Haryana act 013 of 2005 : The Haryana Health Care Worker Act 2004

LatestLaws.com LatestLaws.com

I

HARYANA GOVT. G". (EXTIOCT. 24. 2005 215 (KRTK. 2. 1927 SAL

PAllT I IlhRYiiNA (;GVERPiAl&NT

LEGISLATIVE DEPARTMENT

Notification

Tl ls 24ih Oclubcl. 200.5 No. Leg. i712005.-Tile luIlo\uing Act^tltr.Lepislalure :,i the State o i Haryana received the assent o f the Governor o f Haryana on the I9111 Aupusi. "105, ;inrl IS Ilcrehy puhlislled lor [rencrn! inforrn;~ttl>n -

HARYANA ACT NO. 13 OF 2005

. S ' r T r I T A ,>,? h ., ,. x . i A .~,NIAL :ICAL:'I 1 CI'J'Z \\'CK!'X::S hC7'. 2C32

AN

to rcgrrlorc rlie e ~ r r o l ~ ~ ~ e , u qf HL'~I(I/I Cure Workers tv110 pr01:ide IIIC~I. services 10 old, i~~$ i r~ i~ , disabled, rr~capacirored ntld rleedy persotls erc.

- :,,: .. !: <; :ic; !>; :;:<;: .c:; !:,::.:2!c <:c:!!.: s::::.~. ! .f::7.[\!:::.!:! ::hc Fjc<{.sz;! Yr~i r el the Kcpub!lc crf8!!!rlio I!: !c.!!o\u.: :-

1, (1) '?!:is A-! !:!:::. ks c;!!!ed !!:c !.!-:.y~l!r~ .U.c.!!!! Czrc Workers sllorl I l l lc. :?cl, 2004 i.xlc!il and

P

1:

.,. ,,,,,, L,,.L,,,L<,, I.!

( 2 ) I1 cxl~:~,lc (71 ' l ! ~ Sl::!c 111' !.I:!ry:,r~:i. '1 R

(3) I t sllitll cucnc into forccon such date as tile Governrnr.nt la;!). Ihy notili- n, :~ppnint, I. . .

I . , ia^j"6ua1.J" maasls ll:c Evarri cbtabliailed and cc>r~aliiuicd urldc$ nrction 3 of this Act ;

(b) "Director" includes the Director o f ~iiyurveda, Haryana and includcs the Deputy Director o f Ayurveda. I laryanx, the Assistant Director o r Ayurveda, Haryona and such other officer I as llle Government may appoint for exercising all or any of the fullctions u^flheDirector ut~dcr this Ac^{l ;} I (c) ' 'Govcmnlc~lt" mcilns the Ciovcrnmcnl o^fthe Statc of llnryana.

(J) "Heill111 Care Wol kcr" ltleal~s a pcrsurl w i ~ u i)~vvides l ~ i s cl-vicca to old, infirm, disabled, incapacitalcd and ncedy pe:sons etc. ;

I

. . (e) -"mcmher" means a nletnber o f the Doard :\lid il!cli~(les tlie Chairman ;

1

216 HAI 2005

(KR'I'K. 2. 1927 !;AKA)

(1) "prescribed" means prescrihcd by rules in;+dc u11Jer lllis Acl ; (1:) "Ilcgislcl" cr,cans lhe llegisier oⁱileallli Corc Worhcrs wliase I L ~ ~ S arc cr,!etcd i n tlic l

11,) "Rcpistrar" Incans thc i

3. ( I j Tlrcrc sllaII hc cslahlishcd an,l ~~;nsliliilcd for llhc plirposc nfcnrry-j in2 out the provisions of this Act a Board tc, hj; known as the Board of Haryana' Health Care Workers consisting of a Chairtn:~~ and scven other members residinp, 1 in rhc Statc of 1~Iaryan.1. All rhc membersol thc Boihrd including the Dircutor shaI:"

he appointed l?y the Gnvernmcrl^{nn FIIC~}terms itnd conditinn~ as it may (lccrn fil.1 !

(2) Thc Chairman and :hc members o^fthe Bnard shall hold office] d u r i n ~ the pleasure of the Governmenr.^I I (3: 'She Lion:< shall be a bod! co:por-.rr wl!!? Lhs name aforcraid, l!av.i

I n s perpetual successi n common seal with powcr. subicul lo rne provis~onr~ u l chis Acr, tu hold and dispose o t properly, nlld lo conlrac~. iiild Inay by lllc ~ 3 1 d j nocnr sue ;and be sued.

