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REGD. NO. D. L.-33004/99 ( th e ( B a x c t t e o f ,3 u c lia
VH/TT.T
EXTRAORDINARY
HTTX II—[.M 3— mi-[T.M (i) PART II— Section 3— Sub-section (i) iTf/dTj % idlfW
PUBLISHED BY AUTHORITY
l . 161] uf fnYyh, CgLifdOK, eTp 27, 2 0 1 4 6 , 1936
No. 161] NEW DELHI, THURSDAY, MARCH 27, 2014/CHAITRA 6, 1936
3it® m R c ik d,p4iiui 3tfVl°JsfXfT
x f< fe c lT , 2 7 e iP , 2 0 1 4 °TT.ĉ . T xT.2 1 8 (3 T ) .— BfExpfjf °f®cfER, Tffxfcf 3 f r f jf f if® f{ fh f 3ff£rfXRTFf, 1 9 9 4 (1 9 9 4 BfEf 4 2 ) BfEf vff®f 2 4 Uf®f J R k f R fcfifBTf BfEf Jt^ffMf BfE®if C A + f® TffXfBf 3fTf y f if® f lfu f fXfBfTT, 1 9 9 5 BfEf = x f sfTiff cfE f°fBlfBf 3ffVsTEfif B[E®if fV p # A°T 3ffVfsFETfhf °J TfBJ fclEBfT MfBfT C BfT BfE®Xf BfEf cftTf fCfEBfT Mf^ff C, fX fTX ffC lfJfif fX p fff e fxffiff f , 3 f lT i f ; -
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2 . L if® £iituA - < f fXfBTTfT Tf V R ifcfE TbTe ° T n f ° f 3fxBfSfT 3 fiffF liT xf C f.- (bte) " STtVffXf^fTf" °T TffxjBT 3fMf ufil® |L[U | 3TfVfXf3TTf, 1 9 9 4 3fT£f|fiT C ;
( J f ) " ^JcJ/^TbTT" , " 3fMf/3fMfJ" 3fT® " = ifB [E /= ifB lE f" ° f BfETf^J: TffXfBJ ?JBf, TffXfBf +M f 3fT® TffXfBJ = fc fE 3Tf$TSTif C ; (Mf) " °fSFT UfTVlBfET®T" °T JftireTcfUf BjE®Xf BifCT °T°Sff BfT 3 f° f ifT e f bjet Tfvifxf bjt < ° f jj^ T fv x f b[E fcTA ° f°1 T Bff 3 T ° f if fc l b[E ITETfxf u i® f ttT ~ t bjET mj< °ffrT fiT 3 ff£nT if C ;
(pt) " y r°7 f" ° f < x f fxTBfffT ° f = L | |« ir R ° 7 f 3ff£TifiT C ;
(r ) " ® P ]fB f {f® fF h f 3fT® 3RT RfTvfxf y i f H m i d l RiBffBfxf aJf^ ( A ^ 'T lA c l ) " ° f °f®B[ET®, TBTfXf̂ TfTfBfEf 3fT® = tf fM f bjEt y i l ) j | ^ l ld l3 fT BjEf ifBTExfTBTEf W T i f f BjET 3TTwf®BlE ° { f ° f TffXBTifT J in ix f BTE®X[ BfE fcTA SfiTTPf {fSTBTEf® f%VjT®hf bTE TfTBBfTf °T y i f H m i d l RiBffBfxf btET btEj< ° btETtt J in ix f BTE®X[ b[E °J £JT®iT °f®cfER bJE TBfYfxf 3fT® iTftfffMfBfEl tB^TM bJe ifiBTfVffxf Tf °-SfffrfiT BjEf mj< °BffBJkf fXfBlETBf 3Tf£fsTif t 3fT® H i i l l i l - l ° fc [fA , 3 T il® ® |t ] li l T||-1btE|bTe®U| °fMf~xf (3ff
i . A°fT x fjJ fBTYlfxfT fVf°fBTE { f f° f X f j j TB u fxf Tf b fB f]® 3ff{TE T ffb f° fx f (A T f.b f.) BfT T ff° ]® 3ff{TE °Tvf®f (A T f.A °f.) T̂T X f j j TBiYffxf Tf TbelTT ff (b f.3 fT .) C f ; 3fT®
i i . 3ffBfTBfYifxf btEJ °f£JT H M d W Ik l IJUfffelBff ° f ®TV°]fB fE if b fB f]® , 3 f fB ^ r f i fx f btEJ °f£JT * l | x i | i | | y | i i i y u ||fC |ii) ' ° f TffXBfiflRfTif 3fC ifT ®Jfxf BJfeTT XJ°T, {f®ffSffBlEi°fT x f j l fBlYlfXf °fgfBfBJE, X fjf fgfYJfXf °fgfBfB[E, o f - ] fT l f i ls I , 3fTfBfifxf TBUlfxfT, {f®ffSffBlEi°fT cfE^clEl® BfT fSffB[Ei°fT ifBJExffBjET 3ff$T!Tif {fA if, BfC if« f VJBJ fBfE B3ffBfif ®TVl°]fBfEif, ITfTVfBTEif 3ff® 1400GI/2014 (1)
1
2 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)] fs M H Id -T il I bje i f f ®r®BTET®l 3TT2JpfsnxT ° f nf-T JbJEA M A c -d f- f i l l bit 3TfJT b-ET T-Tb-etAT-T b]E Te-A °T^3rcfE ®®T °T lfT%ffFTif C f 3TT® |fT%fFfhT IF T T h m Tf BfC =® a Tj t Cf-TT sttTCa TBTE =®)Tj Y^TiTj' ®®T °T 31TJT bjET TX^TETcT^ BIT AJBJ °T bT>|JX)b|| c-Ef 3fefMT bje®Xj b]E fe fA Sf^fTFfif BfEWef 3 fTV fif bje® fcf3TT C ; (u ) = - t ^ f
3 . ^tetc) sjTT + jt® =® )cje (X |ci,idX l ciE fcTA rtTV)b(et® - 3TTVfXRrff c-Ef ett®t 3 bTe m ceT T btE 3fE2rVffxf bjEt< v frf?R r bbt-eTc A°TT ®Tfir Tf 3fr® A ° f f AfiTT A® v f r !f°^cf 1 , 2 3 ff® 3 Tf TB-fX-fn-] c-Ef V ffA , fSrfcTEiYTT I b T-vt-TT btE Te-A frftTTTTXT fSffcfEi®TT yncT-TT b)E 3T-fAn® =°T
ynfVfcrET®f fSrfBfE®°TT Tb-a T - sTT bTe ^rTb bTe n § f BjEiETBjE®uf btET AfT-ifASid bte®Xj bTe Te-A sffVrfxfzrTf bTe n A te T I bTe 3txt° t®ut TJ T M - tyTT btet abte {fx fe r ®JfMTT 3 ff® BTC TfufiT: ®TTsfEJfTiTfBrE ®CiTT C i
5 . ® rV i° ])c J ,d TSjTb(E®®JT cZJc(®JT®JT cTE cJEiJcaT - Mfgxf {ff®SfJfT ABrEBfE AffBlqT AJJ-T cffeT 3T®tfiffeT BfET TSTBrEi®® c^Jc|°ri^fl i r T M ifu f ®r*r-c|i|cf), i - f n n re -B E f C, bJe w f -a T °T a c - t ttT^ststT a b -eb-e Tf bbT-etc cj§f Tjf°ir-crE °®j£f t-ab] bJe yHiuf|cf5®u| bJe iTASfT®r_ =® tbJe BfBf®BfE f ^ xTTifnr® Bfj B ifn T%bje] A ii-m ® r t c -bet - tCT C, i f f ®Bjir bjt TB-b-t c °T A A ffe rir Tb-eaTT 3t- bj BBjfB^ ° t +TT® 3TnrEff atet bjET n ? ff Tf AJBf bjej TB^gfTfuif btebvjt ®JjXf Bfier B2TTBr®r ° f P T H lc r lJ ld B fiil 3Tf£ff%TASlir BJ5®TTT, 3TSlfiTs : -
(bje) BjBff B z jfB ^ Xf s jijxT f TfiBf bJE TfBf n l Bfj stTVjbje attTFtsTJ bjET =®f®ferTif Tf (TVrxjTf bjett ° f bjetj abje BBrfBJiT A°T BzrfBJiT bjej TXtbje] xTTifnr® C f) U A iif 7 TJ BTSTTfBlf%fn-] bjt n ° i l I Br Vi'f VJ°f STTeTBrE STXJ^rf^T < iB ||fn TVlxiTf
(JT) VTCf = B ji i jnfVfBrEr® BBrfBJiT ur®r =®TBjEf Tf®^ bJE {JASTfif = ® jbJE 3TmTT btt =®TbtET bjej nfXJ bje®Xj bjE TeiA XlCT inBTT MfBJT C iJEf ®JVr®]fBrEiT fSrfBf5i°H| bzjbt°ttbTJ EfTiT®J{Thf ®Tttxbjbjbje, B jin =TeJBEJ Ĉ , bjE it®JtjaT bJE {JABjTiJ^ fXiBjE] X fiifn i® bjt AJBf bJE TBrTVfTfhf BJE^TT B ^ BzrfBJiT bjej <°T TB1bje®{T bjET vtTxibjej®J n^TT TbJe bjc A°T tTTx IBJ 3 |® bjt = ifB jE bjt nTXlJ (TVjxtcJEt btbtJmt TSlTBjEiiTT ElBfjVTXfr bje TeJA TbJebtt VJT ifB fE ifj C) TVj®TbJE sTiJMfif T f i i BBjTBTiJ bjET 3TTj T bit BjEjfXfBTT £ff C-, bjej nfXJ bje®Xj bJE JeTA UfJvJBJEiT bjt < bjej® bje® ®JBJEiJT 3 fj® <°T 3TTAJBT bjET p f f w bjt jnfVjBjEj® bjET fXiBjE] xjTiJnr® bjt ajbj bjE fB jfV jifuf bjê BfieJ bbjTbt®T ° f JT®iCT 8 b|E 3TXT®TT® °TCT|fil bjET JTfJ®lTfiT bjET 3TT£rTcTTJi®T bje®Xj b|E JeTA 3lfX|fX|fAS|iI TbJebtt vjtamtt s fj® 3fnjBfJ ajbj bjET nATT Tf 3tTViTXibjtj bjET ejt®j 5 bjET = ttejt®j ( i ) bJe 3txt°tt® ijtTVicje®t ijn v n fJ ur®r w t 9 TJ jnfViBjEj® inziT v -tamt ;
(mJ) JX-BJe] x j j i fn j® BJT AJBJ bJE TB-TV-Tfuf BrE^fT BfleJ BBjfBTiJ ur®| T f i i BBjfBjiT bJE TfiX-BJ 3 j® BJT =iJBJE fX-BJEJelXj bJE je -A UfJvjBJEiT BJE®Xj 3 fl® =xjcrE n rx j bJE je -A TTCAfir n x - b|E i|ASfT®r_ ®JVf°]fBrEiT J%lTclEi°TT
(2) {fBJ = fe e ffJ r® r BfEifcBj
(3) ®JV|®]fBrEiT fSrTCfEi°TT BBfBT°TfiTj TbJe®TT vTTfBliT n f ilT °T bjET< tjixtbi 3Ta bit = ifBrE TXrBfETerXf ° f ifBJ 3JIJXJT fX ^T -ife ilJ ld b)E Bff^ TJ TTTfTEnxj bj5®tjt -
(bje) TbJe n f ifT btE) ®J£ff ®T£fB| ST-f-JMIf JT̂ TTBlr, JTi|®r, = irpc)'f B|Ef ° it- ] bie® TniJT mtbjt s fj® BfC JbJE nJATT -I, f-lBJE] -TTilnr® n f ilT b)E JeTA iTTflSliT ITA^iJ 1 TJ bjt TTfiT-TTi-fT n f ilT b)E J^TA H®^!) 2 TJ s fj® fX-BjE] -TTifAT® °T T$)-xj n f ilT b)E J^TA 3 TJ 3 T W jnfVjBrEr® J n iT C ;
(JT) TbJe nriTT btet Afl®rT®BTE +TT® T ri-if° ic f) t̂ cBTTbte-T bte® lejBTT MTiJT C, BJC ®btt°-sbt b-ET AJifflT iT 3TBf°«fT Tf s fj® BfC y * r i fh | i i b-e® m -T MfifJ t TbJe BfC ttt- tT°tbte BJTEJTOTiiT - iC f C" +11® BfC Jc-E BJC 3FT BJT =i)BTE n f - f BTE®-) b)E if fT iJ C :
i |® i[ n f ilT bjET ttt- tT°jcTE BJTEJTOTiiT IJTT®lTfiT bjET BffcfiT i T ^ B|Ef nATT TJ ®TVf°]fBrEiT fSrfcjEi°TT bbtbt°ttbTJ n f ilT bjET {|®TsfT T§Te°TJ TTxTlfSlTBTEiiTBjE ° | bje®) ttbtEttt 3 j|® ®TVf°]TBrEiT fSffcjEiiTT bb^ ° tjbTJ < ° t yz ilvT -r b)E J^TA J-AeIJ 4 TJ BTSflTBrfCiT y T ||U |ir j| {J® CAiTTSf® bfe®AT ;
(mj) TbJe n f ilT y®®T 5 TJ BfSfT | |* r ifU |i| CtR - w ) bjej JX-bte] -TTifni® t 3 ff® BfC fcfE =® |X j y ifk ic fE ii l b]E TTTSf ®TBfBJiT A it j ° f C A itj
11 TJ 3TTBfnxj JRiTiT BTE® inBTT ^ 3 fj® BfC Jc)E IJAinfBliT nf-T bjej f-BT® 2 (mt) TJ bjstt {|f®£TTf-TiT 3 j|® CAitJ 1 9 Tf TBfTXlfns] W f IJjfvfBTET®T ur®T 3 T X ^fn x j bje® fn -T mjbtt ^ 3 j|® BfC JbJe fX-BjE] -TT ifn ifJ b)E i-SB] bjET 3TBjETTf®iT bje®-] b)E J^TA B J n fB fC ir 3TTBfABTBfE A iin B fv fr 3 fj® BJSTT 3J{TTFriT fS)fBfEi°TT vjTstT bjET ®TV|®]fBrEiT TSfTcTEi®TJ bbtb)®ttbT1 3 fj® ®TFJTT I )tTvTbjet®T b]E ®TBTTEn-TRn ® it| TJ {T®TFTT bte® e ff ;
(pt) JbJe nriTT, AlfAJBJEi^ btet {|TiT/ {Ji-Tj Cf-J btET nATT Tf y®® | 2 TJ b]E y H IU N d {J® CAiTTSf® bje®btE n f ilT - I <°T 3f£fTBf b-ET bjesj-T b-e® inziT C" fclE B) <®T ubtet® -TT ifn® ^ 3 fl® ATfATcfEirf b]E ®jtst °TBfBfir ® itj ° f |J°tCJ 11 Tf 3TTBfnxj I lA i f i r bje® jn iT ^ 3 fl® BfC JbJe y ® iiifB lii n f - f btet T-tbibt 7 b] e ^ itT-jbibt (2) b] e niTB-eTT b] e 3teT1® ®tfat htTV-btet®] ur®r 3t- ĵ T ^ bte® fn -T mtbtt t ; (r ) =°T n fifT bjET nATT Tf, v f f f-JBjE] -TTilnr® ° f T£xxj t =® |X j UAtCJ 3 {J® CAilTSf® bte® in A t 3|T® AlfATBrEiff b]E ®TTSf °TBfBfir ® itj ° f IJAitT 11 TJ 3TTBfnx) HAAfAT BJE® J ^ btt C; IJTfVjBrET® ifTT-TiT ®T =BfiT nf-T b]E T^TA 3 T - ^ 3Tf£rjT{iT bje® eT) C ;
2
[HTX II-[F M 3(i) ] HTTT dT TTtdT : V lT /jT 3 (st) fcF? Erf® cfEj< n i i n ejt jr fR fc jE ir f JBj®?fj C ®T jrrfVjcfEj® ® rff)f® ®r ®jXf cfE JCta 3 jX rsff 3 j f f r a T ii j cfe® e ft mt< C ; (u ) 3fciif°
(4) ®TVi°])c{5ii fS ifc b i° fi c jj< r° f|jf l TfifcfE n r i f f cjEf fj®Er cfE i j w i T =°fcfE d e j °T cjEf< £ jj 3f t ejt = ijc fE P i^ ic f® cfE if< f y f ifC m u i ®Jf)XB)EfCfE ° f ij® J ffr f bte®c)E fX F X jfe fJJ jij cfE EJT® f f 3 T W W E fT ® Bf5®Mff, 3T2jfiT : -
(bTE) fc)E Mfcxj {ff®SfSfJ ABJEBJE f f £ j i j j J?jE°ff BEffBTij BfE fX jcfE ] - f l i ln i® Ejf =®JcfE dBJ BfE fcffVrTfhf BJEcVfT Bffcf BEffBfif ° ) JCfE®ff BzrfBJif BfEf frf®®-BfE ° if£ f f f iE f BfE |H|ufJcj5®U| BfE BRSffiT C f ETC VfjSJ BfE®Xj f f ®JJBfEJJXfJ «J®iff T f< C JBfE n J if f ® ®J Eff 3ff®cfE EfTJFfEfJ BjEf = jf® fe ) f if f f (JV jxfff BjETf ° f BjEff abje czrfBJij A°T BErfcfi BjEj JXfBfE] x fr irn f® C) w t 7 f f E js fjfB rfX rrns] Ejf n° inB fv fJ VJ°r SJfcfBJE 3TXfsfffif < iE f j fn (JV jx jff < x f fxfEJfJf BfEf 3ffVf°fSfXff b)E I J W iT ®JXf b)E =TfEfEf BjEf E jfffrfcJ iT fcJEEJf V ff °JBfE), 3fIJXj 3TT Eff =ifBJE, TSrfBjEi°ff DEfjVfxfJ b)E JefA =°TBjEf ffiE f' BfE I J W iT JXjBrETcfXj BfE feJA 3T®ff®MEf ° ^J ° f jnf®BfEiJ fBfEEJf C 3fJ® ETC 3jffffX jf® S)iJ BJE® fCjEJJ MJEJT t fB)E BEffBTij xJ {TBffBJif EffTVfBTET® BjEf IJ W ifB f iJ f ®TiJ®f0iJ XjCf fBfEEJf C 3 ff® fJifBfE ® f i j f UJ®J J®A MfA irffVrBfEj® b)e C f if c a £ff fXfBjE] xfTifnr® ejt ^ bt b)e fB rf® iju f BjEsvff BjTef BEffBTij BjEf E T g fffif £ff 3 f ir fF f i j CrMT :
IJ® if Erf® ffifBTE BEjfBTif JVj®jXj TfeT f f UffEjBfER ® f®EJf S jf ffTEif = f i j i T W i T ® fif® f0 if BfE® feJEJf S jf 3 fj® Eff® BBrJBfif Xj je fJ J fiJ f f ®- j®EJf C fBfE =®JBfEf f f iE j BjE {f?srjij^ =®fBjE 3fMf xfCJ fXfBJETif VfTxJ S fffC A i f f =®fBJEJ BfEf< 3 F f Ejf =BJBJE xjC f fXfBJEJcff VffAMff S flC TXfBJE] XfTiJnf® Ejf ATBf b)E fB jf®IJuf BJEsVff Bjfef BEffBTif UJ®f ®JCffj® ®) MT< C f ;
(JT) fBfE fJifBTE BEffBTij BfE fXjBJE] X fjif® ® Ejf fjifBTE ® J iff BfE ?JBJ BfE TBrfVpfuf BTEEVJf Bjfef BEffBTif Xj Jf®dr 8 f f E JS fffB ^^J® ^ p j j W If® C°iTfFT® BfE® J®A C ;
(mt) fBfE ^TcjEj n r i j f BjEf fff®if-BfE ° ij£ ) ffiET BjEf ® ? jf f f jf® iir 10 f f ETsrrfBrf®f®5] y * r iu n j- i ij® 3jf®fXfEfTf BjEf ett®t 3 BjEf = ijE n® f (6 ) f f f X f f ® ] fSffcjEi°Tf JBf?r-j5f « frb BjE ®f£ff ®Tn®EfJ XJ C°iJfFJ® BfE® J®A :
I f i i f , VJCf ifJjBfEJ fBfYJTxff Ejf ifTjfBJEJ ?TcEJ fS)fCjE®°fcfE =Ije jBEf XjCT Bfgf BjEf< AXf® «ff® ® ] Ejf < ]® f fB ) ° ] , v ff EJTfJSfiJ JJff®BfEJ®J UJ®f ®JTEfBJÊ ®iCf °J Ijx fe f BJTef 3T® Ififfe f BfE JJVJTXJ ur®f x fJ f f fX jf® ^ uf®®JIJUf ® ef BfEJ £ffBf XJCT C, = B fif Bff® bJe ®J®®EJ cjE ®iIJ f f f f f ® iT ^ ° ij£ J f f iE f BjEf jffJT jU fif BJE® ®TBfEBff ;
(p j) fcjE 18 Bf-f ° f BJEff 3TJET BfE BEffBfif BjEf fff®ij-BJE °if£J ffiE f, BjEf ® ?ff f f 3ff®fXfEfTJ BjEf VfT®f 3 BjEf = W ® T (6 ) f f J X jf® ^ JSjfBfEiiff JBf^jTTYf EfT® BjE °f£TJ ®T®®EfJ Xj Tf°ECJ 1 0 f f JB rfx ff® ^ iJff|U|L|jJ If® C°iJJFf® BfE® J®A C, 3 fj® |J°TIJ 8 f f EJSfjfBrfX jf®^ JJff®cfEJ® If® A ° f BEffBTij BfE ffT iff Ejf f i f iJ f Xj Ejf f fT ijf- f lJ iJ f Uf®T jnf®BfEiJ fBjE®ff fXfBfE] xfTif®T® Xj CEiTTST® BjE® J®A I
( 6 ) fBff® Btj +HI+Hc®1 fr +ITT BJT =iTcJj cjft M f^tjill. - ( l ) 3TT Ejf =ifBfE fXfBfETcffj cjE JefA JJffBfBJEf® 3 jf f f |J f i iJ BjE®Xj BfE {fASTfiJ, JBfE®TJ fff®if-CJE °if£T f f i f ®JiJT ° f 3fMf ®JXf BJE®Xj BfEJ ETgTff® BfE I fA ^ f i f , £TT 3 f° lfd lc f BfEJ ®JVf®]fBfEiJ TSfjBfEiiff BEfBfiTJEfJ F J jf cjE £Tf®®ffBfBJE 3ff®BfEJ®J Ejf TjJeJ®f 3f£fjFfBJE Ejf = IJ TJCff?f®jFfB)E ° f Ejf i f f JfiEJFJiJ: Ejf 3J® IJiffcf f f f° 1 f i f I f j e f i f sffBfEJ BfE fffBEfTf ®J ®JifJ ®J 3TT Ejf =ifBJE BjE =T S fif ®JfJEJ BfE f j f i r ® J®BJEJcJXj BjEf °fBfE® BfXfjfj BJEJ 3JXf®jBf BJ5®7ff 3 fj® °ffSJ C f °f)SJ A ° f 3 ) ^ BfEf ABJE Iff iT F f j f cjE Tf®fJ£ffCif ?JBf if®JFff bJB f]® cjE {JT°f £TT fjVT ®XJT STfJCA I
(2 ) ETC ®fJXrJ?Sfif fBfEEJf VffAMn fBfE 3fMf BfE T®]fBJef ° f ffiET cjE BJEf®Uf cfE 3JBf£Jf®Uf f f BjEf< JJif®J dCT C f I
(3 ) T®BjEf®T VTfXj BfTef 3fMf Ejf =iJBTE cjEf EfTEfif J®BjEJcjXj eT fif b fB f]® Uf®J f®]jBJ®f cjE ®JfJEJ fS fJcjE iiff J®Iff® ifEJT® BfEf VJTAMfJ 3 fj® = ° f ?JBJ IJ®fFff BfE®Xj BfTef ®JVf®]fBfEif fS fJcjE iiff BEfBfiTJEfJ Uf®J AJBf IJ®fFJf f®UffU|i|T f f 3 jf® ® fJ f If® ®JTT VffAMff I (4 ) V fC f °f£fBJ Cf, ?JBJ If®jFJf cjE feJA I)® fJ£ lfC if ®JVj®]JCfEif JSfJCjEiEff BEfBf®fJEjf ° f 3fMf Ejf =ifBJE cjE f® ]jBTcf cjE ®JTJEJ BfEfEffiJEJ ®JfJEJ cjE IfBf Ejf I fA ^ f i f , £ff =I)f® fefiJ ®CXj BJEJ 3TXf®jBf BfE®Xj BfEJ JJEJJ®f fCjEEJf VJJXff S jjfC A I
(5 ) = ° f ® ?ff f f VJEJ BfEf< fXvTJ f® ]jBTcf 3J® ififJcf f f ?JBJ ij® fF ff XjCT BjEf VfTifJ C" i f f AJBf BjEf 3fMf Ejf =ifCfE f® ]fBJef cjE iJ W iT JSfJCfEi®ff 3 j f® e f j f ® jfC iJ T f® fj£ ffC if ?JBf If®JFff cjEXp BjEf I)J®BfCXJ BfE®Xj BfEJ JfBjEf fBfEEJf VffAMn 3 fj® ?JBJ IJ®fFff cjEXp A ° f fff ffe T f BfEf AJBf IJ®fFff BJEfEffifEJ ®JffEJ cjE IJBj Ejf If?EJJiJ^ f f j IjfBjBJEiff BfE 3JTVJT® If® BJ5®7ff JVj®J®T ?JBJ BjEf BfEfj ° f BjEff 3T®fJ®Eff cjE ®ffSf XfTif®J®f BjEf ® ff ijf V ff ° tbtE I
