(1) This Act may be called the Gujarat Medicare Service Persons and Medicare Service Institutions (Prevention of Violence and Damage or Loss of Property) Act, 2012.

(2) It extends to the whole of State of Gujarat.

(3) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

In this Act, unless the context otherwise requires,

(a) damage means impairment of the usefulness or value of the property or causing harm to such property;

(b) hospital and medical records means all such documents or records accumulated or maintained by hospital authority or any medical authority ranging from records of historic interest to any acknowledgments;

(c) medicare service institution means all institutions providing medicare services to people under any recognise system of medicine which are under the control of the State Government, Central Government or local bodies, etc. including any private hospital having facilities for treatment of sick and used for their reception or stay; any private maternity home where women are usually received and accommodated for the purpose of confinement and ante-natal and post-natal care in connection with the child birth or anything connected therewith; and any private nursing home used or intended to be used for the reception and accommodation of persons suffering from any sickness, injury or infirmity whether of body or mind, and providing of treatment or nursing or both of them and includes a maternity home or convalescent home or mobile medicare unit;

(d) medicare service persons in relation to a medicare service institution shall include,

(i) Registered Medical Practitioners (including a person having provisional registration) working in a medicare service institution;

(ii) Nurses registered under the Gujarat Nurses, Midwives and Health Visitors Act, 1968 (Guj. 24 of 1968.);

(iii) Auxiliary Nurse and Mid-wife;

(iv) Trained Dai;

(v) Medical student;

(vi) Nursing student;

(vii) para medical staff and other staff or employee directly or indirectly employed by a medicare service institution for providing required services;

(e) medical student means a student who is undergoing training or studies in medical profession;

(f) mobile medical unit means an ambulance or any vehicle equipped with medical equipment, used for providing medicare service;

(g) nursing student means a student who is undergoing training or studies in nursing profession;

(h) offender means any person who either by himself or as a member or as a leader of a group of persons or organisation commits or attempts to commit or abets or incites the commission of violence under this Act;

(i) para medical staff means a person who assists the medicare service person in providing medicare service;

(j) property means any property, movable or immovable including tangible or intangible (subject to the provisions of Information Technology Act, 2000 (21 of 2000.)), or hospital and medical records or medical equipment or medical machinery or any such property as owned by or in possession of, or under the control of any medicare personnel or medicare service institution;

(k) violence means an act or activity causing harm or which may cause any harm, injury or endangering the life or intimidation, obstruction or hindrance to any medicare service person in discharge of duty in a medicare service institution or patient or causing damage or loss to the property in a medicare service institution.

No person shall indulge in any act of violence against medicare service person or damage or loss to property in a medicare service institution.

Any offender who commits any act or attempts to commit or abets or incites the commission of any act of violence in contravention of Section 3, shall be punished with imprisonment for a term which may extend to three years or with fine which may extend to fifty thousand rupees or with both.

Any offence committed under this Act shall be cognizable and non-bailable.

(1) In addition to the punishment specified in Section 4, the offender shall also be liable to pay compensation, within such time limit as the Court may prescribe, in terms of penalty of twice the market price of such medical equipment damaged and loss caused to the property, as may be determined by the Court.

(2) If the offender does not pay the compensation under sub-section (1), the said sum shall be recovered under the provisions of the Gujarat Land Revenue Code, 1879 (Bom. V of 1879) as an arrear of land revenue.

(1) The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.

(2) All rules made under this section shall be laid, for not less than thirty days, before the State Legislature as soon as may be after they are made and shall be subject to rescission by the State Legislature or to such modification as the State Legislature may make during the session in which they are so laid or the session immediately following.

(3) Any rescission or modification so made by the State Legislature shall be published in the Official Gazette, and shall thereupon take effect.

(1) The Government or any person authorised by the Government by general or special order in this behalf, may either before or after the institution of the proceedings, compound an offence punishable by or under this Act.

(2) Where an offence has been compounded, the offender, if in custody shall be discharged and no further proceedings shall be taken against him in respect of the offence compounded.

No suit, prosecution or other legal proceeding shall be against the Government or any person or officer authorised by the Government or the Head of a medicare service institution or his authorised representative for anything which is in good faith done or intended to be done under this Act.

The provisions of this Act shall be in addition to and not in derogation of the provisions of any other law for the time being in force.

1 Received the assent of the Governor, in the Gujarat Government Gazette , on the 11th April, 2012