4. If :> vnrnncy n r m r s in thc i,rlicr r,l a lncinbcr uT tire Rl>ard lllroughi death, resignation, removal or disability of such member or otherwise, the vocancgi

slicll bc :tiled i i i chc icannci ;rs may LE p;i.:;c;.iS.;d. 1 5. .Ally rilcll1l)er uT the !.3o:lr(l may a1 any tirnc rcsign his ofricc by leltell ~ ~ i d r ~ s s c ~ l I,] i^{iw Guve~~!~rm!~}:d ii!i; I esi,giali~~tt shaii tzke e:ec: Frorfi [!is 6 s : ~ t

. , . , .

j \i;:!ai lⁱ16 a^{~~npiiu ~sy} ti.

I

(2) who is a minor "1.5" undjscharged insolvent ; or I ( c ) who lhas been senrcncrd by a Criminal Court to imprisonment kl t such olle11c:e invtrlvilig m!>l ;.I lurp~rude as may be declarcd by tllif

I

s G ~ ~ , ~ ~ I I I I I U I I ~ .

I I:

I

7. No act donc. or procctdlng tahc;, under this Act by tile Board shall i.1

invalid ~ncrcly on thc ground.-- I L

I i (a) of any vacancy or dcfcct i^~ithc conbtitution of the Board; or

(b) of any dcfcct or irregularity in nomtnalion or a p p o i n r m e n t ~ h f ~ -- .-1. - ..,. n:.... ... .> .,~...* >*..³I,L,.>%,.l '\LL,,,b Y." LC.. "f; or I T

(c) of an)' defect or irrreularity i n such act or proceeding, n nfferling the merits o i lhe case.

i C

i il

2

s Act ;

1.s w110>:

or) 10 "1 of carry Haryana ,residing :tr,r shill ricrln 171. Id office nid, l?nv. -ovisiot~~ tile jald

Iilrnugh 'lacanc! FIAKYANA GOVT. GA2. (EXTRA.). OCT. 24. ?1Xl5 217 (KR'I'K. 2. 1927 SAKA) -

i. ! I ^ _ _ _ ) !>t.>.:,L.-

I?IISC?!II~ nent for d by tllc shall b~ j; or

:nr ol:

ig, nnl

8. The B o a ~ d shall niee; at such time and plzcc and every mcsting of thc Orlard shall be summoned i ? sltcll manner, as may be provided i l l the rules made undc~. this Act^:

L

Proridcd i h n t un~i l sucll rulcs :we rn;l by Icller addressed to each mcrnher.

9. (1) The Chairnian and in his absence a person elcelcd by tlie membcrs ul the Buard from sniongst the~nselves, shall presideat every meetlap of tnc Boaid.

(2) All qitcstions at a meetinp, of tlie Board shall he dccided by the vores of the majority of thc members present and votlng :

Provided that in cast of equality of votes, ihc Chairmati o r the pcrson picsiding, as the case may he shall, in addition to his vntc as c mcmber of the Board. have 2 second or casting vote.

(3) Four membcrs shali iorm a quorum at a niczting u i tile i3uarci :

Provided that if a rnceling is ad!our~ted lor want of quorum. -..-.-,,-. rh.,ll hn n r i . r v c q r % , ,?! !hc nrr! ! i ? ! : ~ ! j ~ " r : > l l r r l frlr ..~1 L(L.. '"... " ..-.. -- ""., D

transacting lhe s;lmc busi~tesa.

10. !l! Sjuhjec! !? r!!rh r^{mvl~ i3~} 1111: (iovcrnrlitII1 l^{t~i!~ i}r?kc in ^tiiihehail. - .. the 3oxd shall appoint a Registrv \vho sh:!l, receive such samy and allowances aiid, bc suhjcct to such conditiuns oC service as ::I:.? tic prescribed :

I'!.ovidc:? ;ha; utiiil a Rcdstrar is so appoin:ed, :.lipoia:iiicnt

. . . - -..... :.- I... ,I... ';..,.A ..,. ..", -< cnnirri. .r .i,.rli h r r,, hr . . . . , .... . . . .~ . . . ~ . , - Keyist~ar wllo shall be entitled to such salary and allowances

2nd s113!1 be subject tu such conditio:is u l service as niay bc

ic i~r~l l i i~icd by the Gi,vciniiiiiit.

