Bihar act 034 of 1971 : The MEDICAL TERMINATION OF PREGNANCY ACT, 1971

REGISTERED NO. D. 221

The Gazette of India

EXTRAORDINARY

PART II—Section 1

PUBLISHED BY AUTHORITY

No. 34] NEW DELHI, TUESDAY, AUGUST 10, I971/SRAVANA 19, 1893 Separate paging is given to this Part in order that it may be filed as a separate compilation.

MINISTRY OF I AW AND JUSTICE ,

(Legislative Department) New Delhi, the 10th August 1971/Sravana 19, 1893 (Saka) The following Acts of Parliament received the assent of the President on the 10th August, 1971 and are hereby published for general informa- tion : —

THE MEDICAL TERMINATION OF PREGNANCY ACT, 1971

No. 34 OF 1971

[10th August, 1971]

An Act to provide for the termination of certain pregnancies by registered medical practitioners and for matters connected there- with or incidental thereto.

BE it enacted by Parliament in the Twenty-second Year of the Republic of India as follows: —

1. (1) This Act may be called the Medical Termination of Pregnancy Short Act, 1971.

title, extent

and com-

(2) It extends to the whole of India except the State of Jammu and

mence-ment- Kashmir.

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

( 2 3 7 )

1

238 THE GAZETTE OF INDIA EXTRAORDINARY [PART II— Defini-

2. In this Act, unless the context otherwise requires.—

tions.

(a) "guardian" means a person having the care of the person of a minor or a lunatic;

(b) "lunatic" has the meaning assigned to it in section 3 of the Indian Lunacv Act. 1912:

i of 191S

(c) "minor" means a person who, under the provisions of the

Indian Majority Act, 1875, la to be deemed not to have attained hia

9 of 187! majority;

(d) "registered medical practitioner" means a medical practi- tioner who possesses any recognised medical qualification as denned

in clause (h) of section 2 of the Indian Medical Council Act, 1956,

102 ofL956.

whose name has been entered in a State Medical Register and who

haa such experience or training in gynaecology and obstetrics as may

be prescribed by rules made under this Act. When

pregnan- 3. (1) Notwithstanding anything contained In the Indian Penal Code,

45 of I860. cies a registered medical practitioner shall not be guilty of any offence under maybe

terminat- that Code or under any other law for the time being in force, if any preg- ed by nancy is terminated by him in accordance with the provisions of this Act. registered

medical

(2) Subject to the provisions of sub-section (4), a pregnancy may be practi-

tioners, terminated by a registered medical practitioner,—

• (a) where the length of the pregnancy does not exceed twelve

weeks, if such medical practitioner is, or

(b) where the length of the pregnancy exceeds twelve weeks

but does not exceed twenty weeks, if not less than two registered medical practitioners are,

of opinion, formed in good faith, that—

(i) the continuance of the pregnancy would involve a risk to the life of the pregnant woman or of grave injury to her physical or mental health; or

(«) there is a substantial risk that if the child were born, it would suffer from such physical or mental abnormalities as to be seriously handicapped.

Explanation I.—Where any pregnancy is alleged by the pregnant woman to have been caused by rape, the anguish caused by such preg- nancy shall be presumed to constitute a grave Injury to the mental health

of the pregnant woman. Explanation II.—Where any pregnancy occurs as a result of failure of

any device or method used by any married woman or her husband for the purpose of limiting the number of children, the anguish caused by such unwanted pregnancy may be presumed to constitute a grave injury to the mental health of the pregnant woman.

(3) In determining whether the continuance of a pregnancy would involve such risk of injury to the health as is mentioned in sub-section (2), account may be taken of the pregnant woman's actual or reasonably foreseeable environment.

2

SEC. 1] THE GAZETTE OF INDIA EXTRAORDINARY 23$)

(4) (a) No pregnancy of a woman, who has not attained the age of eighteen years, or, who, having attained the age of eighteen years, Is a

lunatic, shall be terminated except with the consent in writing of her guardian.

(b) Save as otherwise provided in clause (a), no pregnancy shall be terminated except with the consent of the pregnant woman.

4. No termination of pregnancy shall be made in accordance with this Place Act at any place other than—

wherepregnancy

(o) a hospital established or maintained by Government, or

may beterminat- ed.

(b) a place for the time being approved for the purpose of this

Act by Government.

5. (1) The provisions of section 4, and so much of the provisions of

Sections sub-section (2) of section 3 as relate to the length of the pregnancy and the

3 and 4when opinion of not less than two registered medical practitioners, shall not

not to apply. apply to the termination of a pregnancy by a registered medical practi- tioner in a case where he is of opinion, formed in good faith, that the termination of such pregnancy Is immediately necessary to save the life

of the pregnant woman. 45 of I860.

(2) Notwithstanding anything contained in the Indian Penal Code, the

termination of a pregnancy by a person who is not a registered medical practitioner shall be an offence punishable under that Code, and that Code shall, to this extent, stand modified. \

Explanation.—For the purposes of this section, so much of the provi- sions of clause (d) of section 2 as relate to the possession, by a registered medical practitioner, of experience or training in gynaecology and obste- trics shall not apply.

6. (1) The Central Government may, by notification In the Official

Power to make

Gazette, make rules to carry out the provisions of this Act. rules.

(2) In particular, and without prejudice to the generality of the fore- going power, such rules may provide for all or any of the following

matters, namely :•—

(a) the experience or training, or both, which a registered medical practitioner shall have if he intends to terminate any preg- nancy under this Act; and

(b) such other matters as are required to be or may be, provided by rules made under this Act.

(3) Every rule made by the Central Government under this Act shall be laid, as soon as may be after it Is made, before each House of Parlia- ment while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree In making any modification in the rule or

both Houses agree that the rule should not be made, the rule shall there- after have effect only in such modified form or be of no effect, aa the

case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.

3

240 THE GAZEftti OF INDIA EXTRAORDINARY LPART H— Power to

7. (I) The State Government may, by regulations,— make

regula-

tions. (a) require any such opinion as is referred to in sub-section (2) of section 3 to be certified, by a registered medical practitioner or practitioners concerned, in such form and at such time as may be

specified in such regulations, and the preservation or disposal of such certificates;

(fa) require any registered medical practitioner, who terminates a pregnancy, to give intimation of such termination ,and such other information relating to the termination as may be specified in such

regulations;

(c) prohibit the disclosure, except to such persons and for such

purposes as may be specified in such regulations, of intimations given

or information furnished in pursuance of such regulations.

(2) The intimation given and the information furnished in pursuance

of regulations made by virtue of clause (fa) of sub-section (1) shall be

given or furnished, as the case may be, to the Chief Medical Officer of the State.

(3) Any person who wilfully contravenes or wilfully fails to comply

with the requirements of any regulation made under sub-section (1)

shall be liable to be punished with fine which may extend to one thousand

rupees. ; Protec- 8. No suit or other legal proceeding shall lie against any registered

tion of

medical practitioner for any damage caused or likely to be caused by any- action

taken In thing which is in good faith done or intended to be done under this Act. good

faith.

4

SEC. 1] THE GAZETTE OF INDIA EXTRAORDINARY 241

THE GUJARAT STATE LEGISLATURE (DELEG AlTON OF

POWERS) ACT, 1971

No. 35 OF. 1971 [10th August, 1971] An Act to confer on the President the power of the Legislature of the State of Gujarat to make laws.

BE it enacted by Parliament in the Twenty-second Year of the Republic of India as follows :•—

L This Act may be called the Gujarat State Legislature (Delegation

Short of Powers) Act, 1971.

title.

2. In this Act, "Proclamation" means the Proclamation issued on the

Defini- 13th day of May, 1971, under article 356 of the Constitution by the

tion. President, and published with the notification of the Government of India in the Ministry of Home Affairs No. G.S.R. 691 of the said date.

3. (1) The power of the Legislature of the State of Gujarat to make Confer- laws, which has been declared by the Proclamation to be exercisable by

ment onthe Presi- or under the authority of Parliament, is hereby conferred on the President. dent of the

(2) In the exercise of the said power, the President may, from time power of to time, whether Parliament is or is not in session, enact, as a President's

the StateLegis- Act, a Bill containing such provisions as he considers necessary:

lature to make

Provided that before enacting any such Act, the President shall lawb. whenever he considers it practicable to do so, consult a Committee cons- tituted for the purpose, consisting of thirty-four members of the House of the People nominated by the Speaker and seventeen members of the Prmnnil nf Rtnt.pc nmrninatpH hv tVio nhfliriTian

5

242 THE GAZETTE OF INDIA EXTRAORDINARY [PART II-

(3) Every Act enacted by the President under sub-section (2) shall, as soon as may be after enactment, be laid before each House of Parliament.

(4) Either House of Parliament may, by resolution passed within thirty days from the date on which the Act has been laid before it under sub-section (3), which period may be comprised in one session or in two successive sessions, direct any modifications to be made in the Act and if the modifications are agreed to by the other House of Parliament dur- ing the session in which the Act has been so laid before it or the session succeeding, such modifications shall be given effect to by the President by enacting an amending Act under sub-section (2):

Provided that nothing in this sub-section shall affect the validity of the Act or of any action taken thereunder before it is so amended.

6

Sue. 1] THE GAZETTE OF INDIA EXTRAORDINARY 243

THE PUNJAB STATE LEGISLATURE (DELEGATION OF

POWERS) ACT, 1971

I No. 36 OF 1971 [10th August, 1971] An Act to confer on the President the power of the Legislature of the State of Punjab to make laws.

BE it enacted by Parliament in the Twenty-second Year of the Republic of India as follows: —

1. This Act may be called the Punjab State Legislautre (Delegation

Short of Powers) Act, 1971.

title.

2. In this Act, "Proclamation" means the Proclamation issued on the

Deflni 15th day of June, 1971, under article 356 of the Constitution by the

tion. President, and published with the notification of the Government of India in the Ministry of Home Affairs No. G.S.R. 944 of the said date

3. (1) The power of the Legislature of the State of Punjab to make

Confer-ment laws, which has been declared by the Proclamation to be exercisable by

on thePresident or under the authority of Parliament, is hereby conferred on the President. oithe power of

(2) In the exercise of the said power, the President may, from time to

the State time, whether Parliament is or is not in session, enact, as a President's

Legislature to Act, a Bill containing such provisions as he considers necessary:

makelaws. Provided that before enacting any such Act, the President shall, when- ever he considers it practicable to do so, consult a Committee constituted for the purpose, consisting of thirty members of the House of the People nominated by the Speaker and fifteen members of the Council of States nominated by the Chairman.

7

244 ^THE GAZETTE OF INDIA EXTRAORDINARY [PART II— Sac. l ]

(3) Every Act enacted by the President under sub-section (2) shall, as soon as may be after enactment, be laid before each House of Parlia- ment.

(4) Either House of Parliament may, by resolution passed within thirty days from the date on which the Act has been laid before it under sub-section (3), which period may be comprised in one session or in two successive sessions, direct any modifications to be made in the Act and if the modifications are agreed to by the other House of Parliament during the session in which the Act has been so laid before it or the session succeeding, such modifications shall be given effect to by the President by enacting an amending Act under sub-section (2):

Provided that nothing in this sub-section shall affect the validity of the Act or of any action taken thereunder before it is so amended.

