| Contents |
| Title |
National Commission for Allied and Healthcare Professions Act, 2021 |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1. |
Short title and commencement |
| 2. |
Definitions |
| Chapter II |
National Commission for Allied and Healthcare Profession |
| 3. |
Constitution and composition of Commission |
| 4. |
Term of office and conditions of service of Members |
| 5. |
Resignation and removal of Members |
| 6. |
Cessation of membership and filling up of casual vacancy of Member |
| 7. |
Meetings of Commission |
| 8. |
Vacancies, etc., not to invalidate proceedings of Commission |
| 9. |
Officers and other employees of Commission |
| 10. |
Professional Councils |
| 11. |
Functions of Commission |
| 12. |
National Allied and Healthcare Advisory Council |
| 13. |
Central Allied and Healthcare Professionals' Register |
| 14. |
Privileges for enrolment on Central Register |
| 15. |
Rights of persons who are enrolled on Central Register |
| 16. |
Registration in Central Register |
| 17. |
Issue of certificate of registration |
| 18. |
Registration of additional qualifications |
| 19. |
Removal of name from Central Register |
| 20. |
Interim Commission |
| 21. |
Search-cum-Selection Committee |
| Chapter III |
State Allied and Healthcare Council |
| 22. |
Constitution and composition of State Council |
| 23. |
Terms and conditions of service of Member |
| 24. |
Resignation and removal of Member |
| 25. |
Cessation of membership and filling up of casual vacancy of Member |
| 26. |
Meetings of State Council |
| 27. |
Vacancies, etc., not to invalidate proceedings of State Council |
| 28. |
Officers and other employees of State Council |
| 29. |
Constitution and functions of Autonomous Boards |
| 30. |
Functions of State Council |
| 31. |
Constitution of Advisory Board |
| 32. |
State Allied and Healthcare Professionals' Register |
| 33. |
Registration in State Register |
| 34. |
Issue of duplicate certificates |
| 35. |
Renewal of name of Allied and Healthcare professionals in the State Register |
| 36. |
Removal of name of a person from State Register |
| 37. |
Restoration of name of a person in the State Register |
| 38. |
Recognition of persons offering services prior to commencement of Act |
| Chapter IV |
Recognition and Reciprocity |
| 39. |
Recognition of allied and healthcare institutions and reciprocity |
| Chapter V |
Estatblishment of New Allied and Healthcare Institution |
| 40. |
Permission for establishment of new allied and healthcare institutions, new courses of study, etc |
| 41. |
Power to require information from allied and healthcare institutions |
| 42. |
Recognition of allied and healthcare qualifications by State Council |
| 43. |
Withdrawal of recognition |
| 44. |
Failure to maintain minimum essential standards by allied and healthcare institutions |
| Chapter VI |
Finance, Accounts and Audit |
| 45. |
Grants by Central Government |
| 46. |
National Allied and Healthcare Fund |
| 47. |
Accounts and audit of Commission |
| 48. |
Annual report of Commission |
| 49. |
Returns and information |
| 50. |
Grants by State Government |
| 51. |
State Allied and Healthcare Council Fund |
| 52. |
Accounts and audit of State Council |
| 53. |
Annual report of State Council |
| 54. |
Authentication of orders, etc |
| 55. |
Practice by allied and healthcare professionals |
| Chapter VII |
Offences and Penalties |
| 56. |
Penalty for falsely claiming to be entered in Central Register and State Register |
| 57. |
Misuse of titles |
| 58. |
Failure to surrender certificate of registration |
| 59. |
Penalty for contravention of provisions of Act |
| 60. |
Cognizance of offences |
| Chapter VIII |
Miscellaneous |
| 61. |
Bar of jurisdiction |
| 62. |
Protection of action taken in good faith |
| 63. |
Direction by Central Government |
| 64. |
Act to have overriding effect |
| 65. |
Power of Central Government to make rules |
| 66. |
Power to make regulations |
| 67. |
Laying of rules and regulations |
| 68. |
Power of State Government to make rules |
| 69. |
Power to remove difficulties |
| 70. |
Power to amend Schedule |
| Schedule |
See Section 2(R) |
