ,'
(2) in sub-sectlon (2), clauses (q), (h) and (j)shall be omliled. Lakchung Sherpa SSJS
L.R.-cum-Secretary,
Law Department.
S.G.P.G. -292/ Gazene B0 l\ os./Dt: 19.a7.2414.
THE SUBSEQUENT AMENDMENTS TO THE SIKKIM THE SIKKIM NURSES, MIDWIVES AND HEALTH VISITORS ACT, 2OO8 (ACT NO. 4 OF 2008) AMENDED
AND UPDATED UPTO JULY , 2014
19