N. D. P. NAMBOODIRIPAD,

Joint Secy, to the Govt. of India,

PRINTED RY THE GENENRAL MANAGER, OOVIRNMENT OF INDIA PRHSS, MINIO ROAD,

NEW PELHJ ANP PUBLISHED BY THE MANVGER OF PUBLICATIONS, DELHI, 1 9 7 1

8

jftLVªh lañ Mhñ ,yñ—(,u)04@0007@2003—21

REGISTERED NO. DL—(N)04/0007/2003—21

सी.जी.-डी.xएxलx.G-अI.D-2H60x3x2x021-226130

CG-D x L xx -E G -2 I 6 D 0 E 32 x 0 x 2 x 1-226130

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EXTRAORDINARY

Hkkx II — [k.M 1 PART II — Section 1

izkf/kdkj ls izdkf'kr

PUBLISHED BY AUTHORITY

lañ 10] ubZ fnYyh] c`gLifrokj] ekpZ 25] 2021@pS= 4] 1943 ¼'kd½

No. 10] NEW DELHI, THURSDAY, MARCH 25, 2021/CHAITRA 4, 1943 (SAKA)

bl Hkkx esa fHkUu i`"B la[;k nh tkrh gS ftlls fd ;g vyx ladyu ds :i esa j[kk tk ldsA

Separate paging is given to this Part in order that it may be filed as a separate compilation.

MINISTRY OF LAW AND JUSTICE

(Legislative Department)

New Delhi, the 25th March, 2021/Chaitra 4, 1943 (Saka) The following Act of Parliament received the assent of the President on the 25th March, 2021, and is hereby published for general information:—

THE MEDICAL TERMINATION OF PREGNANCY (AMENDMENT)

ACT, 2021

NO. 8 OF 2021

[25th March, 2021.] An Act further to amend the Medical Termination of Pregnancy Act, 1971. BE it enacted by Parliament in the Seventy-second Year of the Republic of India as follows:—

1. (1) This Act may be called the Medical Termination of Pregnancy (Amendment)

Short title and Act, 2021.

commencement.

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

34 of 1971.

2. In the Medical Termination of Pregnancy Act, 1971 (hereinafter referred to as the

Amendment principal Act), in section 2,—

of section 2.

9

2 THE GAZETTE OF INDIA EXTRAORDINARY [PART II—

(i) after clause (a), the following clause shall be inserted, namely:— '(aa) "Medical Board" means the Medical Board constituted under sub-section (2C) of section 3 of the Act;';

(ii) after clause (d), the following clause shall be inserted, namely:— '(e) "termination of pregnancy" means a procedure to terminate a pregnancy by using medical or surgical methods.'. Amendment

3. In section 3 of the principal Act, for sub-section (2), the following sub-sections of section 3.

shall be substituted, namely:—

"(2) Subject to the provisions of sub-section (4), a pregnancy may be terminated by a registered medical practitioner,—

(a) where the length of the pregnancy does not exceed twenty weeks, if such medical practitioner is, or

(b) where the length of the pregnancy exceeds twenty weeks but does not exceed twenty-four weeks in case of such category of woman as may be prescribed by rules made under this Act, if not less than two registered medical practitioners are,

of the opinion, formed in good faith, that—

(i) the continuance of the pregnancy would involve a risk to the life of the pregnant woman or of grave injury to her physical or mental health; or

(ii) there is a substantial risk that if the child were born, it would suffer from any serious physical or mental abnormality.

Explanation 1.—For the purposes of clause (a), where any pregnancy occurs as a result of failure of any device or method used by any woman or her partner for the purpose of limiting the number of children or preventing pregnancy, the anguish caused by such pregnancy may be presumed to constitute a grave injury to the mental health of the pregnant woman. Explanation 2.—For the purposes of clauses (a) and (b), where any pregnancy is alleged by the pregnant woman to have been caused by rape, the anguish caused by the pregnancy shall be presumed to constitute a grave injury to the mental health of the pregnant woman.

(2A) The norms for the registered medical practitioner whose opinion is required for termination of pregnancy at different gestational age shall be such as may be prescribed by rules made under this Act.

(2B) The provisions of sub-section (2) relating to the length of the pregnancy shall not apply to the termination of pregnancy by the medical practitioner where such termination is necessitated by the diagnosis of any of the substantial foetal abnormalities diagnosed by a Medical Board. (2C) Every State Government or Union territory, as the case may be, shall, by notification in the Official Gazette, constitute a Board to be called a Medical Board for the purposes of this Act to exercise such powers and functions as may be prescribed by rules made under this Act. (2D) The Medical Board shall consist of the following, namely:—

(a) a Gynaecologist;

(b) a Paediatrician;

(c) a Radiologist or Sonologist; and

10

SEC. 1] THE GAZETTE OF INDIA EXTRAORDINARY 3

(d) such other number of members as may be notified in the Official Gazette by the State Government or Union territory, as the case may be.".

4. After section 5 of the principal Act, the following section shall be inserted, Insertion of namely:— ^new

section 5A.

"5A. (1) No registered medical practitioner shall reveal the name and other Protection of particulars of a woman whose pregnancy has been terminated under this Act except

privacy of a to a person authorised by any law for the time being in force.

woman.

(2) Whoever contravenes the provisions of sub-section (1) shall be punishable with imprisonment which may extend to one year, or with fine, or with both.".

5. In section 6 of the principal Act, in sub-section (2), after clause (a), the following Amendment clauses shall be inserted, namely:—

of section 6.

"(aa) the category of woman under clause (b) of sub-section (2) of section 3;

(ab) the norms for the registered medical practitioner whose opinion is required for termination of pregnancy at different gestational age under sub-section (2A) of section 3;

(ac) the powers and functions of the Medical Board under sub-section (2C) of section 3.".

————

DR. G. NARAYANA RAJU,

Secretary to the Govt. of India. UPLOADED BY THE MANAGER, GOVERNMENT OF INDIA PRESS, MINTO ROAD, NEW DELHI-110002 AND PUBLISHED BY THE CONTROLLER OF PUBLICATIONS, DELHI-110054.

JAGANATHA

Digitally signed by JAGANATHAN

N ANANTHA ANANTHA KUMAR

MGIPMRND—1787GI(S3)—25-03-2021. KUMAR

Date: 2021.03.26 03:09:42 +05'30'

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रजिस्ट्री स.ं डी.एल.- 33004/99 REGD. No. D. L.-33004/99 सी.जी.-डी.एxलxx.G-अID.H-1x2x1x0 2021-230390

CG-DLxx-xEG-I1D2E1x0x2x0 21-230390

असाधारण

EXTRAORDINARY

भाग II—खण् ड 3—उप-खण्ड (i) PART II—Section 3—Sub-section (i)

प्राजधकार स ेप्रकाजित

PUBLISHED BY AUTHORITY

स.ं 588] नई दिल्ली, मगंलवार, अक्त बूर 12, 2021/ आज‍व न 20, 1943 No. 588] NEW DELHI, TUESDAY, OCTOBER 12, 2021/ ASVINA 20, 1943

स्ट्वास्ट््य और पररवार कल्याण मतं्रालय अजधसचूना

नई दिल्ली, 12 अक् तूबर, 2021 सा.का.जन 730(अ).—केन्द्रीय सरकार, गभभ का जचदकत्सीय समापन अजधजनयम, 1971 (1971 का 34) की धारा 6 द्वारा प्रित्त िजियोोँ का प्रयोग करत े हुए, गभभ का जचदकत्सीय समापन जनयम, 2003 का संिोधन करन े के जलए जनम्नजलजखत जनयम बनाती ह,ै अर्ाभत ्:-

1. (1) इन जनयमों का संजिप्त नाम गभ भ का जचदकत्सीय समापन (संिोधन) जनयम, 2021 ह ै।

(2) य ेरािपत्र म ें उनके प्रकािन की तारीख से प्रवृत्त होंग े।

2. गभभ का जचदकत्सीय समापन जनयम, 2003 (जिन्द्ह ें इसमें इसके पश्चात् उि जनयम कहा गया ह)ै, के जनयम 2 के उपजनयम (ङ) के पश्चात,् जनम्नजलजखत उपजनयम अंतःस्ट्र्ाजपत दकया िाएगा, अर्ातभ ् :-

'(च) "जचदकत्सा बोडभ" से अजधजनयम की धारा 3 की उपधारा (2ग) के अधीन गरित जचदकत्सा बोडभ अजभप्रेत ह ै।'।

3. उि जनयमों के जनयम 3 के पश्चात्, जनम्नजलजखत जनयम अतंःस्ट्र्ाजपत दकए िाएंगे, अर्ाभत ्:-

"3क. जचदकत्सा बोडभ की िजियां और कृत्य - धारा 3 के प्रयोिनों के जलए, - (क) जचदकत्सा बोडभ की िजियां जनम्नजलजखत होंगी, अर्ाभत् :-

5823 GI/2021 (1)

12

2 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]

(i) उि धारा की उपधारा (2ख) के अधीन, केवल सम्यक् जवचार करन े के पश्चात ्और यह सुजनजश्चत करन े के पश्चात् दक गभ भ की उस अवस्ट्र्ा में स्त्री के जलए प्रदिया सुरजित होगी तर्ा क्या भू्रणीय जवकृजत का इसके िीवन के सार् असंगत होने का सारवान् िोजखम ह ैया यदि जििु उत्पन्न होता ह ैतो वह ऐसी िारीररक या मानजसक असामान्द्यताओं से पीज़ित हो सकता ह ै जिससे वह गंभीर रूप से अिम हो, चौबीस सप्ताह की गभाभवजध के आग ेगभ भ का समापन अनुज्ञात करना या अस्ट्वीकार करना;

(ii) बोडभ में अन्द्य जविेषज्ञों से सहयोग लनेा तर्ा गभभ के समापन का जवजनश्चय करने के जलए, यदि अपेजित हो, अजतररि अन्द्वेषणों के जलए कहना;

(ख) जचदकत्सा बोडभ के कृत्य जनम्नजलजखत होंगे, अर्ाभत् :-

(i) स्त्री और उसकी ररपोर्टों का परीिण करना, िो धारा 3 की उपधारा (2ख) के अधीन गभभ के जचदकत्सीय समापन के जलए पहुचें;

(ii) धारा 3 की उपधारा (2ख) के अधीन गभ भ के जचदकत्सीय समापन के जलए आवेिन प्राजप्त के तीन दिनों के भीतर गभ भ के समापन या समापन के आवेिन को अस्ट्वीकृत करन ेके संबंध म ें प्ररुप घ म ें जचदकत्सा बोडभ की राय प्रिान करना;

(iii) यह सुजनजश्चत करना दक समापन प्रदिया की िब जचदकत्सा बोडभ द्वारा सलाह िी िाए, तो वह धारा 3 की उपधारा (2ख) के अधीन गभभ के जचदकत्सीय समापन के जलए आवेिन की तारीख से पांच दिनों के भीतर समुजचत परामिभ के सार् सभी सुरिा पूवाभवधाजनयों के सार् की िाए ।

