(1) This Act may be called the Bihar and Orissa Medical Act, 1916;

(2) It extends to the whole of the 3[State] of Bihar 4[* *]; and

(3) It shall come into force on the day]5 on which it is published in the 6[Official Gazette] after having received the assent of the 7[Governor-General]:

Provided that Section 29, Section 30 and Section 31 shall not come into force until a date]8 to be appointed in this behalf by the 3[State) Government by Notification]9 in the 6[Official Gazette].

In this Act,

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

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

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

A Council shall be established and called the Bihar 10[***] Council of Medical Registration ; and such Council shall be a body corporate and have perpetual succession and a common seal, and shall by the said name sue and be sued.

11[ (1) The said Council shall consist of 12[ten] member, namely

(a) three members to be appointed by the State Government;

(b) one member to be elected by and from the members of the Faculty of Medicine of the Patna University;

13[(bb) one member to be elected by and from the members of the Faculty of Medicine of the Bihar University;]

(c) one member to be elected by and from such registered practitioners residing in the State of Bihar as are females;

(d) two members to be elected by and from the registered practitioners residing in the State of Bihar; and

(e) two members to be elected by and from the members of the Bihar Branch of the Indian Medical Association.

(2) The President of the Council shall be elected by the members of the Council from amongst themselves and shall hold office for a term for which he has been appointed or, as the case may be, elected to be a member of the Council.

(3) No act done by the Council or its officers shall be questioned on the ground merely of the existence of any vacancy in, or any defect in the Constitution of the Council].

If any of the electoral bodies referred to in 14[Clauses (b) to (d) of sub-section (1) of Section 4] does not, by such date as may be prescribed by Rule made in that behalf under Section 33, elect a person to be a member the Council, the 15[State] Government shall nominate a member in his place; and any person so nominated shall be deemed to be a member as if he had been duly elected by such body.

A person shall be disqualified for election or nomination as a member of the Council, if he

(a) is not registered under this Act; or

(b) has been sentenced by any Court for any non-bailable offence, such sentence not having been subsequently reversed, quashed, and such person's disqualification on account of such sentence not having been removed by an order which the 16[State] Government are hereby empowered to make, if they think fit, in this behalf; or (c) is an undischarged insolvent.

17[xxx]

The name of every member elected or nominated under 18[sub-section (1) of Section 4 or under] Section 5 shall be published by the 19[State] Government in the 20[Official Gazette].

(1) The term of office of a member elected or nominated under 21[sub-section (1) of Section 4 or under] Section 5 shall commence from the date of the publication of his name under Section 7 and shall, subject to the provisions of Sections 10 and 11, extend to a period of three years from such date 22[and shall include any further period which may elapse between the expiration of the said period of three years and the date of the first meeting of the newly constituted Council at which a quorum is present].

(2) A member shall, if not disqualified for any of the reasons mentioned in Section 6 be eligible for re-election or re-nomination at the end of his term of office.

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

A member shall be deemed to have vacated his seat

(a) on his absence without excuse sufficient in the opinion of the Council from three consecutive meetings of the Council, or

(b) on his absence out of India for any period exceeding six consecutive months, or

(c) on his becoming disqualified for election or nomination as a member for any of the reasons mentioned in Section 6.

(1) If any member dies, or resigns his membership, or ceases to be a member as provided in Section 10, the President shall forthwith report the fact of the vacancy thereby caused to the 23[State] Government and the vacancy shall be filled, as soon as possible, by a fresh election or nomination, as the case may be, under 24[sub-section (1) of Section 4].

(2) The person so elected or nominated shall fill such vacancy for the unexpired remainder of the term for which such member would otherwise have continued in office.

12. (1) The Council shall make Regulations to regulate

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

(b) the issue of notices convening such meeting, and

(c) the conduct of business there at:

Provided that

(i) no business shall be transacted at any meeting unless a quorum of 25[four] members be present; and

(ii) save as provided in Section 17 and Section 25, all questions arising at any meeting shall be decided by the votes of the majority of the members present and voting, or, in case of an equality of votes, by the casting vote of the President, or, in his absene, of the members presiding at the meeting.

