(1) These Rules may be called the Medical Termination of Pregnancy Rules, 2003.

(2) They shall come into force on the date of their publication in the Official Gazette.

In these Rules, unless the context otherwise requires,

(a) Act means the Medical Termination of Pregnancy Act, 1971 (34 of 1971);

(b) Chief Medical Officer means the Chief Medical Officer of a District, by whatever name called;

(c) Form means a form appended to these Rules;

(d) owner in relation to a place means any person who is the administrative head or otherwise responsible for the working or maintenance of a hospital or place, by whatever name called, where the pregnancy may be terminated under this Act;

(e) Committee means a committee constituted at the district level under the proviso to clause (b) of Section 4 read with Rule 3.

(1) One member of the district level Committee shall be the Gynaecologist/Surgeon/Anaesthetist and other members from the local medical profession, non-governmental organisations, and Panchayati Raj Institution of the district:

Provided that one of the members of the Committee shall be a woman.

(2) Tenure of the Committee shall be for two calendar years and the tenure of the non-government members shall not be more than two terms.

For the purpose of clause (d) of Section (2), a registered medical practitioner shall have one or more of the following experience or training in gynaecology and obstetrics, namely:

(a) In the case of a medical practitioner, who was registered in a State Medical Register immediately before the commencement of the Act, experience in the practice of gynaecology and obstetrics for a period of not less than three years;

(b) in the case of a medical practitioner, who is registered in a State Medical Register:

(i) if he has completed six months of house surgency in gynaecology and obstetrics; or

(ii) unless the following facilities are provided therein, if he had experience at any hospital for a period of not less than one year in the practice of obstetrics and gynaecology; or

(c) if he has assisted a registered medical practitioner in the performance of twenty-five cases of medical termination of pregnancy of which at least five have been performed independently, in a hospital established or maintained, or a training institute approved for this purpose by the Government.

(i) This training would enable the Registered Medical Practitioner (RMP) to do only 1st Trimester terminations (up to 12 weeks of gestation).

(ii) For terminations up to twenty weeks the experience or training as prescribed under sub-rules (a), (b) and (d) shall apply.

(d) in case of a medical practitioner who has been registered in a State Medical Register and who holds a postgraduate degree or diploma in gynaecology and obstetrics, the experience or training gained during the course of such degree or diploma.

(1) No place shall be approved under clause (b) of Section 4,

(i) unless the Government is satisfied that termination of pregnancies may be done therein under safe and hygienic conditions; and

(ii) unless the following facilities are provided therein, namely:

in case of first trimester, that is, up to 12 weeks of pregnancy:

a gynaecology examination/labour table, resuscitation and sterilization equipment, drugs and parenteral fluid, back up facilities for treatment of shock and facilities for transportation; and

in case of second trimester, that is up to 20 weeks of pregnancy:

(a) an operation table and instruments for performing abdominal or gynaecological surgery;

(b) anaesthetic equipment, resuscitation equipment and sterilization equipment;

(c) drugs and parenteral fluids for emergency use, notified by Government of India from time to time.

Explanation In the case of termination of early pregnancy up to seven weeks using RU-486 with Misoprostol, the same may be prescribed by a Registered Medical Practitioner (RMP) as defined under clause (d) of Section 2 of the Act and Rule 4 of MTP Rules, at his clinic, provided such a Registered Medical Practitioner has access to a place approved under Section 4 of the MTP Act, 1971 read with MTP Amendment Act, 2002 and Rule 5 of the MTP Rules. For the purpose of access, the RMP should display a certificate to this effect from the owner of the approved place.

(2) Every application for the approval of a place shall be in Form A and shall be addressed to the Chief Medical Officer of the District.

(3) On receipt of an application under sub-rule (2), the Chief Medical Officer of the District may verify any information contained, in any such application or inspect any such place with a view to satisfying himself that the facilities referred to in sub-rule (1) are provided, and that termination of pregnancies may be made under safe and hygienic conditions.

(4) Every owner of the place which is inspected by the Chief Medical Officer of the District shall afford all reasonable facilities for the inspection of the place.

(5) The Chief Medical Officer of the District may, if he is satisfied after such verification, enquiry or inspection, as may be considered necessary, that termination of pregnancies may be done under safe and hygienic conditions, at the place, recommend the approval of such place to the Committee.

(6) The Committee may after considering the application and the recommendations of the Chief Medical Officer of the District approve such place and issue a certificate of approval in Form B.

(7) The certificate of approval issued by the Committee shall be conspicuously displayed at the place to be easily visible to persons visiting the place.

(8) The place shall be inspected within 2 months of receiving the application and certificate of approval may be issued within the next 2 months, or in case any deficiency has been noted, within 2 months of the deficiency having been rectified by the applicant.

(9) On the commencement of these rules, a place approved in accordance with the Medical Termination of Pregnancy Rules, 1975 shall be deemed to have been approved under these rules.

Noti. No. S.O. 50(E), dated December 30, 2004. In exercise of the powers conferred under sub-clause (c), clause (ii), sub-rule (1) of Rule 5 of the Medical Termination of Pregnancy Rules, 2003, to notify the drugs and parenteral fluids for emergency use, Central Government hereby notifies that places approved for conducting termination of pregnancy, under Section 4 of the Medical Termination of Pregnancy (Amendment) Act, 2002 (64 of 2002), shall provide for the following drugs and parenteral fluids for emergency use:

(i) Drugs and parenteral fluids

(a) Antibiotic Ampicillin, amoxycillin trihydrate, cephalexin or a suitable alternative.