3ख. चौबीस सप्ताह तक की गभाभवस्ट्र्ा के समापन के जलए पात्र जस्त्रयां - अजधजनयम की धारा 3 की उपधारा (2) के खंड (ख) के अधीन, चौबीस सप्ताह की अवजध हतेु गभाभवस्ट्र्ा के समापन के जलए जनम्नजलजखत प्रवगों की जस्त्रयों को पात्र समझा िाएगा, अर्ाभत ्:-

(क) यौन हमले या बलात्संग या कौरु्टजम्बक व्यजभचार के उत्तरिीवी;

(ख) अल्पवय;

(ग) गभाभवस्ट्र्ा के िौरान वैवाजहक प्राजस्ट्र्जत म ें पररवतभन (वैधव्य या जववाह-जवच्छेि); (घ) िारीररक अिमताओं वाली जस्त्रयां (दिव्यांगिन अजधकार अजधजनयम, 2016 (2016 का 49) के अधीन अजभकजर्त मानिडंों के अनुसार प्रमुख जनःििता);

(ङ) मानजसक रूप से रुग्ण स्त्री जिसके अन्द्तगभत मानजसक मन्द्िता भी ह;ै (च) भू्रणीय जवकृजत का इसके िीवन के सार् असंगत होन ेका सारवान् िोजखम ह ैया यदि जिि ुउत्पन्न होता ह ैतो वह ऐसी िारीररक या मानजसक असामान्द्यताओं से पीज़ित हो सकता ह ैजिससे वह गंभीर रूप से अिम हो; और

(छ) मानवीय जस्ट्र्जतयों या आपिा या आकजस्ट्मकता की पररजस्ट्र्जतयों में गभाभवस्ट्र्ा वाली स्त्री, िैसा दक सरकार द्वारा घोजषत दकया िाए ।"।

4. उि जनयमों के जनयम 4 में, - (क) खंड (ग) के उपखंड (ii) में, "बीस सप्ताह", िब्िों के स्ट्र्ान पर, "चौबीस सप्ताह", िब्ि रखे िाएंगे; (ख) खंड (ग) के पश्चात,् जनम्नजलजखत खंड अंतःस्ट्र्ाजपत दकया िाएगा, अर्ाभत ्:-

"(गक) रजिस्ट्रीकृत जचदकत्सा व्यवसायी के पास गभभ समापन की जचदकत्सा पद्धजतयों द्वारा नौ सप्ताह तक की गभाभवजध के गभभ समापन को करने के जलए जनम्नजलजखत अनुभव और प्रजििण होगा, अर्ातभ ् :-

(i) प्रसूजत जवज्ञान और स्त्री रोग जवज्ञान व्यवसाय का तीन मास से अन्द्यनू अवजध का दकसी जचदकत्सालय का अनुभव; या

13

[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 3

(ii) उसने सरकार द्वारा स्ट्र्ाजपत या अनुरजित अस्ट्पताल में अर्वा इसी प्रयोिन के जलए अनमुोदित प्रजििण संस्ट्र्ान में गभ भ के जचदकत्सीय समापन के िस मामलों को गभभ समापन की जचदकत्सा पद्धजतयों द्वारा दकसी रजिस्ट्रीकृत जचदकत्सा व्यवसायी के पयभवेिण के अधीन स्ट्वतंत्र रूप से दकया हो ।"।

5. उि जनयमों के जनयम 4 के पश्चात्, जनम्नजलजखत जनयम अतंःस्ट्र्ाजपत दकया िाएगा, अर्ाभत ्:-

"4क. (1) अजधजनयम की धारा 3 की उपधारा (2क) के प्रयोिनों के जलए, रजिस्ट्रीकृत जचदकत्सा व्यवसायी की राय, िो गभाभवस्ट्र्ा की जवजभन्न अवजधयों के जलए अपेजित ह,ै जनम्नजलजखत होगी, अर्ाभत ्:-

(क) नौ सप्ताह तक की गभाभवस्ट्र्ा अवजध, गभ भ समापन की जचदकत्सा पद्धजतयों द्वारा : जनयम 4 के खंड (क), (ख), (ग), (गक) और (घ) के अधीन पात्र रजिस्ट्रीकृत जचदकत्सा व्यवसायी;

(ख) बारह सप्ताह तक की गभाभवस्ट्र्ा अवजध, गभभ समापन की िल्य जचदकत्सा पद्धजत द्वारा : जनयम 4 के खंड (क), (ख), (ग) और (घ) के अधीन पात्र रजिस्ट्रीकृत जचदकत्सा व्यवसायी;

(ग) बारह सप्ताह से अजधक बीस सप्ताह तक की गभाभवस्ट्र्ा अवजध : जनयम 4 के खंड (क), (ख) और (घ) के अधीन पात्र रजिस्ट्रीकृत जचदकत्सा व्यवसायी;

(2) अजधजनयम की धारा 3 की उपधारा (2क) के प्रयोिनों के जलए, जनयम 4 के खंड (क), (ख) और (घ) के अधीन पात्र िो रजिस्ट्रीकृत जचदकत्सा व्यवसाजययों की राय, िो बीस सप्ताह से अजधक चौबीस सप्ताह तक की गभाभवस्ट्र्ा अवजध के गभभ के समापन हते ुअपेजित ह,ै प्ररुप ङ म ें होगी ।

(3) धारा 3 की उपधारा (2ख) के प्रयोिनों के जलए, चौबीस सप्ताह से अजधक की गभाभवस्ट्र्ा अवजध के गभभ समापन हते ु राय : संबंजधत राज्य सरकार या संघ राज्यिेत्र प्रिासन द्वारा अनुमोदित प्रसुजवधाओं पर सम्यक् रूप से गरित जचदकत्सा बोडभ द्वारा िी िाएगी तर्ा जनयम 4 के खंड (क), (ख) और (घ) के अधीन पात्र िो रजिस्ट्रीकृत जचदकत्सा व्यवसायी ऐसे जचदकत्सा बोडभ के जवजनश्चय के आधार पर गभभ का समापन करेंगे ।"।

6. उि जनयमों के जनयम 5 के उपजनयम (1) के खंड (ii) म,ें - (अ) "20 सप्ताह", अंकों और िब्ि के स्ट्र्ान पर, "चौबीस सप्ताह", िब्ि रखे िाएंग;े (आ) "पररवहन की सुजवधाएं; तर्ा", िब्िों के स्ट्र्ान पर, "पररवहन की सुजवधाएं", िब्ि रखे िाएंग;े (इ) "भारत सरकार द्वारा समय-समय पर", िब्िों के स्ट्र्ान पर, "केन्द्रीय सरकार द्वारा समय-समय पर; तर्ा", िब्ि रखे िाएंग;े

(ई) उपखंड (ग) के पश्चात्, जनम्नजलजखत अंतःस्ट्र्ाजपत दकया िाएगा, अर्ाभत ्:-

"चौबीस सप्ताह से आग ेकी गभाभवस्ट्र्ा के समापन की ििा म ें :-

(क) आपरेिन रे्टबल और उिर संबंधी या स्त्री रोग संबंधी िल्य जचदकत्सा करने के जलए उपस्ट्कर; (ख) जनश्चेतना उपस्ट्कर, पुनरुज्जीवन उपस्ट्कर और जवसंिमण उपस्ट्कर; (ग) औषजधयों, आकजस्ट्मक उपयोग के जलए िनकीय तरलों और रि की उपलब्धता, िैसा केन्द्रीय सरकार द्वारा समय-समय पर अजधसूजचत दकया िाए;

(घ) अल्रासाउंड मागभििभन के अधीन प्रदिया के जलए सुजवधाएं ।"।

(उ) स्ट्पष्टीकरण म,ें "सात सप्ताह", िब्िों के स्ट्र्ान पर, "नौ सप्ताह", िब्ि रखे िाएंगे ।

14

4 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]

7. उि जनयमों के प्ररुप क के स्ट्र्ान पर, जनम्नजलजखत प्ररुप रखा िाएगा, अर्ाभत ्:-

"प्ररुप क [जनयम 5 का उपजनयम (2) िेजखए] अजधजनयम की धारा 4 के खडं (ख) के अधीन स्ट्र्ान के अनमुोिन के जलए आविेन का प्ररुप :

अनुमोदित स्ट्र्ान का प्रवग भ :

(अ) बारह सप्ताह तक के गभ भ का समापन दकया िा सकता ह ै

(आ) चौबीस सप्ताह तक के गभभ का समापन दकया िा सकता ह ै

(i) स्ट्र्ान का नाम (स्ट्पष्ट अिरों में) :

(ii) पूणभ पता :

(iii) गैर-सरकारी या प्राइवेर्ट या नर्सिंग होम या अन्द्य संस्ट्र्ाए ं:

(iv) कृपया बताइए दक क्या इस स्ट्र्ान पर जनम्नजलजखत सुजवधाएं उपलब्ध ह :

प्रवगभ अ

(i) स्त्री रोग जवषयक परीिण या प्रसव रे्टबल ।

(ii) पुनरुज्जीवन उपस्ट्कर ।

(iii) जवसंिमण उपस्ट्कर ।

(iv) प्रघात के उपचार के जलए सुजवधाएं ,जिसके अंतगभत आपातकालीन औषजधयां भी ह ै।

(v) पररवहन के जलए सुजवधाएं यदि ,अपेजित हों । प्रवगभ आ

(i) आपरेिन रे्टबल और उिर संबंधी या स्त्री रोग संबंधी िल्य जचदकत्सा करने के जलए उपस्ट्कर

(ii) आपातकालीन ििाओं के जलए पयाभप्त मात्रा म ें औषजधयां और िनकीय तरल ।

(iii) जनश्चेतना उपस्ट्कर, पनुरुज्जीवन उपस्ट्कर और जवसंिमण उपस्ट्कर । स्ट्र्ान :

तारीख : स्ट्र्ान के स्ट्वामी के हस्ट्तािर"

15

[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 5

8. उि जनयम में प्ररुप ग के पश्चात्, जनम्नजलजखत प्ररुपों को रखा िाएगा, अर्ाभत ्:-

"प्ररुप घ (जनयम 3क के खडं (ख) के उपखडं (ii) िेख)ें 24 सप्ताह स ेपरे गभ भ के जचदकत्सीय समापन के जलए जचदकत्सा बोडभ की ररपोर्ट भ गभभ के समापन की मांग करने वाली मजहला का जववरण :

1. मजहला का नाम :

2. आय:ु

3. रजिस्ट्रीकरण /मामले की सं.

4. उपलब्ध ररपोर्टभ और अन्द्वेषण:

िम स.ं ररपोर्ट भ जनष्कषों पर राय

5. अजतररि अन्द्वेषण (यदि दकया गया हो) :

िम स.ं दकए गए अन्द्वेषण मुख्य जनष्कष भ

6. गभभ के समापन के जलए जचदकत्सा बोडभ की राय:

क. अनुमजत िी

ख. अस्ट्वीकार दकया

जनणभय के जलए औजचत्य:

7.गभभ के समापन के जलए मजहला की िारीररक स्ट्वस्ट्र्ता:

क. हां

ख. नहन

जचदकत्सा बोडभ के सिस्ट्य जिन्द्होंने मामल ेका पुनरीिण दकया हो :

िम स.ं नाम हस्ट्तािर

तारीख और समय…………………………

16

6 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)] प्ररुप ड.