(2) Thc Board may appoint sucli u~hcr crnployecs ns may bc necessary for cdrrying out tlie purposes 01' this Aet and such employees sh;lll, reccire such salary and allowances and. be subject to such conditiuns of service as may he prescribed.

(3) A11 employees of the Board including the I;:efistrar shall be deemed to be public servants within llle meaning uCsectiuii 21 ill 111c Iniiiat~ Pcnal Code. 1860 ( Act 45 of 1860).

11. ( I ) Stibjcct lu L I I ~ p ~ i ~ v i ~ i u ~ ~ ~ o f t h i s Act and therules made theieunder and subject to any general or special order of the Board, it shall be the duty of the Pegi~lrnr t,? rnnintaitl the R*nistcr and to act a the Secretary io t^hrEoard.

(2) The Rezister shall be in sucli form as mav e p~.rscribcd and shall cutltnin Lhc natnes, addresses and qualiiications of cverj. !Ieal:h Ca;c '>!orlter together with the dates on which qualifications were ;tcquir\;d. Proccduic o l

rncclings 01-

Board.

3

218 HhKY.4NA GOVT G U . (EXTRA.), OC1' 24, 2005 ( KRTK. 2. 1927 SAKA - -

( 3 ) .rhe ~ ~ ~ i ~ t ~ ~ ~ shall kecp the Rcgister cunect as far as possible. and nlav ~r~ l ln to tirnc rntPr t1,crcin :Iny inalc-i:ll nlrcr;~tion in thc address o^r I . : 111, t l lc 1 IC;,III, C J ~ C W~r l i c r . 'IIIc II~II~CS US the crtrollcd I l c i ~ l t l ~ C;i~c , \'\:clrLcrs who die or w!ltlsc nri l ics are d i ~ . ~ c t ~ . ~ i 10 Lx IBIIIUYC~ ~IUII I tile Rt-gi\tc~^,

under this Act shall be removed from (he Registcr

;

(4) A ;ieaiiii ĉ ;l,i: Willkc, s;io::, i;fl F"i"'""' ',:"i'i:l fees" ""iY hi

prcscvibcd, beentitlcd to havecntered in the Register any further degrees, dipbrnes j or ce~riticntes or orher qilaliticatiuns in Ayurvedic and Unarti Syslcms or uther ! r e ~ o ~ n i r e d medical degrees, diplomils @I certificates which he may obtain. ( 5 ) I h r the purposesot this sectiou, thc Registrar may writc by rcgistered ?

;,lly pf,r,,l:cd ]I,:;,:;:, c;*;c '.r:crk~r 2,: k c zdd:: .:;!~C!I is cn:cre5 in the :

I'tcpisler enquiring whcthcr he has ceased lo pr~,vide service or has cilallgcd hi5 1 residence nnd i f nn ;Inwcr i s received l o the $bid lcltcr within thrce months thc. j Regisirsr remove ihc r^lalll~ u;'ii,c haid Hali;i .C';iie :'oi:cr fiirm i^ki Rcgis:c;. !

13. (1) Every person posessing hon:iticlc. degree, diplom;~ or certificate i from any University. Board ur Institulio11 established by law in phnr~naey nr in :

1)e.tlih scienccs such as phys~othcrapy. nursing. )oboralory technician, voidya. j up-voidyn el?. and providine tl~eir services tu old, infirln, disablcd, incnpncitaled i and iii-idy pi~.sons ct i . i r i t:ic Stacc of :;ryzna sha!l, subject to the p:-ovisicns oT Illis Act and on r?:lyme.nl o f such fees as mav hs prescribed in this behalf. be i .. . ..,,,, ;itc2 i , . ;! " ,: ..., i . : , . , (.>: .,, -.,-: ,.; -,.. - - . ... , . ..I" .--,....-. ---,--. a: ..,:~.~~::v::: -- :!i~ ?C p i ~ ? r r i h ~ t i . j

(2') 7<0 "crsot~ s;~a;i LC c ~ ~ r u ; i ~ j U L I ~ C ~ I seciiot, ttc ;ia.+z his szzc cnrollcd in the Repister i f he i s n minoi . I

i

1 . f I Every Health Care V:nrkcr shall pct his cmolmcnt renewed alter :

I

cvcry live years wiiili lt u ~ i c inolltll u f thc cxpiry o f t l ~c p-riod i ~ l c ~ ~ r n l ~ l ~ c ~ > t <,I, I paylneril of sucll lecs as may be prescribcd.