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

There shall be paid to the members of the Council such reasonable travelling expenses for attendance at meetings of the Council as may from time to time be allowed by the Council and approved by the 26[State] Government.

(1) With the previous sanction of the 27[State] Government, the Council

(a) shall appoint a Registrar,

(b) may grant leave to such Registrar and appoint a persons to act in his place, and

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

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

28[(3) The Registrar shall act as Seretary to the Council and shall have the right to speak in, and otherwise take part in the proceedings of the Council or any Committee thereof, but shall not have the right to vote.]

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

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

(2) The said register shall be kept in such form as may be prescribed by Rule made under Section 33.

(1) The Registrar shall keep the register of registered practitioners in accordancee with the provisions of this Act and of any orders made by the Council, and shall from time to time make all necessary alterations in the registered addresses or appointments and the registered qualifications or titles of such practitioners, and erase the name of any practitioner, who has died.

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

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

Every person referred to in the Schedule shall, subject to the provisions hereinafter contained, and on payment of such fee as may be prescribed in this behalf by Regulation made under Section 33, be entitled to have his name entered in the register of Registered Practitioners:

Provided that the Council may refuse to permit the registration of the name of any person

(a) who has been sentenced by any Court for any non-bailable offence, such sentence not having been subsequently reversed or quashed, and such person's disqualification on account of such sentence not having been removed by an order which the 29[State] Government are hereby empowered to make, if they think fit, in this behalf, or

(b) whom the Council, after due inquiry (at which an opportunity has been given to him to be heard in his defence and to appear either in person or by counsel, vakil, pleader or attorney, and which may, in the discretion of the President, be held in camera), have found guilty, by a majority of two-thirds of the members present and voting at the meeting, of infamous conduct in any professional respect.

If at any time the Council are satisfied.

(a) that any title granted or qualification certified by any University, Medical Corporation, examining body or other Institution is a sufficient guarantee that persons possessing such title or qualification possesses the knowledge and skill requisite for the efficient practice of medicine, surgery and midwifery, or

(b) that any title or qualification referred to in Article 3 of the Schedule is not a sufficiet guarantee as aforesaid, they may make a report to that effect to the 30[State] Government who may, if they think fit, thereupon direct by notification]31 in the 32[Official Gazette]

(i) in case (a) that the possession of such title or qualification shall, subject to the provision hereinafter contained and on payment of such fee as may be prescribed in this behalf by Regulation made under Section 33, entitle any person to have his name entered in the Registered Practitioners, or

(ii) in case (b) that the possession of such title or qualification shall not entitle any person to have his name entered in the said register;

and such title or qualification shall thereupon be deemed, in case (a), to be covered by, or, in case (b), to be excluded from, the Schedule.

The Council shall have power to call on the governing body or authorities of any Medical College School, or other Institution included in or desirous of being included in the Schedule

(a) to furnish such reports, returns, or other information as the Council may require to enable them to judge of the efficiency of the instruction given therein in medicine, surgery, and midwifery; and

(b) to provide facilities to enable any member of the Council (deputed by the Council in this behalf) to be present at the examinations to be held by such College or School.

Every person who applies to have his name entered in the register of Registered Practitioners

(a) must satisfy the Registrar that he is possessed of some title or qualification referred to in the Schedules, as altered by notifications (if any) issued under Section 18; and

(b) if he is registered under the Medical Acts

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

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

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

If any person whose name is entered in the register of registered practitioners obtaines any title or qualification other than the title or qualification in respect of which he has been registered, he shall, on payment of such fee as may be prescribed in this behalf by Regulation made under Section 33, be entitled to have an entry stating such other title or qualification made against his name in the register, either in substitution for, or in addition to, any entry previously made.

All fees received by the Council under this Act shall be applied for the purposes of this Act, in accordance with such Rules as may be made by the 33[State] Government under Section 33.

If any person is dissatisfied with any decision of the Registrar refusing to enter the name or any title or qualification of such person in the register of registered practitioners, he may, at any time within three months from the date of such decision, appeal to the Council, whose decision shall be final.

Any entry in the register of Registered Practitioners, which is proved to the satisfaction of the Council to have been fraudulently or incorrectly made, may be erased under an order in writing of the Council.

