ASSAM MEDICAL COUNCIL (AMENDMENT) ACT, 2014

ASSAM MEDICAL COUNCIL (AMENDMENT) ACT, 2014

Preamble - ASSAM MEDICAL COUNCIL (AMENDMENT) ACT, 2014

ASSAM MEDICAL COUNCIL (AMENDMENT) ACT, 2014

 [Act No. 3 of 2014]

[12th July, 2014]

PREAMBLE

An Act further to amend the Assam Medical Council Act, 1999.

Whereas it is expedient further to amend the Assam Medical Council Act, 1999 (Assam Act No. XXVI of 1999), hereinafter referred to as the principal Act, in the manner hereinafter appearing;

It is hereby enacted in the Sixty-fifth Year of the Republic of India as follows :-

Section 1 - Short title, extent and commencement

(1)     This Act may be called the Assam Medical Council (Amendment) Act, 2014.

(2)     It shall have the like extent as the principal Act.

(3)     It shall come into force at once.

Section 2 - Amendment of Section 3

In the principal Act, in section 3,-

(i)       in sub-section (1),-

(a)      in clause- (a), in the second line, the word '"three" shall be deleted,

(b)      in clause (b), for the words "concerned University of that College", the words "SrimantaSankardeva University of Health Sciences" shall be substituted.

(c)      for clause (d), the following shall be substituted, namely:-

"(d) ?three members who are Registered Medical Practitioners with the Council are to be nominated by the State Branch of the Indian Medical Association and out of them one member shall be woman."

(ii)      sub-section (2) and (3) shall be deleted and the existing sub-sections (4), (5) and (6) shall be re-numbered respectively as sub-sections (2), (3) and (4).

(iii)     in sub-section (4) as re-numbered under sub-clause (ii) above, after the word "Council" appearing at the end, the words "subject to maintaining a quorum of 2/3rd members in the meeting" shall be inserted.

Section 3 - Amendment of section 5

In the principal Act, in section 5, the words and punctuation marks "or elect, as the case may be," shall be deleted.

Section 4 - Amendment of section 7

In the principal Act, in section 7, the words "elected or" shall be deleted.

Section 5 - Amendment of section 8

In the principal Act, in section 8,-

(i)       in sub-section (2), the words "or election" shall be deleted.

(ii)      in sub-section (3), the words "or re-election" shall be deleted.

Section 6 - Amendment of section 9

In the principal Act, in section 9, in sub-section (1), for the words "An elected or nominated", the word "A" shall be substituted.

Section 7 - Amendment of section 10

In the principal Act, in section 10,-

(i)       in sub-section (1), for the words and punctuation marks "or election, as the case may be," shall be deleted.

(ii)      in sub-section (2), the words "or elected" shall be deleted.

Section 8 - Amendment of section 11

In the principal Act, in section 11, in sub-section (2), in between the words "absence" and "any" appearing in the first line, the words "Vice President and in absence of both" shall be inserted.

Section 9 - Amendment of section 13

In the principal Act, in section 13, in sub-section (1), for the word "Treasury" appearing at the end, the word "Treasurer" shall be substituted.

Section 10 - Insertion of new sections 32A, 32B, 32C and 32D

In the principal Act, after section 32, the following new sections 32A, 32B, 32C and 32D shall be inserted, namely :-

32A. "Temporary Registration/permission to foreign Doctors

In case, a non-Indian doctor/medical practitioner with foreign medical degree, intends to participate in any training programme or conference or any such other programmes to offer health care service including consultation and surgery to patient, such doctor shall have to apply in writing to the Council with payment of such fees as may be prescribed and revised by the Council from time to time and, the Council, through an expert committee to be constituted by its President, upon scrutiny of the credentials of the applicant, and on being satisfied about the same, shall issue a temporary registration certificate allowing him/her to participate in such programme for a specified period.

32B. Renewal of Registration

Every registered medical practitioner under the Council shall have to renew his Registration at every 5 (five) years interval with his updated academic and professional credentials and such renewal shall be granted upon payment of such renewal fees as may be prescribed and revised by the Council from time to time.

32C. Grant of Academic Credit Point

The Council shall award academic credit point to registered medical practitioners for scientific Continuous Medical, Education (CME)/Conference as per guidelines framed by the Medical Council of India from time to time.

32D. Ethical Committee

Ethical Committee shall be Constituted by three (3) Members of the Council and they shall be elected by the members of the Council and this Ethical Committee shall function as per guidelines laid down by the Medical Council of India from time to time. If any doctor is found guilty of violation of ethics by the Ethical Committee, his/her Registration may be withdrawn for a period of time as may be decided by the Ethical Committee."