रजिस्ट्रीकृत जचदकत्सा व्यवसायी के राय का प्ररुप (बीस सप्ताह स ेअजधक चौबीस सप्ताह तक गभावभ स्ट्र्ा की अवजध के जलए) [जनयम 4क के उपजनयम (2) को िेख]े

म. ........................................................................................................................................................ (रजिस्ट्रीकृत जचदकत्सा व्यवसायी का नाम और अहतभ ाऐं ब़ेि अिरों म)ें

...........................................................................................................................................................

(रजिस्ट्रीकृत जचदकत्सा व्यवसायी का पूरा पता)

म. ........................................................................................................................................................ (रजिस्ट्रीकृत जचदकत्सा व्यवसायी का नाम और अहतभ ाऐं ब़ेि अिरों म)ें

...........................................................................................................................................................

(रजिस्ट्रीकृत जचदकत्सा व्यवसायी का पूरा पता)

प्रमाजणत करते ह, दक हमारी सद्भावनापूवभक बनाई गई राय के अनुसार

..........................................................................................................................................................

(गभभवती स्त्री का नाम ब़ेि अिरों म ें )

जनवासी

.......................................................................................................................................................

(गभभवती स्त्री का पूरा पता, ब़ेि अिरों म)ें

के बीस सप्ताह से अजधक लेदकन चौबीस सप्ताह तक के गभभ का समापन करना जनम्नजलजखत जविेष पररजस्ट्र्जतयों* के अंतगभत आव‍यक ह ै।

*बीस सप्ताह से अजधक, चौबीस सप्ताह तक गभ भ के समापन के जलए प्ररुप में िी गयी पररजस्ट्र्जतयों को जवजनीिष्टभ (छ) से (क) करें:

(क) यौन हमल ेया बलात्संग या कौरु्टजम्बक व्यजभचार के उत्तरिीवी ।

(ख) अल्पवय ।

(ग) गभाभवस्ट्र्ा के िौरान वैवाजहक प्राजस्ट्र्जत म ें पररवतभन (वैधव्य या जववाह-जवच्छेि) ।

(घ) िारीररक अिमताओं वाली जस्त्रयां (दिव्यांगिन अजधकार अजधजनयम, 2016 (2016 का 49) के अधीन

अजभकजर्त मानिडंों के अनुसार प्रमुख जनःििता) ।

(ङ) मानजसक रूप से रुग्ण स्त्री जिसके अन्द्तगभत मानजसक मन्द्िता भी ह ै।

(च) भू्रणीय जवकृजत का इसके िीवन के सार् असंगत होन ेका सारवान् िोजखम ह ैया यदि जिि ुउत्पन्न होता ह ैतो वह

ऐसी िारीररक या मानजसक असामान्द्यताओं से पीज़ित हो सकता ह ैजिससे वह गंभीर रूप से अिम हो ।

17

[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 7 (छ) मानवीय जस्ट्र्जतयों या आपिा या आकजस्ट्मकता की पररजस्ट्र्जतयों में गभाभवस्ट्र्ा वाली स्त्री, िैसा दक सरकार द्वारा घोजषत दकया िाए ।

हम यह सूचना ितेें ह दक हमन ेजनीिष्टभ स्त्री, जिनका अस्ट्पताल/ अनुमोदित स्ट्र्ान के िाजखला रजिस्ट्र्टर म ें िम संख्यांक .............................. ह,ै के गभ भ का समापन दकया ह ै।

रजिस्ट्रीकृत जचदकत्सा व्यवसायी के हस्ट्तािर

रजिस्ट्रीकृत जचदकत्सा व्यवसायी के हस्ट्तािर

स्ट्र्ान

तारीख

रर्टप्पण: यह अवधारण करन ेके जलए दक क्या उसके गभभ के बन ेरहने से गभभवती स्त्री के िारीररक अर्वा मानजसक स्ट्वास्ट््य को गंभीर िजत पहुचेंगी, उस स्त्री की वास्ट्तजवक या युजियुि पवूभ पररजस्ट्र्जतयों को ध्यान में रखा िाए । [फा. सं एम-12015/16/2021-एमसीएच]

डॉ पारर्टबंडला अिोक बाबू, संयुि सजचव

रर्टप्पण: गभभ का जचदकत्सीय समापन जनयम 2003, भारत के रािपत्र असाधारण भाग II, खंड 3, उपखंड (i) के अजधसूचना संख्यांक सा .जन.का.485 (अ) में तारीख 13 िून, 2003 को प्रकाजित दकया गया र्ा।

MINISTRY OF HEALTH AND FAMILY WELFARE

NOTIFICATION

New Delhi, the 12th October, 2021

G.S.R 730(E). — In exercise of the powers conferred by section 6 of the Medical Termination of Pregnancy Act, 1971 (34 of 1971), the Central Government hereby makes the following rules to amend the Medical Termination of Pregnancy Rules, 2003, namely:-

1. (1) These rules may be called the Medical Termination of Pregnancy (Amendment) Rules, 2021.

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

2. In the Medical Termination of Pregnancy Rules, 2003 (herein after referred to as the said rules), in rule 2, after sub- rule (e), the following sub-rule shall be inserted, namely:-

'(f) "Medical Board" means the Medical Board constituted under sub-section (2C) of section 3 of the Act.'.

3. After rule 3 of the said rules, the following rules shall be inserted, namely:-

" 3A. Powers and functions of Medical Board.—For the purposes of section 3,—

(a) the powers of the Medical Board shall be the following, namely:-

(i) to allow or deny termination of pregnancy beyond twenty-four weeks of gestation period under sub-section (2B) of the said section only after due consideration and ensuring that the procedure would be safe for the woman at that gestation age and whether the foetal malformation has substantial risk of it being incompatible with life or if the child is born it may suffer from such physical or mental abnormalities to be seriously handicapped;

(ii) co-opt other specialists in the Board and ask for any additional investigations if required, for deciding on the termination of pregnancy;

18

8 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]

(b) the functions of the Medical Board shall be the following, namely :-

(i) to examine the woman and her reports, who may approach for medical termination of pregnancy under sub- section (2B) of section 3;

(ii) provide the opinion of Medical Board in Form D with regard to the termination of pregnancy or rejection of request for termination within three days of receiving the request for medical termination of pregnancy under sub-section (2B) of section 3;

(iii) to ensure that the termination procedure, when advised by the Medical Board, is carried out with all safety precautions along with appropriate counselling within five days of the receipt of the request for medical termination of pregnancy under sub-section (2B) of section 3.

3B. Women eligible for termination of pregnancy up to twenty-four weeks.—

The following categories of women shall be considered eligible for termination of pregnancy under clause (b) of sub- section (2) Section 3 of the Act, for a period of up to twenty-four weeks, namely:-

(a) survivors of sexual assault or rape or incest;

(b) minors;

(c) change of marital status during the ongoing pregnancy (widowhood and divorce);

(d) women with physical disabilities [major disability as per criteria laid down under the Rights of Persons with Disabilities Act, 2016 (49 of 2016)];

(e) mentally ill women including mental retardation;

(f) the foetal malformation that has substantial risk of being incompatible with life or if the child is born it may suffer from such physical or mental abnormalities to be seriously handicapped; and

(g) women with pregnancy in humanitarian settings or disaster or emergency situations as may be declared by the Government." .

4. In rule 4 of the said rules,—

(a) in clause (c), in sub-clause (ii), for the words "twenty- weeks", the words "twenty - four weeks" shall be substituted;

(b) after clause (c), the following clause shall be inserted, namely:-

"(ca) A Registered Medical Practitioner shall have the following experience and training for conducting termination of pregnancy upto nine weeks of gestation period by medical methods of abortion, namely:-

(i) experience at any hospital for a period of not less than three months in the practice of obstetrics and gynaecology; or

(ii) has independently performed ten cases of pregnancy termination by medical methods of abortion under the supervision of a Registered Medical Practitioner in a hospital established or maintained, or a training institute approved for this purpose, by the Government.".

5. After rule 4 of the said rules, the following rule shall be inserted, namely:-

"4A. (1) For the purposes of sub-section (2A) of section 3 of the Act, the opinion of Registered Medical Practitioner which is required for termination of pregnancy at different gestation ages shall be the following, namely:-

(a) till nine weeks of gestation period, by Medical Methods of Abortion: Registered Medical Practitioner eligible under clauses (a), (b), (c), (ca) and (d) of rule 4;

(b) till twelve weeks of gestation period, by surgical method: Registered Medical Practitioner eligible under clauses (a), (b), (c) and (d) of rule 4;

(c) beyond twelve weeks till twenty weeks of gestation period: Registered Medical Practitioner eligible under clauses (a), (b) and (d) of rule 4;

(2) For the purposes of sub-section (2A) of section 3 of the Act, the opinion of two Registered Medical Practitioners eligible under clauses (a), (b) and (d) of rule 4, which is required for termination of pregnancy beyond twenty weeks till twenty-four weeks of gestation period, shall be in Form E.

19

[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 9

(3) For the purposes of sub-secion (2B) of section 3, the opinion for medical termination of pregnancy beyond twenty-four weeks gestation period: Shall be given by a Medical Board duly constituted by the respective State Government or Union territory Administration at approved facilities and two Registered Medical Practitioners eligible under clauses (a), (b) and (d) of rule 4, shall perform the termination of pregnancy based on the decision of such Medical Board.".

6. In rule 5 of the said rules, in sub-rule (1), in clause (ii),—

(A) for the figures and word "20 weeks", the words "twenty-four weeks" shall be substituted;

(B) for the words "for transportation; and", the words "for transportation;" shall be substituted;

(C) for the words "Government for India from time to time.", the words "the Central Government from time to time; and" shall be substituted;

(D) after sub-clause (c), the following shall be inserted, namely:-

"in case of termination beyond twenty-four weeks of pregnancy:-

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

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

(c) availability of drugs, parental fluids and blood for emergency use, as may be notified by the Central Government from time to time; and

(d) facilities for procedure under ultrasound guidance.".

(E) in the Explanation, for the words "seven weeks", the words "nine weeks" shall be substituted.

7. For Form A of the said rules, the following Form shall be substituted, namely:-

"FORM A (See sub-rule (2) of rule 5) FORM OF APPLICATION FOR THE APPROVAL OF A PLACE UNDER CLAUSE (b) OF SECTION 4 OF

THE ACT

Category of approved place:

(A) Pregnancy can be terminated upto twelve weeks

(B) Pregnancy can be terminated upto twenty-four weeks

(i) Name of the place (in capital letters):

(ii) Address in full:

(iii) Non-Government or Private or Nursing Home or Other Institutions:

(iv) State, if the following facilities are available at the place:

CATEGORY A

(i) Gynaecological examination or labour table.

(ii) Resuscitation equipment.

(iii) Sterilisation equipment.

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

(v) Facilities for transportations, if required.