7 . ■RTf&BJ5T® ° l f f | f i t . - (1 ) BfC fS fJcjE iiff BEfBfifJEfj v f j IlJif®) I)U| EfJBfEEJT BJE®Xj cjE feJA 3fMf If)if® J ifU f BJEJ £JfMf CfMff, 3 f f® fXfEffJ BfEf VJT®f 9 BjEf =IfEfT®f (4 ) cjE J j b (BfE) 3 fj® J j b ( J f ) cjE =IJBjEfJ cjE 3 ) # ® M ff~ if Jfjf®BJEf® ® jf® f® BfET ®J®®EJ XjCT CfMff I (2 ) VfEJ y i i l l fB ld ®JiTT Ejf JjfflifBJEijf E jf ® jXfj £JJ®ifjEJ ®J^BJE Ejf Xff7jf®BJE XjCf C" STtC- Bf T®BJE] X fjif® f® C f Ejf 3JXEJSff Cf, JfTf®BJEf® ® jf® f® A°TJ ® ff f j 3TXT®J®f If® JBjSJT® BJ5®rfT 3 fj® Eff® y i f k lc b d f BjET< fBj®?JJ ®T-]fBfE c 3 fj® ® J ijf BjEf< £Tf®iT)EJ ®J^BJE C i j j Jjf®®JlfUf BfEf iJEf ifCfE 3TXfYff XJCT ®J VJTAMfJ VfEJ ifBfE Bf T®BJE] XfJif®f® XjCf C f I
(3 ) VfEJ AiiTTfeJiT ®JiJf 3 fj® Ifjfiifc fE ijT fXfcfE] Xfj®f®f® XfCT C" i f f JfTf®cjEf® °fffjTBT,-
( i) ETC ffcEjfBJEXf BJ5®rfT fBfE JjfflifBJEijf 3 fj® ® J ifj cjE B jjs j BjEf< BfffUffVEfcfE ®fBEfBJCT® XjCf C" 3 fj® ETC fBfE ®JiTT BjEf BfEj< ®f®JEJ XjCf fBfEEJf MTEJf C Ejf ® f i j f Ejf fBT°TJ 3JXEJ BEffBTif BfEf ®f®JEJ BfE®Xj BJEJ BJSfXf XjCf f®EJf TfEJf ® ; ( i i ) =XfcjE
( i v ) ®pjBf cfE ®°iJjBfvrT ®TJ8EJ V f° f ETC EJEfiJ fBfE Bf °ffS f-°TfS f ®Cif C, 3fTf® BjEf If® jF ff BJ5®rfT ;
( v ) ®JiTT 3fJ® H lIk lcb d T BjEf AcJE ®TfSf ® f l i J BfE®iJ C A If®fXj IfETCf JSfjJJ BfET IJ®jFJf Bf5®fjJ ;
( v i ) etc freETfBfEXf BT5®rff fBfE cjEf< TM TefET f EJT ®cffcT 3fiJB ffefiJ XjCf C" ;
3
4 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)] ( v i i ) n ra r 3ft® crEf fcTkffer HTf°ferfcr e tc m ® cjE®ir c A AmTcfEXT fBjE cf M ir i f f® r c n te r cj-TT cfE te iA 3TAJ ci|c|°T|i| 3 ff® 3TJBJ CJEJ ®TTffSfiT ®TT5Bf $ 3 ff® = f nfxfT BfEf JTff®feffiT cfE cffsf fBfE®Jf PTf® 3r®r®FJiTT CJEJ T je e rfc m cffThfTVtfcfE cBJcfCT® BfE fX|c]|®U| cfE =q?JfT CfET TJ-gsjfiT TJ rCjEBJf V fFJf sttTCa ;
( v i i i ) e tc ®TT%T?Sf®T cf5®Mfr fcfE n rifT btEt< nc^T^xfr xfCf f ;
( i x ) e tc T ffX ff^S fif cf5®Mfr fcfE fx fc fE ] xffiTnf® Bff BTfn fx fc fE ] xffifnT® =tf® fs£f M # f i f f !T°®TfTCr®f 3T®fBffEf®T n tifT cfE ®cfiT BJJ f? fc ffc UT®T nfiTT ° f YfcfTvfiT rCjE®Jf cjBT®efE cerfefir cfET =®jcfE 3fMf erf =iTCfE BJEJ nt-T cfE®Xf cfE 3rtAfef cfE sif® TJ VTfTr®TCfEiTT, nfiTT 3 ff® m fkicfEdT cfE sfTsf °frfcrE +TT® n r - t cfE BjEr®urf crEf 3 rf? ryH ifO |c f,d i cfE str® TJ °TfSrTT®crET® fBjEBrf mjbjt f 3 ff® A ° f ®fsfsfr cfE fCf®fVfr fcfsff®T CTf 3T°TCTffir CTf 3TfSTtff crEf £ t 3 f f$ f fM J r d fcjEerf V T A A +TT® =mfET GTFT TJ ®JJT V T A A I (4 ) 3t fV r fX m crEf Eff®T 9 crEf = w ®t (3
(5 ) Vfsr m fklcfEdT ACfE T ftiT fC cfE £rfd® V tc R - ®STCfE 3jMf y iii® H iU | CfET 3TTCf?3TCfEiTT cfE feTA xfTVfCfE f® feffif TJ f i f f nfiTT erf IttT%crE®rr, U fJe fc jE^ ^TfTffir UT®T iCrf®iT TfecTfcrExf cfE te tA 3 f° {fiT fc f IT£JT®i ° f ®T®CfE CfE® TTcfErf I
8 . 3 iTf t + J® =® jbjET bjet fXfBjETefT v jjm j s it® m T®®fjuj. - 3fMff err =®TcjEr ctet mcjETcrf v m rCjE®Jf ® tVr°]l
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10 vfTfcfij nTiTT nfil®jL|U| bjE foTA STTcinj. - (1) nfiTT 3fr® JfffiTcfE ifr TfefCfiT ®^cf °f11 Tf Bfsrf fcifXffn-e°TSfTf ITffVfcrEr®T Bff jfftEfcfEr® T fiT fiT cfE ®rrf5r fcfE®fr A n r 3fMf cfE rxicrEref vrrXf 3 ff® n f i t ^ A u r cfE te iA 3 t x ^ T r ^ jrn rx f ciE®xf ctet 3frcrnxf cfE®Tf 3ft® if f if® f{ fu r cfE 3rx fc ffnxf cfE fe iA cfEtMrvT {T jf if f if® f{ fu r ®T®«tt cfE ®TVf®]fcfEir fSrfcfEi®ff B3fcr®rreff 3 ft® if?Tr®rf%cfE j f b ut®t irfs fEe j|j|d fcfEA VTfAMf I
(2) °TSfTf itffVfBtEr®T Bff uffEjcjEr® ° f f? t f i i A ° f 3 frc jnxf {j® rXetTf 18 cfE 3rxf®ff® fcffXf?srer cteM i (3 ) B ffn cfET< ®|vej u ® A 11 cjEj fcrefer y®^cj 1 , 3r°n{f 2 Bff |f®^cf 3 cfE ® fjsr cjE®xff s f ic i l t " i t f cf A ° il CfE® TfcJETf {|® if e tc ifs f Vfsf fcfE t°f{TErT®?T fcfEA MfA JT°tcJT cfE 3 f ijc f® ir JcJeTBr JCjEA mja JT°tCJ TJ ® rT rrfc j-] c 3 ft® ®fsrfEf®T ®JVBJ ®T®BJET® Xf =°jcfEr 3rXfBffnxf BJE® rne tr ^ i
1 1 . IJTfVjBjEJ® ®rfiTfcT bjEJ °T®s|xJ|. - (1 ) ACJE ®JVBj °if®fBr ITffVTcfET® ® jfT rfir c fM fi I
(2) rVfcJJ Bff ®f®iJT3ff Bff 3 f° {fiT fe ff TJ 3ffiff®BfiT ITffVTcfET® ° ifT l i i l i | ' f cjEf °errrrxff xfjSr m A MJA TfrxfBrET cfE 3fXJ°TT® cjEJ VTf ®jcfEMjf fV jxc- T fs jfE jir ®rvej ®r®BfEj® Bff °Tpt ® jv j S f j f y ^ i i° i - i ut®t ®rBrBr-®rriBr {j® 3jfVf®jBrxfT ut®t {jxr®fJSfir fcjEerf vtt TrcfErn i (3 ) ®T®«jf cfE if f if® f{ fu r n e t cjej cjET< ®rn®ej 3 f{fx fr ijjfVTcfET® °fJ5Tfir cjej ®rn®ej x jc f c m srrJcA I (4 ) B ffn sfEjfTCJE |ff if® f{ fu r cfExp {J® ACJE cf-T TJ |ff ir® f{fu rf CfEJ °TJJ1 {JSsTTa Bff 3ffVfBtE t i f f UfjEfCJEr® ® r fn f i f 3f°{JiTjeT 3TTVffT®iT c fx f f S fifc A 3 ft® B ftn TBfE°J ®T®«ff Bff 3 f° {fiT fe f TJ 3jMf |ff if® f{ fu r f cjEJ ®fjBJT ACJE cj-J TJ { jss fiA r ° f BfETf t ifs t ®JV5J Bff rV e f f ATffBJ uftEfcjEr® ® ffn f i f 3 rx jB fm f jrn jx f bjeV U I
1 2 . + )° LldlcJ 3JT£Tjf®BJ R jJVjbjej® °jJ3ffif bjEJ ®J®bjxjj. - ® jve j cjEJ n?TT TJ ® jve j ®t®bjet® UT®T 3jJ® °fPT ®JVBrSfjf cjEJ n?TT TJ ®fpj ®rvBrSijT y ^ i i° i - i ur®r btsjt 3jfn®jrSr®r 3t°{r®TjeT 3fTBfjf®ir uffEjcjEr® ® ffn f i f TJ m B xrte irjT iT cTMJ,- (CJE) ®f®1JT Bff 3 f° {fiT fe f CJEJ rSfJBjEiirT mn?JCfE Bff mfcjEi®fT 3fVjrSrTCfE Bff jrv fjx f Bff UBfiXf cfE ® a iH N ~ l °n{f TJ BJEjef CfE®Xf cTfeTf BjEf< V B j-~ fljfcfEi®TCfE BBffBJir - 3TBBJ5T ;
(JT) = ° r t 3 i i l d l d BjE n i V B j-~ mfcjEi®fT BBfci°ffB^ V jf yfii®UJU| n e f cfE £jfMf x jcJ t - ®rn®ej ; (mt) = s s j ®r®Bffn-~f, °rrTTTfVfBjE i f f i f - ~ f 3jJ® rcr?cf®rxffBf®Tf crjer nT BBffBJir (3jfnBrrxr®T: acje T jfc e ff) fVfxcTXf = s s j {ftB rn cfE °f®BTEr®T {jnT V f® r-=Tsid® xenejMiJcTBrET, {rfe i® r °fcjT cfE v B f-~ cjEfb® TJ °fcjT cjEJ c f eft fwi®rXf mABrrcnrTefBr 3rxTnrxf 3frBrjMf UT®T 3 rx jT fffn ir fc l^ c ifc it jlc ie j TJ = y |s ||B f Bff 3 frsjjB r cfE ® A TJ ° fc ff CfET c f Bff *c |R e ||fV id J B J liiiy U ir c jm cjE V f° f 3ffVfcfCTiTT, S fJ ] ^ ACJET=]], £jr®iftBr m fcfE i® ff ®fMJBf cfE b J c j]® J B rf f if JJJTiT Mf® ®r®BJET®f ®fMJ~Xf Bff rcjJBJJiT °J|TflJVlCfE BfElBjcfEdT cT - ®rn®ej ;
(P|) ®JVBJ ®T®BJET® Bff °fPT ®JVBrFfjf y ^ | |° i- i CJEJ ° ffS icf (W T-Se j) Bff x frB ffn n T M l 3jJ® mniTCJE ®cfr®-SBr ® fcffA Bff x f rT ffn n T M l - ®rn®ej 1
1 3 . ®TVBf BJT fVoTT ®iJ®TBf UTfjjBJET® ®jTi JTcIbJJ BjEJ ®j®sjxjf.- ®JVBJ CfET nATT TJ ®JVBJ ®f®BfET® UT®T 3 ft® °fPT ®TVerFrjr CfET nATT TJ °fPT ®TverFrjr H A ll^ i- i UT®l ers jf 3 jfn ® jrS jir ®rver Bff JVieTT °iT®TBr UffncjET® ® rm m TJ t n e x j U r c fM f,- (CJE) TVjef BjE TJJBJ Bff y r jJ T 3T°{JiTTef TJ T jje r m fcfE i® ff 3ffncjET®f cfE ® s j|- iN -x i °n{f TJ BjEjeJ CfE®Xf cTjeff BjEf< mfcjEi®fT BBTcfTfrefi BJT BjEJ< 3JXBJ A fT fijeer { j n - 3fBej5r ;
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1 6 .
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1 7 . !TTfsJcjET®f ®TftfiT ut®t +nXTnft ctET °^ TTftt.- (i) ifTTVfcfET® °rTXfTii ®rfS|ciicfi(, y°iiiiCldnfiTT+rT 3fT® iTifATcTEiTT+rT °fitt{®t ®t£TT 3TTCfnxfT cT§f nTiT3fT ®TXff =ifT^TvTT ® fH iT , v f f 3TTCfnxfT cfE ®TT«f {TET
1 8 . fxfcfE] xfiiTn®T cTe tttttcTT Xf nf2T>Aii.- (i) viCf 3TmtT cfET y°iiifCld yfii®lLiui 3ii-^ci|TA icte °pcr °f°T^TfvfiT T-TcfE] -iiilm®' 3Tsrfir n rn r, n in i, 3T~r®C cr-f °T 3rfVTcrE 3TT^f bTe X fiirr, T{fifr, £fT<,
( i i ) ITdiTTfcfiT nTiTT cjEf {|C s||-i 3 fj® T-JcfriT cfET niiTTCfVff ®TT53T, ®lAl-icfE|b iTT X jd d ld l TTCsIl-H iji iTT {fT®T{ff6 iTT SfTiTcfE 3TXfYTT% iTT {f® cjEjb' iTT fc jE JTTiTT 3fT® !T°®TTf?f®T nTiTT 3fT® 3T°®TTfcfiT H lfklcfEdT cfE ®TT«f T-TcjE] - i l i fn i® BjEf fS jf jj iT ETE®-̂ CfTcfT cfE iA {tET]T f S j r iTT <® ff IJcjET® cfET 3A iT {ICsJI-i y X ||U |ijj( V j® f 3TTVTT® cjEjb' [£TT®i(fiT 3TXTXiT {|C s||-i IfifvTcfE®uf (if3TT
(2 ) ifT n iTSAT ITTTVfcTET®T cjEf ® fif Xj TfcTfcfiT ®TTS2T cjE Xf,eiiicTE-i cjE {fASTTiT ̂ ®TaeT T-TASTTiTcTE ®itT ° f ®efTf{JiT -(CT |3TT C" iTT A C 3T{TXf fClClcfEi-Xiii® ° f 3fJ® fSjfcjEi®TT {J®T5JUf 3T a jfc b+jf
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VTTAMTT I
(5 ) VTCT y ° d lfC lii Iifif®TAUf f§TE®ff fCjcfTtCiT A{TiTr cfE «ffsT ^ c fg j °T5fMf IfifvfcTET®T iTT IfifvfcTET® °TTX(Tif (=°T AATT Xj V R nfiTT iTT H lfklcfE ilT TcJAaTT Ĉ } JcjcfTC cfE iJS2T 3fT® 3Tcjf£T cfET X^eidcjE-i cjEA-TT STTitA +fT® iTC Cfl-lfASTiT cTEA-TT STtfCA fcfE AiiTtclVT Vj®T JcJcfTC ATTUfAiT, JcjcfTC { fE f ] f fSjjT, 3TTTA cfE ®TTA ° T i j ^ cjEf °TJiTT 3fT® 3TTif cjEf ®fSTXTT 3ft® ® Afuf c(Ei
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6 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)] ® TnC f® m t j s r t cf?j n n i f T « r jf® ir f if , ®ts f j jttJeTctt®) t t mfVrBTET® sr^r^r T#c® Ff® Tf® A®Tf 3 ® r ®rsTxjj ®jj ^ tts^ i cf?j t e t cfE® ° tbTEmtt v f r ® fr je f cf? i f # if °r*f|xT|xT sfT® c j f u f f T C f I
(7 ) c fc fSTfcfji°Tr czjcf°TT2fr, v f r i i T M td t ^re5 f T ^ t t w f cf? fC rA 3 f r u T M td t n®r btet t f t CTmtt, # 1 ® )® ® 3 f ° w r e r t ® ®TSFJ Ifff§rBT5T®T xfCT CfMTT I
(8 ) iTSTT # # ? # 3 jq ® f f?TfXj?SfT TbTEA VTTxf cf? feTA, T f e 3JtfTFfif Cf, iTT HtTVibtet® Y T f^ fif cf?f °TCI^Jdl TET i T c f # I
1 9 . fX rc t j] H i i ln K ' i °T f£rxxr n fc l^ lq u i ciE TfETctf i f M isbA il.- VTCf T® ifff?T ir n i i f im u i T%cf?] d l i f n i i f °T f i f ® # ? ) # cf?
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(8) 3TOT % R % fTO TTTO RTOR ?T R ? TTTO R9TIRR U TT R ft TOpTO f t R TO TORT RTTO I
(9) TORfTO RT f-RRsf TORT RTTOT RR ? f TO ff? %TOTIT % RTRR ^ ? f ? 4 R TOft I
(10) RTO^R R R TO R R TO R T% TO fTO TO TR tTO R f? W rfW TO TO R R TO w f ^ R f R T O ^ T R T R R R T O R R R T ?
W T ? f ^ P n R r To ^ T O T T O f% R T RTTT7TT I
(11) R R f ro TORT HfTOf % TO RR T O ? % TOT % T O # T % fRTT ^TOTT RtOT RR RTO (RTOft) ^ f t Rft'ftflpTt ?T fT? #
TO I
(12) JrjR'flTT TORT TO ?T T O ? TOT RR SJRRtTO Tf% ^t ?T RRf&R TOT TO R^TRR ^ t RR TOTTO ^ T I
3 2 . T O T ? 3RT 3 j t r T O °h % T O T ? ? fR f s f t r T n f ^ R K l f ^ f % ^ T R ^ N " T f^ lT ^ t T f t lP + lR ld ^ t R T ^ W ir f t TJTOTT- T O T O T l f t T R Tf^PF^t:
(1) TO TOTOTW 7'f4TiT it TOft, TOTT RTOTTRt RTp?"?wf RR TOTT ? RTRTR? R t^ , TOTOTTR ?fRRT ? 4 t Rif? ? f W T it R trtiR ? TO T &TTfTO TOT R R W C T4 R R 4 TR R R TO TO TO W ? TO R TO # Tf? ? T TO R T I
(2) TO T TOfW RTffR Rif? RRTf?TT R ftf? TOT f%ftf9TO RTRTOT % R^RTT TOft Rt f? RfllTOT: %? RlRfft? t^R E T % RTRR ^ ?T W " TOf? ?T% f w RTTOT RR ^TOTT ?T ftfSpR TO T O TRT RTTOT RR TJ? TOif?R TO ? t TRT RTTOT I
(3) TOTRTR RT TORT R?4t %TOTTIT ? t f R I R T l W # TORT % TOST it Pn Rh ? ? ^ TOTTO TO4T RR ?^t TO T TO^T ?T^, f?&RW RR RTTOT % fTO TOfljR TTTO RT?TTf RR % ?^R ?T?TT % TTftfR WffWR'f % RTTOT % fTO ?|?41"R ftRT I
(4) R iff? fror? w f^ R T # RTTiift RR R ^ TOTTO ?T% RFT TT??f RRT TOT TR'RTfNt % RT? TO T RTTOT RRT TO ?
TO TT# ( RT TTfrnff, ijr^ R?T T TO R TW ) # RT% f W t TOTRTR it ?fer f # % f t ? ?9?TR RfllR"f?R f??T RTTOT R?T T O # ^?? T R?RtR %2R?f # ? ? ^ ? ? R ift? ? ? it t # RTOift I
3T? T O T T f t lF ^ t :
(5) TOTOT TftTft it TO T?# (lftf?R RR IJR? TOTt) , RRTTOT #TO f RR ?3fR, fftr, HJTO 4 H ? ?f # ?TO it njr^ ?T TTFft? ?R R , RfTOT f t f t f t t ? # ? !# , TO 7̂ ??t?«TTRT Rt?, TO T?# R T O ^ , RTRR ?T TOT ?T SlftRR ? # ?T TOT TOTT%R, f t? % TOT TOT ?T RfftST f%?T ??T ???'!#?? TOR???, f# T ?TT 4T RR? TOT f%TT t r ; R?
?t r r ? ? r mP' i i i h , ? tPr"?r I % s # ^ Rift § n ftw fft i
11
12 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]
:
(6) if ? R W f % 7RST t WRPlft'', ®T ¥T R T PT 7«TR O T T O 3R Tf 3?t7 BRR, ffcT, B JR
(7) TF#hr T f^ rf t % ®®sr ® "41Pit . f t r l ? w r f § R # H R iff sfhc ^ ®f i y r r ® tt® t̂ pt t «tt s e t w s n f tq r % f p t W t HTTT?TT I
ipBJ % ¥ R 3R ̂ TT drtl'h R T R ® W yRl?lM:
(8) ®® 7®ft f*P=ff® 3R® pf®RPTW % # R 3R® 3RT R 3RP® R # BJFJ % T9RET
(9) Tf^FTft H T #R ®T¥fY7 % ETRT ® 3TRHTR E R R fR T WT H%PT TT[ tf® PP 7 R ® 'R tRr H % # p T %
3 T ^ T ®Fft Rf% srf®f®W RT® TT^t7J, ERfSfP ®t7 7TR R # q - f® f¥® R t fM t I 1 0 ) H T f R R T I ^ H ^ l i ^ W Y H % H T T R H R R T # 4 H r f T ^ T sRW^RRTTTTTRT I ( 1 1 ) ^ I R % ¥ t # R # T f R F ^ T f ^ J 5 W F # F f f T W W T T T R 3 ^ 7 T D f t H I I % r ^ R T # ^ T O T % f% T ; O T R f%TT
H E R I
(12) 9TTftw # IT® TT®T R R T R H R tf® PP > ! # ¥ % ' ^ T 3R PR fR T TTFRJ |
33. 3pfNr-(1) STT7T 9 # RTSTTTT (6) % ST^hT T l f l w HfMp) % f M t ® ¥T 3rfl1®RT # STT7T 16 # RTSTTTT (2) % EpfR TEjf®R R firpF® % f W t ^ R p R ^T f Rf%T # w f R # WT#T ^ # R % '^ R 5" R RRWWf % 7RST # H M # 7 7TRT # 9̂TT # R f ? R 7TR R R SPftw R E%RI
( 2 ) S P ftW P l f t w t # P f t 3 ^ 7 R % O T W T f 3 R % f% 7 1 [ S P ftw # H T T ^ t | # R T R f H f t I
1
nTiTT BjE |X|c*j c x(|ilq |® cfE °nBJ i f uTlfcfii ° I 3fTf ?n >kl
(=°T cfE U® t® fBom VTA) (fXmw 3 3 jk 5(3)(Ae) n j ) if® ! TJ® xTTTf (°T£TTf%iT miTT) 3 ft® if® f { f5 f ] f B fc ^ | n i i i i BfET {fElcI BfCT {J® TStJcTEtA I (TSfTTcfETXf cfE {f?BTTiT xff]®T {jTb̂ tbte ut®t {fETcT bjeT
cTETCif ^ SfxflTiffThTiT
CfXIT sttTCa )
if® PT® BfET ®«TT3fJ {J iff
.n®1TT-f ®f0. ^ I
if® Pi® BJET BTiTiffxf {J iff ............................................................................................................................................ n®£RT ° f0 .............................................................C" I v fx i f ciET i i f® T jf ...........................................................................................................................................(Tm f/ifi° f/cT -1)
i f I® *xh( ^ ( J tcT n°iiiC|vfT btET nTiTBit ° io T ^ br^ cTT c , : (gf^rxiT T®bie] x̂ t = ^ in l¥ iii bte® ^ cjE Tqta P iH fo r lJ it i TTeHVliT n°iiiC)vfT ^ °T BTEif °T BTEif nT btET +ixTM*Tifhiii HfiTPit ttmita) :
• ®EFf/={f£TcTi1T cfETb °To 3 ff® VTf®T cfE®Xf cfET if f® T jf 3fT® 7-Sffxf.................................................................
12
[®T® II-[F M 3(i) ] HTTT dT TTtdT : V lT /jT 13 3ft® / ST
• ^T dn id l M C SH T j f °TJTT, VTT®t cfE®®f cfrf ® f® fJt, ftS T ® °f£TT F t® ........ 3 ft® / ST
• ir i° r ir 1 ] ®Tj s t 3 ft® vtt® SE®®r set n ?