( 2 ) I t t l ~c Ilcal!h C:trc M'orkrr i^aiisLU gt.1 i i ir eoluinlclu rrnewrri w i i i~ i t i i l l lc ]pel-lud pr~)vjdcd in sub-seclion (11, l i i s name shall, Illereafter stand remuved :

from tile Register : t ?'

I I

Provided that h ~ s ~ ~ o n l e rnny be re'.enrered i n the Repisrer by

.kc r<--: -....

. a IE.I.IYyr an paymen: o f such zdditisnz! f:z as m2y bs ! prescribed within two months after the expiry o f the perirlrl i provided for rcncwal. i

I

'4, Thl: 9c7ard nlay pro'liSit ?he ep:Fy in. -r order the removal ilc,m. the , I * U * I O L Y ~ , ui. L l n r #oultli UI'illlY 11~111II1 worker-- i

(2) who has heen sentenced by a Criminal Court to imprisonment 1 fbr sucll offence involving rnr~rs! turpitude as may be declared ; hy Lhe Gin,crn:ncnt: or

(5) whcm the Boarcl after proper c:nquiry either made by itself or by i a Comlnittec appointed for l l ic purpvse by the Board from out of ; its ~nelnhers, has found guilty uf riliscoilduct ar violating any of ; Ihe provisions uf this Act. i

fe. ~

4

I-IARYANA GOVT. GAZ. (EX'fRA.1, OCT. 24, 2005 219

( K W K . 2, 1927 S A K A )

-^--

15. ~ < , r tllc purposes o f ;my inquiry hcld onderclause (b ) ~ I s u b - s c c t i o ~ l ( I ) , , i sc~~~ i ,T~ , 1.1, 111c Iio;!rO C W :! CO,III,I~!IC~~ : ~ ~ ~ ~ ~ o i ~ ~ l ~ ~ . ~ l l,y IIIC I~ : I IL I sII;III l>c rIc<:111c:cl 10 he;! C o u r ~ w i t l ~ i l ~ t lc ~ ~ i c i ~ ~ ~ i l ~ g o l ' r l ~ c 111cliiu1 E v i d c ~ ~ c c A I. 1872 (Ac l I , > I ' 1872).

and sliail, so far as rnzy be, ib l low the procedore laid down i n the Corlm-. i l i Civil Procedurz, 1908 (Act^{V o}f 1908).

i6, ( I ) jlny pcrsurl ugg,ieucd lij; tk,e decision 2f :kc Rzgis'.;:: :z;:d!n:

,he cnrolment of any pcrs011 or any entry i n thc Rcgister may. on paymenl of such lee as may be prescribed. appeal lo thc Board.

(2 ) An uppml under sob:scction (1) shall be f i led wirhin sixty days. u f rhe passing a1 Lhc ordcr appealed against aftcr excluding thz time spenl in abtqining 81 vralry l k ~ ~ r ~ n i nrld rhall hc heibrrl :tncl ilt:<.ltle

I

(3) The Rnarrl niny. on i t own motion or ~ I I the application of any person, aiter dilc and proper enquiry and iiiicr e r i r ~ r d i ~ l ~ tile pti-soii i o f i i i ~ n i d a- nppcirtunity o r being Ileard, cancel or alter ally cntry ill l l ~ ~ I

17. There shall be paid to the members for :ittending meetings o f the Uoard such travelling and other allowances as may be prescribed.