CATEGORY B

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

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

(iii) Anaesthetic equipment, resuscitation equipment and sterilization equipment. Place:

Date: Signature of the owner for the place.".

8. After Form C of the said rule, the following Forms shall be inserted, namely:-

20

10 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]

"Form D (See sub-clause (ii) of clause (b) of rule 3A) Report of the Medical Board for Pregnancy Termination Beyond 24 weeks

Details of the woman seeking termination of pregnancy:

1. Name of the woman

2. Age:

3. Registration/Case Number:

4. Available reports and investigations:

S.No Report Opinion on the findings

5. Additional Investigations (if done):

S.No Investigations done Key findings

6. Opinion by Medical Board for termination of pregnancy:

a) Allowed

b) Denied Justification for the decision:

7. Physical fitness of the woman for the termination of pregnancy:

a. Yes

b. No

Members of the Medical Board who reviewed the case:

S.No Name Signature

Date and Time:………….

21

[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 11

FORM E

Opinion Form of Registered Medical Practitioners (For gestation age beyond twenty weeks till twenty-four weeks) [See sub-rule (2) of rule 4A]

I___________________________________________________________________________________________

(Name and qualifications of the Registered Medical Practitioner in block letters) ____________________________________________________________________________________________

(Full address of the Registered Medical Practitioner) I___________________________________________________________________________________________

(Name and qualifications of the Registered Medical Practitioner in block letters) ____________________________________________________________________________________________

(Full address of the Registered Medical Practitioner) hereby certify that we are of opinion, formed in good faith, that it is necessary to terminate the pregnancy of __________________________________________________________________________________________

(Full name of pregnant woman in block letters) resident of_________________________________________________________________________________

(Full address of pregnant woman in block letters) which is beyond twenty weeks but till twenty-four weeks under special circumstances as given below*. *Specify the circumstance(s) from (a) to (g) appropriate for termination of pregnancy beyond twenty weeks till twenty-four weeks:

(a) Survivors of sexual assault or rape or incest

(b) Minors

(c) Change of marital status during the ongoing pregnancy (widowhood and divorce)

(d) Women with physical disabilities [major disability as per criteria laid down under the Rights of Persons with Disabilities Act, 2016 (49 of 2016)]

(e) Mentally ill women including mental retardation

(f) The foetal malformation that has substantial risk of being incompatible with life or if the child is born it may suffer from such physical or mental abnormalities to be seriously handicapped

(g) Women with pregnancy in humanitarian settings or disaster or emergency situations as declared by Government

We hear by give intimation that we terminated the pregnancy of the woman referred to above who bears the Serial No. ______________________ in the Admission Register of the hospital / approved place. Signature of the Registered Medical Practitioner

Signature of the Registered Medical Practitioner

Place:

Date:

Note: Account may be taken of the pregnant woman's actual or reasonably foreseeable environment in determining whether the continuance of her pregnancy would involve a grave injury to her physical or mental health. ".

[F. No. M-12015/16/2021-MCH]

Dr. PATIBANDLA ASHOK BABU, Jt. Secy.

Note:- The Medical Termination of Pregnancy Rules, 2003 were published in the Gazette of India, Extraordinary, Part II, section 3, sub-section (i) vide notification number G.S.R. 485(E), dated the 13^thJune, 2003. Uploaded by Dte. of Printing at Government of India Press, Ring Road, Mayapuri, New Delhi-110064 and Published by the Controller of Publications, Delhi-110054. MANOJ Digitally signed by MANOJ KUMAR VERMA

KUMAR VERMA

Date: 2021.10.12 23:04:14 +05'30'

22

Ǔनबंधन संÉ या पी0टȣ0-40 असाधारण अकं

ǐबहार सरकार Ʈारा Ĥकािशत 13 पौष 1945 (श0) (सं0 पटना 05) पटना , बुधवार , 3 जनवरȣ 2024 ———

la- 12@i0&fofo/k&08&93@2023 —भारत सरकार के कानून और Ɋाय मंũालय Ȫारा जारी मेिडकल टिमŊनेशन ऑफ ŮेगनŐसी (संशोधन) अिधिनयम 2021 की धारा 3(2C) Ȫारा Ůदȅ शİƅ का Ůयोग करते Šए, 25 माचŊ 2021 को भारत के राजपũ मŐ, Ůȑेक राǛ सरकार या कŐ ū शािसत Ůदेश, जैसा लाग ूहो, आिधकाįरक राजपũ मŐ अिधसूचना Ȫारा, इस अिधिनयम के Ůयोजनो ंके िलए इस अिधिनयम के तहत बनाए गए िनयमो ंȪारा िनधाŊįरत शİƅयो ंऔर कायŘ का Ůयोग करने के िलए एक मेिडकल बोडŊ का गठन िकया गया है । तदनुसार, इस संबंध मŐ इस िवषय से संबंिधत अबतक की सभी िपछली अिधसूचनाओं और आदेशो ं के अिधŢमण मŐ, राǛपाल एत Ȟ्वारा मेिडकल टिमŊनेशन ऑफ ŮेưŐसी एƃ के उȞेʴ से िनɻिलİखत ʩİƅयो ंको मेिडकल बोडŊ के सद˟ के ŝप मŐ नािमत करते हœ।

ØelaŒ laLFkku Ø-l-a fpfdRlh; cksMZ ds lnL; dk uke] in ,oa fo'ks"kKrk

1 MkWΠmn; ukjk;.k flag] v/kh{kd

2 MkWŒ lfpu dqekj flag] HoD, jsfM;ksykWftLV 1 tokgj yky usg: esfMdy dkWyst] Hkkxyiqj 3 MkWŒ vuqiek flUgk HoD, ¼çlwfr jksx fo'ks"kK½

4 MkWŒ jktho jatu] lhfu;j jslhMsUV] ¼f'k'kq jksx fo'ks"kK½

5 MkWΠvYdk >k] v/kh{kd

6 MkWŒ bLQku vgen] lg&çk/;kid] jsfM;ksykWftLV 2 njHkaxk esfMdy dkWyst ,.M gkWLihVy] njHkaxk 7 MkWŒ iwtklssss sB] lg&çk/;kid] ¼çlwfr jksx fo'ks"kK½

8 MkWŒ vfer dqekj] lg&çk/;kid] ¼f'k'kq jksx fo'ks"kK½

9 MkWΠizks0 Jh fouksn 'kadj flag] v/kh{kd

10 MkWŒ /kuUt; dqekj foHkkxk/;{k] jsfM;ksykWftLV 3 vuqxzg ukjk;.k ex/k esfMdy dkWyst] x;k 11 MkWŒ yrk 'kqDyk] foHkkxk/;{k] L=h ,oa çlwfr jksx fo'ks"kK

12 MkWΠch0ch0 flag] foHkkxk/;{k] f'k'kq jksx fo'ks"kK

23

2 ǐबहार गजट (असाधारण) 3 जनवरȣ 2024 ØelŒa laLFkku Ø-l-a fpfdRlh; cksMZ d s lnL; dk uke] in ,oa fo'ks"kKrk

13 MkWΠnhid dqekj] v/kh{kd

14 MkWŒ jkfs gr dqekj] lhfu;j jls hMsUV] jfs M;kys kWftLV Jh d̀".kk esfMdy dkWyts ] 4 eqt¶Qjiqj 15 MkWŒ izhfr flag] lg&çk/;kid] ¼L=h ,oa çlwfr½

16 MkWŒtŒs ihŒeaMy] lg&çk/;kid] ¼f'k'kq jksx½

17 MkWΠv:.k dqekj flag] v/kh{kd Hkxoku egkohj bULVhP;Vw 18 MkWΠfu: flag tus'oj] lhfu;j jls hMsUV] jfs M;ksykWftLV 5 vkWQ efs Mdy lkbZUl]

19 MkWŒ uhrk 'kekZ] ojh; fpŒinkf/kdkjh] L=h ,o a çlfw rjkxs ikokiqjh ¼ukyUnk½

20 MkWŒ /khjt dqekj] lg&çk/;kid] ¼f'k'kq jksx½

21 MkWΠjkt's k jatu pkS/kjh] mik/kh{kd

22 MkWŒ fdj.k dqekjh] fpfdRlk inkf/kdkjh] jsfM;kys kWftLV lnj gkWLihVy ¼xq:

6 xksfoUn flga gkWLihVy½] MkWŒ egs j vQlku egas nh] ojh; fpŒinkf/kdkjh] L=h ,oa çlfw r 23 iVuk jksx

24 MkWΠmek 'kadj flag] ojh; fpfdRlk inkf/kdkjh] f'k'kqjkxs

25 MkWŒ ,Œ dsŒ>k] mik/kh{kd

26 MkWŒ fot; dqekj] lg&çk/;kid] jfs M;ksykWftLV iVuk efs Mdy dkWyts 7 27 MkWŒ xhrk flUgk] foHkkxk/;{k] L=h ,o a çlwfr jkxs gkWLihVy] iVuk

28 MkWΠHkqisUnz ukjk;.k] foHkkxk/;{k, f'k'kq jksx

29 MkWŒ urw u ukjk;.k] lg&çk/;kid] L=h ,oa çlwfr jksx

30 MkWŒ fou; dqekj] lg&çk/;kid] f'k'kq jkxs ukyUnk esfMdy dkWyts 8 gkWLihVy] iVuk 31 MkWŒiz.ko dqekj] lg&çk/;kid] jfs M;ksykWftLV

32 MkWŒ fjrq dqekjh] fpfdRlk inkf/kdkjh] L=h ,o a çlwfr jksx

33 MkWΠo:.k dqekj Bkdqj] v/kh{kd

34 MkWŒ tu egs rk] lhfu;j jslhMsUV] jfs M;kys kWftLV xouZeUs V esfMdy dkWyts 9 ,.M gkWLihVy] iwf.kZ;k¡ 35 MkWŒ fjpk >k] lg&çk/;kid] xk;ukDs yksftLV

36 MkWŒizse idz k'k] lg&çk/;kid] f'k'kq jkxs

37 MkWΠjkt's k dqekj] v/kh{kd@mik/kh{kd

38 MkWŒ fiz;da k o.kZoky] lhfu;j jls hMUs V] jsfM;kys kWftLV xouZeUs V esfMdy dkWyts 10 ,.M gkWLihVy] cfs r;k 39 lg&çk/;kid] L=h ,o a çlfw r jksx

40 MkWŒ dqekj lkSjHk] lg&çk/;kid] f'k'kq jksx

41 MkWŒjRus'oj izlkn flga ] lhŒMhŒvksŒ

42 MkWΠvfuy dqekj ik.M;s ] ojh; fpΠinkf/kdkjh] jfs M;kys kWftLV 11 lnj gkWLihVy] lkj.k

43 MkWŒ vkd̀fr izlkn] ojh; fpŒ inkf/kdkjh] L=h ,o a çlfw r jksx

44 MkWŒ czts'k dqekj] ojh; fpŒ inkf/kdkjh] ¼f'k'kq jkxs ½

45 MkWΠv'kksd dqekj] flfoy ltuZ

46 MkWŒ iou dqekj] ojh; fpŒ inkf/kdkjh] jfs M;kys kWftLV 12 lnj gkWLihVy] 'k[s kiqjk 47 MkWŒ lquhrk dqekjh] lhŒMhŒvkŒs ¼L=h ,oa çlwfr jksx½

