Delhi act 008 of 2008 : The Delhi Medicare Service Personnel and Medicare Service Institutions (Prevention of Violence and Damage to Property) Act, 2008

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940.17114(GJILA-2008/lelawt'124-133.—The tullr-u-ing ^Actofthe

Legislative Assembly

oftl-te National Capital

Territory ^of

Delhi

received^theassent^oftheLt. [im'clTIOt' ofDelhi ^onthe 28th

October,

2008 and is

hereby, published ^for

general

information^:— 41'he

Delhi

McdieareServiec Personnel ^andMedicare Service

Institutions

(Prevention ^ofViolence^and Damage ^to

Property) ^{Act, 2008} (DelhiActfls

orzoas) {edit}

October, 2003} {As

passed

by ^the

Legislative Assembly

ofthe National Capital

l'erritory ^ol'Delhion ^{thel lth}

September,

2008).

An Act to

prohibit

violence

against

medicare

service personnel ^and

damage ^to

property ⁱⁿmedicare service instinttions ^inthe

National

Capital Territory

ofDelhi and for matters connect

therewitl'tor incidental thereto.

BE

it-enacted

by

the

Legislative Assembly

of

the National

Capital Territory

of Delhi in the F ifiy—ninth

Year

of the

Republic

oflndia as follows :—

1.

Short

title,

extent and commencement."

'

it) ^ThisActmay^becalled

the.

Delhi Medicare

Service Personnel and Medicare

Service Institutions

(Prevention ot'Violence ^and

Damage ^to

Property)

Act-

2008.

[2) ^It

extends^tothe

whole

ofthe National

Capital Territory

ol'Delhi [3) ^Itshall^comeintoforce ^{on suchdateasthe} Lieutenant Governor ofthe

National Capital Territory

of Delhi may, by

notification in the official

Gazette

appoint.

2.

Definitions—la this

Act,

unless the .context otherwise

requires,— (a)

"medicare service institution"mean institutions providing

medicare^to

people ⁱⁿ

anyrecognized system

ofmedieine, ^onout

patient ^or

inpatient basis,

which^areunder^thecontrol ofthe Government of Delhi or

the Central Government or

local

bodies,

medicare institutions run

by autonomous

bodies, clinics,

private

nursing homcsfand

hospitals

run

by individules, trusts, societies, companies, ^etc.and

having

facilities for

diamosis

andfor treatment

oflhe

sick,

where persons ^arereceived

and accommodated

for the purpose ofdiagnosis

and treatment

ot'sickness, DELHI GAZETTE: exriuoaotmav ta

.

injury, ^or

infirmity

whether

ofbodyor mind,

ante?

natal

andr'or

post

natal

care,

or

anything connected

therewith,

and include a

matemity home or

convalescent

home; ^- (b)

"Delhi" means^theNational

Capital

Territory ^of Delhi:

(c)

"Government"

means ^theLieutenant

Governor of ^theNational

Capital

Territory

of Delhi appointed by ^the

President under

Article²³⁹ and

designated

as such under Article 239M

of Constitution; (cl)

"medicare service

personnel" ⁱⁿrelation ^toa medicare

service institution shall

include,—

(i) registered

medical

practioners;

(ii) registered nurses,

nursing

aids,

midwives;

(iii) para medical

workers.

ambulance

service providers. ^and

diagnostic

services providers;

(iv) any other

personnel ^whoare

working ⁱⁿ the

premises

for the purpose of

training, studies, ctc.; (c)

"offender" means

any person^who

either

by ltintscl for as

a

member or as a leader

ot'a group ot'pctsons ^or

organization

commits^or

attempts to commit or

abets or incites the conunission

of violence under this

Act; ^-

(I)

"violence" ^meanactivities

ofcausing

any^harm or

injury

or

endangering

life,

or

intimidation. obstruction or hindrance to

any medicare service personnel ⁱⁿ

discharge ofduty ^inthemedicare service institution or

damage

to

property

in such institution;

3. Prohibition

ol'violcucc.—Any

act medicare of violence

against

service

personnel

or

damage

to

prOperty in a

medicare service institution is

hereby prohibited.

4.

Penality.—Any

offendepwho

commits any

act in contravention of

Section 3,

shall be

punished

with imprisonment ^foratermwhich may extend ^tothree years, or with fine

which may extend to ten thousand rupees,

or with both.

5. Offences to

be

cognizahe

and non-bailable.— Notwithstanding anythingcontained ^intheCodeofCriminal Procedure, ¹⁹⁷³

(2 ^of

I974),

anyolTence

committed

under Section

3,

shall be

cognizable

and non-bailable.

