THE HARYANA MEDICARE SERVICE PERSONS AND
MEDICARE SERVICE INSTITUTIONS (PREVENTION OF
VIOLENCE AND DAMAGE TO PROPERTY) ACT, 2009
(Haryana Act No. 14 of 2009)
Table of contents
SECTIONS:
1. Short title and extent.
2. Definitions.
3. Penalty.
4. Cognizable offence.
5. Recovery as arrears of land revenue.
6. Act not in derogation of any other law.
7. Power to make rules.
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1 THE HARYANA MEDICARE SERVICE PERSONS AND
MEDICARE SERVICE INSTITUTIONS (PREVENTION OF
VIOLENCE AND DAMAGE TO PROPERTY) ACT, 2009
(Haryana Act No. 14 of 2009)
[Received the assent of the Governor of Haryana on the 19th March, 2009, and first published for general information in the Haryana Government Gazette (Extraordinary), Legislative Supplement Part I of the 26th March, 2009.]
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Year No. Short Title Whether repealed or otherwise affected by legislation
2009 14 The Haryana Medicare
Service
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AN
ACT
to prohibit violence against medicare service persons and damage to property in medicare service institutions and for matters connected therewith and incidental thereto.
BE it enacted by the Legislature of the State of Haryana in the Sixtieth Year of the Republic of India as follows :—
1. (1) This Act may be called the Haryana Medicare Service Persons and Medicare Service Institutions (Prevention of Violence and Damage to Property) Act, 2009.
(2) It extends to the whole of the State of Haryana.
2. In this Act, unless the context otherwise requires,—
(a) "medicare service institution" means an institution used or intended to be used for the reception, accommodation, treatment and medicare of persons suffering from any sickness, injury or infirmity whether of body or mind
1. For Statement of Objects and Reasons, see Haryana Government Gazette (Extra.), dated the 16th February, 2009, Page 628.
Short title and
extent.
Definitions.
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% and providing of treatment or nursing or both of them and includes maternity home, convalescent home, nursing home or hospital etc. owned or controlled either by the State Government or Central Government or any person or individual;
(b) "medical service person" in relation to a medicare service institution shall include,—
(i) registered medical practitioners (including those having provisional registration);
(ii) registered nurses;
(iii) medical students;
(iv) nursing students;
(v) para-medical workers.
3. (1) Whoever, endangers the life of or causes any harm, injury, intimidation, obstruction or hindrance to any medicare service person in the discharge of duty or damage to any property in medicare service institution, commits an act of violence which shall be an offence under this Act.
(2) Whoever, either by himself or as a member or as a leader of a group of persons or organization commits or attempts to commit or abets or incites the commission or offence, shall be punished with imprisonment for a term of three years and shall also be liable to a penalty of actual amount of purchase price of medical equipment damaged and loss caused to the property as may be determined by the competent court.
4. The offence committed under section 3 shall be cognizable and non-bailable.
5. If a person fails to pay the penal amount under section 3, the said amount shall be recoverable as if it were arrears of land revenue.
6. 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.
7. (1) The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.
(2) Every rule made under this Act shall be laid, as soon as may be, after it is made, before the House of State Legislature, while it is in session.
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Penalty.
Cognizable
offence.
Recovery as
arrears of land
revenue.
Act not in
derogation of
any other law.
Power to
make rules.
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