48 MkWŒ lkftn gqlSu] ftyk çfrj{k.k inkf/kdkjh

49 MkWŒ lrh'k pUnkz ckls ] ojh; fpŒ inkf/kdkjh] ¼f'k'kq jkxs ½

50 MkWΠ'kSyUs nz dqekj >k] flfoy ltZu

51 MkWŒ vatuk izlkn] fpfdRlk inkf/kdkjh] ¼L=h ,oça lwfr jksx½ 13 lnj gkWLihVy] f'kogj 52 MkWŒ fnyhi dqekj] ojh; fpŒ inkf/kdkjh] ¼f'k'kq jksx½

53 MkWΠnhid dqekj] ojh; fpΠinkf/kdkjh] jfs M;kys kWftLV

58 MkWΠy{e.k iafMr] mik/kh{kd

59 MkWŒ 'kSyUs nz dqekj] fpŒinkf/kdkjh] jfs M;kys kWftLV 14 lnj gkWLihVy] ck¡dk 60 MkWŒjf'e flUgk] ojh; fpŒ inkf/kdkjh] ¼L=h ,oaçlwfr jkxs ½

61 MkWŒ dqekj vfe'k] fpŒi nkf/kdkjh] f'k'kqjksx

62 MkWΠch0 d0s 'kekZ] mik/kh{kd

63 MkWΠique dqekjh] fpΠinkf/kdkjh] jsfM;ksykWftLV 15 lnj gkWLihVy] csxqljk;

64 MkWŒ izkph] ojh; fpŒinkf/kdkjh ¼L=h ,oaçlwfr jkxs ½

65 MkWŒ izoh.k] ojh; fpŒ inkf/kdkjh ¼f'k'kq jkxs ½

24

ǐबहार गजट (असाधारण) 3 जनवरȣ 2024 3 ØelŒa laLFkku Ø-l-a fpfdRlh; cksMZ ds lnL; dk uke] in ,o a fo'ks"kKrk

66 MkWΠvta uk dqekjh] vij eq[; fpΠinkf/kdkjh

67 MkWΠfi;q"k dqekj] ojh; fpΠinkf/kdkjh] jfs M;kys kWftLV 16 lnj gkWLihVy] Hkkxyiqj

68 MkWŒjf'e dqekjh] ojh; fpŒ inkf/kdkjh ¼L=h ,oça lfw r jksx½

69 MkWΠih-ds- ;kno] ojh; fpΠinkf/kdkjh] f'k'kqjkxs

17	lnj gkWLihVy] ukyUnk	70	MkWΠdqedqe] mik/kh{kd
71	MkWŒ xhrkatyh] ojh; fpŒinkf/kdkjh] jsfM;ksykWftLV

17 lnj gkWLihVy] ukyUnk 72 MkWŒ vuqiek dqekjh] ojh; fpŒ inkf/kdkjh ¼L=h ,o açlwfr jksx½

73 MkWŒ vUt; dqekj] ojh; fpŒinkf/kdkjh] f'k'kq jkxs

74 MkWΠiz'kkUr dqekj] fpΠinkf/kdkjh] fu'prs d

75 MkWΠvjfoUn] vij eq[; fpΠinkf/kdkjh

76 MkWŒuezrkflUgk] ojh; fpŒinkf/kdkjh] jsfM;kys kWftLV 18 lnj gkWLihVy] teqbZ

77 MkWŒ 'ors k flag] lykgdkj] L=h ,oa çlfw r jksx

78 MkWŒ vfer jta u] fpŒ inkf/kdkjh] f'k'kqjksx उ᭨लखे नीय ह ैᳰक िजन जन पदᲂ के सदर अ᭭पताल म ᱶ ᳫी रोग िवशेष᭄, िशशु रोग िवशेष᭄ और रेिडयोलॉिज᭭ट मᱶ स े ᳰकसी एक कᳱ अनपु ल᭣धता के कारण मेिडकल बोड ᭅ का गठन संभव नहᱭ ह,ै उस सं᭭थान को िनकटतम मिेडकल कॉलजे म े गिठत मौजुदा मिे डकल बोड ᭅ के साथ ᳲलक ᳰकया जाता ह,ै उन सं᭭थानᲂ का िववरण नीचे ᳰदया गया ह ै

fpfdRlk egkfo|ky; ,o aesfMdy cksMZ xfBr ugha vLirky dk uke tgk¡ ij ØelŒa ftyk@lLa Fkku dk uke gkus s dk dkj.k esfMdy cksMZ xfBr gSA 1 lnj vLirky] vjfj;k jfs M;ksykWftLV thŒ,eŒlhŒ] iwf.kZ;k¡

2 lnj vLirky] vjoy jfs M;kys kWftLV ,Œ,uŒ,eŒlhŒ,pŒ] x;k

3 lnj vLirky] vkSjxa kckn jfs M;ksykWftLV ,Œ,uŒ,eŒlhŒ,pŒ] x;k

4 lnj vLirky] Hkkstiqj jfs M;ksykWftLV ihŒ,eŒlhŒ,pŒ] iVuk

5 lnj vLirky] cDlj jfs M;ksykWftLV ihŒ,eŒlhŒ,pŒ] iVuk

6 lnj vLirky] iow hZpEikj.k jsfM;ksykWftLV thŒ,eŒlhŒ,pŒ] cfs r;k

7 lnj vLirky] x;k jsfM;kys kWftLV ,Œ,uŒ,eŒlhŒ,pŒ] x;k

8 lnj vLirky] xksikyxta jsfM;ksykWftLV thŒ,eŒlhŒ,pŒ] csfr;k

9 lnj vLirky] tgkukckn jsfM;ksykWftLV ,Œ,uŒ,eŒlhŒ,pŒ] x;k

10 lnj vLirky] dSejw jfs M;ksykWftLV ,uŒ,eŒlhŒ,pŒ] iVuk

11 lnj vLirky] dfVgkj jsfM;kys kWftLV thŒ,eŒlhŒ] ifw .kZ;k¡

tsŒ,yŒ,uŒ,eŒlhŒ,pŒ] 12 lnj vLirky] [kxfM;+ k jsfM;kys kWftLV Hkkxyiqj

13 lnj vLirky] fd'kuxta jfs M;kys kWftLV thŒ,eŒlhŒ] ifw .kZ;k¡

ohŒ,eŒvkbZŒ,eŒ,lŒ] 14 lnj vLirky] y[khljk; jsfM;kys kWftLV ikokiqjhukyna k

15 lnj vLirky] e/kis qjk jsfM;ksykWftLV thŒ,eŒlhŒ] ifw .kZ;k¡

16 lnj vLirky] e/kcq uh jfs M;kys kWftLV MhŒ,eŒlh0,pŒ] njHkaxk

tsŒ,yŒ,uŒ,eŒlhŒ,pŒ] 17 lnj vLirky] eaqxjs jfs M;kys kWftLV Hkkxyiqj

18 lnj vLirky] uoknk jsfM;kys kWftLV ,Œ,uŒ,eŒlhŒ,pŒ] x;k

19 lnj vLirky] jksgrkl jsfM;kys kWftLV ,uŒ,eŒlhŒ,pŒ] iVuk

25

4 ǐबहार गजट (असाधारण) 3 जनवरȣ 2024

ØelaŒ	ftyk@laLFkku dk uke	esfMdy cksMZ xfBr ugha gksus dk dkj.k	fpfdRlk egkfo|ky; ,oa vLirky dk uke tgk¡ ij esfMdy cksMZ xfBr gSA
20	lnj vLirky] lgjlk	jsfM;ksykWftLV	MhŒ,eŒlhŒ,pŒ] njHkaxk
21	lnj vLirky] leLrhiqj	jsfM;ksykWftLV	MhŒ,eŒlhŒ,pŒ] njHkaxk
22	lnj vLirky] lhrke<+h	jsfM;ksykWftLV	,lŒdsŒ,eŒlhŒ,pŒ] eqt¶Qjiqj
23	lnj vLirky] lhoku	jsfM;ksykWftLV	,lŒdsŒ,eŒlhŒ,pŒ] eqt¶Qjiqj
24	lnj vLirky] lqikSy	L=h ,oaçlwfrjksx	MhŒ,eŒlhŒ,pŒ] njHkaxk
25	lnj gkWLihVy] oS'kkyh	jsfM;ksykWftLV	,uŒ,eŒlhŒ,pŒ] iVuk
26	lnj gkWLihVy] eqt¶Qjiqj	jsfM;ksykWftLV	,lŒdsŒ,eŒlhŒ,pŒ] eqt¶Qjiqj

gksus dk dkj.k vLirky dk uke tgk¡ ij esfMdy cksMZ xfBr gSA

20 lnj vLirky] lgjlk jsfM;ksykWftLV MhŒ,eŒlhŒ,pŒ] njHkaxk

21 lnj vLirky] leLrhiqj jsfM;ksykWftLV MhŒ,eŒlhŒ,pŒ] njHkaxk

22 lnj vLirky] lhrke<+h jsfM;ksykWftLV ,lŒdsŒ,eŒlhŒ,pŒ] eqt¶Qjiqj

23 lnj vLirky] lhoku jsfM;ksykWftLV ,lŒdsŒ,eŒlhŒ,pŒ] eqt¶Qjiqj

24 lnj vLirky] lqikSy L=h ,oaçlwfrjksx MhŒ,eŒlhŒ,pŒ] njHkaxk

25 lnj gkWLihVy] oS'kkyh jsfM;ksykWftLV ,uŒ,eŒlhŒ,pŒ] iVuk

26 lnj gkWLihVy] eqt¶Qjiqj jsfM;ksykWftLV ,lŒdsŒ,eŒlhŒ,pŒ] eqt¶Qjiqj

िविदत हो िक यिद िकसी सद˟ के कायाŊलय मŐ कोई įरİƅ होती है तो उसे िचिकȖा महािवȨालय मŐ

अधीƗक एवं िजला अ˙ताल मŐ िसिवल सजŊन Ȫारा मौजूदा संकाय @dk;Zjr fpfdRlk inkf/kdkfj;ksa ls euksu;u

dj Hkjk tk;xs kA

उ᭨लेखनीय ह ै ᳰक िजन िजलᲂ के सदर अ᭭पताल एवं मेिडकल कॉलेज म ᱶ मेिडकल बोडᭅ का गठन हो

चुका ह ै और ᭭थानांतरण/सेवािनवृिᱫ/ या ᳰकसी अ᭠य कारण से ᳫी रोग िवशेष᭄, िशशु रोग िवशेष᭄,

रेिडयोलॉिज᭭ट म ᱶ से ᳰकसी का पद ᳯरᲦ हो जाता ह ै एव ंᮧित᭭थापन या ᳯरᲦ पद के ᭭थान पर नई िनयुिᲦ म ᱶ