+fr® / s t
• sn®®r 3rxTsrf% °Tj t t , vtt® s e ® s t f ® r ® jr , 3r®Yn®® T n tV s s ® ........... 3 ft® / ST
• ®«TFfr ftJTT °T0 (if® ) 3ft® / ST
• 3TTSf® °T0 3ft® / ST
• T®se ] ®n®r crfr n ? r f i t C A ®§s t ® 3ft® { f i r set 3 i® s ® fif® Tf TS1% i® ftS U S M ® cfE tcTA 3f®®T 3 f® ........................................................................(3T ® /> kS E SET ®T®) 3TS®f xftiTn t® ............................................................................. ( { ^ / { ^ / f iT iT T / TttiTT/, f t < / 't C X t / n ^ / n ^ / { t t iT / T f t i f r fB ffX rfn -] S ® ) s f f c T A TVsiSET ®T®....................................................... C IV lSS® vi®® ................................. ( fn T /S R T /S -t) cfEf |3TT SfT itS T S S S eI fcrt% f-^STt fXp®- USE® C, T®cfEf®T vtr®r C i f ntfVrcfEiT se®®! C 3 ft® w r f i r n ® r C :
m ii i SE®®f cttfT set T fE f ] s e t ®® fS|ir
(fS|L|
s f ^ i s j ui®T T ffts r set s E re it
C A 3TXf!TTf t f h t i f Cfxfr S t TCa )
ittcct c»E®Xt cnQf cfE fxirxrlcHfJid n°-di«^yfl cET irfirgrr w r C ; (apf-xn fX -cre x f i j f = in f f i® r bk®Et cjE f0 iA ®N1V®r n°di«Td1 Tf ° t c^tf ° f cfrtf m cfEl 3)x[M*ilfhliT STfcTSf ofTniA) =
• ® r? ® /= ® £ ffS irT cfEfb °To 3fT® vtt® cfE®Xf cfEf itr® fcT 3 ft® ® n ® ................ 3ft® / STT
• T i i in i i i i ® § s r® s s °Tj t t , vtt® cfE®Xr cfEr ®t® j t , f^ rs i® ° t£tt Ft® ........ 3fr® / s t
• ® r®T® f] ®Tj s t 3 ft® v r ® se®®T ciET n ? ................................................................. 3 ft® / STT
• s t ® ® 3Txr^rf% °Tj t t , v r ® se®®T cf5f ® r ® jr , 3i® ;sn®® TrrfVsEf® ........ 3 ft® / ST
• ® n S tf ®Tjtt °To ( i f® ) ........................................................................ 3 ft® / Sff
• 3TTST® °T0 (S TT iftS T ® ? - ] ®CST® HTfVlSE®® U1®T Vff®t) 3ft® / SfT
• fXfcfE] ® f® cfEf n ? r f i t c a { f c s ^ 3ft® { f i t set 3fx® s i f ®
Tf °H iiilfX |t~l ° f IffiiY fT c^cTT C/CT5®ifT C +11® pfr-ThTf B r^ iT /c lr*® ! C fcT? ;
® f® S 3 f® irtif® f®hT 3ffV1® S®, 1 9 9 4 BfEf ETT®T 2 , VTt®T 9 3ft® VTt®T 1 9
i . Tf vn® i3tr Tf T ® rfn -] n ffb c ® 3f{T®rvTr crff T ^ f i r crEf ° i+ r? iiii C /® ^ z r i f f C; I
13
14 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]
2. TfUBfEr 3rfVrfX^jTr bfET vnY is fr Tf B T « rff® fn -] v x B r set bjej bjej ®fnRT y C abaC bit TpBrEf bit fBFE®TF 3ebjBBjfBfif BfEl xfCf fcfEBfT VffAMff i
3 . T%xff f M T 3t®trjbfe n^rrsr =enT®oj bit u ^tjct bit ue ff^ rx r bJe 3^ ®
xfTTf) BfEf f% W eF V fi® bJE feTA ° f£H fe l 3fT® rnfpfBFEf® n ®Cf C * 4 . TtzfbfeF Tf®...................................(3FT/>kTBFE bjej ®FT) bJE f®BfEfeT VTFF TJ TXfTCiF fSfBfEi®TfBT rrfEfEBTT bjEF ABJETif 3fT® Tf® feTA f® f l iT J f if® f BfEr TfhfiF: ° { f - ] bje® m r r MTBTf C i BTC fBfE ®A^BFE®nj.............................................................. (®TVl°-]f ̂ i l fSffBfEi°ff^T ciicK-fi4F bjej XT®) UT®f f®BTT mjbtt C" |
5 Tf fSffBFEi°ff BZTBf°ffBfr uf®T B js r fm - ] = ° f fSfBfEi°fTBT rrfEfEBTT BfEf ifBfETif 3 ff® Tf® feTA C f® BFfef J f if® f BfEf mfgreR/TTTfZeTF i 6 . Tf °fTfZfiTf C" fBlE Tf AfeBT fslEBTf C f® ° f ijB f fcfE®TF °fTfBT £fT 3 F f bjEf fXfBFEfeF VTFF bjEF 3J{fxfT W f f i f bjEf BTfTf°T eT °fBTEiTf / °TBFEifr C" i
7 . Tf BfElfxf BFE®iTf C/BFE®ifF C" JbJe W f Tf Tf® uf®f £F®f Mf< fBffAl r-^B |i Tf® YrTXf Tf °f®BT 3fT® °tCF C" 3fT® BfEU £fr Tr® UT®T JUfTBTT xfCT mtbjt C i
eTT®fJf °f£fffBfiT nTiTf btE CAeffST®
({f®T xfTTT)
f]a fh T : = °T {ffBeTcTE ® j]® f bJE vtJ = ° t m m 3 fx fy * f lfh |d bje® ®gf C, m rS f ATA®! ePTf 3fT® ® jf® fAS iii BFE®Mfr JbTe x f j]® f ® fVr®]® {J® AfA®fTTjF/Ar4®f"CfjTT if® C®iff5f® bje® W T e f ®Cf BBffBTif BfCf C i
«°9W 2 uftfilcT '1 ^ - 4 ^ miTT URT 3FT BTT >oxlch n H cfE foTA
(iffiF Mi®] n i i i i ur®f tj®j fcfEBTf V ffA ) (TXBfTF 3, 5 ( 3 ) ( bfe) 3fT® 5 (3 ) ( J l ) ® J f) TJ®t {j® f xffTf (°f£frfBf®T n r i i f ) 3fT® tJ®J {fEf]F BTC C i
n id i bjej {jEj] BfCf if® fS fW T A i ( fS fW f® bJE {fA B ffif x f f ]® f Iff^ ic fE Uf®T {fEf]F bjEf BfEf]® C A 3TXf5fTfffhfif CfXfT s fifC A )
Tf® PF® bjej ®«FTBff {J iff
.n®£ff-F °F0. ■C" i
{ f j f BBfBFCT® bJE feTA Tf® PF® bjej B r im ® i f i f f .n®£ff-F °F0. C" i
VFXTf bjEF i f f® T jf (Tnf/TfTTF/Bf-F)
Tf fSrfBfEi®lfBT IFBffVFXf bFE feTA 3fcfxff 3 f® ..................... ................ (3fMf BfET XfTTf) 3fCf^ { j f i f / i T i ' f f ...................... ........... bJE feTA TVf®IBFET xfTTT................ . . . . ! fVmBfET VF-TF
14
[HTX II-[F M 3(i) ] HTjT dT TTtdT : VlT/TT
15
( f ^ T / r fM /c p f ) cfEr C+TT I T iT®TT =°T bT?T f 3 R l f - ] i ( i t-Tr® ATEf® C, fXfciETiT VTfXf C i f JTffvTclEiT BTE®dT c 3 ft® dTC^rfcT n®TT C m ^d bte®Xt ctt̂ T btet TfE f]f d C Tf® fS fW T A I
(TS| bT? ! X bTe i fW d T ®T]®T
{tT^jTbte ut®t TfE f]f BfEf BT?T]i(
C A 3TXflTTTffhTif CfxfT sttTCa )
t f n°-cll«^yfl cfET ifefMXf cfE®ifT C, : ( S T W fxfcfEe x ftin = g n R fld cfj®xt cjE fet® ifeffVliT n® dl«fu li t f ° t ctEtT ° t ctETf n f cfEt a ix ju^ iifh id irfirgrt ?fttA ) :*•
• ®T^fXf/={f£ffcTiff BTEfb ° f0 3Tf® Vff®T cTE®Xf B(Ef i f f ® f j f 3 ff® W ® ........... 3 ff® / BTT
• r f i f n f i f f TfCSffxf A T ° fJ T f ; VfT®T BTE®Xf b(?T i f f® f j f ; T-fa f® ° f£ ff g f j f . . . . 3 ff® / BTT
• TTT®TTTf] ° f J T f 3 ff® Vf®T B(E®Xf BfEf 3ff® / Bff
• SffcTXf 3fXTYff{iT ° fJ T f , VTf®f B(E®Xf b(ET ®TT®fj'; 3 fx fs T T A JTffvTBTETfT...... 3 ff® / Bff
• i l fB fT eTJTT ®T0 (Tfxf)........................................................................ 3 ff® / Bff
• 3TTVTT® ° f0 ( d f i i f fB f fB ff% - ] TfCSTf® JTtTVTc(5®dt u®T VTT®f) 3ff® / BfT
• TfTif TfixfT B(E ®TcfET c(ET ®STffTfif BTE®iT C A TfCBTf® 3ff® { f i t BTEf 3 fiB f °feT®T r f Hlfk(c(?dT ° f f^fcfffCiT CfXf C(E if fg B f B(E °nTf r f TXfrxTferfJTiT A i f i T BTEiiTT C - ( bT?) fBfcTTC W H I^ lA btET °TW fT fiT IfTiT
BTT
(J f ) W f g h f r T ffV T ® ]] / x f f ]® f bt? ®TF(ST A T A fBTE3ff C3TT T f̂cTTC BfET H ff® fe ff] Bf?T i f f - ] B(E®Xf cfT̂ TT ' fXfBTE] xfT ifn f® ' BfEf a t ? W f A
(Mf) B T ? ]^ TfEcsToffTfE
(Pf) fBfBTTC Bf?f c|l°d(-1
BTT
( R 3 f d f f c R c R T fk R fA f rT ®TiBTffXf-3f ° f ITfctYTT BTE®iTf / A i f T C 3ff® P T w BT?®dT/BT?®i(T C fBT? r f A f 3 f® J(fi(®TAT 3ffBTfXfBTrT; 1 9 9 4 (1 9 9 4 BTEf 4 2 ) Bf?f VTf®T 2, VTf®T 9 3ff® VTf®T 1 9 rfZTBTET s tiff n t Mf< C 3fT® r f i f f - ] BT?®iff C fBtE :
1. r f Eff®T3TT r f fX f f n - ] n ifbc l? 3fif®TEfT Bf?T ifBfEfif bTeT ° f r fZ f i f f C /°frfZ fiTT C; I
16 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)] 2 . TjzcfEr 3rfVrfX^jTr bfEF etj®f3TF T[ ej® e® g ® bjej T j® g bjej g i n n i f mj^tt f bit t^ biEf g r TBrE®Tr 3 j n BgTBFiT BjEj xfCT fcfEBTT VfTAMTT I
3 . T%xrr TBrE®Tr 3j®jtbjbfe n m = in T ® o j ® r h a d ® r uefr^rxT cfE 3 T T ff < s u j ° f sttt^ ............................................ ( 3 ® ) bjef rxjBFErer vrfXr bJe T®fa °fCTTfir 31® urfErBrEj® n ®cr f I
4 . TTZBrEr Tj®.....................................(3fMr) bJe JxjBFErer vfjXt TJ fX rfC r TSrTB|Ei®TTBj ifTETebjt bjEJ irBrETif 3fJ® Tj® T®fa rXfTCr jriJ® F bfEt T frifij:
° j - e bje® r ^ tjjjt f i b jc TBfe ° {j- ] J bfe®uj.................................................................(®TV°]FBrEif JSrTBFEnTfBj BgBRrjBjf bjej t®®) ur® i J ^ stt mjbjt f I
5 . Tf rSrfBFEi°TT BzjBfTTjErr ur® i bjstj® ® - ] = ° r fSifBr?i°-^^r u JUesjt bjEJ ubieT® 3 ff® Tj® T e rr cJXf bft®j jr ir® F bjEf ° jT rz fir r f I 6 . Tf °fTfZTdl f TBfe Tf ^Te5f JETebjt c fX j ° f {JbF TBrE°Tf TJTfBj £fr 3fMT bjEf fXfBrEJAf VffXf bjEJ 3f{JxfT ° fc T J if bjEf BTftr°r e l YfBfEcfT f /e T °jBFEiJf f ; I
7 . Tf BFESfxr BTE®ifT C/BfE®iJf f ; JBjE W T Tf T[® UT®T £J®f MJ< [ B l R i l - ^ i Tj® Yffxf TJ ® m 3ff® ° rC f f 3fJ® BfEU £ jf TJ® uf®f TUWJT x j f f mjzft f i
°T£rrfBfiT nriTT btE f®ifTgF® (tj®[ xfjTf) iTT®JjT
f® n T°| : {ff®eJBTE xJ[]®J v fr = ° f ®jTfBj 3JXJRTfjfhrif bte® ®c T f , BfE °[Tfgf AfcfSf ^ M ff 3 ff® °-ffXfT?£|d BrE®Mfr TBlE x ff]® J {J® ^rTTajTj^/^rTTSjTjjJr {J® fT ifT F i® bje® AftfST e l ®cr BaffBliJ bfCT f I
«°9W 3 fxTcTE] x llilm ® °T 3EBT UT®f SET BfT ASkTcTE nfxf cfE feTA
(=°TbFE UT®T {T®F fBFEBTT VJTA) (fxjBJTr 3 , 5 (3 ) (bje) 3Tf® 5 (3 ) (r ) nJT ) TJ®[ {f®F xTJTf
3TT® TJ®F {TEr]r BTf f I
n rifT btej {fEiel btcT {J® JSf w j A I (fSj {[ bTe l X b[E TJ?BfJiT xTf]®T {jT®eJBFE ur®F {rErel bjEf BjEfeiT f A 3jxTRTfrFhfir fJxTf sfjTCa )
TJ® PT® BTEJ ®SfJBTf {JifT
.n n jr - r ®To. f ; I
{J j[ BEfBfgj® b[E TeFA T[® P[® BJEJ BFiTTTJxj {JifT .n n jr - r ®To. f ; I
VJXTT bjEF ifJ®lJT (Jnxr/Tfj®r/Br-J)
Tf PPH R rR acT n°i^l«^v^T btET irTi^TT °ToTtxt crrgcTT c , : (stttxtt TETcT )] xttctt =^^nf?li^ cte®Tt bTe Tqta PTHToTferd °f•6ffV^iT n°i^li)v^T TT °T cTETT °T cTETT nT BtET 3^: r^P^l^l>li^ ITfif^fT ?ttttA ) :
16
[®T® II-[F M 3(i) ] HTTT dT ITtdT : V lT /jT
17
• ®TAT®/wTTcfiTT cfErb °T0 3 ft® VTT®T ®e®XT cfrf ®TT®tj 3 ft® ®«TT®........... 3 ft® / ®T
• H d d ld l ACST® ® ® W f T , VTT®f cfrf ®T®tJT, TEf®T® °T£TT F fd .. . . 3 ft® / ®T
• {TT°T{TT] J i t 3TT® vn®T BFEdT btet n®T 3TT® / ®T
• d f e ® 3F fY ifdT ° tJT T , VTT®t d®xT cfrf iTT®TJT, 3FTSTT®® ITTTVTcTET®T....... 3tT® / ®T
• ®«trTT ®Tjtt °To ({f® } 3 tt® / ®T
• 3TTVTT® °T0 3ft® / ®T
• 4 £ s |H 3 ft® A T BfET 3 F ® ®®fiT ®T®T BfE fcTUef iTTxt cf-T BfEt 3TT® 3ft® c ifcK-f|if cfET fcTct®uT (n®®TTfTVft ®TTS® ® fcA® } tT fSff?TEi®Tt® H iifv fx f cfE tcTA 3TATT 3 t® ....................................................................... (3T®/>kTcTE BfEf ®T®} dffBTiT...................................................... BfE TeiA fV®TBTET ®T®........................................................C TV®!®® VfXTf ................................ (Tn®/®T®T/Cf-T} BfET C3TT i t i f i f t =®fcf5f T c fT A ffe iT TXfrxf m e t ® C, T%cfET®T vffXf jnf?fcfKT cte®®t c 3fT® ® fc fffiT' n ® t C :
H lK i BfE®xf c fie i BfEf { f E f ] ® C t {f® tsTMETA I
(fSfTTBfET^ BfE {fASTTif ® f]® T
{fi^ fc iE UT®T { fE T ] BfET BTEfeif
C A 3TxT®TiTfhfiT cTXfi sttTCa )
(iTTCcf cTE®XT cTT^ ctET {TgSfTXf °nfjtcT c5®XT cft fc f® cTE® ° cjETf nT ®T6ffVtcT cA 3)x[M* ilfh |d ITfcT^Tt oTTTTA)
• ®T®T®/=WfBi®TT BfEfb °T0 3 ft® VTT®f BfE®xf BfEf ®TT®fj 3fT® W ® . ({tE fe fw T T ®T®f ®}
3fT® / ®T
• H d d ld l ACST® {fjT ° tJT T , VTT®f W T cfrf ®T®tJT, fcfVfTXf °f£TT FT®.... ( { fE f ] fw fT ®T®F®}
3Tt® / AT
• W A T ] ° tJ T T 3iT® vtt®T BTE®xT ®et ^AT ({ tE T d fw T t ®t®F®}
3fT® / ®T
• S ite ® 3F f§ tf{? f ° tJT T , VTT®f BTE®xT bteT iTT®TJT, 3TxfYTT{TXT A tTVTcTET®T ( { t f re T w fT ®T®f ®}
18 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)] 3ff® / ®JT
• W j f f CfJTT °T0 (tJxf).................. 3 ff® / ®JT
• 3TTETT® °T0 3ff® / ®JT
• TgSTFT 3 ff® iTiT cfEi 3^ ® p jiJ Tf °T nfirsTT cjE®iff /cfE®iTf c ; +11® p f f W cjE®irT/cjE®irf c 1% T i m 3f7 f nfiT®riThT 3tTeTTXT̂ |tt, 1 9 9 4 (1 9 9 4 btet 42) cjEf V|T®| 2, VlT®T 9 3ff® Eff®J 1 9 TfZfcjEr c lif f n i m|< C 3 ff® Tf { j f - ] cfE®®f| C fcjE :
1. Tf ETf®|3|f tJ fX | fn - ] niJbcfE 3|i|®|ETT B|ET ycjETif cjEf T J W iJ T f /® l^ lZ f i l f C I 2 . TfZfcfEf 3fTVfTXf3fTT btET Eff®i3fT TJ ® ra ii f^ fn -e g ® ® t g ® btet tj®® btet ®Tni3f ® C l IBfestt ® ® t C ® t ^fZfcfEf ® t TcjE®ft 3e ® czrTBfif cjEf xfC l | cje® t vriAM fi 1
3 . l% xff fBfE®Tl 3i°r*® ici) n® r® = d !i® u i ^ ®jj ticTt^ix i cfE 3T®xft w ® < s u j ° r 3fTfXf........................................... (3 f® />k jc rE btei
x firr) cjEf f x iw ^ r v f ix f cjE Tcta ® fg ® fir 3fJ® mlVrciEi® n ® c i C I 4 . TfZfBlEr Tf®...................................(3T®/>kjcfE BfE| x f|r f) cjE |X|c(E|ef VJFf tJ fXrfC® fs|fB(7i®fl®r ®TlTE®T cjEf JfcfElcr 3 ff® Tf® fcTA fXrfC ir J l i f® l cjEf {fh f® : ® ® - ] cjE® fn^TT ®®T C- I ® C |BfE ° i| t^ c f j® U |.............................................................. (®JVf®]JcjE® r%TfcjEi®TT® c2J®®TFff cjEj x||Tf) u f® | f^T T JM l C- I
5 . Tf |SrfCfE®®TT c2j®®TFff u i®r ^ |S |T ® i|-] = ° f T%ffC|Ei®TT® n f ^ T T cjEf ®cjETif 3 ff® tJ® fcTA CfXf c ff^f J f i j® r crEf °JH Z ld l f - I 6 . Tf °fTfZT®TT C; fC|E Tf TsfE®T C lx f ° f TJcf fC=E®f| ®J®® i f f 3 |T f crEf fXjcjEfCT VJFf cjEf 3fTTxf| °TCTffir cjEf cffTT°T c f ®|cjE®T C /c f TrcrEiff Cr I
7 . t| cjEST® cjE®®T C/C|E®iTf Cr fCfE W T t| Tj® ur®| £J®f 7 |< f ^ | | b ] i | i Tj® YrfXf tJ °f®5| 3 ff® °fCT C- 3 ff® C|EU £ff Tj® ui® r I U tftt xiC f ® ® t C I
®f£TTf?l®T nfiTT cfE C®®TSf® ({f®J x fF f) ®J®fCT
T^icfhT : {ff^ rc rE xfj]® T v f r = ° | °|T|3| 3T;|RTTT|h|i| CfE® ®Cl C, cfE TTTfgr ^ |rfS | CfTfi 3TT® °|fXrl^ST®| c^® rff fcfE x|r]®T ®fVr®]® i|® ^ T tfs it r j f /^ it fs it r j fT if® C T iirs i® bie® ^fTfar c f ®c i c z rlc lii crCf C- i
>rnw 4 uflfc ld rn ilT ctE i l lJ i l i l l cjE M+1|u[)cJ,®U| CfE fcTA (® fV l°])cJ)d fSfTCTEc°TT ci|c|°f|iST UT®f fn^TT VTTA)
[ T ^ r 5 ( 3 ) ( j i ) ciEr {T®®rcfE n JT ] t|, b fc r ]® . ....................................................................... 3tC®tt n icer....................................................................rSrfciEi®TT ifT®-rn- ur®r ststt ® T jrfc iE ...................................... cr® f%rfcr®®TT c^rc i° riiii c|e ®9ct T| ® fV i® ]f ^ e i, y * f i fh id ciE®irT C; fc|E ^ g ff/g fl® iri/c |)T ir® T ......................................................................crEr/crff c |jf/c fjr i/ ir® xT l.........................................................................3 f i3 | crEr/crET TVf®rX| 3T® (3f t ciEr xfrTf) 3 fa r fn ............................................................................ clE gfl/gf|Trlif/c|jTTT®r............................................................... crEr v f r nreiT ciEr r% c ^ ] xfrifnT®/nr®rT cfE f% cfE ] - i i i in i® ° r T ^ t 3 ff® v f r nTfgrc^®ur ®rT?TTir/®fVr®]fcfEir lSrlcFE®®rT <^ici®ri^Jl 3fsrl?T n f M c fh r cfExp cfEr £rr®®TTErcfE (3TSiTf°ferTir) ur® i 3Tx^JTfn®J C- i ie ir = c i i r nrerT cfE ®
|S ffcjEi®rcjE 0 ? ]® T ^ffM3r t I
®STJXf........................................................
|SffcjEi®rcjE cjE C °di8 f®
iJT®rJT TfC®
18
[HTX II-[F M 3(i) ] HTTT dT ITtdT : VlT/TT
19
dCT {f® fSrtTBFETA ®fcf {f® fS fW T A n id i BfEf { f E f ] m ^ ii
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ITT îT ct5®xl e n d cTE °fTaj nTcTT cfft 3Ux^c|jf$|cJ, x jiiln i® ! cjE sw iufic iw ui cjE fc^A
(d l i ln i® l cfET ||T f|fh |ii cfE®Xf cffAf fc fc f jf if jra T fA lT e ff cfE hett® uf® f £f®f v it a )
[ f t ® R 5 ( 3 ) ( mt) 3TT® 1 8 ( 3 ) n j ]
Tf b lc T ]® /g ff/g ffT f f^ ........................................................................ cfE °Ttf Tf..................................................... CT5T3f®if {f® cfEfif®if c; 3 ff® .................................................................. 3 fC if f IffC if c ; J fT flfh fif cf5®iff c ; fcfE g ff/g ffT ffif/c ^T ff® l......................................... V f g f f /g f fT ff^ BTEf/cr§T { f j f / { f j f f / { f iX f l ................................3fT3f cfET/cfET....................n f i f f 3 ff® g f f /g f fT ff i f ................................................ V ff g f f /g f fT fif f cfET/cfET { f j / j f / ^ f e f f ..............................3TRf cfET/cfET t = c f i f n f i f f uf® f ° fn fx f fcT® 3 f® cfET ° f£ fffc fif H lLilcfEilf, = fc fE 3 f{fx f cfESfXf cfE 3fxf®ff® 3ff{f® f Tf £ ff< /< T cx i/T fT iff/f{fiff/{T ji/{T jlT , n fn i, n n f , a W t 3 ff® {fTd f °® f Tf ° f< ffE fif f i d i fn i® l btet i f s d T i m j f r f j f ® fd fv5 f ifcfE # P T # W cfE l l f i fV fx f f = d fin T cfE fe lA VffSf cfE {ff^o ffT f ° f ® «lff{fiT c f d A f %/ d c c + f f t I {f® fs fh ff cfE {ff®hffTf ° fe F d f I c d iffF f®
(H d l-H ^ llc ll cfE JfVffxf u i® f c°®ffSrf® fcfEA V ffA )
Tic®
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i f f® f j f
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(®fFfTf llflVfcfEf®f 3 ff® 3 f° { f if fe f d f f ^ Bf§f n ^ f f Tf fVeTT ®ff ® l®d cf§f HffEfcfET®f °ff¥ fT if Uf®f £f®f V ff® )
1 8 ( 2 ) n j r ]
Tf, b fc f ]® /? fT /# f f i fT .......................................................................... 3 f i i f f !ff{®T................................................. fSffcFK®® {fl® -in ; u i® f stett ® fJ ffc fE ........ ................................... {f® fS| fcf?i°H l B2fcf°ff3^ cfE ° { f Tf ® fV l° ]fc fK f, ® ic IfT fffh f if clE®iff c ; fCfE : - - g f f ....... ................................. { T j .............3 ff3 f.......................................... cfET fXfcTT°ff 3ff®
gffTTiff { f j f / d X f ..................... ■+TT̂ fi- .BTeT fXfcfldTl...................... =xfcfE fn ® MfA cUSfXf cfE 3Txf®ff® 3 ff{f® f Tf { f f i f
20 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)] A iX f f i f l T =c fiT g f / g f A i f F ......................................cfE Af®f® ° f 3TT TgcfETAf V F f ° f {fcf fXpF®fMJTiT ®TTSgf Uf®T = fc fE c fE IX cfET i f f - ] cfE® off Mf< C (c fx fo r = x f TTTTfofr Tf VfCT 3TTcTWFE T fA Z f) I
AT
=f® TcfiT ^ f ^ T J f d g f / g f A i f f crEf ^nrTXr
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j t . fCfcrTc bFe LrEFeifSfji
A . iTT®fjf VTA 3 f ° if i f lc f ur®T iriAT®TAhf AET A®TAg T^Zff AAT (fCfcfTC a ET 3Tcrf£f ° f i ^ ^ f T cfEf VfTA) Pf. PfSsFT cfEf °Tj t t 3fr® 3 fP f ifSfF =TcfE vfXTf y *f|U |L |-i
R cfET< 3 A A n°iTTCTVT
®TSFA JFff£FcFET®T*/fCfn?ff C X BfET ART Tf AffgAET® ® ffT ffif cfE TfC® ® f f t i f CAATSf®
®«FTA.............................
iTT®fjf.............................