18. The Registrar shall, at lzast once in every l i ve years on or before a dxte

. . . . . .

to kc fixcd hy l l ic Hciar:L, cz:;sc 10 Dr. pr!?!cc! znz !)?~l)!lsi!~d ;, I;,.,,,::,.; i^l,i names i ~ n d quoliiicaliuns o f ;dl I leall l l Cdrr. Workcis for rhc time bcing cnlcrcd i n , - . ,

,!I.: ,\z;,>,c:

19. Whoever wi l fu l ly and falsely and by deceitful means secures his c1lr~lirllr:nl n5 l'eallh Cart; ~VOI'KL.~. i l i s ~ ~ ~ ~ o l ~ ~ ~ ~ ~ , ~ jliil:l LC cancel(id hj. "Gi,:d

b y passing :t :;pcaki~q; u~rcler

2% NN~ !!pa!!h rare Wnrkcr sh:lll sell ;:a? medicine of lhc i\vurvedic system

. ,-,r 'Jnzni S y s l c ; ~ in J~..LI:.- ...IS - -.. -d -.., -., .r;-~.,~;,.n ..- ......... i! !his rcgar'l uro8lld a.mnl)nl lr, c:~ncc l la l id~~ or enrolment.

Allos,anccr

payable l o

rne~nbcts.

Publication ol'

,;.. . r ,7?.,,,. ...,. ", ....

Cillc V i i r i k c r

21. If at any rime i c appexs to ll!e Government that thc Board nas ncy l~c led ~,,I,ITo; fir to exercise, or has C X L . C ~ ~ C ( ! lor abused aoy piiwcr co~rcr red up011 i t under this :\cl "" \cmm?nl ur has neglected to perhrrn any duly imposed upon i t by [his Act, rhc Governmc11t may currir~lunicalr ll lz particulars of such ncglect, exczss or nbusr: to the Board; and if the Board ieils (1) remedy such neglect, eitcess or abuse within such time as ihiay be fixed by tile GU~~IIIIIICIIL ill t l ~ i s bchaif; thc Go:.crnl:lent m y , for !he purpose of remedying such neglect, excess or abuse. cause any o f ihc powers and

5

. . . . .. .-, 1.

1

~. j:.

.... . . 1

.- 220 IlARYANA G O W . GAZ. (EXTRP..I.. OCT. 24, 2005 (KRTK. '! 1927 S^kK.4)

; . , rst to ,)ijikc 23. (1) ~h~ ~~~~~~~~~t may, by notificetion in theofficial Gazetteand 1 I..!>. after previous publication, make rules to carry out the purposes o f this Act.

(2) ln pnrtic~[ar. and without prejudice to tllc g c l l c r ~ l i l ~ of lhe fortgoing power, such r u t ~ s may provide for all or any of the followin% matters, I namely:--

(a) the salary, allowances and oli~crconditio~ls of service of h^e Regish-ar and otheremployees of the Board appointed under section 10 : i .

I.

(b) the farm of Resister required to be maintained under

1

section l l ; i

i

(c) the amount of fees payubie under sub-section (4) of 1 acclion 11 ; i

(d) tlic manner in which appeals against the decision of the 1 Rcgisltar sliall be heard and decided by the Board uuder i section 16 and the fees chargeable for such appeals ; I

(e) the allowances payable to ~nernbcrs under section 17 :

T (0 the lime and place at which the Board shall hold its meeling

aoi: iiie i!ia!lucr ill wilici~ sus!! rncziilsg al#nil bc. sv~niuoisc.< \ under section 8;

!,

(g) any othcr lnlattcr which may ~^t: pros~ribed. I

(3) Every rule madc undor Illis section shall be laid as soon as may be i

after il is mndc before the House of the State Legislatore while it is in session for a \ total pcriod of ten days which may be compriscd in one session or in two or more^I successive sessions, and if before the expiry of the session in which it is so laid or the S E S S ~ O ~ immedi~tely fo!!~uti!?g, !he H o ~ s e grees in rnkcing modification in I the rule or the House agrees that t l ~ c rule should not be rnadc. the rules shall b i

thereafter have effect only insuch rnodifiedform orbeof no effect. as thecase may 1 bc. so huwever that any such modification or annulment shall be without prejudice ro thc vnlidiry of anything previoilsly done undcr that rule. ;

I'OIYCI. LO 24. If any difficulty arises in givingeffect to Ihc provisions oC this Act. the i relnovc

difficol~ics. Government may, by notification, make such provisions, or give such directions, 1 not being inconsistent with the provisions of this Act. as may appear tn i r to bc necessary or eupedien~ for tho rernocnl 06 i1.u dIrfi.ulay. R. S . MADAN, i Secretary to Government I-hryana. ,

b

Legislative Department.

40002-L.R.-~H.GP., Chd \ i

6