(b) Analgesic Paracetamol, pentazocine, dicyclomine or a suitable alternative.

(c) Local anaesthetic Injection Lignocaine 1 per cent.

(d) Injection Diazepam.

(e) Uterotonics Injection Oxytocin and Injection Methylergometrine Maleate. Injection Prostaglandings are optional.

(f) Injection Atropine Suphate.

(g) 5 per cent Dextrose and Ringer Lactate Solution with IV sets and cannulae or scalp vein sets.

(ii) Facilities for treatment of emergencies

(a) Injection Adrenaline.

(b) Injection Aminophyline.

(c) Injection Sodium Bicarbonate 7.5 per cent.

(d) Injection Calcium Gluconate 10 per cent.

(e) Antiemetics Injection Metaclopramide or a suitable alternative.

(f) Antihistaminics Injection Promethazine hydrochloride or a suitable alternative.

(g) Steroid Injection Hydrocortisone Succinate.

(h) Injection Frusemide.

(i) Injection Dopamine.

Additional drugs and parenteral fluids:

(i) Ethacridine Lactate Solution with Foley's catheter for instillation.

(ii) General Anaesthetic drugs.

(1) A place approved under Rule 5 may be inspected by the Chief Medical Officer of the District, as often as may be necessary with a view to verify whether termination of pregnancies is being done therein under safe and hygienic conditions.

(2) If the Chief Medical Officer has reason to believe that there has been death of, or injury to, a pregnant woman at the place or that termination of pregnancies is not being done at the place under safe and hygienic conditions, he may call for any information or may seize any article, medicine, ampoule, admission register or other document, maintained, kept or found at the place.

(3) The provisions of the Code of Criminal Procedure, 1973 (2 of 1974), relating to seizure, so far as it may, apply to seizure made under sub-rule (2).

(1) If, after inspection of any place approved under Rule 5, the Chief Medical Officer of the District is satisfied that the facilities specified in Rule 5 are not being properly maintained therein and the termination of pregnancy at such place cannot be made under safe and hygienic conditions, he shall make a report of the fact to the Committee giving the detail of the deficiencies or defects found at the place and the Committee may, if it is satisfied, suspend or cancel the approval provided that the Committee shall give an opportunity of making representation to the owner of the place before the certificate issued under Rule 5 is cancelled.

(2) Where a certificate issued under Rule 5 is cancelled, the owner of the place may make such additions or improvements in the place and thereafter, he may make an application to the Committee for grant of approval under Rule 5.

(3) In the event of suspension of a certificate, or approval, the place shall not be deemed to be an approved place during the suspension for the purposes of termination of pregnancy from the date of communication of the order of such suspension.

(1) The owner of a place, who is aggrieved by an order made under Rule 7, may make an application for review of the order to the Government within a period of sixty days from the date of such order:

Provided that the Government may condone any delay in case it is satisfied that applicant was prevented by sufficient cause to make application within time.

(2) The Government may, after giving the owner an opportunity of being heard, confirm, modify or reverse the order.

The consent referred to in sub-section (4) of Section 3 shall be given in Form C.

The Medical Termination of Pregnancy Rules, 1975, are hereby repealed except as respects things done or omitted to be done before such repeal.

[See sub-rule (2) of Rule 5]

Category of approved place:

A. Pregnancy can be terminated up to 12 weeks.

B. Pregnancy can be terminated up to 20 weeks.

1. Name of the place (in capital letters).

2. Address in full.

3. Non-Government/Private/Nursing Home/Other Institutions.

4. State, if the following facilities are available at the place.

(i) Gynaecological examination/labour table.

(ii) Resuscitation equipment.

(iii) Sterilization equipment.

(iv) Facilities for treatment of shock, including emergency drugs.

(v) Facilities for transportation, if required.

(i) An operation table and instruments for performing abdominal or gynaecological surgery.

(ii) Drugs and parenteral fluids in sufficient supply for emergency cases.

(iii) Anaesthetic equipment, resuscitation equipment and sterilisation equipment.

Place:

Date:Signature of the owner of the place

[See sub-rule (6) of Rule 5]

The place described below is hereby approved for the purpose of the Medical Termination of Pregnancy Act, 1971 (34 of 1971).

As read within up to . weeks

Name of the place

Address and other descriptions

Name of the owner

Place:

Date:

To the Government of the

[See Rule 9]

I . daughter/wife of .. aged about years of (here state the permanent address) at present residing at do hereby give my consent to the termination of my pregnancy at . (State the name of place where the pregnancy is to be terminated)

Place:

Date:Signature

(To be filled in by guardian where the woman is amentally ill personorminor)

I . son/daughter/wife of .. aged about . years of .. at present residing at (permanent address) . do hereby give my consent to the termination of the pregnancy of my ward . who is a minor/lunatic at (place of termination of pregnancy)

Place:

Date:Signature

1. Vide S.O. 485(E), dt. 13-6-2003, published in the Gazette of India, Extra., Pt. II, S. 3(i), dt. 13-6-2003, pp. 11-20.