*TXn?FBFE AT f%ff?FEi°TfA 3fVffFRE AT 3T®AdTcf If£fT®T AT ATAA 3Ta U i i1l®|{fU| 3fFVffXf3fTf, 1994 (1994 BfET 4 2 ) cfE TXpfAT cfE 3Tsft® ART a R a i F-TR =® R T cfE fO fA M ff~ if 3 K A d ld cfEf 3fiT®TA °ff?T fif I
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+M AT >kTCT> TM ® ^ ® J F t cfE fcTA
(1 8 c f-f a t =® t®f >®t® cfE c2fF?Fif ur®r a ®t v it a )
[ fx R R 5 (4) (cf>) n j f ] 3fTT (3TtTT) +TT® AhkfcT) (AhkTcfET) RTRT STWT (iTfxf I tTcRtT i f £f®f vtta)
® T V °]T cJk i °Tjiiicr> (+ j j in id i ®TVt° ]T ut®t it a t a fcfcAT vtta) ......................................................
Tf................................................................................................................ { fA / { fg f /A R f f ........................3 fP f ...............3 ff® VfXFf cfEf iTT®fJT......................................cfET p M K -ff XffSf =T®OfTJTiT cAfA iTAf cfEf = iff® fe rfif Tf, T%fF?fEi®TfA f C f g w f cfET < ffb ur®r A f® if-RE °®f£f cfEf T fif pfTT—-if TcfEA v n X cfE ARATR
3TAX R®1® ° f fXfTXffOTfjTiT 3fMT (3Ta T) 3 ff® AT >kTRE(>RTRET) cfEf T%AEfg VfTXf C i f ® f ° f - ] ®^tf ° f JlffErcfEiT cfE®®fT C; 3 ff® f%rf?FEi°fk
HBTfVfXf cfE TOfA =xfcfEf nfX f cfE®XF cfEf °1CT|fil n i f f C; I
(TXfTXfFOfFJfif >^kfcrET cfEf T f f ° i f ^ ° if£ f T f ^ cfE ®ttsf i a b T-cfe t ir t
cfE ifASFTiT £ff n fx f f?FEAT VfT TTcfEifT f-)
gn^ i ....................... BrETTXfBTT/3TTJT cfEf ^ f a i i i ..................
{fEcfE% ....................... iCfSTF ..................
MTn ....................... C fb b T f ..................
BfcfEiT ....................... gn^ i ifT if ..................
3fMXfTAfBT ....................... ®cfiT c ||fC fX |i|i ..................
cfEf< 3TXBT +fMT (cfEIf^ff fC ffX ffn -] cfE®-) ....................... cfEf< 3TXBT >ckTcFE (cfETTBTf fC ffXT fn-] cfE®-)..............
° f£ fr 3fMT ....................... A P ff doklcTE ...............
Tf®1 ®cfif TfTfC (B ffn Y f f i f C f) ................................................C" I
TMf®Cff ®JjXf cffAF cfE CTiTfSf®.
20
[HTX I I - C A 3(i) ] HTTT dT TAdT : VlT/TA 21 A T c ijc ic i® cfE- {TiTT.
n®£TT^ °T0.
< tTcT ATT....
iTT ^T j'...
(T ]a u t : TEt®eTT cfE 3 -H c - i< x | Te-ea v a t nA tr Ef, vtcT fMT®cTr ®jtt mt̂ tt C, etcT fMr®cfr jr fiT TMt®ĉ J r ctt̂ T e-E u t®t iTiTT aete i r f i t ® T w ur®T ®j TT vttamTT 3 tt® TM-a Tt J - ctTAt EEfC -i e-e ur®T if i tT n f A r r c t u t®t cattstJ aete C fb i r f i - x-Tber °tMt~xt e-Et £t v t r v T A f r i)
(M—ETfC 1 E-E CAiTTSt®)
1. gf-E-ifr/ETEO..................... ...................... { f jr /{ - jfr /{T ix T -........ ..................3TRT,.................................... fx -E A ft ............................................. .............. n®, Tf-r x fo ..................... ........
1 . gTTAft/ETEO..................... ...................... {- jT /{T jfr/{fix T t........ ..................3TRT,.................................... fx-cf-®——............................................. .............. nX ' TT-r xfO..................... ........
a t a ..
f ] i f h f : ( i ) 3 fT tnfxf aete Lii1®cii1®ct7 fx fh fa C i < ° f fc fA etc TTCiEfEfht C TBfE 3 f ft f 3t a T fx -u fa cfE «fr® E- a U e-e ®t a a T a ff® 3t a t T M ° r S tstt e-e® fVf°T°r =xfcfE TefA 3ff{fcT5t
( i i ) fM t®fr w f / f E t c T - cTEfb cfET a t e i r f i r s fcr^r-arT f^ XredfBfjJi ° r w T e-e a c CTa sttTCa , aete i r f i t = ° t J tt u t®t, vtct fM tc tt ®jtt MAT C, ® j f t V A -T sttTCa a ff® ABfE i r f i f fMRcft J f cfTAf e-eT C W M R iT C fxft sttTCa |
( i i i ) etc AfBTiT v f f TMAfT ® Jt ®CT C c-E A C TE-a TT e-ET cffq-®f ®fXf cfEt TeTetecA C |
C C A 8
p f t w cf ® fc c fif cj, for® f°f-cfE ° if£ f Tfif cZffBfsf cfE XfVjnfcfEf R ^ if t iK EfT fCffsflfpf cfEeVff Ofxf cffof Uf®f £f®f V ff® ) [ fxfER 5 ( l ) ( J f ) , 5 (4) (J f ) 3ff® 5 (4) (p f) ]
pft-fhir + f® c c c f i f if^>tf
Ef............................................................................................... °T {fjT /°T {-jf-/ TTefr..........................................3TT^T...............................................P M K -ff.................................................................tXfTXff^TtJiT E A fE fiA f e-EE = { f f ° 1 f f i t tT,<®TBtE ur® f ptr-fhTf cfE®iTf C i 12
1 . EfZf °-tS-iT TE-EA MAT C tc-E Ef® MffitnT® (MffitnT® TefJT) ................................. °T {fjT /° f{- jfr /{T ix f-...................... 3 A - , ......... CfEt a U - e A T A TfifTfiT P-ff-TiT TE-EA VTT s-etet C
2 . Ef® g f -~ Yf-xf c-E 3Txf®TT® (V ff efTMt- xf Ct, c-ET] $ ) :
(e-e) ...............................(-e-ATE etet xf-ET) Xf 3fc-xft E f ^ cfE {f?STfiT l - A E f fe - E ITEf-V-xf e-E fe -A 3TETX- 3fxT(3fA /= iTEfE/ n -x f- e-E- fX-ETETe-x- eTE te -A {fE— IfrfvtETEiT fETEETT/x-Ct fE-EETT t i
( J t ) ..........................................(EfiTETE ETET xffTT) x— = ttU t sTEEffA 2 (e-e) e-E 3Txf°TT® ITrfvtETET® E-ET irfil°H C ® ul x-Ct fE-EEtT t i
(MT) ETC TeTAETTAT fE-EEtT Vf-iTT t -C-E =ETiT Efi-ETE EEffEfiT e-E fEfE°fT x-V-nTcfEt f® A tn i® etet = ° T eTE fEfE°fT £f- 3fEt/>^iTETE ETET
IfAEf-^ETE I-E tfvrxf e-E te -A ={TEtfMT ETE®xf ET ETEf< 3ff{fTkT x-Ct C: i
3 EfZf Et °-fSfiT fE-EEtT MTEtf C fC-E A ° f Atv-ETET® etET 3TxT{ff°1ffit ET, EfZf IfAE tf^ETE IfETtVTxf c-E fe —A
21
22 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)] TfiTcFE cfET xffTf) cfE 3TMT/=iTcFE/nrYr cfE °rfC iT 3 ffJT ° < 1 s y H b d /3 T fJ f U i f lv H AETATA W fc F iT xfCT Tff< i f l = C f%STT/3TXJ°TEITXT cfE TcFA w ITa Tf ^ ttstT VTT °fBfEiH C I
4 . Tf <°fcfE Uf®f 3TTfXf 3Tmt/3TmTT 3 ff® = ifc fE /=ifcfET V f° f fcTE (cfEf< ATA + ff® =iTBTE/M^nT/TVfMT® /^AJr/TfEAE%/3ffiT A fs U H b d S frf C bbT ^n^T
( W C 1 cFE C®iTT8T®)
1. g T M A T iT /c rE A ^ .......................... ................®TTfjT /° fT f jf r /{TixfT.................... ........................+TT1T .................................... fx i< ii°n ..................................................... ..................................]TeTTfEfxf x fo ..................... ..............................
2 . i . s fr /sT fir fc i /cfETTr®r................ ........................AfTfjT/TTTfjFT/TTixrT............................................. + f r ^ f .................................... fx i< ii°n ..................................................... ..................................]TeTTfEfxf x fo ..................... ...................
H A T 9
cJET®TcfT°f AT+lATdloi Tf eTl
[ R m 5 ( 1 ) ( j t ) nJT]
Tf...........................................°T {T j/°T {jfT /{TixfT........................................................ stt^t.............................. T%cfr®TT..................................................................................................... cfE at®t g^/gfTTffiT/cfETfr®f.............................................. °T{fjT /° fS jfT / { f i x f T ......................................................... 3tpt ......................................................R
®TT®Tj ......................................... ®«FFT..
TrjffSff® cFE TcfA TfiTT.
22
[HTX II-[F M 3(i) ] HTTT dT TTtdT : VlT/TT 23 n w - T xfo. .
(dTTC 1 BfE C°iTfF®)
1 . g ft/gM iT /c tpT T ® T ...................... ^ f j / ^ f j T A i i - f T .............................................stt^t ............................ p M K -f l....................................................................... ^ fe rd T -T xTo............................................................. ftToT. ( W C 2 BfE C°iTfF®)
2 . 1. s ft/s ffa lc r/B T R T ® ..................... Y f j / Y f j f /{ f i-T f..............................................stt^t ................. p M K -f l............................................................^TcfCfErxf x fo ...........................................< T fe f...............................
10
¥fx[ ° ] t ^ f ig bTET m +i i u | xj-T
( T f ^ btEt y ^ r i fh i i i BfE®ir f l r f % i° n TpTyt- tyTT ur®r £t®t vtta)
[ f X m 5 (4) +T® 5 (4) (p f)n J T ]
CT, fSrfBfEi°TT T M -T Y f ^ f fb cfE fXfF-TfeffJfiT °Tn°^T, cfT°TETTxfTif(fcfE tdfcfiTcTE {(®Tf TT cfE TTYSffir d C H +rifh |d c(E®iT C fBfE gf^/gf^TTfir/cTETTT®T...................................................................................... V f e T W T 3TRf btet/ bTeT.................................................................................. BfET/cfEf j / j f / Y i - T f ......................................... btet/ bTeT p M K -fl C, Tff°iTcTE-®iT£T cfE ° t£(T BfET̂ T °eTT^TT +fT® 3TYT®cTiPfk d Y °T YTYTdT CT VTfXf cfE cfET®d T fif cT MT3TT/ Y < C C Tf® UT®T cfEA Y A Y® TFh +fT® =TcfE T-T-cfE-T <°T°1 = Y T d T Y ^ - Y E °if£T T f ^ WH|U|LM Tf 3Tf£fTeTUiT C I
ifl®TJT........................................................................ C Y Y fS f® ..................................................................
1. 3Tf®.ATf.I ff. = ° r + f°-{fd Icf
3Tf®.ATT.{fT. 3 . 'HTT.fSlil YTTeTcTY® UT®T 3TxfTTTfni - (h T ck M H el Tf ° f xfifTTi4. ifcilcTil T fif ciifBTil cfET = { |s ||® cb®-T cficTI +fl®.ATT.{fT I i f j f E T fcTYT-ff iT j fE T YTeY fSffcTEi°TcTE
(v(
TTfYiT-ZfE ® YY T fi^ f Y Y T d - j
(3T) ®fMff BfE d f f® :
| 1. ®TmTT cfET xffTf j / j T / if i - f l | gff/gTTTTfir ............. g f / s M i f ............. feTY .......................... ................+TT1T ......................................... |
| 2 . PT® BfET YtfT |
23
24 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]
| 3 . 3I°-L|dl cf W l l ' c h | |
| 4.3JJ|cJ fXjBf?] °T |
|
| 5 . ( f i l l ®fMft bjj 3JJ|cJI T^cJe i i t s T t TBr>°f| ifJiJ®|L|U| bjE JcTA W T i f C ? | |
| 6 . ( f i i i i t c {f,JCt°t H in d i C | c f .....................................................x jC f .......................................... |
| (3tt) T jc f-n?nA | |
| 1 . fx-fn-T : n tk -1 1 «ffrff®f CT-f c[Ef i f f ® f j f 3 ft® W T 3 f f i fn r ? f f e f 3fSTifxtTBf®aTt C r-f bjEt i n ® t j 3fT® | W ®fMff BfEf< |
| 2 . fS [fB tx ° n - f? T ? tw « ftb bJE f-T-BtE-T : ( i ) 3fS fifX ffcf°1tf BfE fX tT X ff^ tfJ fif J t f ic t is f BTEJ®Uf 3 ftfc ffV fif fBfEA MfA C : - d d iT t K AcBfElsd y ic i° tm < t) s ff-rfV fs it f t g T W ( i f f j f c f E t T t ^ 3fcf®tEtctE BtEJ®BtE) T^affrfBtJ S tfild lL I CT^cfT^ffrfcfE jfP f f if = MNs|41 i f f 3tiT:iTTcT 3TBZt |
{ jc c f f R r lB b d ri M®lstt n°T®t fSrTBj?i°r i {|®TFt {J Ccff n ? ® 1 {JCcff n ^ ® 1 |
| 2 . S td H i< K ir | |
| 3 . ° |
|
| 4 . {^dcfT bJET 3Tt |
|
| 5 . L^dcfl L|®I |
|
| 6 . { f^ c lc f? l ^ tt-T x f j f °Js|cfxt | |
| 7 . (TElfXtill H®l |
xffTj + jt® { f i f t (B ftn bjet< x jC f c i f f fBTTXfn-] f ^ v r - t t
sjtTCa )
5 . ( f i l l ®fMft bjj 3JJ|cJI T^cJe i i t s T t TBr>°f| ifJiJ®|L|U| bjE JcTA
W T i f C ?
6 . ( f i i i i t c {f,JCt°t H in d i C c f .....................................................x jC f ..........................................
(3tt) T jc f-n?nA
W ®fMff BfEf<
1 . fx-fn-T : Tft°if-cfE FffiT c < ? ^fT® r^J fX ffn -] bje® :
n tk -1 1 «ffrff®f CT-f c[Ef i f f ® f j f 3 ft® W T
3 f f i fn r ? f f e f 3fSTifxtTBf®aTt C r-f bjEt i n ® t j 3fT®
2 . fS [fB tx ° n - f? T ? tw « ftb bJE f-T-BtE-T :
( i ) 3fS fifX ffcf°1tf BfE fX tT X ff^ tfJ fif J t f ic t is f BTEJ®Uf 3 ftfc ffV fif
fBfEA MfA C : -
d d iT t K AcBfElsd
y ic i° tm < t) s ff-rfV fs it
f t g T W ( i f f j f c f E t T t ^ 3fcf®tEtctE BtEJ®BtE) { jc c ff R r lB b d ri M®lstt n°T®t fSrTBj?i°r i {|®TFt
{J Ccff n ? ® 1 {JCcff n ^ ® 1
T^affrfBtJ S tfild lL I
CT^cfT^ffrfcfE jfP f f if
= MNs|41 i f f 3tiT:iTTcT 3TBZt
Tft°iT-BTE °if£T BfjfsTT bTE xf Cfxf cfE TCfA {f®TFhf
2 . S td H i< K ir
3 . °
4 . {^dcfT bJET 3Tt
5 . L^dcfl L|®I
6 . { f^ c lc f? l ^ tt-T x f j f °Js|cfxt
7 . (TElfXtill H®l
24
[HTX II-[F M 3(i) ] HTIT dT ITtdT : VlT/TT
25
8 . fBfE°Tf BfEifietfii itT%BrEf fB|ii®uf Tf siidBtE M b t y fiT fsbB i Sfc®r, 31® bit b|e = T {T ® btET yrfiTffTEBtTA
9 . 7 ^ {T®|cfiT
10 . J fT ° tt (^c ii°r y u iie t f )
1 1 . fU m ^ lB li l c |jf {T®t8fuf BfE®X| If® x j f ®fs|cT'-| 12.BtSfT-TBtf^rn-e 3Tc|^c|°Tx| iT®lFfUf
13 . Bfiii BfEr< j^^Bi°ixT f o i i i i n j i i < n t etr i f i tT f { tb fs fu f btET i r t® f j t 3ft® °t h b fU iflB {T®t8fuf BfET d l® Td 3ff® °t h b
B C y^H lfh ld TBfEETT BliTT C fcFE ®T7t BfET ® T W T U C P ] BfE 3Tif®rcT BfE {T W iT n f
iTT® Tj..............................
T f f® iT ^ °®r£f TfiT n^fifh ic fE iii < ftb (< flA ° fb l) ° f ®rn°Br bTe c° itTsr® :
1 . TSrfBfEi^T y ^ i m 2 . nTfVrcrEiT tBt?T-T5f
3f®diTTcT BfET £TT®°fTEfBfE
3 . iTfjBTET f j l s l l ' f l iTfjBTET d i B TSfTBfEi°TBfE 4 . ®fMfr BfET = fS T ® BfE®XT BTfoTf TSrBfEi^rT 3Tf£fBfET®r
fb ^ T h :
I . VfCT iTTjBfET TBfsfTxff / iTTjBfET TSffBfEi°TBfE = T f ® ^ dCT C i f f 3T®CTifT®f BfE fPfBfEiirT HdRTBfE £TT®°TfVTBrE Uf®f TpBfBfit BfEt< d i B TSffBfEi°TBrE BTT TSrfBfEi°TBfE 3 ff® P^|S |i|B fE Bf < x ]° f fB T ® ] TTf^iT-BfE °®f£f T f ^ BBTUT { j VfT®f BfE®xf fSrTBFEidTT fBT?f-Tsf ^Tfb BfE ®TB°B C M I I I T̂TTcTmtT BfE {fC e f 3fr® n®T®- {T®f5fhT BfE C d Tf BfEB °T BfETT U C W f BfET 3Tdf®Td CTBT I 6 °T 12 B - t BfE B W f BfET n®TT Tf 1 °T 5 Bf-T btET 3ttbt b|e b w T 3tT® T%®T3Tr BfET n®rr TT ®t b b btet 3T®r®fcf
5f®Etf 11 IVifcici n f if f ° f nfif® f ifui cfE s fx f i f fn f f i f g n P n f (M i-d te d !TFTcT> + f® H®infCtcT fVrfcfif nTiTT U ® f {J®t fCtEBf VTT®) [ fxfB R 5 9 3 ) (P T ) ,5 (3 ) (b )+ T T ® 1 0 P J f ]
26 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)] sjf§FE X T ...................................................... ^ T P / / a c TT g f / g M i r ............................. sttsj ................................................ t%cfT°ff........................................................................................... C TTZ / Xf® fSrfcFEi°TBTE ............... Xf AAFTAf fn^TT C TbTE Tf ° f OTf°fiT C sTT® X|® AT®f® X| ...................................................................................BfE a TC®®® °T eTT̂ T f®BfT VTTA I 3Tf® SffBfE Tf ........................................................................... ° f t f j / T fT fjff / { f ix f f g f f / g M iT .............................3TTBf....... fXfcff°TT........................................................ fx fT X fT e ffJ if ............................................................................
3f®fXBfBT> n T R = C lM T , J fjffc f BfT A c® ® ® °T fef3TT MfBTT C SfT® 3TT yfil® |L|U | btE V ® °T£fBT n-AAfBTF +TT® f B f w f f BfEf C® ° f - ] BfE® f®BfT MfBfT C I
3TfBfncfET bTe TefA 3e t ®at : -
1. Vf°TT °f£fBf Cf, A V ® 11 BfEf TThf V ® °T £f® MTA A V ® 1 Bf A V ® 2 Bf A T ® 3 V T V W T T?T>BfT V T A I 2 . BfSTRTWfBf, VABTBfiT A V ® V f® A V ® 1 Bf A V ® 2 Bf A V ® 3 btEt, V A ^ C A A V ® Xf = e e l f J l i l v £ f f n iiF fBTvF BfE V T V W A +lT® W T B T if ITT5TT XT ®JT mta If^xfT BfEf ABfC if = k f® T®BfT VT®T STTfCA I
3 . A T ® 5 BfET ABTfWTefT T®Tf® BfE V T V W T BEETT c r fC A I
4 . 3TfBfnT BfE °TTif TStTBTEcVBT) UT®T ATcTdlMui BfE feTA V f ® btET ® < A W ® T ® A f] £ff V i W C f® SffTCA I 5 . <°TBfE 3fTcTf®BTiI, BfT® IT°iTTfBTif a T ® ® A V f®®T °T«Tvf BfE BBffBfiTBTf Xf C f ®Cf C i f f <°T 3TTBfnT BfE °fTSf, n fifT BfE V T V V T V A T W BfE TCUef iTfxf V T i® BfE BBTBRTfBf 3 ff® 3TfBf BfE TfTffSTir TTTFBf t TATm-T C f® STfTCA I <°T YfftfE TBFEBfT Mf^n C TBfE 3TfBf BfE® TBfBfAhfT BfE TTBfiT BfET Vf°^®T xfCT CTBfE 3TTBT BfET °TT5Bf XTfXTT VTA, <°T ® J i f C A Vf°T TBfE TBfE°Tf XTIXTef Xf 3TTBfnBFE 3TPTBFE® TBfBTADTf nTBf® xfCT BfE® ®Cf C f I 6 . 3TfBTnT, °TTst TBstt® BfE TeTA °T?xt JTtTVTbtet® / JTfTVTBfEAnf btexTCT bTebt̂ T if^TT v TTbfer bt>®mTT, ^ f fn BTC C® iT®C °T { f h C- +lT® TBtetTT n r iffB T V Bff JfT'Bf XT =xf® =AeFTJTif ST^FFTiT w||-F
CXfxT VBTTeTTJfiF STXf^^TF BfET { f f s TT® ifTfZT TeTBfT C I
{TBTfFfif n id i bT) CiiTTST® {fBffFTif ATtTBfJ BfE CiifTST®
{fjTTSfT® BfE TeTA {fiTT {fjTTSfT® BfE TCtA {fiTT
iTT®fJT : iTT®fJT :
®«TfXT: ®«TfXT
26
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3 K M d le l 5 R T 'W H W -d d cfc m G lR c k l 3FT cf c3TO
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27
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TP
1e 1e i j 1e $ % irir(EirKSro $ = 15
1 EJp- &< J P -f)
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3 ^ r r a r s r f ..................................... i r y ^ k ^ J k ig jk t ie in h i^ P jK k t e A k 2 i% lk £ k ( ^ 2 k te
28
28 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)] (< ) f^Y rrxr :
1 . crETfsrrf^cfn ° tn ° A f cfEr ^ a a E A n t F f ° r t i t ° f j r r .......................................... 2 . 3 f° ifT 3 ^ cTETfsif^cfn ° tn ° A f cr5f = tc [E w r E r ° f f t i t ° f j f f .......................................... 3 . fcfEA MfA ^ Ie5 f frfE^ff+ff cfE xffTf + ff® =xfcf5f ° f J t f .............................................................. 4 . = A A P A ={|°<+E® cfE xffTf 3 ff® = x TcfEf ° f J t f .......................................... 5 . 3 t ° t i f t o f Tf ^ fe5 f f$ fE A f- tlR f]® [ cf5f cfpef ° f J t f ........................................................ 6 . 3 [N Id< r> Ie flx f a TcA fsT3f]® f cfEf cfpcf ° f j f f ....................................................... 7 . {fifCT? 3fMf I f f M r f h f A D A f5t5Af f l p t ] ® cf5f c fD f ° f J f f .......................................... (= ) M C f n J f ® Jf AcfEcTE/ ^ A A ®fMf AcfEcTE T f^ E ffA
1. a c t J f ® Jt ABfETTE / ^ A A ®fMf AcfEcTE ° ^ E f f A .............................. ra tJ H H .....................3 ffE ftJ ifIx f 2 . Mfgxf n j f ®JT ACfEcfE Tf t%°A®f cfET °Tj t t ................................................. 3 . A f% fF tif ...................................................................x f° f .................................................................. AfCfExfTf%SfXT ................................................................