6.

Authority

to file

contplainL—The

Ileacl

ol'the medicare service institution where the offence has been committed, ^orhisauthorized

representative

shall ^havethe power ^to

make ^a

complaint

under this^Actwith the ^law enforcing agency.

7. Court

compctcnd ^to

try

and take

cognizance

of oftences.—(l) ^Nocourt other ^thanthecourt^ofa

2

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t—flh\._c-."._ Pstlfwi. ^_

____.___-_-__--__....;.—._ 5-5"?—

_

-

basis ^or

othernise ^andthetertns^and

conditions^ofthe untrJCl

shall not be inconsistent with

the

provisions

of this

Jtcl.^theStatutes^{and the}Ordinances. [:1 ^{\. cop}}ot'tlte contret't referred^toIn':t:i'r-:'t.'t.'iit.ttt It shit"

to

Indeed With the Unit

ersity

and

a

copy thereof item ^It;furnished ^tothe

etnployee

Concerned. :9_ Provident ^and

pension

fltndSr—{l}

The Unmfljly ^dullconstitute ^forthebenefit ofits

employees such protitlcttt ^fundor

pension

fttnd^or

provide ^such insurance

schemes ^{asitmaydeemfitinsuch}manner^and subject ^tosuchconditions^{as maybe}

prescribed. .ttt.

Disputes ^astothe

constitution ofthe

University authorities ^and

bodies—If ^anyquestion

arises^asto

"hctltcr any person ^{has been}

duly

selected^or

appointed J; ^{or Ii}entitled

to

be. ^amember

ofany authority ^orother bad}

ot'tlte

University. ^thematter shall^bereferred^totire Chancellor

nhose decision thereon shall^belinal.

31.

Filling

of casual

vacancies.—-—All casual vacancies among. ^the

members

(Ulitct' ^thanes-oftieio mentbcrs'l

ol'any authority ^or

other

body

ofthe

Uaiversity shall ^betilled. ^assoonas

may^be

convenient

by ^theperson erbott} ^nhn

appoints.

elects^or

co-opts ^the

members whose place ^hasbecome vacant^{and any}person appointed, elected ^or

co-opted ^toaCasual

vacancy

shall

he a

member efstteh

authority ^or

body

for^theresidue

of ^the

term/Tor which the person \vhosc

place

he

iills.

would have

been

a member

_,"

'

33.

Proceedings

ol'the

University

authorities

or bodies not invalidated

by

vacancies—No

act or proceedings ^ofany

authority ^orother

body

shall^be invalidated

merely by

reason of

the

existence

of any \aeancy ^orvacancies among its

members."

/.

33. Protection ofaction taken

ip'good

faitlt.—1\'o suitor other

legal

proceedings

shall

lie'in any

court

against the

University

or

against any authorit '. officer or

employ

ee efthe

University

or

against any

per

on or

body ol'persuns acting,

under^theorder^ordirection

b 'any authority ^orollicer or

other

employee

ofthe

University

for

anything

which is in

good

faith done or intended to

be done in pursuance of the

provisions

ofthis Act or the

Statutes or the Ordinances. J-t.

Modeof

proofof University

record—A

copyot' any

receipt. application.

notice.

order.

proceedings. resolution

ofany authority

or committee ol'the

University. erotlter

documents

in

the

possession

ol'the

University.

or flnyetttty ⁱⁿany register duly

maintained

by ^the

University. ifcertit'ted by

the

Registrar

shall.

noovitbstanding anything. contained in

the lntlian Evidence Act.

1372"

oflSYEiorin any other law for the time

being ⁱⁿ

force.

be admitted as et

idcnce ot'the matters and transactions

specified

therein. \tlterc the

original

thereoftrould.

it'prodnced.

have been Jdntitsible in t.'\ idence.

55. Pen-er to remove

dit'liculties—ll'any ditlicttlty arises

in

giving.

etTect to the

Provisions

of this Act.

the Gut crument

may. by

order.

published

in

the

Olliciat tjazette. 411:? 39/0er

_

DELHI

OnZETfE: EXTRi'tORDlNARY

17

make such

provisions.

not inconsistent

with the

provisions ot this Act. as

appear

to it to be necessary

or

expedient

for removing ^the

difficulty t'rotiued that no

such order shall ^bemadeunder^this section

.tfter the

t:\piry

of three

years

from the commencement oftltis Act.

