The Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Prevention and Control) Act, 2017

[Act No. 16 of 2017]

[20th April, 2017.]

Contents
Title	The Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Prevention and Control) Act, 2017
Sections	Particulars
1.	Short title, extent and commencement
2.	Definitions
3.	Prohibition of discrimination
4.	Prohibition of certain acts
5.	Informed consent for undertaking HIV test or treatment
6.	Informed consent not required for conducting HIV tests in certain cases
7.	Guidelines for testing centres, etc
8.	Disclosure of HIV status
9.	Disclosure of HIV-positive status to partner of HIV-positive person
10.	Duty to prevent transmission of HIV
11.	Confidentiality of data
12.	HIV and AIDS policy for establishments
13.	Central Government and State Government to take measures
14.	Anti-retroviral Therapy and Opportunistic Infection Management by Central Government and State Government
15.	Welfare measures by Central Government and State Government
16.	Protection of property of children affected by HIV or AIDS
17.	Promotion of HIV and AIDS related information, education and communication programmers
18.	Women and children infected with HIV or AIDS
19.	Obligation of establishments to provide safe working environment
20.	General responsibility of establishments
21.	Grievance redressal mechanism
22.	Strategies for reduction of risk
23.	Appointment of Ombudsman
24.	Powers of Ombudsman
25.	Procedure of complaint
26.	Orders of Ombudsman
27.	Authorities to assist Ombudsman
28.	Report to State Government
29.	Right of residence
30.	HIV-related information, education and communication before marriage
31.	Persons in care or custody of State
32.	Recognition of guardianship of older sibling
33.	Living wills for guardianship and testamentary guardianship
34.	Suppression of identity
35.	Maintenance applications
36.	Sentencing
37.	Penalty for contravention
38.	Penalty for failure to comply with orders of Ombudsman
39.	Penalty for breach of confidentiality in legal proceeding
40.	Prohibition of victimisation
41.	Court to try offences
42.	Offences to be cognizable and bailable
43.	Act to have overriding effect
44.	Protection of action taken in good faith
45.	Delegation of powers
46.	Guidelines
47.	Power of Central Government to make rules
48.	Laying of rules before both Houses of Parliament
49.	Power of State Government to make rules and laying thereof
50.	Power to remove difficulties
Show Related Subordinates	Enforcement of Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Prevention and Control) Act, 2017
Show Related Subordinates	The Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome(Prevention and Control) Rules, 2017