4 . a c t J r ®j t AcfEcrE Tf =rf°cr5®f crExfiTf 3 ff® = fc rE r °Tj t t
( > ) 3 A A YfCfSfCfE °rf%EffA
3 t ° t i f t o f Tf = f c F A °^tVTf3fT cfE 3TfAE% I
(a ) A A k A fD t f AffcfEffA :
1. W j f t cr,*Ts||[®cfA bteT =xfcfE T tAAFf atT C t °Tj t t .......................................... 2 . 3 r°« rF f[ crETfsnf®ciA cfEr =AcfE AAXfFT ° r fC f °Tj t t .......................................... 3 . fc tw T Tr TcfEA mta 3rx?f-fhrf c[E xfrTf i
4 . =AcT£T a a a a e ® c[E xfiTf 3 ff® =xfcrEr j t f I
(A )
1. w j f t c r^ s i iR c fA crEf = a a E A n x fF f ° f fC r j t f ....... 2 . 3 f°«ns fr crETTwr^cfA a ET = [ £ ttaxtat ° t f t i f ° f j r r 3 . fTf£ffMf Tf f c fA mta 3rx=fAhfT c[E xfTTf |
4 . = A c T £ f = t°A E ® f c[E xfTT[ 3 ff® =xfcrEr j t f I (3 ff) ^>fVr® fcfYnxf ° [c ffA :
1. w j f t cr,*rsii[®cfA crEf = a a E A n x fF f ° t C i t °Tj t t ....... 2 . 3fA«nsfr cFETfsrTf^jA crEf = A a E A AxrF f ° f f t i t W T T . . 3 . fTf^ffMf Tt fcrEA mta 3 r*^ f-rorf a E a p t i
4 . =AcT£T = t°A E ® f crE xfTTr 3 ff® =xfc[Er °Tj t t i (3 ff) w eTa j ° r r^ v ffA : c t ........................................ x f t f , (3 f) b t< o t t t° R t Arf^tVffA C t ........................................ xfCf. (A 6 ) H ii[I® |t[U | AAfXtRtcA (A E rfX k f H ii[I® |t[U | c[E T fF D t Tf ^ ^ n id ! A A H A fA Id l)
29
C(N\ [ * F T I I - l ^ 3 ( i ) ] ^T fe rf% cf ^ R T ^ ^Tcff?FT sTFT 3 T J W W J t ^ jnfE f^Kf c|?|Rcb gRT cf5t RTcftSTT 3 ^ 3TNfxT ^T# t I io o o / - ^ o ( ^ ^ r^ crmi> f^rq ) g fk 5 0 o o /-^ o ('i
f t pst 3 p f tp p t I
30
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I
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^ S T f% ^ R W T T :
fa f tn c 'H le M 3 ^ T W f f ^ ^TFT
30 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)] 8 . c n f - fo a v r :
9 . ® Pft 3 f fc f if /c f- f :
( j f ) ATeA fSjf
1. T%®R®i cfET J j f :
2 . wnxm cfE ° ff? f °eTT^ff cFErfsfTf®cfn cfEr j n :
3 . w r a cfE ° ff? f 3 f° s ff^ ff crEffsTjf®ciR cfEr j i f :
4 . j f f iP T f cfEl mt< a ia a fifE^ff+ ff btET J it :
5 . { f ^ IT T f ^ bTe fe lA = T c T £ f JfTIffFfiT B2ffBTif (c fE W {fxf:3Tff^:f cfE TelA 3 fA 3ff®/^TT >^iT
1. T%°if®T cfET ° f j f f :
2 . w r a cfE ° f fs f t i f TT cFEEfsfTf®cTn cfET ° f j f f :
3 . W T F T cfE ° ffS f 3T°«rT^Tf crEffsTjf®ciR cfET J j f :
4 . ®TMT 3 ffc f if u fiT cp f :
5 . {T x f:jfff% cfE TeTA R fcfC E f J fT IffF fif caffcTif (c fE W {fxf:3 fff^T cfE fe fA 3TT 3ff®/^TT RxfcfE T ^ f f ^ m ^ cfE®) 6 . J ffifc f- f £fiTT fcfEA MfA Mf^Tf® 3TfPffiT A A T c fl cfET j f f
7 . J ffifc f- f p fff-T if Tffxff°fcfE TfiEfsTf ctET J j f I
(pt) ®ftnxfTC®uT fC fY F f :
1. w r a cfE ° f fs f t-stt̂ TT cfEEfsfTf®cTn cfET J tt :
2 . w r a cfE ° ttst 3t° stt T̂T cfEEfsfTf®cTn cfET ° T j f f :
3 . jrfifc f-T cfET mt< A ie A fifE3ff3fT cfET j i f :
4 . = 1 e W =T®cfE®i cfET ® F f 3fT® ° f0 :
5 . fSff?FEi®TTefPT Tf ATeA fifE^TT ctefTT cfET cfEe ° f0 :
6 . 3 jl4 li1 A leA fslECjT cfESTT cfET °To :
7 . {fSfcfE {fxf:jfTlRT ATeR fifEAT ctefTT cfET ° f0 :
(r ) 3TT<.® fT.^f./AS f.bf.^f. AfTCfvffA :
1. 3 fT < .® f f .^ . /A S f.b f.^ . °fTCrvffA : J C jtfH H fC tt iH H ®CT............... 2 . 3fT<.®ff.cf.3fT® A S f.b f.^f.. ft°T ® 1 cfEj ° fo
3 . ufArfFfcT : -
xj®f :
]c r 4 l fA i i j - f :
4 . 3fT<.®ff.Cf. Tf = l|°
(Sf) 3 A A °TCT3T
fSrfclEi®TTe1PT Tf = tfe fcE f YfTCrvffSTf cfE AT® Tf b f ] :
(Sf1) Jf^flMTAlfeTT TffCjEffA :
1. W R A cfE °TfSf t-stteTT
2 . W T F T CfE °TTSf 3T®«rTETf
3 . fcpT F l Tf fcfEA MTA 3 R j i f cfE r a t :
4 . = T c T £ f =CT°CfE®1 cfET A p f 3f1® ° f0 :
(st2 ) <*T fV |j| °fTCrvffA :
1. { m m cfE ° ttst t-sttcTT ci-E*fsiif®cjn cjEf j f f :
2 . {TnxfTTf cfE ° ttst 3t®«jtcTT crE*fsiif®cjn
3 . fcf£TTM1 Tf fcfEA MTA 3 fxcr-fh fi CfE xflTf :
4 . = T c T £ f ={j°CfE®1 CfET xfiTf + lf® ° fo :
32
[H TX I I - [ F M 3 ( i ) ] HTTT d T B T tdT : V lT / T T 31
(ST3)
1 . W C f BfE ®ffSf W B f f BfETTsTTt®B+n BfET °+jtt:
2 . W C f BfE ®ffSf 3T®«tTBTf BfETTsTTt®B+n BfET °+jtt:
3. TBf£TfMT Tf TBfEA m+A 3fxBT-ThTT BfE ATA :
4 . =TeTf£T =BT®BfE®T BfET ATA 3 ft® °+0 :
(ST4) ®BTA f+BTE ®TfBfETTA : (fBfSFtFT Bff TTCSt Tf) CT............. .............a C L (ST5) H eBJIiflvH ATACB+BfE CT............. .............. xfCT. a c i °+j t t :
IfT%TsT®[ ° fJ T T
= T f M J iT °JSTXTT Tf® °fcffiTTT YTFT b[E 3TXI°TT® ®Td[ C 3 ft® t [ZT ITTf?TBfEiT BfEftTTBfE uf® [ c^TT®t ®ffB[ETT BfET ®T
C 0 /-
®+®«tt i f +j t
STWT 1 4
X j r #cr> ° t f^rxxr fcrET cTE cjE Tota a n t n c (®T®aTT crE M *r« l UT®T £T®T VTTA) ( f t ^ R 2 4 ( 1 ) )
®+Bff t+,
3+mt d C T ® ^ b+E T?+a °f4ffS|iT |+TfVfcfET®T............. (®TVB[ i f f °+PT ®TV5TafjT)
C T W B fE f+B+E B+e ® C Tf ®TVf°]+BfE®T CfXf BfE f?TA 3[[BfCT BfE®i[ C, ®fFf :
>®ifcTE (3tT°1+, CCT cTTecT, t t f t f f , cTEfTX+̂ ff 3 [tT®) BfET A R TVt°TB+E TeTA ®TVf®]fBTE®d 3f^TFT®T C. (BfE) fSfTBfEi®+TefBT :
1 . xfTTf :
2 . 3Tctf®feTfi+ :
3 . ®T®BtET®T/fXtvTf :
4 . ^TTFtcte/MT® ®TTFtcte :
5 . TT1 ST :
°r«cfE : CT xfCT ®eTAF+ : CT xfCT cii^ a h T : CT xfCT 5 . W B fE ATA BfE TeTA ®fSTAT, f̂ TS+T 3+T® ®f®fB[AT 6 . >3®TBfE f+BfE BfET ifBfET® : 3 T f] f effMfTx°T/AeftillL+E/nTxff JT. nfxfBfEiff ®5tEfT®A
>3®TBfE fXtBTETefXTT 3 ft® £fbT®h
1 . >TdcfE [XTcfEle+Xf BfE fe lA M ilTkl H ^ llS fC 3ft® nSf BfEfTfcfEf cfEf CT/a CT =TeTC[®TT (dfT® ® feF A BfE®-)
2 . fSf[BtEi°HctE®/iTctExTtl^|il-lf b[E A IA ,3 lC iII +TT® AiT, v f t >9ilcfE c T/a CT (dfT® ® feF A )
33
32 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]
| 3. | didcjc R c jc id X BfE T ^A Tff^fETfA (^3Tf® 'H'cfJxf) | C t/x fC t |
| 4 . | cKii yHii |
C t/x fC t |
| 5. | n®TT-TT <̂ JC °Sff ^ ifc ^d v t (n®£ff-T ° f0 ............................. ) | C t/x fC t |
| 6 . | °l >Td |
c t/x fC t |
| 7. | d iijc jc C d lX cfE fc f A =LfcfE®uTT cfET ° f ] | c t/x fC t |
| 8. | didcjc cfE y°f°cf)®u| cfE fcf A °ff?TEffA | c t/x fC t |
| 9. | d iijc jc cfE- Tff®®3T0T cfE fcTA HATTilctE | c t/x fC t |
| 10 . | TfRcfCA cfE n f® x f > ijc f> cfE {ff®®8ThT cfE fc f A R A t- f 3 T tg p t I | c t/x fC t |
| 1 1 . | = if i^ c t i i Tff®®3T0T I f f l b i l l | c t/x fC t |
| 12 . | d iijc jc cfE' 3fxT,°fl® cfEf< 3RPT f^ T fA f-] 3fcTSTT | c t/x fC t |
| Mf | > ijc f> cfE- TTf®®Ffht | |
| > ijc f> cfE- TTf®®Ffht cfEf c i jc K ll l | c t/x fC t | |
| PT | 3 ff£C tJT | |
| 1 . | 3 f f £ jc f j f ®JlX cfE fcf A c ^ m l t | c t/x fC t |
| 2 . | T l T cfT, nHcf>dT3TT 3 ft® H IH c l! cfE 3fxfMlHA cfE fc f A ^ C A l f l I | c t/x fC t |
| R | = {|°cTe® | |
| d iijc jc cfE fcf A fp T f% -] =fctE®U| | c t/x fC t | |
| Sf | W AlPlAIIctl T fR ^ T A (^ ftn v jH c b l® Y ftfu f C i f t c ^ i l l YtelJxf cfE®) | |
| cfE. | tpf£ffMf TT tct>A MfA 3fxjf(fuTT cfE xflTj I | |
| J f . | TXTxffc tTJ ji cfE {f®TSfut cfE fcTA 'f f .R v t | |
| i . £PfHA |
cT/xfCT | |
| i i . C { jd l< f ]° f 41 c || iK ° f-A s l41°Tt 3 ft® AsI |
||
| i i i . £ i f d i $ f ] ° °TT c j|i|® °f - Asl°fl< tt | ||
| i v . f°lt^t?Tcf°f - ctlbt+TIAAcf | ||
| Mf | i j f n -fCT, i t t 3fm X cfECl <°fcf)| c ff£f = d |3 f| C ? |
Ct/xfCT |
| PT | > iic jc cfE- ° t®pT® 3ft® ° f4 m A f I c i i i i cfE fc f a ° fR p it I | Ct/xfCT |
| U | 3fxJT c^fTTc^ | |
| 1 . | y n i iH cfE ® ftst ®eii4T cTE*tsffT®ctn cfET ° f J i i | |
| 2 . | t in - f iT cfE ® ftst 3T®aiiifl ctE*Ts^'if®ctn cfET °Tj ^ti | |
| 3. | TTfAifFtiT czrf3tiAiT cfET ° fo |
3AJT cjET< vTTXfcfET®t
= T fc f fJ f iT °TSfXTT Tf® TTcffifTT s tf® cfE 3TXf°TT® W T C +TT® T f i JtffETcfEiT cjElfTfcf) UT®T CTTT®T °fTcjPjT cfET TTcffSTT TT cfEf< 3TfTTfkf xCT C I
1 0 0 0 / -® 0 (xfA ®fVf°]fcfE®Df cfE TctA) 3Tf® 5 0 0 0 / - ® 0 (xf
C0 / -
®T®«ft JFjJT
I W - l 15
TfTXIcJ +jTT n f i l ^ ln u i 3rTVrfXfPR cjE a ^ f f® xTjf fc |E , c b lR i l l M i-yK'lMUl ciExp, xT jf Tf®:inTRT cjExp ciE ciE fcT® + n t5 X T
(fX lP R 2 4 ( i ) n J f )
1 . X fjr f f i r E i f :
| 3t. | Xtjf/® ffV j|®u| TSffcfEiAHIctij ° i c c r XjjT pfcfE 3 ft® °T®Sft | |
| 1 . XffTT |
34
[H TX I I - [ F M 3 ( i ) ] HTTT d T T T td T : V lT / T T 33
| 2 . {fiTT 3 . ®T®ciET®T/f%vff/° |
||
| 3TT. | X fjf MffeTBfE f^ c f j le fx f + ff® £fbl®u| | |
| 1 . ° f{ fh f McffsT AT W d A T fxfcTEfeTxf cfE feTA {TATdT H R lIF fiT 3 ff® ^TCBTeTABTET BfET = Mcf |
CT/xffT | |
| 2 . iin il£ iC ld cT5*fsiiT®cTn bTe a h , + i f d i +TT® {fiT V f °iifuT J d lA /c fE T R iii T -to ierM l i ( |
C T /x iff | |
| 3 . 3fcT8TT 3Txf°fK TXl^-lTeTRslil c|Ef =L|el«VTiTT : cfE. W >oiTBTE 3TXf®TEf BfE f^TA ®RTT JiTT ® fV ® ]® cTETfXfAT H d llA lA u i BfExp BfE d e A fSf§lEi®Tc1E °T ATdT f+TT i | CT/xTfT | |
| R =L|el«VT n®TT-T cA cK IT i (°TTffifiT n®£ff-T °fR TT...................... ) | C T /x fff | |
| A . |
C T /x fff | |
| PT. 3f{fFTT 3 lx^° ll® ° f{ fp f J e iU /c b lP fA l f^ c f? le l^ cfE TelA = 4cT>®u|f BfET ° f ] | C T /x fff |
R {fT®c|C-l cfE nf®TXf X f j JTlelc|E/cTElTXfi|| cfE {|T®®8ThT cfE fe lA ° ] b cfE ° f | i | R }* | if cTldef i C T /x fff
ST. = 4 ifc f iT {ff®®8ThT T T Ib A l C T /x fff
U . V|c| |S||Cf?i°-TTi| + | t f f% - ] ifSTSfxf C T /x fff
v t . 3i
<■ v f- f^ iR d i
1 . £TT®°TTETc|E/fXTn?TBTE ( X f j ®T® T̂ TAT-TsT)
2 . X f-i
3 . X fjfn fx f {|®i^f?Tnidii (
cfElfXTill cTETifsTETT) 3 R A d le l, vTf XfjT ifcfE A® AA®«1 Cf^T i
4 . (s|gcfE|if cTETTsfff®cTn)-2
< . X f-i I aeT cfE ie iA ^ T A btET 3f{fFTT ( - i fA d T 4 0 0 a M { f j ] ) C T /x fff
= . 3 ff£reTR
1. 3ff£|e lRT ®^Xf cfE Tel A cA c |° iff C T /x fff 2 . u f i ls I l/n H c b d T + T cfE ®fV|*]|cT>®u| dT«TT = ifiT l1Jfd ll f® A f ] R cfE T^TA ^cRSTT C T /x fff 3 .
>■ = a °
1 . f ° e ie e f{f 6||iT l*1l
| 2 . X f j i I ae cfE fe lA °-{fc^el® *fl |
|||
| 3 . elfTTxf® A d i (c |jf 2 ) -1 | |||
| 4 . ®TJ||uj)CTxf °^E T T (< x f -c i= ° f i | | + f| = e ° M b ) | |||
| 5 . X f j i TTTefcfE/clEfTXfiii-1 cfE {ff®®FTUT cfE fe lA d N *T H H l4le® T cfE ®TTA HAlldA? | |||
| j@. | H iH JlA llc fl AffCfATA | ||
| 1 . AS13TT<(ff, C { fe i< f]° T |
C T /x fff | ||
| 2 . i | R xfCT, i f f 3f|L|X| cfECl <°fcTET eTT£f = d | i | | f ? cfEififl °f®«TFT cfET -flH 3 ff® A d i c|TuT|d c|5® i | |||
| 3 . cfEfTXfill ° |
C T /x fff |
4 . ®TJ||uj)CTxf °^E T T (< x f -c i= ° f i | | + f| = e ° M b )
5 . X f j i TTTefcfE/clEfTXfiii-1 cfE {ff®®FTUT cfE fe lA d N *T H H l4le® T cfE ®TTA HAlldA?
j@. H iH JlA llc fl AffCfATA
1 . AS13TT<(ff, C { fe i< f]° T
2 . i | R xfCT, i f f 3f|L|X| cfECl <°fcTET eTT£f = d | i | | f ? cfEififl °f®«TFT cfET -flH 3 ff® A d i c|TuT|d
c|5® i
3 . cfEfTXfill °
| A. | ®TVi°]1cT7®ui cfEi -fcTlcT5®u| : f{TUeT ®TV|®]fcTE®uT c|E 5 A - f A?SfTiT xf |
||
| 2 . | x t j j {JXTmifiiJ ciExp (<+ii®°51) |
3T. {fXT:lTTf^ c|Exp - TciEiTl Xt- t ^ ° f ° f f < i r cfEf< cfE-p
1 . xfTTT
2 . {fiT f
35
34 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]
| 3 . ®1® |
||
| 3 ff. | x f j f MfferBTE f tc f> |e H | 3 ff® £fbl®u| | |
| 1. v N A lR i f : x f jr J[[el |
| <■ | cpmcrEI c|E -11*1, 3f%eii 3[|® { f i l v [| cr?i[x[i|| [x [ ^ i e lm| /% ] |A m] (<^[|® °reiMx[ ^ ® ) | ||
| < . | P iH f e i f J id bteT = M d & r? rf : 1. n® £ff-f * ( j T T .............................. ) 2 . sff%® °T - j f MfferBTE a b ie a bte®Xt btE TetA {fT®Bi%® ° ^ e r f : 3 . 3 f{fs rf 3fxT°ff® ®fTT'°T MerTT/BrETf^Tf T%BiETeFf BfE TefA =TBfE®uff BfET ° f ] 4 . {Tt®BT%xf BfE nT®fxf ® j f T T fW /B fE lm f BTE {fRAFfUT BTE feTA ® c b BfE ®ffsr fBfAf-T «ffifeT I 5 . ={f3fBfiT {ff®®FfhT TfffbBTT 6 . V [bt TSrfBri®®ffA 3 f t f f% - ] M i l® 7 . VfBT TSrfBri®®ffA 3 f t f f% - ] M i l® 8 . 3f{fTFfir ®sf[xf : 3ff£ff%iT aT®r | ||
| = . | 3ff£TeTJT 1 . 3ff£TeTJT ®Jfxf BfE feTA BZfBf°Sff | ||
| =tr°BfE® : 1 . ®rMffhf%fxfiif °ffBTEff 2 . x f jr TfrefBrE/BrEffxkf-1 BfE ®f®®5fUT BfE TefA dlM+HIxl ® T ff]® 1 BfE ®ff?T y*TId |
|||
| 3 . | c b T R ild M d lK 'lM u i ciE-p |
| 3 f | 1. He4I®ll rDT c fE -p /lS ifB b d fle lil BfE| -f |*f 2 . { f i t f : 3 . A®BFET®t/f%vfI/®BTf?UBFE 4 . ^TT§fBTE/MT®- f̂fFrBTE 5 . X fjr n rx f b|e fe tA 3ff<<®TT : %T/®%T 6 . >TeTBfE =Tff{®T BfE®Xf BfE f^TA ®fVl®]TBfEif - T j T̂'bfe BfET ®FT | ||
| 3 ff | crE*Ts|ir®B)n s^ii® : 1 . AUTbTT BfETfsrff®BfA ®T®®®f BfEr =xTBfE W T F T BfE ®ff?T ° f0 (f]® fUT : - j r A le® fSTfBfEe®TBfE BfET 3Txf£TBf : A d b l/A d A iE /b lA - lS l l /b t+ f f BfE ®AS1TiT i f f® ®T®f) | ||
| 2 . Lin-11 *1 BfE °ffST 3T®S1|Bfl clETfs||T®BfA | |||
| 3 . |
|||
| < | = Lf°BfE® : f ° e f ] ef*{f, |
||
| < | 3 f f ] f TfTBfiffA | ||
| = | ®T®1FfiT £fbl®u| i^TB^-iff | ||
| 3ff5TeTJT ®f®1®]fclE®U| 3 ff® 3T JJ |*H | |||
| jf@ | cfEf< 3 fx i[ °fs|x|| |
= f f e r f J f i i *f® ®TBlfifFT y i - t b]e 3T-f®fT® ®tat % 3ft® * f Z jnfVfBfEif bteiTTTbie ur® i i t t ® BiEf xr^tsTT *1 biEt< 3fNf®T ^rCT % 1
1 0 0 0 / - A 0 (xfA ®TVr®]fcrE®DT b]E TcTA) 3lT® 5 0 0 0 / - A 0 (x fc ffc fjfn f BfE f^TA) BfET SfBfE bET^/SlBlE...................................BfE {fFT *T A iA ® % |
36
[H TX I I - [ F M 3 ( i ) ] HTTT d T IT td T : V l T / j T
35
®T®1T A J T (®FT +TT® d n A ® ) H°>>M 1 6
3fTT/> ifcfE M iiM ®1i4U |/T^:x;TTf^ + f® /®fT = ifc fE t f i j j T j cfE feTA ®TVf®]fcf5®UT cJET WffTOfTTjf (TXt̂ ttt 24 (2) nJT )
® C H+Hlfh|ii fcFE3TT VfTifT C (cfE........................................................d® fd^TcT........................ TSrf?(EATTeRt/>AcTE fc(E cfET f ^ S T d cfE® TeRTT mt̂ TT C 3TT® A d T 3FT !T®sTT®T{Txt 3TfV^TXT f̂Tf, 1 9 9 4 ( 1 9 9 4 cfET 4 2 ) cfE 3TsTT® T % A fe rfJT d +Tmt(rTi) />^®TC^(c^) (dirTT cfET cTUR cfE®) 3FT/>AcTE {TXT:!TTf^/lTi3TT®f{Thf/lffBfETf cfE fe (A ®fVf°]fcfE®CTf cfET y H lU N d STxfnkT fCfÊ TT VffiTT C &-
1.
2 .
3 . ...........................................
4 . ...........................................
d C ®fVf®]fcfE®DT cfET H+f|U|L)j) VfT®T cfE®Xf cfET iTT®fJT °T d i d cf-T cfET 3Tdf?t cfE Tef® T ? (fV dF d C I d C 3TXfYfT lf°®T®f 3T F (nd d® Tf nf%TcT c|iT tf|-f ®ffcfEfT3ff +TT® cfEEfsfTT®cfn cfE ®TTd nT VfT ®Cf C I cfEffdTf®cfn' 3tT®/dT ®ft?fdT Tf cTEf< cfETff 3Tdfc®dTST®T cfET VftdcfEt® Tf efT< VffxfT d t f l A I
d ^ fS ld |fTTVfcfEf®T cfE CATTST®
TTC®.................
