[Repealed by Act 23 of 20162]
Be it enacted by Parliament in the Fifty-ninth Year of the Republic of India as follows:
Prefatory Note Statement of Objects and Reasons. The Post-Graduate Institute of Medical Education and Research, Chandigarh was established as an autonomous body by an Act of Parliament (Act 51 of 1966). The Institute has been awarding medical degrees and diplomas which are recognised medical qualifications. Section 13 of the said Act provides that the Post-Graduate Institute of Medical Education and Research, Chandigarh may establish and maintain dental college as well as a nursing college. However, Sections 23 and 24 of the Act presently recognise only the medical degrees and diplomas granted by the Institute as medical qualifications for the purposes of the Indian Medical Council Act, 1956 and the dental and nursing degrees and diplomas are not so recognised. Therefore, there is a need to amend the Post-Graduate Institute of Medical Education and Research, Chandigarh Act, 1966 so that the dental and nursing qualifications are also recognised for the purposes of the Dentists Act, 1948 and the Indian Nursing Council Act, 1947, respectively.
2. The Bill seeks to achieve the above objects.
(1) This Act may be called the Post-Graduate Institute of Medical Education and Research, Chandigarh (Amendment) Act, 2008.
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
In the Post-Graduate Institute of Medical Education and Research, Chandigarh Act, 1966 (51 of 1966) (hereinafter referred to as the principal Act), for Section 23, the following section shall be substituted, namely:
23. Grant of medical, dental or nursing degrees, diplomas, etc., by the Institute. Notwithstanding anything contained in any other law for the time being in force, the Institute shall have power to grant medical, dental or nursing degrees, diplomas and other academic distinctions and titles under this Act. .
For Section 24 of the principal Act, the following section shall be substituted, namely:
24. Recognition of medical, dental and nursing qualifications granted by the Institute. Notwithstanding anything contained in the Indian Medical Council Act, 1956 (102 of 1956), the Dentists Act, 1948 (16 of 1948) and the Indian Nursing Council Act, 1947 (48 of 1947), the medical dental or nursing degrees or diplomas, as the case may be, granted by the Institute under this Act shall be recognised
(a) medical qualifications for the purpose of the Indian Medical Council Act, 1956 and shall be deemed to be included in the First Schedule to that Act;
(b) dental qualifications for the purpose of the Dentists Act, 1948 and shall be deemed to be included in the Schedule to that Act; and
(c) nursing qualifications for the purpose of the Indian Nursing Council Act, 1947 and shall be deemed to be included in the Schedule to that Act. .
1. Received the assent of the President on 7-1-2009 and published in the Gazette of India, Extraordinary, Part II, Section 1, dated 9-1-2009, pp. 1-2, No. 4.
2. Ed.: Act 3 of 2009 repealed by Act 23 of 2016, S. 2 & Sch. I. See also S. 4 of the Repealing and Amending Act, 2016: 4. Savings. The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to; and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing; nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment hereby repealed; nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.