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Sravana 14, Tuesday, Saka 1930-Augusi 5) 200&
Published by Authority
RAJASTHAN GAZETTE
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Act
lo prohibit violence against Medicare Service Persons and Damage to Property in Medicare
Service Institutions and for matters connected there-with and incidental thereto.:
• Nuksan Ka Ntvaran) Adhiniyam, 2008 (2008 Ka Adhiniyam Sankyank 24):-
(Authorized English Translation)
THE RAJASTHAN MEDICARE SERVICE PERSONS
AND MEDICARE SERVICE INSTITUTIONS
(PREVENTION OF VIOLENCE AND DAMAGE TO
PROPERTY) ACT, 2008 . . .
(Received the assent of the Governor on the 3n1 day of August, 2008)
An
Jaipui·, August 5, 2008
No.F .2(39)Vidhi/2/2008.-ln pursuance of Clause (3) of Article 348 of the
Constitution of India, the Governor is pleased to authorize the publication in the Rajasthan
Gazette of the following translation in the English language of the Rajasthan Chikitsa
Paricha.rya Sevakanni Aur Chikitsa Paricharya Seva Sanstha (Hinsa Aur Sampatti Ke
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
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LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-ll)
NOTIFICATION
Jaipur. August 5, 2003
No. 2(39)VIdI.i12/zons.—In pursuance of Clause (3) of Anicl: 34s of :21:
Constitution of India, Ihc Governor is pleased to aulhoriu [he publicaIion in the Rajasthan
Gazette of the following translatian in thc English language of the Rajaslhan Chlkilsa
Paricharya Sevakarmi Aur Chikivsa Paricharya Seva Sanslha (Hinsa Aur Sampatli Kc
Nnksan Ka Nivaran) Adhiniyam, 2008 (2008 K3 Adhiniyam Sankyank 24):-
(Au/harm: English Tranxlalian)
THE RAJASTHAN MEDICARE SERVICE PERSONS
AND MEDICARE SERVICE INSTITUTIONS
(PREVENTION OF VIOLENCE AND DAMAGE TO
PROPERTY) ACT, 2008
[Received the asscnt of me Govenlor on [he 3" day of Augugl, 2008]
An
Au
Ia prohibi! violence against Medicare Service Pmom and Damagz m Properly in Medicare
Service lnflilulinn: and/or mailer: cameo/ed [here-with and incidental thereto,-
(3) 'Offender' means any person who either by himself or as a member or as a leader
of a group of persons or organization commits or attempts to commit or abets or incites the
commission of violence under this Act.
Registered Medical Practitioners, working in Medicare Institutions
(including those having provisional registration);
Registered nurses;
Medical students;
Nursing students; and
Para medical and other auxiliary workers employed and working in
Medicare Service Institutions.
(J
(b).
(c)
(d)
(e)
(a)
and includes a maternity home or convalescent fiome, etc.
(2) 'Medicare Service Persons' in relation to a Medicare Service institution, shall
include,-
And whereas, it has become necessary to prohibit such violent activities by making
the offences as cognizable and non-bailable;
Now, therefore, be it enacted by the Rajasthan State Legislature in the Fifty-ninth
Year of the Republic of India, as follows :-
1. Short title, extent and commencement.-{ I) This Act may be called the
Rajasthan Medicare Service Persons and Medicare Service Institutions (Prevention of
Violence and Damage to Property) Act, 2008.
(2) It extends to the whole of the State of Rajasthan.
(3) It shall be deemed to have come into force on and from 4th June, 2008.
2. Definitions.-ln this Act, unless the context otherwise requires,-
( I) 'Medicare Service Institutions' means all institutions providing medicare to
people which are under the control of State or Central Government or Local Bodies etc.,
including any private hospital having facilities for treatment of the sick and used for their
reception or stay; any private maternity home where women are usually received and
accommodated for the purpose of confinement and ante-natal care in connection with child
birth or anything connected therewith; and any private nursing home used or intended to be
used for the reception and accommodation of persons suffering any sickness, injury or
infirmity whether of body or mind, and providing of treatment or nursing or both of them
•
Whereas there have been acts of violence of causing injury or danger to life of
Medicare Service Persons and damage to property of Medicare Service Institutions in the
State creating unrest in Medicare Professionals resulting in hindrance of such service in the
State;
J
Whereas there have been acts of Violence of causing injury or danger to life of
Medicare Service Persons and damage to property of Medicare Servtce Institutions in the’
State creating unrest in Medicare Professionals resulting in hindrance of such service in the
State;
And whereas. it has become necessary to prohibit such violent activities by making
the offences as cogniuble and nonrbailable;
Now, therefore, be it enacted by the RaJasthan State Legislature in the Fifty-ninth
Year ofthe Republic oflndia, as follows :-
1. Short title, extent and commencement,<(l) This Act may be called the
Rajasthan Medicare Service Persons and Medicare Service Institutions (Prevention of
Violence and Damage to Property) Act, 2008.