®«TTd..................
iTT®fJT................
d i R 17
®fV°]CcfE®UT cfET xTcMcfE®uT jfT ffU T 'fjf
(® f]® C b d® ®T+ffSfcf 5fTfiTcf5f®T gT®T dd fx f fBfjdT v t a ) [ f X m 25(2) J f ]
d C d T d d 3Td yri||® |L |U | STfVfTXfsfTT, 1 9 9 4 (1 9 9 4 cfET 4 2 ) cfE 3 ! # ® 3Td (3TdT:)/>kTdd(>kTcfET) cfE T®]fcreT/didT®TdUT d rd T /fc fE Tf ®JfX( cfE TefA ®fV(°]lctE®u| cfE HT(|U|Ljj( cfE xfcT(cfE®UT cfE TefA..........................(3T®ddTef/>ktcTE #c(E cfET d T d ) °T AT{®f 3T d (nd { f j f , d t® tdT............................. cfE dtn^T TT C I
®TTff%(iT lfTfVtcfET®f, Tfctfctif 3(°{Jdlct/>ckTcfE fd E cfET ®ffCt£tT3ff 3 ft® dTdcfET d® fcfSTT® cTE®X( cfE = d ® fit , = c fd 3(°{|dlct/>ckTcTE etcfE cfE ®TVf°]Tc(E®UT d d T U T d j d f d cf-T cfET 3 td f? f cfE fe tA x(cflcfEd cfE®iTT C I
d C dcffcfE®U| cd fdTd 3TTc(nxT d i d Tf n T f t i t fcfSTTTTXT ®ff?fdT3ff 3 ft® cTETfsTtT®cfn cfE 3TXf°TT® d A d fcfE3TT VT ®CT C I cTETfsTtT®cfn 3ft®/^TT ®ffctETT Tf cfEt< £(t ctETfT 3TvfTc®®fTFf®t cfE E d td T( e t t< A d l t d t f l A I
®«TTd........................ ®TTTf%(iT JTfTVtcfET®T cfE CATTST®
d ttffJ T ............................................................. TfpT.............................
5T°>tT 18
V C t didT®TdUT TcfEdT VfTdT C d C t 3 f® d d ld cfET dTfVfcfET® ®TTTfTcE ( d t n 3 (® {(d ld dTfVfcfET® it f it fc T = d c T d xfCT C i f f TVfefT/®Vd cfET jttT?(ctet® ®tTTtTcT) uf® t y *d U N j(
(e f ]® C b {(® VfT®t tcfEJTT VfTA)
[fxf®TTT 1 6 -3ff® fX |® R 2 3 n f J A ]
yT ||fU |d tcfE^TT v ffifT ^ (cfE ntiTT 3tT® AT^fc^, TV®TcfE d f(® 3 ft® {fE T ] =®cfE L|Cs||-( 3 ft® ° ( r i |N - ( n®dftTTvTT cfE ®TT«T xffSf tn ® MTA C", Uf®f........................... cfET J f i i t i f ®T®cT 3T® JTc5TT®({TUT 3TtVfTXf3TTT, 1994 (1994 cfET 4 2 ) cfE 3tV(T® t% cfE ] xTTifnf®/ ®Tf® nt^T TTTTtefT/ ®f£T f^n^TT
36 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)] B E rfr iR if ° f f£pxr vftfcT ir n r i f f ° f .................................... (sR /S iT c fE bjet a t t ) bJe y R ii® iy u i bJe fe rA t a h 10 Tf bJe st^ iytt®, w e r {f® ® rr® t j................... bjEt 3TRfrfV®r i T~cte Tf ifffVr
lff{fBfE bJE s3TT® n id i bJE beTT®
XffTf. AFT.
...................... +ff^.............................
TefMf............................. feFT .............................
f { f i f f / { f f i f bjet AFT. f { | i i i / { r f i r bjet a f t .
w r . {J iff.
3f®tr®ff®f ®fVr. ° f ........................ 3r®{firf®r ®fVr. ° f.
jfftfBrE bJe ® ffsr n r i f f bjet w r .
jrfBfBiE n r i f f
(jfftfBfE 3f1® n r i f f bjET {tEj] c ^ stR a cfxfT w H a s ff® = ° f f S r w R f bJe f a s t ia { fE r ] 3rr®Ar® ®ATf{fA ffx fT s r f f fA ) ® rfTffir bJe ®rn®Bfj btET ^ n f-d H vffxfBTEr®f bJe 3rxr®rr® ® % s ff® 3f t ®f t bJe bat®® a f t BfE®xf bjET 3 rx rsff f a t a bjET v r r i f r f +1® u t w a i t n f i f f bJe
fX ffx rte rfJ f ir n®®TrBfvff............................................................................................................................................................................... bJe y ° i fA fBlEA V ffxf ifBTE 3rxrs ff ®jBfE n f A < f I
fX rTxrferfJfir bj® ® ^ ....................................................................................................................
........................................................................................° f 3 rx rsff h a m x f f f bjET Mf< f - i
( ° a ®a ) ( ° a ®a ) ( ° a ®a ) ( ° a ®a )
a f t 3 fl® {r a f t AFT 3 fl® A A A F f AFT 3 fl® A A A F f
a f t 3TT® f a f f t ( ° a ®a ) ( ° a ®a ) w t -s a ®ff%iA a ®Bfr®«r ® T B frfX rn w a t x rf® f% n f% ift x f r r i fX rn fM r (®ata® r f fA 3F A S f bJe ctatf®) a f t 3Tl® f a f f t a f t + 1® A A A F f
a t® J t 3Tl® w a ......................................................... *®BT® yri||® |L |u | bjET AAff Tf ^sff® = { | | s i r TBjea vtta i 5f®Af 1 9
A f i f ®if a a TJ ° r f£ xx f Af®r1fA fXfBf?]- x frifn r® bJe a f t c R bJe ®fAvr Tf [R e f t 2 (a ) Tf etstt {rf®£rrf-T®f] ({fliT a t {fi^Tf n m f bjET aftt Tf a ® a 6 eiiMf- ffM ff)
( R m 5 ( 3 ) (mt) n f J lA )
(®T5rrr iTrfVr
38
[H TX I I - [ F M 3 ( i ) ] HTiT d T T T td T : V l T / j T
37
U H lP ld fBfdfT VTiTT t fcFE nTiTT 3 ft® A T W , fV®TBfE dTf® 3 ft® dT sT = X bTe i | t s | H 3 ft® T T W ® ® n °d lB )v ft b|E ®Tf®T xffSf f ^ A M A I", UT®T........................... BfEt AR ifiT Tffxtcf 3fMf JTi^Tf®T{fhf 3 t f? [ fX m , 1 9 9 4 (1 9 9 4 BfET 4 2 ) b|E 3 f£ f[® v fJ jB jif nTiTT V t 5 f f W BfEf T%cfE] xTJifnf® t , ° f .............................. (3FT/=ifBTE BJEJ x ff if ) b|E H iif|® |L|U| b|E fcTA W f 11 *T 3TTB[nxf BfE 3T;f®fT®, W e f {f® iTT®JJT................ BfEf 3TFTlfV iT f f~ fE Ef ® m |TffV[BfET®f UT®T nTiTT 3 ft® ATOBJE (nU n TSf?FEi®ffd ®nt ° f °TT8ff®BfET® fcTA V F l b| e fcTA BTfdT t ) BfE f f ® [ f B ^ ®Tf§TJiBfET® BfE { f^ ^ T if JBfST® fcfEJTf MfSff i f f I
J JT W bTe ^2ft® n id i «2̂ ®
x||*T.............................. 'TTTf ..............................
+ f ^ .............................. .......................
tcfMf.............................. tcfMf..............................
f{ f iT f/ { f f i t BfET x ffif. f{f®Tf/ { f f i t BfET xffFf..
{T iff................................ { f i f f ..............................
3f°{TiffcT ®TVt. ® f... 3 f° {[iT fc f ®TVf. ° f . . .
ITf{fBfE n id i
(dRBTE 3ft® nTiTT btET {T E f] tiiTTS TffiT t f x f j s f f f tA 3ft® TSfWTXf bJE { f W iT d f ] 3ff®{ff® ®]TftJiT t f x f j S t T Ia ) ° f f5 f f i t bTe ° jn °nT BjEf ®TcTfk7f VTfxfBTET®T cfE 3Txf®JT®, = xTbTe TXfBfE] xffifnT® t f x f b|E bjet®ut n t x BjE®xf BjEf 3fxfYTf A n ® BjEf VTTift t 3ft® JJT W i f i f f nTiTT BfE f j s f bteT< TbTxTT̂ T TfdTcTIT® ® t f t 3ft® nTiTT {f® btET< nfTBf btt VR®n®ifJ x f t f t I
JX xx jfc ffJ fiT n®iTTBfvfT .............................................................................................................................................................................. B|f If ®ifiT fBfEA vf|X| ifBTE 3TxTsTT ®fBfE n t MT< t I
f%{XTTMJTif BTET®uff.
......................................................... °T 3TxTsTT jfn fx f x f ! btET mt< t I
H°>>M 2 0 M lfk l< *d t BTT nTiTT Cjft 3lfVlcfT®f H tT°1tT?T nE ®Tnn i f R T in F R HTTTUI-qjf
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38 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]
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MINISTRY OF HEALTH AND FAMILY WELFARE
NOTIFICATION
New Delhi, the 27th March, 2014.
G.S.R. 218 (E).— In exercise o f the powers conferred by section 24 o f the Transplantation o f Human Organs Act, 1994 (42 o f 1994) and in supersession o f the Transplantation o f Human Organs Rules, 1995, except as respects things done or omitted to be done before such supersession, the Central Government hereby makes the fo llow ing rules, namely:-
1. Short title and commencement — (1) These rules may be called the Transplantation o f Human Organs and Tissues Rules, 2014.
(2) They shall come into force on the date o f their publication in the O ffic ia l Gazette.
2. Definitions: - In these rules unless the context otherwise requires,—
(a) "Act" means the Transplantation o f Human Organs Act, 1994;
(b) " cadaver(s)" , " organ(s)" and " tissue(s)" means human cadaver(s), human organ(s) and human tissue(s), respectively;
40 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]
(c) " competent authority" means the Head o f the institution or hospital carrying out transplantation or committee constituted by the head o f the institution or hospital fo r the purpose;
(d) "Form" means a Form annexed to these rules;
(e) National Accreditation Board fo r Testing and Calibration Laboratories (N ABL) means the autonomous body established under the aegis o f Department o f Science and Technology, Government o f India w ith the objective to provide Government, Regulators and Industry w ith a scheme o f laboratory accreditation through third-party assessment fo r form ally recognising the technical competence o f laboratories and the accreditation services are provided fo r testing and calibration o f medical laboratories in accordance w ith International Organisation fo r Standardisation (ISO) Standards;
(f) " the technician who can enucleate cornea" means the technician w ith any o f the fo llow ing qualifications and experience who can harvest corneas (enucleate eyeballs or excise corneas), namely:-
(i) Ophthalmologists possessing a Doctor o f Medicine (M .D) or Master o f Surgery (M .S) in Ophthalmology or Diplom a in Ophthalmology (D.O .); and
(ii) registered Doctors from a ll recognised systems o f medicine, Nurses, Paramedical Ophthalmic Assistant, Ophthalmic Assistant, Optometrists, Refractionists, Paramedical W orker or Medical Technician w ith recognised qualification from a ll recognised systems o f medicine, provided the person is duly trained to enucleate a donated cornea or eye from registered, authorised and functional eye Bank or Government medical college and, the training certificate should mention that he has acquired the required skills to independently conduct enucleation o f the eye or removal o f cornea from a cadaver;
(g) words and expressions used and not defined in these rules, but defined in the Act, shall have the same meanings, respectively, assigned to them in the Act.
3. Authority for removal of human organs or tissues.— Subject to the provisions o f Section 3 o f the Act, a liv ing person may authorise the removal o f any organ or tissue o f his or her body during his or her life tim e as per prevalent medical practices, fo r therapeutic purposes in the manner and on such conditions as specified in Form 1, 2 and 3.
4. Panel of experts for brain-stem death certification.— For the purpose o f certifying the brain-stem death, the Appropriate Authority shall maintain a panel o f experts, in accordance w ith the provisions o f the Act, to ensure efficient functioning o f the Board o f M edical Experts and it remains fu lly operational.
5. Duties of the registered medical practitioner.— (1) The registered medical practitioner o f the hospital having Intensive Care U n it fac ility , in consultation w ith transplant coordinator, i f available, shall ascertain, after certification o f brain stem death o f the person in Intensive Care Unit, from his or her adult near relative or, i f near relative is not available, then, any other person related by blood or marriage, and in case o f unclaimed body, from the person in law fu l possession o f the body the follow ing, namely:-
(a) whether the person had, in the presence o f two or more witnesses (at least one o f who is a near relative o f such person), unequivocally authorised before his or her death as specified in Form 7 or in documents like driving license, etc. wherein the provision fo r donation may be incorporated after notification o f these rules, the removal o f his or her organ(s) or tissue(s) including eye, after his or her death, for therapeutic purposes and there is no reason to believe that the person had subsequently revoked the aforesaid authorisation;
(b) where the said authorisation was not made by the person to donate his or her organ(s) or tissue(s) after his or her death, then the registered medical practitioner in consultation w ith the transplant coordinator, i f available, shall make the near relative or person in law fu l possession o f the body, aware o f the option to authorise or decline the donation o f such human organs or tissues or both (which can be used fo r therapeutic purposes) including eye or cornea o f the deceased person and a declaration or authorisation to this effect shall be ascertained from the near relative or person in law fu l possession o f the body as per Form 8 to record the status o f consent, and in case o f an unclaimed body, authorisation shall be made in Form 9 by the authorised o ffic ia l as per sub-section (1) o f section 5 o f the Act;
(c) after the near relative or person in law fu l possession o f the body authorises removal and gives consent for donation o f human organ(s) or tissue(s) o f the deceased person, the registered medical practitioner through the transplant coordinator shall in form the authorised registered Human Organ Retrieval Centre through authorised coordinating organisation by available documentable mode o f communication, fo r removal, storage or transportation o f organ(s) or tissue(s).
(2) The above mentioned duties shall also apply to the registered medical practitioner working in an Intensive Care U n it in a hospital not registered under this Act, from the date o f notification o f these rules.
(3) The registered medical practitioner shall, before removing any human organ or tissue from a liv ing donor, shall satisfy him self -
(a) that the donor has been explained o f a ll possible side effects, hazards and complications and that the donor has given his or her authorisation in appropriate Form 1 fo r near relative donor or Form 2 fo r spousal donor or Form 3 fo r donor other than near relative;
42
42 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]
(4) Wherever it is possible, attempt should be made to request the designated postmortem registered medical practitioner, even beyond office tim ing, to be present at the time o f organ or tissue retrieval.
(5) In case a private retrieval hospital is not doing post mortem, they shall arrange transportation o f body along w ith medical records, after organ or tissue retrieval, to the designated postmortem centre and the post mortem centre shall undertake the postmortem o f such cases on p rio rity, even beyond office tim ing, so that the body is handed over to the relatives w ith least inconvenience.
7 Authorisation Committee.— (1) The medical practitioner who w ill be part o f the organ transplantation team for carrying out transplantation operation shall not be a member o f the Authorisation Committee constituted under the provisions o f clauses (a) and (b) o f sub-section(4) o f section 9 o f the Act.
(2) When the proposed donor or recipient or both are not Indian nationals or citizens whether near relatives or otherwise, the Authorisation Committee shall consider a ll such requests and the transplantation shall not be permitted i f the recipient is a foreign national and donor is an Indian national unless they are near relatives.
(3) When the proposed donor and the recipient are not near relatives, the Authorisation Committee shall,-
(i) evaluate that there is no commercial transaction between the recipient and the donor and that no payment has been made to the donor or promised to be made to the donor or any other person;
(ii) prepare an explanation o f the lin k between them and the circumstances which led to the offer being made;
( iii) examine the reasons why the donor wishes to donate;
(iv ) examine the documentary evidence o f the link, e.g. proof that they have lived together, etc.;
(v) examine old photographs showing the donor and the recipient together; (v i) evaluate that there is no middleman or tout involved; (v ii) evaluate that financial status o f the donor and the recipient by asking them to give appropriate evidence o f their vocation and income fo r the previous three financial years and any gross disparity between the status o f the two must be evaluated in the backdrop o f the objective o f preventing commercial dealing; (v iii) ensure that the donor is not a drug addict;
(ix ) ensure that the near relative or i f near relative is not available, any adult person related to donor by blood or marriage o f the proposed unrelated donor is interviewed regarding awareness about his or her intention to donate an organ or tissue, the authenticity o f the lin k between the donor and the recipient, and the reasons fo r donation, and any strong views or disagreement or objection o f such kin shall also be recorded and taken note of.
(4) Cases o f swap donation referred to under subsection (3A) o f section 9 o f the A ct shall be approved by Authorisation Committee o f hospital or d istrict or State in which transplantation is proposed to be done and the donation o f organs shall be permissible only from near relatives o f the swap recipients.
(5) When the recipient is in a critica l condition in need o f life saving organ transplantation w ith in a week, the donor or recipient may approach hospital in-charge to expedite evaluation by the Authorisation Committee.
8. Removal and preservation of organs or tissues.— The removal o f the organ(s) or tissue(s) shall be permissible in any registered retrieval or transplant hospital or centre and preservation o f such removed organ(s) or tissue(s) shall be ensured in registered retrieval or transplant centre or tissue bank according to current and accepted scientific methods in order to ensure v ia b ility fo r the purpose o f transplantation.
9. Cost for maintenance of cadaver or retrieval or transportation or preservation of organs or tissues.— The cost fo r maintenance o f the cadaver (brain-stem dead declared person), retrieval o f organs or tissues, their transportation and preservation, shall not be borne by the donor fam ily and may be borne by the recipient or institution or Government or non-Government organisation or society as decided by the respective State Government or Union territory Adm inistration.
10. Application for living donor transplantation.— (1) The donor and the recipient shall make jo in tly an application to grant approval fo r removal and transplantation o f a human organ, to the competent authority or Authorisation Committee as specified in Form 11 and the papers fo r approval o f transplantation would be processed by the registered medical practitioner and administrative division o f the Institution fo r transplantation.
(2) The competent authority or Authorisation Committee shall take a decision on such application in accordance w ith the rule 18.
(3) I f some State wants to merge Form 11 w ith Form 1, Form 2 or Form 3, they may do so, provided the content o f the recommended Forms are covered in the merged Form and the same is approved by the State Government concerned.
11. Composition of Authorisation Committees.— (1) There shall be one State level Authorisation Committee.
(2) Additional Authorisation Committees in the districts or Institutions or hospitals may be set up as per norms given below, which may be revised from time to time by the concerned State Government or Union territory Adm inistration by notification.
(3) No member from transplant team o f the institution should be a member o f the respective Authorisation Committee.
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[H TX I I - [ F M 3 ( i ) ] HTTT d T T T td T : V lT / T T 43
(4) Authorisation Committee should be hospital based i f the number o f transplants is twenty five or more in a year at the respective transplantation centres, and i f the number o f organ transplants in an institution or hospital are less than twenty-five in a year, then the State or D istrict level Authorisation Committee would grant approval(s).
12. Composition of hospital based Authorisation Committees.— The hospital based Authorisation Committee shall, as notified by the State Government in case o f State and by the Union territory Adm inistration in case o f Union territory, consist of,—
(a) the M edical D irector or M edical Superintendent or Head o f the institution or hospital or a senior medical person offic ia ting as Head - Chairperson;
(b) two senior medical practitioners from the same hospital who are not part o f the transplant team - Member;
(c) two persons (preferably one woman ) o f high integrity, social standing and credib ility, who have served in high ranking Government positions, such as in higher judiciary, senior cadre o f police service or who have served as a reader or professor in University Grants Commission approved University or are self-employed professionals o f repute such as lawyers, chartered accountants, doctors o f Indian M edical Association, reputed non-Government organisation or renowned social worker - Member;
(d) Secretary (Health) or nominee and D irector Health Services or nominee from State Government or Union territory Adm inistration - Member.
13. Composition of State or District Level Authorisation Committees.— The State or D istrict Level Authorisation Committee shall, as notified by the State Government in case o f State and by the Union territory Adm inistration in case o f Union territory, consist of,—
(a) a M edical Practitioner o fficiating as Chief M edical O fficer or any other equivalent post in the main or major Government hospital o f the D istrict - Chairperson;
(b) two senior registered medical practitioners to be chosen from the pool o f such medical practitioners who are residing in the concerned D istrict and who are not part o f any transplant team - Member;
(c) two persons (preferably one woman) o f high integrity, social standing and credib ility, who have served in high ranking Government positions, such as in higher judiciary, senior cadre o f police service or who have served as a reader or professor in U niversity Grants Commission approved University or are self-employed professionals o f repute such as lawyers, chartered accountants, doctors o f Indian M edical Association, reputed non-Government organisation or renowned social worker - Member;
(d) Secretary (Health) or nominee and D irector Health Services or nominee from State Government or Union territory Adm inistration-M em ber :
Provided that e ffort shall be made by the State Government concerned to have most o f the members' ex-officio so that the need to change the composition o f Committee is less frequent.
14. Verification of residential status, etc.— When the liv ing donor is unrelated and i f donor or recipient belongs to a State or Union territory, other than the State or Union territory where the transplantation is proposed to be undertaken, verification o f residential status by Tehsildar or any other authorised officer fo r the purpose w ith a copy marked to the Appropriate A uthority o f the State or Union territory o f dom icile o f donor or recipient for their inform ation shall be required, as per Form 20 and in case o f any doubt o f organ trafficking, the Appropriate Authority o f the State or Union territory o f dom icile or the Tehsildar or any other authorised officer shall in form police department fo r investigation and action as per the provisions o f the Act.
15. Quorum of Authorisation Committee.— The quorum o f the Authorisation Committee should be minimum four and the quorum shall not be complete w ithout the participation o f the Chairman, the presence o f Secretary (Health) or nominee and D irector o f Health Services or nominee.
16. Format of approval of Authorisation Committee.— The format o f the Authorisation Committee approval should be uniform in a ll the institutions in a State and the format may be notified by the respective State Government as per Form 18.
17. Scrutiny of applications by Authorisation Committee.— (1) Secretariat o f the Authorisation Committee shall circulate copies o f a ll applications received from the proposed donors and recipients to a ll members o f the Committee along w ith a ll annexures, which may have been filed along w ith the applications.
(2) A t the time o f the meeting, the Authorisation Committee should take note o f a ll relevant contents and documents in the course o f its decision making process and in the event any document or inform ation is found to be inadequate or doubtful, explanation should be sought from the applicant and i f it is considered necessary that any fact or inform ation requires to be verified in order to confirm its veracity or correctness, the same be ascertained through the concerned officer(s) o f the State Government or Union territory Administration.
18. Procedure in case of near relatives.— (1) Where the proposed transplant o f organs is between near relatives related genetically, namely, grandmother, grandfather, mother, father, brother, sister, son, daughter, grandson and granddaughter, above the age o f eighteen years, the competent authority as defined at rule 2(c) or Authorisation Committee (in case donor or recipient is a foreigner) shall evaluate;
(i) documentary evidence o f relationship e.g. relevant b irth certificates, marriage certificate, other relationship certificate from Tehsildar or Sub-divisional magistrate or Metropolitan Magistrate or
45
[H TX I I - [ F M 3 ( i ) ] HTTT d T T T td T : V lT / T T
45
Provided that in case o f doubt fo r mentally challenged status o f the donor the registered medical practitioner or Authorisation Committee may get the donor examined by psychiatrist; ( iii) a ll prescribed forms have been and would be fille d up by a ll relevant persons involved in the process o f transplantation;
(iv) a ll interviews to be video recorded.
(2) The Authorisation Committee shall expedite its decision making process and use its discretion judiciously and pragmatically in a ll such cases where, the patient requires transplantation on urgent basis.
(3) Every authorised transplantation centre must have its own website and the Authorisation Committee is required to take fina l decision w ith in twenty four hours o f holding the meeting fo r grant o f permission or rejection fo r transplant.
(4) The decision o f the Authorisation Committee should be displayed on the notice board o f the hospital or Institution immediately and should reflect on the website o f the hospital or Institution w ith in twenty four hours o f taking the decision, while keeping the identity o f the recipient and donor hidden.
24. Registration of hospital or tissue bank.— (1) An application fo r registration shall be made to the Appropriate Authority as specified in Form 12 or Form 13 or Form 14 or Form 15, as applicable and the application shall be accompanied by fee as specified below, payable to the Appropriate Authority by means o f a bank draft, which may be revised, i f necessary by the Central or State Government, as the case may be:-
(i) fo r Organ or Tissue or Cornea Transplant Centre: Rupees ten thousand;
(ii) fo r Tissue or Eye Bank: Rupees ten thousand; ( iii) fo r Non-Transplant Retrieval Centre: N il.
(2) The Appropriate Authority shall, after holding an inquiry and after satisfying itse lf that the applicant has complied w ith a ll the requirements, grant a certificate o f registration as specified in Form 16 and it shall be valid fo r a period o f five years from the date o f its issue and shall be renewable.
(3) Before a hospital is registered under the provisions o f this rule, it shall be mandatory fo r the hospital to appoint a transplant coordinator.
25. Renewal of registration of hospital or tissue bank.— (1) An application fo r the renewal o f a certificate o f registration shall be made to the Appropriate Authority at least three months prio r to the date o f expiry o f the original certificate o f registration and shall be accompanied by a fee as specified below, payable to the Appropriate Authority by means o f a bank draft, which may be revised, i f necessary by the Central or State Government, as the case may be,-
(i) fo r Organ or Tissue or Cornea Transplant Centre: Rupees five thousand;
(ii) fo r Tissue or Eye Bank: Rupees five thousand; ( iii) fo r Non-Transplant Retrieval Centre: N il.
(2) A renewal certificate o f registration shall be as specified in Form 17 and shall be valid fo r a period o f five years.