िवलंब या लंबे समय तक नई िनयुिᲦ ही नहᱭ कᳱ जाती ह,ै

तो ऐसी ि᭭थित म ᱶ सदर ᭭पताल एवं मेिडकल कॉलेज को मौजूदा मेिडकल बोड ᭅ के साथ मेिडकल

टᳶमनेशन ऑफ ᮧᲨेᱶसी ए᭍ट के उ᳎े᭫य से िनकटतम मेिडकल कॉलेज के साथ टैग ᳰकया जाता ह,ै जो िनEuoत ह ᱹ

Øe laŒ	ftyk@laLFkku dk uke	fpfdRlk egkfo|ky; ,oa vLirky dk uke tgk¡ ij efs Mdy cksMZ xfBr gSA
1	tokgj yky usg: esfMdy dkWyst] Hkkxyiqj	xouZesUV esfMdy dkWyts ,.M gkWLihVy] iwf.kZ;k¡
2	njHkaxk esfMdy dkWyst ,.M gkWLihVy] njHkaxk	Jh d̀".kk esfMdy dkWyts ] eqt¶Qjiqj
3	vuqxzg ukjk;.k ex/k efs Mdy dkWyst] x;k	iVuk esfMdy dkWyst gkWLihVy]iVuk
4	Jh d̀".kk esfMdy dkWyts ] eqt¶Qjiqj	njHkaxk esfMdy dkWyst ,.M gkWLihVy] njHkaxk
5	Hkxoku egkohj bULVhP;Vw vkWQ esfMdy lkbZUl] ikokiqjh ¼ukyUnk½	ukyUnk esfMdy dkWyst gkWLihVy] iVuk
6	lnj gkWLihVy ¼xq: xksfoUn flag gkWLihVy½] iVuk	iVuk esfMdy dkWyst gkWLihVy] iVuk
7	iVuk esfMdy dkWyst gkWLihVy] iVuk	ukyUnk esfMdy dkWyst gkWLihVy] iVuk
8	ukyUnk esfMdy dkWyst gkWLihVy] iVuk	iVuk esfMdy dkWyst gkWLihVy] iVuk
9	xouZesUV efs Mdy dkWyts ,.M gkWLihVy] iwf.kZ;k¡	tokgj yky usg: esfMdy dkWyst] Hkkxyiqj
10	xouZesUV efs Mdy dkWyts ,.M gkWLihVy] csfr;k	Jh d̀".kk esfMdy dkWyst] eqt¶Qjiqj
11	lnj gkWLihVy] lkj.k	ukyUnk esfMdy dkWyst gkWLihVy] iVuk
12	lnj gkWLihVy] 'ks[kiqjk	Hkxoku egkohj bULVhP;Vw vkWQ esfMdy lkbZUl] ikokiqjh ¼ukyUnk½
13	lnj gkWLihVy] f'kogj	Jh d̀".kk esfMdy dkWyts ] eqt¶Qjiqj
14	lnj gkWLihVy] ck¡dk	tokgj yky usg: esfMdy dkWyst] Hkkxyiqj
15	lnj gkWLihVy] csxqljk;	iVuk esfMdy dkWyst gkWLihVy] iVuk

26

ǐबहार गजट (असाधारण) 3 जनवरȣ 2024 5

Øe laŒ	ftyk@laLFkku dk uke	fpfdRlk egkfo|ky; ,oa vLirky dk uke tgk¡ ij efs Mdy cksMZ xfBr gSA
16	lnj gkWLihVy] Hkkxyiqj	tokgj yky usg: esfMdy dkWyst] Hkkxyiqj
17	lnj gkWLihVy] ukyUnk	Hkxoku egkohj bULVhP;Vw vkWQ esfMdy lkbZUl] ikokiqjh ¼ukyUnk½
18	lnj gkWLihVy] teqbZ	tokgj yky usg: esfMdy dkWyst] Hkkxyiqj

^3d- fpfdRlkcksMZ dh 'kfä;kavkSj —R; & /kkjk 3 ds ç;kstuksa ds fy,]&

¼i½ mä /kkjk dh mi/kkjk ¼2[k½ ds v/khu] dsoy lE;d fopkj djus ds i'pkr~

vkSj ;g lqfuf'pr djus ds i'pkr fd xHkZ dh ml voLFkk esa L=h ds fy,

çfØ;k lqjf{kr gksxh rFkk D;k űूणीय fo—fr dk blds thou ds lkFk vlaxr

gksus dk lkjoku tksf[ke gS ;k ;fn f'k'kq mRiUu gksrk gS rks og ,slh 'kkjhfjd

;k ekufld vlkekU;rkvksa ls ihfM+r gks ldrk gS ftl ls og xaHkhj :i ls

v{ke gks] pkSchl lIrkg dh xHkkZof/k ds vkx s xHkZ lekiu vuqKkr djuk ;k

vLohdkj djuk;

¼ii½ cksMZ ea s vU; fo"ks'kKksa ls lg;ksx ysuk rFkk xHkZ ds lekiu dk fofu'p; djus

ds fy,] ;fn visf{kr gks] vfrfjä vUos"k.kksa ds fy, dguk;

¼i½ L=h vkSj mldh fjiksVksaZ dk ijh{k.k djuk] tks /kkjk 3 dh mi/kkjk ¼2[k½ ds

v/khuxHkZ ds fpfdRlh; lekiu ds fy, igqaps;

¼ii½ /kkjk 3 dh mi/kkjk ¼2[k½ ds v/khuxHkZ ds fpfdRlh; lekiu ds fy, vkosnu

çkfIr ds rhu fnuksa ds Hkhrj xHkZ ds lekiu ;k vlekiu ds vkosnu dks

vLoh—r djus ds laca/k esa ç#i ?k esa fpfdRlk cksMZ dh jk; çnku djuk;

¼iii½ ;g lqfuf'pr djuk fd lekiu çfØ;k dh tc fpfdRlk cksMZ }kjk lykg nh

tk,] rks og /kkjk 3 dh mi/kkjk ¼2[k½ ds v/khu xHkZ ds fpfdRlh; lekiu ds

fy, vkosnu dh rkjh[k ls ikap fnuksa ds Hkhrj leqfpr ijke'kZ ds lkFk lHkh

lqj{kk iwokZo/kkfu;ksa ds lkFk dh tk,A

मेिडकल टिमŊनेशन ऑफ ŮेưŐसी (संशोधन) अिधिनयम, 2021 के Ůावधानो ंके अनुŝप, राǛ सरकार ने कानून

के शासना देश केअनुसार एमटीपी के Ůलेखन के िलए अȨतन Ůाŝपो,ं यानी फॉमŊ- I, फॉमŊ- II और फॉमŊ- III

(Ůितिलिप संलư) को अिधसूिचत िकया है।

यह अिधसूचना िबहार राजपũ मŐ इसके Ůकाशन की ितिथ से Ůभावी होगी और अगले आदशे तक वैध रहगेी

izLrko ij l{ke izkf/kdkj dk vuqeksnu izkIr gSA

vkns'k ls]

आनÛ द Ĥकाश,

ͪवशषे काय [ पदाͬधकारȣ ।

27

6 ǐबहार गजट (असाधारण) 3 जनवरȣ 2024

28

ǐबहार गजट (असाधारण) 3 जनवरȣ 2024 7

29

8 ǐबहार गजट (असाधारण) 3 जनवरȣ 2024

30

ǐबहार गजट (असाधारण) 3 जनवरȣ 2024 9 Health De partment

————

Notification

The 29^thDecember 2023

No.. 12/F.-Misc-08-93/2023-1791(2)—In exercise of the power conferred by Section 3(2C) of the Medical Termination of Pregnancy (Amendment) Act 2021 issued by the Ministry of Law and Justice , Government of India in the Gazette of India on the 25^th March 2021, every State Government or Union Territory , as the case may be , shall , by notification in the Official Gazette, constitute a Board to be called a Medical Board for the purposes of this Act to exercise such powers and functions as may be prescribed by rules made under this Act. Accordingly, in supersession of all previous notification and orders so far it relates to the subject in this regard,the Governor is hereby pleased to nominate the following persons as member of the Medical Board for the purpose of Medical Termination of Pregnancy Act.

Sl Sl Name of Medical Board Member , Designation & Institution

No No Specialization

1 Jawahar Lal Nehru 1 Dr. Uday Narayan Singh, Superintendent Medical College, 2 Dr. Sachin Kumar Singh, HOD, Radiologist Bhagalpur 3 Dr. Anupama Sinha, HOD, Obstetrics & Gynaecology

4 Dr. Rajiv Ranjan, Senior Resident, Paediatrician

2 Darbhanga Medical 1 Dr. Alka Jha, Superintendent College & Hospital, 2 Dr. Isfaan Ahmad, Assistant Professor, Radiologist Darbhanga 3 Dr. Pooja Seth, Assistant Professor, Obstetrics & Gynaecology

4 Dr. Amit Kumar, Assistant Professor, Paediatrician

3 Anugrah Narayan 1 Dr. Prof. Shree Prakash Singh, Superintendent Magadh Medical 2 Dr. Dhananjay Kumar, HOD, Radiologist College, Gaya 3 Dr. Lata Shukla, HOD, Obstetrics & Gynaecology

4 Dr. B. B. Singh, HOD, Paediatrician

4 Sri Krishna Medical 1 Dr. Deepak Kumar, Superintendent College, Muzaffarpur 2 Dr. Rohit Kumar, Senior Resident, Radiologist

3 Dr. Preeti Singh, Assistant Professor, Obstetrics & Gynaecology

4 Dr. J. P. Mandal , Assistant Professor, Paediatrician

5 Bhagwan Mahavir 1 Dr. Arun Kumar Singh, Superintendent Institute of Medical 2 Dr. Niru Singh Janeshwar, Senior Resident, Sciences, Pavapuri Radiologist

(Nalanda) 3 Dr. Nita Sharma, Senior Medical officer, Obstetrics & Gynaecology

4 Dr. Dhiraj Kumar, Assistant Professor, Paediatrician

6 Sadar Hospital 1 Dr. Rajesh Ranjan Chaudhary, Deputy Superintendent (Guru Gobind Singh

Hospital ), Patna 2 Dr. Kiran Kumari, Medical Officer, Radiologist

3 Dr. Mehar Afshan Mehndi, Senior Medical Officer, Obstetrics & Gynaecology

4 Dr. Uma Shankar Singh, Senior Medical Officer, Paediatrician

31

10 ǐबहार गजट (असाधारण) 3 जनवरȣ 2024 Sl Sl Name of Medical Board Member , Designation & Institution No No Specialization

7 Patna Medical College 1 Dr. A K Jha, Deputy Superintendent Hospital, Patna 2 Dr. Vijay Kumar, Professor, Radiologist

3 Dr. Geeta Sinha, HOD, Obstetrics & Gynaecology

4 Dr. Bhupendra Narayan, HOD, Paediatrician

8 Nalanda Medical 1 Dr. Nutan Narayan, Assistant Professor, Obstetrics & College Hospital, Patna Gynaecology

2 Dr. Vinay Kumar, Assistant Professor, Paediatrician

3 Dr. Pranav Kumar, Assistant Professor, Radiologist

4 Dr. Ritu Kumari, Medical Officer, Obstetrics & Gynaecology

9 Govt Medical College 1 Dr. Varun Kumar Thakur, Superintendent &Hospital , Purnea 2 Dr. Jan Mehta, Senior Resident, Radiologist