The Council may direct

(a) that the name of any Registered Practitioner

(i) who has been sentenced by any Court for any non-bailable offence, such sentence not having been subsequently reversed or quashed and such person's disqualification on account of such sentence not having been removed by an order which the 34[State] Government are hereby empowered to make, if they think fit, in the behalf; or

(ii) whom the Council, after due inquiry as provided in Clause (b) of Section 17, have found guilty, by a majority of two-thirds of the members present and voting at the meeting, of infamous conduct in any professional respect, be removed from the register of registered practitioners; and

(b) that any name so removed be afterward re-entered in the register.

(1) An appeal shall lie to the 35[State] Government from every decision of the Council under Section 17 or Section 25.

No suit or other legal proceeding shall lie in respect of any act done in the exercise of any power conferred by this Act on the 36[State] Government or the Council or the Registrar.

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

(2) On receipt of

(i) any such certificate, or

(ii) any other reliable information regarding such death, the Registrar of the Council shall erase the name of the deceased person from the register.

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

The expression legally qualified medical practitioner, or duly qualified medical practitioner, and all other expressions importing person recognized by law as a medical practitioner or a member of the medical profession as used in any Act which is in force in the 37[State] Bihar 38[* * *] shall be deemed to mean a medical practitioner registered under the Medical Acts or this Act; and

No certificate required to be given by any medical practitioner or medical officer under any Act which is in force in the 37[State] of Bihar 38[* * *] shall be valid unless such practitioner or officer is registered under the Acts or this Act.

Except with the special sanction of the 39[State] Government, no person other than a registered practitioner shall be competent to hold any appointment as medical officer of health, or as physician, surgeon or other medical officer in any hospital asylum, infirmary, dispensary or lying-in-hospital which is supported partially or entirely by public or local funds, or which is under the supervision of the 39[State Government.

40[Medical Lists]

(1) The Registrar shall, 41[from time to time] on or before a date to be fixed in this behalf by the Council, cause to be printed and published a correct list of the names for the time being entered in the register of registered practitioners, and setting forth

(a) all names entered in the register, arranged in alphabetical order;

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

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

42[(2) In every year in which such list has not been published, the Registrar shall cause to be printed and published, on or before a date fixed as aforesaid, a supplementary list setting forth

(a) the particulars specified in Clauses (a) to (c) of sub-section (1), in the manner therein laid down, in regard to the persons whose names have been entered in the register during the year to which such supplementary list appertains, and

(b) the names of any persons which have been removed from the register during the said year].

43[(3) Every Court shall presume that any person whose name is entered in the 44[latest list published under sub-section (1) as modified by any supplementary list published under sub-section (2)] is duly registered under this Act, that any person whose name is not so entered is not registered under this Act:

Provided that, in the case of any person whose name does not appear in such list, a certified copy, signed by the Registrar, of the entry of the name of person in the register of Registered Practitioners shall be evidence that such person is registered under this Act.

(1) The 45[State] Government may from time to time make Rules]46 to carry out the purposes of this Act.

(2) In particular, and without prejudice to the generality of the foregoing power, 45[State] Government may make Rules

(a) to regulate electors under 47[Clauses (b) to (e) of sub-section (1) and sub-section (2) of Section 4];

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

(c) to regulate the application of fees under Section 22; and

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

(i) conducting any inquiry referred to in proviso (b) to Section 17, or Clause (a) of Section 25; and

(ii) disposing of appeals from the decision of the Registrar preferred under Section 23.

(3) In addition to the power conferred by Section 12 the Council may with the previous sanction of the 45[State] Government make Regulations

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

(b) to regulate the keeping of accounts of such fees.

(4) The power conferred by this Section to make Rules and Regulations is subject to the condition of the Rules and Regulations being made after previous publication.]48

(5) All such Rules and Regulations shall be published in the 49[Official Gazette].

34. (Saving for provisions of the Government of India Act, 1935.) Rep. by the A.L.O.].

(See Sections 17, 18, 19 and 20)

1. Every person who is for the time being registered or qualified to be registered under the Medical Acts.

2. Every Doctor, Bachelor of Licentiate of Medicine, or Master of Obstetrics or Master, Bachelor or Licentiate of Surgery of the University of Calcutta, Bombay, Madras, Allahabad or Lahore.