(3) If, after an inquiry including inspection o f the hospital or tissue bank and scrutiny o f its past performance and after giving an opportunity to the applicant, the Appropriate Authority is satisfied that the applicant, since grant o f certificate o f registration under sub-rule (2) o f rule 24 has not complied w ith the requirements o f the Act and these rules and the conditions subject to which the certificate o f registration has been granted, shall, fo r reasons to be recorded in w riting, refuse to grant renewal o f the certificate o f registration.
26. Conditions and standards for grant of certificate of registration for organ or tissue transplantation centres.— (1) No hospital shall be granted a certificate o f registration fo r organ transplantation unless it fu lfills the fo llow ing conditions and standards, namely:-
A. General manpower requirement specialised services and facilities:
(a) Twenty-four hours ava ilab ility o f medical and surgical, (senior and jun ior) staff;
(b) twenty-four hours ava ilability o f nursing staff (general and specialty trained);
(c) twenty-four hours ava ilab ility o f Intensive Care Units w ith adequate equipment staff and support system, including specialists in anesthesiology and intensive care;
(d) twenty-four hours ava ilab ility o f blood bank (in house or access) , laboratory w ith m ultiple discipline testing facilities including but not lim ited to M icrobiology, Bio-Chemistry, Pathology,-Hematology and Radiology departments w ith trained staff;
(e) twenty-four hours ava ilab ility o f Operation Theater facilities (OT facilities) fo r planned and emergency procedures w ith adequate staff, support system and equipment;
(f) twenty-four hours ava ilab ility o f communication system, w ith power backup, including but not lim ited to m ultiple line telephones, public telephone systems, fax, computers and paper photo-imaging machine;
(g) experts (other than the experts required fo r the relevant transplantation) o f relevant and associated specialties including but not lim ited to and depending upon the requirements, the experts in internal medicine, diabetology, gastroenterology, nephrology, neurology, pediatrics, gynecology, immunology and cardiology, etc., shall be available in the transplantation centre;
46 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]
(h) one medical expert fo r respective organ or tissue transplant shall be available in the transplantation hospital; and
(i) Human Leukocyte Antigen (H LA ) matching facilities (in house or outsourced) shall be available.
B. Equipments:
Equipments as per current and expected scientific requirements specific to organ (s) or tissue (s) being transplanted and the transplant centre should ensure the availab ility o f the accessories, spare-parts and back-up, maintenance and service support system in relation to a ll relevant equipments.
C. Experts and their qualifications:
(a) Kidney Transplantation:
M.S. (Gen.) Surgery or equivalent qualification w ith three years post M.S. training in a recognised transplant center in India or abroad and having attended to adequate number o f renal transplantation as an active member o f team;
(b) Transplantation o f live r and other abdominal organs:
M.S. (Gen.) Surgery or equivalent qualification w ith three years post M.S. experience in the speciality and having one year training in the respective organ transplantation as an active member o f team in an established transplant center;
(c) Cardiac, Pulmonary, Cardio-Pulmonary Transplantation:
M.Ch. Cardio-thoracic and vascular surgery or equivalent qualification in India or abroad w ith at least three years' experience as an active member o f the team performing an adequate number o f open heart operations per year and well-versed w ith Coronary by-pass surgery and Heart-valve surgery;
(d) the hospital registered under C lin ical Establishment (Registration and Regulation) Act, 2010 (23 o f 2010) shall also fo llow the minimum standards prescribed in respect o f manpower, equipment, etc., as prescribed under that Act;
(e) the hospital registered shall have to maintain documentation and records including reporting o f adverse events.
(2) No hospital shall be granted a certificate o f registration for tissue transplantation under the Act unless it fu lfills the fo llow ing conditions and standards, namely:-
(a) Cornea Transplantation:
M .D . or M.S. or Diploma (DO) in ophthalmology or equivalent qualification w ith three months post M .D . or M.S or DO training in Corneal transplant operations in a recognised hospital or institution;
(b) Other tissues such as heart valves, skin, bone, etc.:
Post graduate degree (M D or MS) or equivalent qualification in the respective specialty w ith three months post M .D . or M.S training in a recognised hospital carrying out respective tissue transplant operations and fo r heart valve transplantation, and the qualification and experience o f expert shall be MCh degree in Cardiothoracic and Vascular Surgery (CTVS) or equivalent qualification w ith three months post MCh training in a recognised hospital carrying out heart valve transplantation;
(c) the Hospital registered under C lin ical Establishment (Registration and Regulation) Act, 2010(23 o f 2010) shall also fo llow the minimum standards prescribed in respect o f manpower, equipment, etc., as prescribed under that Act;
(d) the Hospital registered shall have to maintain documentation and records including reporting o f adverse events.
27. Conditions and standards for grant of certificate of registration for organ retrieval centres.—
(1) The retrieval center shall be registered only fo r the purpose o f retrieval o f organ from deceased donors and the organ retrieval centre shall be a hospital having Intensive Care U n it (ICU) facilities along w ith manpower, infrastructure and equipment as required to diagnose and maintain the brain-stem dead person and to retrieve and transport organs and tissues including the fa c ility for their temporary storage.
(2) A ll hospitals registered as transplant centres shall automatically qualify as retrieval centres.
(3) The retrieval centre should have linkages w ith nearby Government hospital designated for post-mortem, for retrieval in medico-legal cases.
(4) Registration o f hospital fo r surgical tissue harvesting from deceased person and for surgical tissue residues, that are routinely discarded, shall not be required.
28. Conditions and standards for grant of certificate of registration for tissue banks.—
A. Facility and premises:
(1) Facilities must conform to the standards and guidelines laid down fo r the purpose and the States and Union territories may have separate registration fee and procedure to keep track o f their tissue bank activities.
(2) The respective State or Union territory Appropriate Authority may constitute an expert committee for advising on the matter related to tissue specific standards and related issues.
(3) The tissue bank must have written guidelines and standard operating procedures for maintenance o f its premises and facilities which include-
(a) controlled access;
(b) cleaning and maintenance systems;
(c) waste disposal;
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(d) health and safety o f staff;
(e) risk assessment protocol; and
(f) fo llow up protocol.
(4) Equipments as per scientific requirements specific to tissue (s) being procured, processed, stored and distributed and the tissue bank should ensure the availab ility o f the accessories, spare-parts and back-up, maintenance and service support fo r a ll equipments.
(5) A ir particle count and m icrobial colony count compliance shall be ensured fo r safety where necessary.
(6) Storage area shall be designated to avoid contact w ith chemicals or atmospheric contamination and any known source o f infection.
(7) Storage fa c ility shall be separate and distinguish tissues, held in quarantine, released and rejected. B. Donor screening:
(8) Complete screening o f donor must be conducted including medical or social history and serological evaluation fo r medical conditions or disease processes that would contraindicate the donation o f tissues and the report o f corneas or eyes not found suitable fo r transplantation and their alternate use shall be certified by a committee o f two Ophthalmologists.
C. Laboratory tests:
(9) Facility fo r relevant Laboratory tests fo r blood and tissue samples shall be available and testing o f blood and tissue samples shall begin at Donor Screening and continue during retrieval and throughout processing.
D. Procurement and other procedures:
(10) Procurement o f tissue must be carried out by registered health care professionals or technicians having necessary experience or special training.
(11) Consent fo r the procurement shall be obtained.
(12) Procurement records shall be maintained.
(13) Standard operating procedure fo r fo llow ing shall be followed, namely :-
(a) procurement or Retrieval and transplantation;
(b) processing and sterilisation;
(c) packaging, labeling and storage;
(d) distribution or allocation;
(e) transportation; and
(f) reporting o f serious adverse reactions.
E. Documentation and Records:
(14) A log o f tissue received and distributed shall be maintained to enable traceability from the donor to the tissue and the tissue to the donor and the records shall also indicate the dates and the identities o f the staff performing specific steps in the removal or processing or distribution o f the tissues.
F. Data Protection and Confidentiality:
(15) A unique donor identification number shall be used fo r each donor, and access to donor records shall be restricted.
G. Quality Management:
(16) The Quality Management System shall define quality control procedures that include the fo llow ing, namely:-
(a) environmental monitoring;
(b) equipment maintenance and monitoring;
(c) in -process controls monitoring;
(d) internal audits including reagent and supply monitoring;
(e) compliance w ith reference standards, local regulations, quality manuals or documented standard operating procedures; and
(f) monitoring work environment.
H. Recipient Information:
(17) A ll tissue recipients shall be followed up and prompt and appropriate corrective and preventive actions taken in case o f adverse events.
29. Qualification, role, etc., of transplant coordinator.— (1) The transplant coordinator shall be an employee o f the registered hospital having qualification such as:
(a) graduate o f any recognised system o f medicine; or
(b) Nurse; or
(c) Bachelor's degree in any subject and preferably Master' s degree in Social work or Psychiatry or Sociology or Social Science or Public Health
(2) The concerned organisation or institute shall ensure in itia l induction training followed by retraining at periodic interval and the transplant coordinator shall counsel and encourage the fam ily members or near relatives o f the
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(5) The networking organisations shall coordinate retrieval, storage, transportation, matching, allocation and transplantation o f organs and tissues and shall develop norms and standard operating procedures fo r such activities and fo r tissues to the extent possible.
(6) The networking organisations shall coordinate w ith respective State Government fo r establishing new transplant and retrieval centres and tissue banks and strengthening o f existing ones.
(7) There shall be designated organ and tissue retrieval teams in State or D istrict or institution as per requirement, to be constituted by the State or Regional networking organisation.
(8) For tissue retrieval, the retrieval teams shall be formed by the State Government or Union territory Adm inistration where ever required.
(9) Networking shall be e-enabled and accessible through dedicated website.
(10) Reference or allocation criteria would be developed and updated regularly by networking organisations in consultation w ith the Central or State Government, as the case may be.
(11) The networking organisation(s) shall undertake Inform ation Education and Communication (IEC) A ctivities fo r promotion o f deceased organ and tissue donation.
(12) The networking organisation(s) shall maintain and update organ or tissue Donation and Transplant Registry at respective level.
32. Information to be included in National Registry regarding donors and recipients of human organ and tissue.— The national registry shall be based on the fo llow ing, namely:-
Organ Transplant Registry:
(1) The Organ Transplant Registry shall include demographic data about the patient, donor, hospitals, recipient and donor fo llow up details, transplant waiting lis t, etc., and the data shall be collected from a ll retrieval and transplant centers.
(2) Data collection frequency, etc., w ill be as per the norms decided by the Advisory Committee which may preferably be through a web-based interface or paper submission and the inform ation shall be maintained both specific organ wise and also in a consolidated format.
(3) The hospital or Institution shall update its website regularly in respect o f the total number o f the transplantations done in that hospital or institution along w ith reasonable detail o f each transplantation and the same data should be accessible fo r compilation, analysis and further use by authorised persons o f respective State Governments and Central Government.
(4) Yearly reports shall be published and also shared w ith the contributing units and other stakeholders and key events (new patients, deaths and transplants) shall be notified as soon as they occur in the hospital and this inform ation shall be sent to the respective networking organisation, at least monthly.
Organ Donation Registry:
(5) The Organ Donation Registry shall include demographic inform ation on donor (both liv ing and deceased), hospital, height and weight, occupation, primary cause o f death in case o f deceased donor, associated medical illnesses, relevant laboratory tests, donor maintenance details, driving license or any other document o f pledging donation, donation requested by whom, transplant coordinator, organs or tissue retrieved, outcome o f donated organ or tissue, details o f recipient, etc.
Tissue Registry:
(6) The Tissue Registry shall include demographic inform ation on the tissue donor, site o f tissue retrieval or donation, primary cause o f death in case o f deceased donor, donor maintenance details in case o f brain stem dead donor, associated medical illnesses, relevant laboratory tests, driving license or any other document pledging donation, donation requested by whom, identity o f counsellors, tissue(s) or organ(s) retrieved, demographic data about the tissue recipient, hospital conducting transplantation, transplant waiting lis t and p rio rity lis t fo r critica l patients, i f these exist, indication(s) fo r transplant, outcome o f transplanted tissue, etc.
(7) Yearly reports in respect o f National Registry shall be published and also shared w ith the contributing units and other stakeholders
Pledge for organ or tissue donation after death:
(8) Those persons, who, during their lifetim e have pledged to donate their organ(s) or tissue(s) after their death, shall in Form 7 deposit it in paper or electronic mode to the respective networking organisation(s) or institution where the pledge is made, who shall forward the same w ith the respective networking organisation and the pledger has the option to withdraw the pledge through intim ation.
(9) The Registry w ill be accessible on-line through dedicated website and shall be in conformation to globally maintained registry (ies), besides having national, regional and State level specificities.
(10) National or regional registry shall be compiled based on sim ilar registries at State level.
(11) The identity o f the people in the database shall not be put in public domain and measures shall be taken to ensure security o f a ll collected information.
(12) The inform ation to be included shall be updated as per prevalent global practices from time to time.
33. Appeal.— (1) Any person aggrieved by an order o f the Authorisation Committee under sub-section (6) o f section 9 or by an order o f the Appropriate Authority under sub-section (2) o f section 15 or sub-section (2) o f section 16 o f the Act, may, w ith in th irty days from the date o f receipt o f the order, prefer an appeal to the Central Government in case o f the Union territories and respective State Government in case o f States.
50 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]
(2) Every appeal shall be in w riting and shall be accompanied by a copy o f the order appealed against.
FORM 1
For organ or tissue donation from identified living near related donor
( to b e c o m p le te d b y h im o r h e r ) ( S e e r u le s 3 a n d 5 ( 3 ) ( a ) ) M y fu ll name (proposed donor) is and this is my photograph T o b e a f f i x e d h e r e . Photograph o f the Donor
(Attested by Notary Public
across the photo after a ffix ing)
M y permanent home address is
Tel:
M y present address fo r correspondence is Tel:
Date o f b ir th ........................................................................................................... (day/month/year)
I enclose copies of the following documents: (attach attested photocopy of at least two of following relevant documents to indicate your near relationship):
• Ration/Consumer Card number and Date o f issue and place:............................................. and/or
• Voter's I-Card number, date o f issue, Assembly constituency......................................... and/or
• Passport number and country o f issue.................................................................................... and/or
• D riving License number, Date o f issue, licensing authority................................................... and/or
• Permanent Account Number (PAN )..................................................................................................................... and/or
AAD H AAR No..............
and/or
Any other valid proof o f identity and address reflecting near relationship
I authorise removal fo r therapeutic purposes and consent to donate m y ................................. (Name o f organ/tissue) to my re la tive ....................................... (Specify son/daughter/father/mother/ brother/sister/grand- father/grand-mother/grand-son/grand-daughter), whose particulars are as follows and name is
...................................................................................................... and who was born on ..................................................(day/month/year) :
T o b e a f f i x e d h e r e .
Photograph o f the Recipient
(Attested by Notary Public
across the photo after a ffix ing)
The copies of following documents of recipient are enclosed (attach attested photocopy of at least two relevant documents to indicate your near relationship):
• Ration/Consumer Card number and Date o f issue and place:......................................... and/ or
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Voter's I-Card number, date o f issue, Assembly constituency and/or
Passport number and country o f issue
and/ or
D riving License number, Date o f issue, licensing authority.. and/or
Permanent Account Number (P A N )................................................................... and/or
AAD H AAR No (Issued by Unique Identification Authority o f India).
and/or
A n y other valid proof o f identity and address reflecting near relationship
I solemnly affirm and declare that:
Sections 2, 9 and 19 o f The Transplantation o f Human Organs Act, 1994 have been explained to me and I confirm that:
1. I understand the nature o f crim inal offences referred to in the sections.
2. No payment as referred to in the sections o f the A ct has been made to me or w ill be made to me or any other person.
3. I am giving the consent and authorisation to remove m y ................................................(name o f organ/tissue) o f my own free w ill w ithout any undue pressure, inducement, influence or allurement.
4. I have been given a fu ll explanation o f the nature o f the medical procedure involved and the risks involved fo r me in the removal o f my ........................................... (name o f organ)/tissue). That explanation was given by .......................................................... (name o f registered medical practitioner).
5. I understand the nature o f that medical procedure and o f the risks to me as explained by that practitioner.
6. I understand that I may withdraw my consent to the removal o f that organ at any time before the operation takes place.
7. I state that particulars fille d by me in the form are true and correct to the best o f my knowledge and be lie f and nothing material has been concealed by me.
Date Signature o f the prospective donor
(Full Name)
Note: To be sworn before Notary Public, who while attesting shall ensure that the person/persons swearing the affidavit(s) signs(s) on the Notary Register, as well.
FORM 2
For organ or tissue donation by living spousal donor
(T o b e c o m p le te d b y h im /h e r ) ( S e e r u le s 3 , 5 ( 3 ) ( a ) a n d 5 ( 3 ) ( d ) ) M y fu ll name (proposed donor) is ............................................................................................ and this is my photograph
Photograph o f the Donor T o b e a f f i x e d h e r e
(Attested by Notary Public
across the photo after a ffix ing)
M y permanent home address is
52 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)] Tel:
M y present address fo r correspondence is Tel:
Date o f b irth (day/month/year)
I authorize removal fo r therapeutic purposes and consent to donate my ..............................(Name o f organ) to my husband/wife................................................................ whose particulars are as follows and fu ll name is ............................................................................................................................ and who was born on (Day/month/year):
T o b e a f f i x e d h e r e
Photograph o f the Recipient
(Attested by Notary Public
across the photo after a ffix ing)
I enclose copies o f the fo llow ing documents (attach attested photocopy of at least two of following relevant documents to indicate the spousal relationship):
• Ration/Consumer Card number and Date o f issue and place:.............................................. and/or
• Voter's Identity-Card number, date o f issue, Assembly constituency and/or
Passport number and country o f issue...................................... and/or
D riving License number, Date o f issue, licensing authority.. and/or
Permanent Account Number (PAN)
and/or
AADHAAR No. (issued by Unique Identification Authority o f India) and/or
Any other proof o f identity and address establishing spousal relationship I submit the fo llow ing as evidence o f being married to the recipient:-
(a) A certified copy o f a marriage certificate
OR
(b) An affidavit o f a 'near relative' confirm ing the status o f marriage to be sworn before Class-I Magistrate/Notary Public.
(c) Fam ily photographs
(d) Letter from Head o f Gram Panchayat / Tehsildar / B lock Development O fficer/Member o f Legislative Assembly/Member o f Legislative Council (M LC)/Member o f Parliament w ith seal certifying factum and status o f marriage.
OR
(e) Other credible evidence I solemnly a ffirm and declare that sections 2, 9 and 19 o f the Transplantation o f Human Organs Act, 1994 (42 o f 1994), have been explained to me and I confirm that
1. I understand the nature o f crim inal offences referred to in the sections.
54
54 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)] and/or
• A A D H A A R N o......................................................... and/or
• Other proof o f identity and address....................... Details o f last three years income and vocation o f donor (enclose documentary evidence) I authorize removal fo r therapeutic purposes and consent to donate my . .......................... (Name o f organ/tissue) to a person whose fu ll name is .......................................... and who was born on ..................................................(day/month/year) and whose particulars are as follows:
Photograph o f the Recipient
(Attested by Notary Public across the T o b e a f f i x e d
Photo after a ffixing) h e r e
(attach attested photocopy of at least two relevant documents to prove identity of recipient)
• Ration/Consumer Card number and Date o f issue and place:...................................... (Photocopy attached)
and/or
• Voter's I-Card number, date o f issue, Assembly constituency..................................... (Photocopy attached)
and/or
• Passport number and country o f issue..................................... (Photocopy attached)
and/or
• D riving Licence number, Date o f issue, licensing authority.. (Photocopy attached)
and/or
• PAN and/or
• AAD H AAR No and/or
• Other proof o f identity and address ......................................................................................... I solemnly a ffirm and declare that sections 2, 9 and 19 o f the Transplantation o f Human Organs Act, 1994 (42 o f 1994), have been explained to me and I confirm that
1. I understand the nature o f crim inal offences referred to in the Sections.
2. No payment o f money or money' s worth as referred to in the Sections o f the A ct has been made to me or w ill be made to me or any other person.
3. I am giving the consent and authorisation to remove m y ................................................(name o f organ/tissue) o f my own free w ill w ithout any undue pressure, inducement, influence or allurement.
4. I have been given a fu ll explanation o f the nature o f the medical procedure involved and the risks involved fo r me in the removal o f my ........................................... (name o f organ/tissue). That explanation was given by ....................................................... (name o f registered medical practitioner).
5. I understand the nature o f that medical procedure and o f the risks to me as explained by the practitioner.
6. I understand that I may withdraw my consent to the removal o f that organ at any time before the operation takes place.
7. I state that particulars fille d by me in the form are true and correct to the best o f my knowledge and nothing material has been concealed by me.
Signature o f the prospective donor Date
(Full Name)
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Note: To be sworn before Notary Public, who while attesting shall ensure that the person/persons swearing the affidavit(s) signs(s) on the Notary Register, as well.
FORM 4
For certification of medical fitness of living donor (To be given by the Registered Medical Practitioner)
[See proviso to rule 5(3)(b)] I, D r..................................................... possessing qualification o f .........................................registered as medical practitioner at serial no.......................... by the ....................................................................................................... M edical Council, certify that I have examined Shri/ Smt./ Km ........................................................... S/o, D/o, W /o Shri .................................................. aged ................ who has given informed consent fo r donation o f his/her ............................................... (Name o f the organ) to Shri/Smt./Km ............................................................. who is a 'near relative' o f the donor/other than near relative o f the donor and has been approved by the competent authority or
Authorisation Committee (as the case may be) and it is certified that the said donor is in proper state o f health, not mentally challenged * and is medically f it to be subjected to the procedure o f organ or tissue removal.
P lace:.................................. ..................................................
Signature o f Doctor
Date: Seal
To be affixed To be affixed
(pasted) here (pasted) here
Photograph o f the Donor Photograph o f the recipient
(Attested by doctor) (Attested by the doctor)
The signatures and seal should partia lly appear on photograph and document w ithout disfiguring the face in photograph * In case o f doubt fo r mentally challenged status o f the donor, the Registered M edical Practitioner may get the donor examined by psychiatrist.
FORM 5
For certification of genetic relationship of living donor with recipient
(T o b e f i l l e d b y th e h e a d o f P a th o lo g y L a b o r a to r y c e r t i f y in g r e la t io n s h ip )
[See rules 5(3)(c) and 18(3)]
I, D r./M r./M r/M iss....................................................................... working as ........................................... at ........................................................ and possessing qualification o f ..................................... certify that Shri/ Smt./ Km. ............................................................ S/o, D/o, W /o Shri/ Smt.................................................................................................. aged ...................... the donor and Shri/ Smt.......................................................................................... S/o, D/o, W /o Shri/Smt....................................................aged ................. the prospective recipient o f the organ to be donated by the said donor are related to each other as brother/sister/mother/father/son/daughter, grandmother, grandfather, grandson and
granddaughter as per their statement. The fact o f this relationship has been established / not established by the results o f
the tests fo r DN A pro filing . The results o f the tests are attached.
56 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)] Signature
(To be signed by the Head o f the Laboratory) Seal
Place ..................................... D a te ......................................
FORM 6
For spousal living donor
( to b e f i l l e d b y c o m p e te n t a u th o r i t y * a n d A u th o r i s a t io n C o m m i t t e e ,o f th e h o s p i ta l o r d i s t r i c t o r s ta te in c a s e o f fo r e ig n e r s )
[See rule 18(2)]
I, D r./M r./M rs/M iss.................................................................. possessing qualification o f ..................................... registered as medical practitioner at serial No. ......................................... by the
......................................................................................M edical Council, certify that:-
M r........................................................................ S/o................................................................................aged..........................resi dent o f ............................................................................................. and M rs..............................................D/o, W /o........................................................................... aged.......................resident o f
...................................................................................... are related to each other as spouse according to the statement given by them and their statement has been confirmed by means o f fo llow ing evidence before effecting the organ removal from
the body o f the said Shri/Sm t/........................................................................ (Applicable only in the cases where considered necessary).
OR
In case the C lin ical condition o f Shri/Smt........................................................... mentioned above is such that recording o f his/her statement is not practicable, reliance w ill be placed on the documentary evidence(s). (mention documentary evidence(s) here)....................................................................................................................... a. Marriage certificate indicate date o f marriage
b. Marriage photographs
c. Date when transplantation was advised by the hospital ( to be compared w ith duration o f marriage):
d. Number and age o f children and their b irth certificates
e. Any other document
Signature o f c o m p e te n t a u th o r i t y * /A u th o r i s a t io n c o m m i t te e in c a s e o f f o r e i g n e r s a lo n g w i th S e a l /S ta m p Place .....................................
D a te ......................................
*D irector or M edical Superintendent or In Charge o f the hospital or the internal committee o f the hospital formed fo r the purpose.as defined under the rules o f Transplantation o f Human Organ Act, 1994(42 o f 1994).
FORM 7
For organ or tissue pledging
(T o b e f i l l e d b y i n d i v id u a l o f a g e 1 8 y e a r o r a b o v e )
[See rule 5(4)(a)]
ORGAN(S) AND TISSUE(S) DONOR FORM
(To be filled in triplicate) Registration Number (To be allotted by Organ Donor Registry)...........................
I ...........................................................................S/o,D/o,W /o............................................................... aged................................. ....and date o f b irth ........................................................................ resident o f
....................................................................................in the presence o f persons mentioned below hereby unequivocally authorise the removal o f fo llow ing organ(s) and/or tissue(s), from my body after being declared brain stem dead by the
board o f medical experts and consent to donate the same fo r therapeutic purposes.
Please tick as applicable
(Follow ing tissues can also be donated after
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Signature, Name, designation and Stamp o f person in law fu l possession o f the dead body. Dated..................Place....................