3 Dr. Richa Jha, Assistant Professor, Obstetrics & Gynaecology

4 Dr. Prem Prakash, Assistant Professor, Paediatrician

10 Government Medical 1 Dr. Rajesh Kumar, Deputy Superintendent / College and Hospital, Superintendent

Bettiah 2 Dr. Priyank Barnwal, Senior Resident, Radiologist

3 Assistant Professor, Obstetrics & Gynaecology

4 Dr. Kumar Saurabh, Assistant Professor, Paediatrician

11 Sadar Hospital, Saran 1 Dr. Ratneshwar Prasad Singh, CDO

2 Dr. Anil Kumar Pandey, Senior Medical Officer , Radiologist

3 Dr. Akriti Prasad , Senior Medical Officer, Obstetrics & Gynaecology

4 Dr. Brajesh Kumar , Senior Medical Officer, Paediatrician

12 Sadar Hospital, 1 Dr. Ashok Kumar, Civil Surgeon Sheikhpura 2 Dr. Pawan Kumar, Senior Medical Officer , Radiologist

3 Dr. Sunita Kumari, CDO ,Obstetrics & Gynaecology

4 Dr. Sajid Hussain, District Immunization Officer

5 Dr. Satish Chandra Bose, Senior Medical Officer, Paediatrician

13 Sadar Hospital, 1 Dr. Shailendra Kr. Jha, Civil Surgeon Sheohar 2 Dr. Anjana Prasad , Medical Officer , Obstetrics & Gynaecology

3 Dr. Dilip Kumar, Senior Medical Officer, Paediatrician

4 Dr. Deepak Kumar, Senior Medical Officer, Radiologist

14 Sadar Hospital , Banka 1 Dr Lakshman Pandit, Deputy Superintendent

2 Dr. Shailendra Kumar, Medical Officer, Radiologist

3 Dr. Rashmi Sinha, Senior Medical Officer, Obstetrics & Gynaecology

4 Dr. Kumar Amish, Medical Officer, Paediatrician

32

ǐबहार गजट (असाधारण) 3 जनवरȣ 2024 11 Sl Sl Name of Medical Board Member , Designation & Institution No No Specialization

15 Sadar Hospital, 1 Dr. B. K. Sharma, Deputy Superintendent Begusarai 2 Dr. Punam Kumari , Medical Officer, Radiologist

3 Dr. Prachi, Senior Medical Officer, Obstetrics & Gynaecology

4 Dr. Pravin, Senior Medical Officer, Paediatrician

16 Sadar Hospital , 1 Dr. Anjana Kumari, Additional Chief Medical Officer Bhagalpur 2 Dr. Piyush Kumar, Senior Medical Officer , Radiologist

3 Dr. Rashmi Kumari, Senior Medical Officer, Obstetrics & Gynaecology

4 Dr. P. K. Yadav, Senior Medical Officer, Paediatrician

17 Sadar Hospital , 1 Dr. Kumkum, Deputy Superintendent Nalanda 2 Dr. Gitanjali, Senior Medical Officer, Radiologist

3 Dr. Anupama Kumari, Senior Medical Officer, Obstetrics & Gynaecology

4 Dr. Anjay Kumar, Senior Medical Officer, Paediatrician

5 Dr. Prasant Kumar, Medical Officer, Anaesthetist

18 Sadar Hospital, Jamui 1 Dr. Arvind, Additional Chief Medical Officer

2 Dr. Namrata Sinha, Senior Medical Officer, Radiologist

3 Dr. Shweta Singh, Consultant, Obstetrics & Gynaecology

4 Dr. Amit Ranjan, Medical Officer, Paediatrician It is to be mentioned that in districts where Medical Board formation is not possible in Sadar Hospital due to non-availability of either Gynaecologist ,Radiologistor Paediatrician , the institution is tagged with nearest Medical College & Hospital with existing Medical Board , as mentioned below for the purpose of Medical Termination of Pregnancy Act .

Sl No.	District / Institution	Reason for Non- formation of Medical Board	Medical College & Hospital with existing Medical Board to take up cases as per MTP Amendment Act & Rules 2021
1	Sadar Hospital, Araria	Radiologist	GMCH , Purnea
2	Sadar Hospital, Arwal	Radiologist	ANMCH , Gaya
3	Sadar Hospital, Aurangabad	Radiologist	ANMCH , Gaya
4	Sadar Hospital, Bhojpur	Radiologist	PMCH , Patna
5	Sadar Hospital, Buxar	Radiologist	PMCH , Patna
6	Sadar Hospital, East Champaran	Radiologist	GMCH , Bettiah
7	Sadar Hospital, Gaya	Radiologist	ANMCH , Gaya
8	Sadar Hospital, Gopalganj	Radiologist	GMCH , Bettiah

Medical Board to take up cases as per MTP

Amendment Act & Rules

2021

1 Sadar Hospital, Araria Radiologist GMCH , Purnea

2 Sadar Hospital, Arwal Radiologist ANMCH , Gaya Sadar Hospital,

3 Radiologist ANMCH , Gaya Aurangabad

4 Sadar Hospital, Bhojpur Radiologist PMCH , Patna

5 Sadar Hospital, Buxar Radiologist PMCH , Patna Sadar Hospital, East 6 Radiologist GMCH , Bettiah Champaran

7 Sadar Hospital, Gaya Radiologist ANMCH , Gaya Sadar Hospital,

8 Radiologist GMCH , Bettiah Gopalganj

33

12 ǐबहार गजट (असाधारण) 3 जनवरȣ 2024

Sl No.	District / Institution	Reaso n for Non- formation of Medical Board	Medical College & Hospital with existing Medical Board to take up cases as per MTP Amendment Act & Rules 2021
9	Sadar Hospital, Jehanabad	Radiologist	ANMCH , Gaya
10	Sadar Hospital, Kaimur	Radiologist	NMCH , Patna
11	Sadar Hospital, Katihar	Radiologist	GMCH, Purnea
12	Sadar Hospital, Khagaria	Radiologist	JLNMCH , Bhagalpur
13	Sadar Hospital, Kishanganj	Radiologist	GMCH, Purnea
14	Sadar Hospital, Lakhisarai	Radiologist	VIMS,Pawapuri ( Nalanda)
15	Sadar Hospital, Madhepura	Radiologist	GMCH , Purnea
16	Sadar Hospital, Madhubani	Radiologist	DMCH , Darbhanga
17	Sadar Hospital, Munger	Radiologist	JLNMCH , Bhagalpur
18	Sadar Hospital, Nawada	Radiologist	ANMCH , Gaya
19	Sadar Hospital, Rohtas	Radiologist	NMCH , Patna
20	Sadar Hospital, Saharsa	Radiologist	DMCH , Darbhanga
21	Sadar Hospital, Samastipur	Radiologist	DMCH , Darbhanga
22	Sadar Hospital, Sitamarhi	Radiologist	SKMCH, Muzaffarpur
23	Sadar Hospital, Siwan	Radiologist	SKMCH, Muzaffarpur
24	Sadar Hospital, Supaul	Obstetrics & Gynaecologist	DMCH , Darbhanga
25	Sadar Hospital, Vaishali	Radiologist	NMCH, Patna
26	Sadar Hospital, Muzaffarpur	Radiologist	SKMCH, Muzaffarpur

It is to be mentioned that if any vacancy occurs in the office of a member, it shall be

filled by making fresh appointment from existing faculty / Medical Officers by the Facility

In-Charge (Civil Surgeons /Suprintendent) of the respective facilities where the MTP

Medical boards are formed.

It is to be mentioned that in districts where Medical Board is already formed in Sadar

Hospital & Medical College, and the position of either Gynaecologist, Paediatrician or

Radiologist falls vacant due transfer/retirement /any other reason, along with there is a

considerable delay in fresh appointment to replace the vacant position or the fresh

appointment is not made at all for a long time. In such a situation, the Sadar Hospital or

Medical College is tagged with nearest Medical College with existing Medical Board, as

mentioned below for the purpose of Medical Termination of Pregnancy Act, as per below

mentioned details :

Sl No.	District / Name of Institution	Medical College with existing Medical Board to take up cases as per MTP Amendment Act & Rules 2021
1	Jawahar Lal Nehru Medical College, Bhagalpur	Govt Medical College & Hospital, Purnea

34

ǐबहार गजट (असाधारण) 3 जनवरȣ 2024 13

Sl No.	District / Name of Institution	Medical College with existing Medical Board to take up cases as per MTP Amendment Act & Rules 2021
2	Darbhanga Medical College & Hospital, Darbhanga	Sri Krishna Medical College, Muzaffarpur
3	Anugrah Narayan Magadh Medical College, Gaya	Patna Medical College Hospital, Patna
4	Sri Krishna Medical College, Muzaffarpur	Darbhanga Medical College & Hospital, Darbhanga
5	Bhagwan Mahavir Institute of Medical Sciences, Pavapuri (Nalanda)	Nalanda Medical College Hospital, Patna
6	Sadar Hospital (Guru Gobind Singh Hospital), Patna	Patna Medical College Hospital, Patna
7	Patna Medical College Hospital, Patna	Nalanda Medical College Hospital, Patna
8	Nalanda Medical College Hospital, Patna	Patna Medical College Hospital, Patna
9	Govt Medical College &Hospital, Purnea	Jawahar Lal Nehru Medical College, Bhagalpur
10	Government Medical College and Hospital, Bettiah	Sri Krishna Medical College, Muzaffarpur
11	Sadar Hospital, Saran	Nalanda Medical College Hospital, Patna
12	Sadar Hospital, Sheikhpura	Bhagwan Mahavir Institute of Medical Sciences, Pavapuri (Nalanda)
13	Sadar Hospital, Sheohar	Sri Krishna Medical College, Muzaffarpur
14	Sadar Hospital , Banka	Jawahar Lal Nehru Medical College, Bhagalpur
15	Sadar Hospital , Begusarai	Patna Medical College Hospital, Patna
16	Sadar Hospital , Bhagalpur	Jawahar Lal Nehru Medical College, Bhagalpur
17	Sadar Hospital , Nalanda	Bhagwan Mahavir Institute of Medical Sciences, Pavapuri (Nalanda)
18	Sadar Hospital, Jamui	Jawahar Lal Nehru Medical College, Bhagalpur

The Powers and Functions of the Medical Board as enshrined in Rule 3A of the Medical

Termination of Pregnancy (Amendment) Rules, 2021 are as follows:

Powers - [Under Rule 3A (a)]

(i) to allow or deny termination of pregnancy beyond twenty-four weeks of gestation period under sub-section(2B) of the said section only after due consideration and ensuring that the procedure would be safe for the woman at the gestation age and whether the foetal malformation has substantial risk of it bieng incompatible with life or if the child is born it may suffer from such physical or mental abnormalities to be seriously handicapped.

(ii) co-opt other specialists in the Board and ask for any additional investigations if required, for deciding on the termination of pregnancy

Functions - [Under Rule 3A (b)]

(i) to examine the woman and her reports, who may approach for medical termination of pregnancy under sub-section (2B) of section 3;

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