Every person who has been trained in a Government Medical College or School in India or in a Medical School in India 50[or Burma] not maintained but recognized by the 51[State] Government, for the purpose of this Schedule, by notification in the 52[Official Gazette], and holds a diploma or certificate, granted 53[by the Government concerned] or granted by a Medical School not 54[maintained by any Government] but recognized as aforesaid, declaring him to be qualified

(a) to practise medicine, surgery and midwifery, or

(b) to perform the duties of a Military Assistant Surgeon, Hospital Assistant or Sub-Assistant Surgeon.

1. For Statement of Objects and Reasons, see Bihar and Orissa Gazette, 1915, Pt. V. pp. 9 and 10.

2. The Words and Orissa rep. by the A.O.

3. Subs. by A.L.O.

4. The Words and Orissa rep. by the A.O.

5. The Act was published in the Bihar and Orissa Gazette of the 19th January, 1916.

6. Subs. by the A.O. for the words Bihar and Orissa Gazette .

7. The expression Governor-General shall stand unmodified.

8. For a notification appointing the 1st day of January 1918 as the date on which Sections 29, 30 and 31 came into force, vide B.O.R.O. Vol. I, Pt. VII.

9. Subs. by A.L.O.

10. The Word and Orissa rep. by para, 3 and Sch. VII of the A.O.

11. Subs. by Section 2 of Bihar Act 29 of 1951 for the originals 4.

12. Subs. by Bihar Act 29 of 1951 for the word nine .

13. Ins. by ibid.

14. Subs. for the words and figures Clauses (c) to (e) of Section 4 by the Bihar Act 16 of 1947.

15. Subs. by the A.L.O. for the word Provincial .

16. Subs. by the A.L.O. for the words Provincial .

17. Proviso rep. by the Bihar Act 16 of 1947.

18. Subs. for the words and figure Section 4 or by Bihar Act 16 of 1947.

19. Subs. by the A.L.O. for the words Provincial .

20. Subs. by the A.L.O. for Bihar and Orissa Gazette .

21. Subs. for the words and figure Section 4 or by Bihar Act 16 of 1947.

22. Added by Bihar Act 16 of 1947.

23. Subs. by A.L.O.

24. Subs. for the words and figure Section 4 or by Bihar Act 16 of 1947.

25. Subs. by Bihar Act 29 of 1951, for the words five .

26. Subs. by A.L.O.

27. Subs. by A.L.O.

28. Subs. by Bihar Act 29 of 1951.

29. Subs. by A.L.O.

30. Subs. by A.L.O.

31. For a notification under this Clause, vide B.O.R.O., Vol. I, Pt. VII.

32. Subs. by the A.O. for the words Bihar and Orissa Gazette .

33. Subs. by A.L.O.

34. Subs. by A.L.O.

35. Subs. by A.L.O.

36. Subs. by A.L.O.

37. Subs. by A.L.O.

38. Words and Orissa rep. by the A.O.

39. Subs. by A.L.O.

40. The Subs. for the words Annual Medical List by B. & O. Act 9 of 1922.

41. Subs. for the word every year by B. & O. Act 9 of 1922.

42. Ins. by B. & O. Act 9 of 1922.

43. This sub-section was renumbered (3) by B. & O. Act 9 of 1922.

44. Subs. for the words for latest of each lists by B. & O. Act, 9 of 1922.

45. Subs. by A.L.O.

46. For Rules framed by the State Government under this Section vide B.O.R.O. Vol. I, Pt., VII.

47. Subs. for Clauses (b) to (e) of sub-section (1) of Section (4) by Bihar Act 29 of 1951.

48. As to the procedure for previous publication see Section 26 of B. and O. Act 1 of 1917.

49. Subs. by the A.L.O. for the words Bihar and Orissa Gazette .

50. Ins. by A.O.

51. Subs. by A.LO.

52. Subs. by A.O. for the words Bihar and Orissa Gazette .

53. Subs. by A.O. for the words by the Government .

54. Subs. by A.O. for the words maintained by Government .