Address fo r correspondence...................................................................... Telephone No........................................ .Email
(Signature o f Witness 1)
1 .Shri/Smt./Km................................................................... S/o,D/o,W /o............ aged......................... resident o f.................................................................... Telephone No.................................................. E m a il...................................................... (Signature o f Witness 2)
2.Shri/Smt./Km................................................................... S/o,D/o,W /o............ aged......................... resident o f ......................................... Telephone No. Email
FORM 10
_For certification of brain stem death
(T o b e f i l l e d b y th e b o a r d o f m e d ic a l e x p e r t s c e r t i f y in g b r a in - s t e m d e a th )
[See rules 5(4)(c) and 5(4)(d)]
We, the fo llow ing members o f the Board o f medical experts after careful personal examination hereby certify that Shri/Sm t./Km .................................................................................... aged about................................ _son o f /w ife o f / daughter o f .................................................................Resident o f is dead on account o f permanent and irreversible cessation o f a ll functions o f the brain-stem. The tests carried out by us and the findings therein are recorded in the brain-stem death Certificate annexed hereto.
Dated........................ Signature................................................
1. R.M.P.- Incharge o f the Hospital 2. R.M.P. nominated from the panel o f In which brain-stem death has occurred. Names sent by the hospitals and approved by the Appropriate Authority.
3. Neurologist/Neuro-Surgeon 4. R.M.P. treating the aforesaid deceased person (where Neurologist/Neurosurgeon is not available, any Surgeon or Physician and Anaesthetist or Intensivist, nominated by M edical Adm inistrator Incharge from the panel o f names sent by the hospital and approved by the Appropriate Authority shall be included)
BRAIN-STEM DEATH CERTIFICATE
(A) PATIENT D E TA ILS ..........................
1. Name o f the patient: M r./M s................................................................. S.O./D.O./W.O. M r./M s................................................................... Sex...............................Age.....................................
2. Home Address: .....................................................................................
3. Hospital Patient Registration Number (CR No.):
4. Name and Address o f next o f kin or person....... responsible fo r the patient .................... ( if none exists, this must be specified) .............
5. Has the patient or next o f k in agreed ............................................................ to any donation o f organ and/or tissue? ............................................................
6. Is this a Medico-legal Case? Yes.............................N o ......................
(B) PRE-CONDITIONS:
1. Diagnosis: D id the patient suffer from any illness or accident that led to irreversible brain damage?
Specify details......................................................................................................................
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Whereas I ............................................................... ................. S/o, D/o, W /o, Shri/Smt. ............................................................ aged ............. residing at ......................... have been advised by my
doctor .................................................................... that I am suffering from ............................................................................................ and may be benefited by transplantation o f ..................................................................into my body.
And whereas I ..................... .............. S/o, D/o, W /o, Shri/Smt.
........... aged ... ......................... residing at
................................................................................................by the fo llow ing reason(s):-
a) by virtue o f being a near relative i.e ............................................................
b) by reason o f affection/attachment/other special reason as explained below :-
I would therefore like to donate my (name o f the organ) ...................................................... to Shri/Smt. W e .....................................................................and ........................................................................ (Donor) (Recipient)
hereby apply to competent authority / Authorisation Committee fo r permission fo r such transplantation to be carried out. We solemnly a ffirm that the above decision has been taken w ithout any undue pressure, inducement, influence or allurement and that a ll possible consequences and options o f organ transplantation have been explained to us.
Instructions for the applicants:-
1. Form 11 must be submitted along w ith the completed Form 1 or Form 2 or Form 3 as may be applicable.
2. The applicable Form i.e. Form 1 or Form 2 or Form 3 as the case may be, should be accompanied w ith a ll documents mentioned in the applicable form and a ll relevant queries set out in the applicable form must be adequately answered.
3. Completed Form 5 must be submitted along w ith the laboratory report.
4. The doctor's advice recommending transplantation must be enclosed w ith the application.
5. In addition to above, in case the proposed transplant is between unrelated persons, appropriate evidence o f vocation and income o f the donor as w ell as the recipient fo r the last three years must be enclosed w ith this application. It is clarified that the evidence o f income does not necessarily mean the proof o f income tax returns, keeping in view that the applicant(s) in a given case may not be filin g income tax returns.
6. The application shall be accepted fo r consideration by the competent authority / Authorisation Committee only i f it is complete in a ll respects and any omission o f the documents or the inform ation required in the forms mentioned above, shall render the application incomplete.
7. When the donor is unrelated and the donor and/or recipient belong to a State/Union Territory other than the State/Union Territory, where the transplant is intended to take place, then the Tehsildar or the officer authorised for the purpose o f the dom icile state o f the donor or recipient as the case may be, would provide the verification certificate o f dom icile o f donor/recipient as the case may be as per Form 20. The approval fo r transplantation would be considered by the authorisation committee o f the State/District/hospital (as the case may be) where the transplantation is intended to be done. Such verification Certificate w ill not be required fo r near relatives including cases involving swapping o f organs (permissible between near relatives only).
We have read and understood the above instructions.
Signature o f the Prospective Donor Signature o f Prospective Recipient
Address fo r correspondence: Address fo r correspondence:
Date : Date :
Place : Place :
FORM 12
62 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]
APPLICATION FOR REGISTRATION OF HOSPITAL TO CARRY OUT ORGAN OR TISSUE
TRANSPLANTATION OTHER THAN CORNEA
(To be filled by head of the institution) (See rule 24(1))
To The Appropriate Authority fo r organ transplantation..................... (State or Union territory)
We hereby apply to be registered as an institution to carry out organ/tissue transplantation. Name(s) o f organ (s) or tissue (s) fo r which registration is required............................................... The required data about the facilities available in the hospital are as follow s:-
(A ) HOSPITAL:
1. Name:
2. Location:
3. Government/Private:
4. Teaching/Non-teaching:
5. Approached by:
Road: Yes No Rail: Yes No A ir: Yes No
6. Total bed strength:
7. Name o f the disciplines in the hospital:
8. Annual budget:
9. Patient turn-over/year:
(B) SURGICAL FACILITIES:
1. No. o f beds:
2. No. o f permanent staff members w ith their designation:
3. No. o f temporary staff w ith their designation:
4. No. o f operations done per year:
5. Trained persons available fo r transplantation (Please specify Organ fo r transplantation):
(C) M ED IC AL FACILITIES:
1. No. o f beds:
2. No. o f permanent staff members w ith their designation:
3. No. o f temporary staff members w ith their designation:
4. Patient turnover per year:
5. Trained persons available fo r transplantation (Please specify Organ fo r transplantation):
6. No. o f potential transplant candidates admitted per year:
(D) ANAESTHESIOLOGY:
1. No. o f permanent staff members w ith their designations:
2. No. o f temporary staff members w ith their designations:
3. Name and No. o f operations performed:
4. Name and No. o f equipments available:
5. Total No. o f operation theatres in the hospital:
6. No. o f emergency operation-theatres:
7. No. o f separate transplant operation theatre:
(E) I.C .U./H .D.U . FACILITIES:
1. I.C .U./H .D.U . facilities: Present....................................... Not present.
2. No. o f I.C .U . and H.D.U. beds:
3. Trained:-
Nurses:
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64 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]
5. Approached by:
Road: Yes No Rail: Yes No A ir: Yes No
6. Total bed strength:
7. Name o f the disciplines in the hospital:
8. Annual budget:
9. Patient turn-over/year:
(B) SURGICAL FACILITIES:
1. No. o f beds:
2. No. o f permanent staff members w ith their designation:
3. No. o f temporary staff w ith their designation:
4. No. o f operations done per year:
5. Trained persons available fo r retrieval (Please specify Organ and/or tissue fo r retrieval):
(C) M ED IC AL FACILITIES:
1. No. o f beds:
2. No. o f permanent staff members w ith their designation:
3. No. o f temporary staff members w ith their designation:
4. Patient turnover per year:
5. Trained persons available fo r retrieval (Please specify Organ and/or tissue fo r retrieval):
6. N o.of critica l trauma cases admitted per year.
7. N o.of brain stem death declared per year.
(D) ANAESTHESIOLOGY:
1. No. o f permanent staff members w ith their designations:
2. No. o f temporary staff members w ith their designations:
3. Name and No. o f operations performed:
4. Name and No. o f equipments available:
5. Total No. o f operation theatres in the hospital:
6. No. o f emergency operation-theatres:
7. No. o f separate retrieval operation theatre:
(E) I.C .U./H .D.U . FACILITIES:
1. I.C .U./H .D.U . facilities: Present....................................... Not present.
2. No. o f I.C .U . and H.D.U. beds:
3. Trained:-
Nurses:
Technicians:
4. Name o f equipment in I.C.U.
(F) OTHER SUPPORTIVE FACILITIES:
Data about facilities available in the hospital:
(F1) LABO RATO RY FACILITIES:
1. No. o f permanent staff w ith their-designations:
2. No. o f temporary staff w ith their designations:
3. Names o f the investigations carried out in the Deptt.:
4. Name and number o f equipments available:
(F2) IM AG ING FACILITIES:
1. No. o f permanent staff w ith their-designations:
2. No. o f temporary staff w ith their designations:
3. Names o f the investigations carried out in the Deptt.:
4. Name and number o f equipments available:
(F3) HAEM ATO LO G Y FACILITIES:
1. No. o f permanent staff w ith their-designations:
2. No. o f temporary staff w ith their designations:
3. Names o f the investigations carried out in the Deptt.:
4. Name and number o f equipments available:
(F4) BLOOD BANKFAC ILITIES: (in house or access) Y e s .......... ..........N o............. (F 5 ) Transplant coordinators: Yes No
Number Posted:
Number Trained
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The above said inform ation is true to the best o f my knowledge and I have no objection to any scrutiny o f our fa c ility by authorised personnel. I hereby give an undertaking that we shall make the facilities o f the hospital including the retrieval team o f the hospital available fo r retrieval o f the organ/tissue as and when needed. Sd/-
HEAD OF THE INSTITUTIO N
FORM 14
APPLICATION FOR REGISTRATION OF TISSUE BANKS OTHER THAN EYE BANKS
(To be filled by head of the institution)
(See rule 24(1))
To The Appropriate Authority fo r organ transplantation..................... (State or Union Territory)
We hereby apply to be registered as Tissue bank , Name :
Name(s) o f tissue (s)(Bone, heart valves, skin, cornea etc) fo r which Registration is required The required data about the facilities available in the institution are as follow s:-
A. General Inform ation :
1. Name
2. Address
3. Government/Private/NGO
4. Teaching /Non- teaching
5. Approached by:
Rail: Yes No Road: Yes No A ir: Yes No 5.Information Education and Communication ( IEC) fo r Tissue Donation 6.Type o f tissue bank: Auto Logons /Allograph/Both
B. DONOR SCREENING
REM O VAL OF TISSUE AND STORAGE:
1. A va ilab ility o f adequate trained and qualified Yes/No Personnel fo r removal Tissue
( annex detail).
2. Names, qualification and address o f the doctors/technician who w ill be doing removal o f Yes/No tissue.
(annex details)
3. Facilities fo r removal o f Tissues Yes/No
4. Whether register o f recipient waiting lis t available. Yes/No
5. Telephone arrangement available. Yes/No ( Telephone Number..................... )
6. A va ilab ility o f ambulance/ vehicle or funds to Pay taxi fo r collecting tissue from outside: Yes/No
7. Sets o f instruments fo r removal o f tissue Yes/No
8. Facilities fo r processing o f tissue Yes/No
9. Refrigerator fo r preservation o f tissue Yes/No
10. Special containers fo r preservation o f tissue during transit. Yes/No
11. Suitable preservation media Yes/No
12. Any other specific requirement as per tissue Yes/No
C.PRESERVATIONS OF TISSUE
Arrangement o f preservation o f Tissue Yes/No
D.RECORDS
1. Arrangement fo r maintaining the records Yes/No
66 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]
. 2. Arrangement fo r registration o f cases, donors Yes/ No and fo llow up o f cases.
E. EQUIPMENT:
Instruments specific fo r the tissue Yes/No F. LABORATORY FA C IL IT IE S (If the inform ation is exhaustive please annex it) a. Names o f the investigations carried out
in the department.
b. Facility fo r testing fo r :
i. Human Immunodeficiency V irus Type I and II . Yes/No
ii. Hepatitis B Virus - HBc and HBs
iii. Hepatitis C Virus - HCV
iv. Syphilis - VDRL c. I f no where do you avail it ? Please mention name and address o f institute.
d. Facility fo r culture and sensitivity o f tissue Yes/No
G. OTHER PERSONNEL
1. No. o f permanent staff member w ith their designation.
2. No. o f temporary staff w ith their designation
3. No. o f trained persons
A N Y OTHER INFO RM ATIO N
The above said inform ation is true to the best o f my knowledge and I have no objection to any scrutiny o f our fa c ility by authorised personnel. A Bank Daft/cheque o f Rs. 10000/ (for new registration) and Rs. 5000 (fo r renewal) in favour o f _______ is enclosed.
Sd/-
HEAD OF THE INSTITUTIO N
FORM 15
APPLICATION FOR REGISTRATION OF EYE BANK, CORNEAL TRANSPLANTATION CENTRE, EYE
RETRIEVAL CENTRE UNDER TRANSPLANTATION OF HUMAN ORGANS ACT
[See rule 24(1)]
I. EYE BANKING:
| A. | EYE BA N K and institution a ffilia ted Ophthalmic / General Hospital | |
| 1. Name 2. Address 3. Government/Private/Voluntary 4. Teaching /Non- teaching 5. IEC fo r Eye Donation | ||
| B. | REM OVAL OF EYE BALLS AND STORAGE: | |
| 1. A va ilab ility o f adequate trained and qualified personnel fo r removal o f whole globe or corneal (annex detail) | Yes/No | |
| 2. Names, qualification and address o f the designated staff who w ill be doing removal o f whole globe / cornea retrieval. (annex details) | Yes/No | |
| 3. A va ilab ility o f fo llow ing as per requirement: a. Whether register maintained fo r tissue request received from surgeon o f corneal transplant centre. | Yes/No | |
| b. Telephone arrangement available. (Dedicated Telephone Number..................... ) | Yes/No | |
| c. Transport fa c ility fo r collecting Eyeballs from outside: | Yes/No | |
| d. Sets o f instruments fo r removal o f whole globe / cornea as per requirement | Yes/No |
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e. Special bottles w ith stands fo r preservation o f Yes/No Eye balls/ cornea during transit.
f. Suitable preservation media Yes/No
g. Biomedical Waste Management. Yes/No
h. Uninterrupted Power supply. Yes/No
C Manpower
1. Incharge / D irector (Ophthalmologist) -1
2. Eye Bank Technician- 2
3. Eye Donation Counselors (EDC)-2 per attached HCRP (Hospital Cornea Retrieval Cornea Programme) Hospital, who w ill be posted at eye Bank.
4. M u lti task Staff(MTS) -2 D. Space requirement fo r eye Banks Yes/No (400sqft minimum)
E. RECORDS
1. Arrangement fo r maintaining the records Yes/ No
2. Arrangement fo r registration o f pledges,/ donors Yes/ and maintenance o f u tilization report No
3. Computer w ith internet fa c ility and Printer Yes/ No
F. EQUIPMENT:
1. S lit Lamp Biomicroscope-1 Yes/No
2. Specular Microscope fo r Eye Bank-1
3. Laminar flow(Class II)-1
4. Sterilization fa c ility ( In-house or outsourced)
5. Refrigerator w ith temperature monitoring fo r preservation o f eye balls/Cornea-1
G LABORATORY FACILITIES
1. Facility fo r H IV , Hepatitis B and C testing. Yes/No
2. I f no where do you avail it? Please mention Name and address o f institute.
3. Facility fo r culture and sensitivity o f Corneoscleral ring. Yes/No
H RENEW AL OF REGISTRATION:
Period o f renewal 5years after last registration. M inim um o f 500 corneas to be collected in 5 years. Maintenance o f eye bank standards( as per Guidelines)
II. EYE RETRIEVAL CENTRE (ERC):
A. RETRIEVAL CENTRE- A Centre a ffilia ted to an Eye Bank
1. Name
2. Address
3. Government/Private/Voluntary
4. Teaching /Non- teaching
5. Information, Education and Communication A ctivities fo r Eye Donation
6. Name o f Eye Bank to which ERC is affiliated.
B REM OVAL OF EYE BALLS AND STORAGE:
1. Manpower : Adequate trained and qualified personnel fo r removal o f eye balls/cornea (annex detail):
a. Incharge / D irector) -1
b. Technician -1
c. MTS ( M u lti task Staff) -1
2. Transport fa c ility ( or outsource) w ith storage medium C Names, qualification and address o f the personnel who w ill be doing enucleation/ removal o f cornea.
(annex details)
D A V A IL A B IL IT Y OF FOLLOW ING:
1. Telephone. (Number..................... )
2. Ambulance/ vehicle or funds to pay taxi fo r collecting eyeballs from outside:
3. Sets o f instruments fo r removal o f Eye Balls/cornea
4. Special bottles w ith stands fo r preservation o f
5. Eye balls/ cornea during transit:
6. Suitable preservation media
7. Waste Disposal (Biomedical waste Management)
68 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]
8. Space requirement: Designated area
E RECORDS
1. Arrangement fo r maintaining the records
F EQUIPMENT:
1. Sterilization fa c ility
2. Refrigerator temperature control 24 hrs fo r preservation o f Eye balls/Cornea.(power back up) - 1
3. The retrieval centre is a ffilia ted w ith an Eye bank and Eye Bank is only authorised to distribute corneas.
III. CORNEAL TRANSPLANTATION CENTRE
A 1. Name o f the Transplant Centre /hospital:
2. Address:
3. Government/Private/Voluntary:
4. Teaching /Non- teaching:
5. IEC fo r Eye Donation: Yes/No
6. Name o f the registered Eye Bank fo r procuring tissue:
B Staff details:
1. No. o f permanent staff member w ith their designation. (Note : Eye Surgeon' s Experience : 3 month post M D/M S/DNB/DO)
2. No. o f temporary staff w ith their designation
3. Trained persons fo r Keratoplasty and Corneal Transplantation w ith their names and qualifications: 2 (one Corneal Transplant surgeon should be on the pay ro ll o f the Institute) C Equipment : S lit lamp, C lin ical Specular, Keratoplasty or intraocular instruments D OT facilities
E Safe Storage fa c ility
F Records Registration and fo llow up
G Any other inform ation
The above said inform ation is true to the best o f my knowledge and I have no objection to any scrutiny o f our fac ility by authorised personnel. A Bank draft/cheque o f Rs. 10000- fo r new registration and Rs 5000/ fo r renewal o f registration drawn in favour o f ______ is enclosed.
Head o f the Institute
(Name and designation)
FORM 16
CERTIFICATE OF REGISTRATION FOR PERFORMING ORGAN/TISSUE TRANSPLANTATION/RETRIEVAL AND/OR TISSUE BANKING
( S e e r u le 2 4 ( 2 ) ) This is to certify th a t....................................... Hospital/Tissue Bank located at...................................... has been inspected and certificate o f registration is granted fo r performing the organ/tissue retrieval/transplantation/banking o f the fo llow ing organ(s)/tissue(s) (mention the names) under the Transplantation o f Human Organs Act, 1994 (42 o f 1994):-
1.....................................................................
2.....................................................................
3 .................................................................
4 .................................................................
This certificate o f registration is valid fo r a period o f five years from the date o f issue. This permission is being given w ith the current facilities and staff shown in the present application form. Any reduction in the staff and/or fa c ility must be brought to the notice o f the undersigned.
Place............................................. Signature o f Appropriate A uthority.............................. S eal:....................................................
Date
FORM 17
Certificate o f Renewal o f Registration
(To be given by the appropriated authority on the letter head) [See rule 25(2)]
This is w ith reference to the application dated.............................. from ............................ (Name o f the hospital/tissue bank) fo r renewal o f certificate o f registration fo r performing organ(s)/tissue(s) retrieval/transplantation/banking under the Transplantation o f Human Organs Act, 1994 (42 o f 1994). A fter having considered the facilities and standards o f the above-said hospital/tissue bank, the Appropriate Authority hereby renews the certificate o f registration o f the said hospital/tissue bank fo r a period o f five years.
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This renewal is being given w ith the current facilities and staff shown in the present application form. Any reduction in the staff and/or fa c ility must be brought to the notice o f the undersigned. Place............................................. Signature o f Appropriate A uthority.............................. Date.......................................... Seal.............................................................................................
FORM 18
Certificate b y th e A u th o r i s a t io n C o m m it te e o f H o s p i t a l ( I f H o s p i t a l A u th o r i s a t io n c o m m i t te e i s n o t a v a i la b le th e n th e A u th o r i s a t io n C o m m it te e o f th e d is t r i c t / S ta t e ) w h e r e th e t r a n s p la n ta t io n h a s to ta k e p la c e (T o b e i s s u e d o n th e l e t t e r h e a d )
[See rules 16 and 231
T h is i s to c e r t i fy th a t a s p e r a p p l i c a t io n in f o r m - 1 0 f o r t r a n s p la n ta t io n o f _____________________( N a m e o f O r g a n / t i s s u e ) f r o m l i v in g d o n o r , o th e r th a n n e a r r e l a t i v e / s w a p d o n a t io n c a s e s / a l l f o r e i g n e r u n d e r th e T r a n s p la n ta t io n o f H u m a n O r g a n s A c t ,1 9 9 4 (42 o f 1994) s u b m i t t e d o n ..................................b y th e d o n o r a n d r e c ip ie n t , w h o s e d e ta i l s a n d p h o to g r a p h s a r e g iv e n b e lo w , a lo n g w i th t h e i r id e n t i f i c a t io n s a n d v e r i f i c a t io n d o c u m e n ts , th e c a s e w a s c o n s id e r e d a f t e r th e p e r s o n a l in te r v ie w o f d o n o r a n d r e c ip ie n t ( i f m e d ic a l l y f i t to b e in te r v ie w e d ) a n d th e i r r e la t i v e s a s a p p l i c a b le b y th e A u th o r i s a t io n C o m m it te e in th e m e e t in g h e ld o n . . . d a t e d ................................................. D e ta i l s o f R e c ip i e n t D e ta i l s o f D o n o r
N a m e .............................................. N a m e : .................................................
A g e ................................................. A g e .....................................................
S e x ................................................ S e x .....................................................
F a th e r / H u s b a n d N a m e .............. F a th e r / H u s b a n d n a m e ....................
A d d d r e s s : A d d r e s s :
H o s p i t a l R e g . N o ........................... H o s p i t a l R e g . N o .
R e la t io n o f d o n o r w i th R e c ip i e n t .................................................................................. R e c ip i e n t D o n o r
( P h o to o f r e c ip ie n t a n d d o n o r m u s t b e s i g n e d a n d s t a m p e d a c r o s s th e p h o t o a f t e r a f f ix in g ) P e r m is s io n is g r a n te d , a s to th e b e s t o f k n o w le d g e o f th e m e m b e r s o f th e c o m m it te e , d o n a t io n i s o u t o f lo v e a n d a f f e c t i o n a n d th e r e i s n o f i n a n c i a l t r a n s a c t io n b e tw e e n r e c ip ie n t a n d d o n o r a n d th e r e is n o p r e s s u r e o n / c o e r c io n o f th e d o n o r . P e r m is s io n is w i th h e ld p e n d in g s u b m is s io n o f th e f o l l o w i n g d o c u m e n t s .............................................. P e r m is s io n is n o t g r a n t e d f o r th e f o l l o w i n g r e a s o n s
( M e m b e r ) (M e m b e r ) (M e m b e r ) ( M e m b e r )
N a m e a n d D e s ig n a t io n N a m e a n d D e s ig n a t io n N a m e a n d D e s ig n a t io n N a m e a n d D e s ig n a t io n ( M e m b e r ) (M e m b e r ) ( S ig n o f C h a ir m a n w i th s ta m p )
H e a l th S e c r e ta r y D H S o r N o m in e e N a m e a n d D e s ig n a t io n
O r N o m in e e N a m e a n d D e s ig n a t io n
D a te a n d p l a c e ...............
* I n c a s e o f S W A P tr a n s p la n t s , d e ta i l s a r e to b e a n n e x e d
FORM 19
Certificate by competent authority [as defined at rule 2(c)] For Indian near relative, other than spouse, cases (In case o f spousal donor, Form 6 w ill be applicable)
[See rule 5(3)(c)]
(Format fo r the decision o f Competent Authority) This is to certify that as per application in Form-11 fo r transplantation o f_______________________(Name o f Organ or Tissue) from liv ing donor who is a near relative o f the recipient under the Transplantation o f Human Organs Act, 1994(42 o f 1994), submitted on...................................... by the donor and recipient, whose details and photographs are given below, along w ith their identifications and verifications documents, the case was considered after the personal
72 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)] Recipient Donor
(Photo o f recipient and donor must be signed and stamped across the photo after a ffix ing) 1, This is to certify that relationship between donor and Recipient is ............................................
2. The authenticity o f fo llow ing enclosed identification and verification documents is certified a. __________________________________________________
b. ___________________________________________________
'No objection certificate' is granted, as to the best o f my knowledge, the donor is donating out o f love and affection or affection and attachment towards the recipient, and there is no financial transaction between recipient and donor and there is no pressure on or coercion o f the donor.
(Signature o f Senior Embassy O ffic ia l)
Date: N am e:..............................
Place: Designation...............................
[No S.12011/28/2012-MG/MS]
ARUN K. PANDA, Jt. Secy.
Printed by the Manager, Government of India Press, Ring Road, Mayapuri, New Delhi-110064 and Published by the Controller of Publications, Delhi-110054.
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