(2) It extends to the whole cfthe State of Rajasthan.
(3) It shall be deemed to have come Into force on and from 4th June, 2008
2. Definitions.~ln this Act. unless the context otherwise requires,—
(1) ‘Medicare Service Institutions' means all institutions providing medicare to
people which are under the control of State or Central Government or Local Bodies etc.,
including any private hospital having facilities for treatment of the sick and used for their
reception or stay; any private matemity home where women are usually received and
accommodated for the purpose of confinement and ante-natal care in connection with child
birth or anything connected therewith; and any private nursing home used or intended to be
used for the reception and accommodation of persons suffering any sickness. injury or
infirmity whether of body or mind. and providing at" treatment or nursing or both of them
and includes a maternity home or convalescent home, etc.
(2) ’Medicare Service Persons’ in relation to a Medicare Service Institution, shall
include,—
(a) Registered Medical practitioners, working in Medicare Institutions
(including those having provisional registration);
(13) . Registered nurses;
(C) Medical students;
(d) Nursing students; and
(e) Para medical and other auxiliary workers employed and working in
Medicare Service Institutions
(3) 'Ot’fender’ means any person who either by himselfor as a member or as a leader
of a group of persons or organization commits or attempts to commit or abets or incites the
commission ofviolencc under this Act.
.
Principal Secretary. to the Oovernment.
8. Repeal and Savings.-( I) The Rajasthan Medicare Service Persons and Medicare
. . . . . . . " . ..
Service Institutions (Prevention of Violence and Damage to Property) Ordinance, 2008
(Ordinance No.2 of 2008) is hereby repealed.
(2) Notwithstanding such repeal, all things done, actions taken or orders made under
the said Ordinance shall be deemed to have been done, taken or made under th is Act.
~-~· <f>ldt.fl.
(4) 'Violence' means activities of causing any harm, injury or endangering the life or
intimidation, obstruction or hindrance to any medicare service person in discharge of duty in
the Medicare Service Institution or patient or damage to property in the Medicare Service
Institution.
3. Prohibition of violence.-Any act of violence against Medicare Service Persons
or damage to property in a Medicare Service Institution is hereby prohibited.
4. Peualty.-Any offender who commits any act in contravention of section 3, shall
be punished with iTprisonment for a period of three years and with fine, which may extend
to fifty thousand rupees.
5. Cognizance of offeoce.-Any offence committed under section 3, shall be
cognizable and non bailable.
6. Recovery of loss for the damage caused to the property.-ln addition to the
punishment specified in section 4, the offender shall be liable to a penalty of twice the
amount of purchase price of medical equipments damaged and loss caused to the property as
determined by the Court trying the offender.
(2) If the offender has not paid the penal amount under sub-section()), the said sum
shall be recovered under the provisions of the Rajasthan Land Revenue Act, 1956 (Act
No. l 5 of 1956) as if it were an arrear ofland revenue due from him.
7. Act not in derogation of any other law.-The provisions of this Act shal I be in
addition to and not in derogation of the provisions of any other law, for the time being in
force.
_,;m
(4) 'Violence' means activities of causing any harm, injury or endangering the life or
intimidation, obstruction or hindrance to any medicare service person in discharge ofduty in
the Medicare Service Institution or patient or damage to property in the Medicare Service
Institution.
3. Prohibition of violence.~Any act of violence against Medicare Service Persons
or damage to property in a Medicare Service Institution is hereby prohibited.
4. Penalty.~Any offender who commits any act in contravention of section 3, shall
be punished with imprisonment for a period of three years and with fine, which may extend
to fifty thousand rupees.
5. Cognizance of offence—Any offence committed under section 3, shall be
cognizable and non bailablei
6. Recovery of loss for the damage caused to the property—In addition to the
punishment specified in section 4, the offender shall be liable to a penalty of twice the
amount of purchase price of medical equipments damaged and loss caused to the property as
determined by the Court trying the offender
(2) If the offender has not paid the penal amount under sub-section (1), the said sum
shall be recovered under the provisions of the Rajasthan Land Revenue Act, I956 (Act
No.15 of 1956) as ifit were an arrear of land revenue due from him.
7. Act not in derogation of any other Iaw.—The provisions of this Act shall be in
addition to and not in derogation of the provisions of any other law, for the time being in
force.
8. Repeal and Savings.—(l) The Rajasthan Medicare Service Persons and Medicare
Service'Institutions (Prevention of Violence and Damage to Property) Ordinance, 2002;
(Ordinance No.2 of 2008) is hereby repealed.
(2) Notwithstanding such repeal, all things done, actions taken or orders made under
the said Ordinance shall be deemed to have been done, taken or made under this Act.
“we. aim-{t
Principal Secretary to the Government.
5 302» 0,51f/2ZW