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) |