.36.

't'ransitional

pr0\'iSi0IIS.--i\'t)l\titiislflt'tdtttg anything

contained^{inthisActand the}Statutes.^thefirst Board

oft'jrnvt-mors shall be nominated

by

the Chancellor and shall hoid

office

for a term ofliyc years. 31'.

Statutes'and Ordinances to be

published

in the 0fficiat

Gazette

and to be

laid

before the

Legislatite _

Assembly

offiethi.—{ 1) Every

Statute and Ordinance made under this

fYCI

shall be

published

in the Official Gazette. (13,-)

Every

Statute^andOrdinance^madeunder^this Act

shdll

be

laid.

as soon as

may be after it is made. before the

'House

ol'the

Legislative Assembly

ofDelhi "bile it is in's'ession. ^fora

total

period ofthirtyr days

which may^be comprised ^inone

session^ortwoortnore successive 'sessions. and it'.

before the

expiry

ofthe session

innnediately following ^thesession^{or the}sttcccssiye sessions aforesaid. the i

ittlir.' agrees it!

making any modification

in

the Statute or the

Ordinance of the House agrees that the Statute or the

Ordinance should not be

made,

the

Statute

or

the Ordinance.

shall

therealler have effect

only

it:

such

modified form or be of no

effect.

as the case

may

he;

so. Itowetcr. that any

such

modification

or

:tnnutmcnl shall be without prejudice ^{to tile}

validity ofanything previously ^doneunder that

Statute or Ordinance. at. an.

MC ⁵

)rqa.a.—2oosrqa'§

c-t't'z'124133. ^— W. fact—vii

aft tantra 2r)

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Eons as't tacit

stints mmaghtnt-ana't

atafirfiitrra fimaamm'nfie finiafiaa atoll-tan aamann Fit

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satafita

fiF'Jt 'x'fiTfi'l

if

:— outfiofiaufimfirah

arfit'at'tt'iaizna) atfitfintt, ²⁰⁰³ (2003 ^Est

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btftrf'anlt nrtctnflnmzt'sanneai'ncifitt'fin

misfit ^etafrom anti-tars out

etafitrfofiaatsa

fiat: atafiafnaa't

:-

1,

etropotitan

Magistrate

shall ^betake

congnizancel^of, and

try ^an

offence under ^thisAct.

(2) ^No

court shall^take

eongnizance ^ofanoffence «under ^thisAct

except ^ona

report ⁱⁿ

writing ^{of a.}

police officer, ^notbelow^therankof

Sub-inspector.

8.

Recovery

of loss

for the

demage

caused ^tothe property.—(l) ^In

addition ^tothe

punishment specified ⁱⁿ Section

4,

the offender shall

be liable to ^a

penalty

oftwice the

amount

of

purchase price

of

medical

equipment damaged ^{and loss}

caused ^tothe

preperty ^asdeten-ninated by ^theCourt

trying ^theoffender.

(2) ^{If the}

offender ^has

not

paid ^the

penal

amount under

sub-section

(1).

the

said sum shall be recovered ^asif it Were arrears

ofland

revenue due from him.

9.

Composition ofoft'ences.—(l)The

Government or

any

person authorized

by

the Government

by

general

or special

order^{in this}

behalf; may either before ^orafler^the DELI-l] GAZE'ITE :EXTRAORDWARY Institution ^ofthe

proceedings,

COmpom'igi'l'Ii-I-'C punshiable ^{by or}under^thisAct.

(3)

Where ^anoffence ^{has been}

Cbnifj Pfllltidui' offender, ^ifin

custody.

shall^be

discharged

311de"

proceedings

shall ^betaken

against

himIn

FBSpect Elli. offence

compounded

[0.

Protection ofaction taken'In

good

faith ___

.

suit

prosecution ^orother

legal

proceedings

Shall: I - against ^theGovernment ^{or any}person ^or

officer

aurhI-I'II-i _ by ^theGovernment ^{ortheHead ofa}

medicare 5°"?

_ institution ^orhis authorized

representative

for anflhi' whichIsⁱⁿ

good

faith

done^or

intended^to

be

dune-"Ina this Act. ^1'" '

'5"

11. ^Actnotin

derogation any other law. provision ^{ofthis Act}shall^beIn

addition^to

and?

being'^In

force. Printed

by

the

Manager.0m1.of

lndia

Press.

Ring

Road,

Mayaputi. ^NewDelhi-

"0064 and

Published

by

the

Controller

of Publications. Delhi-

"0054.