KARNATAKA
PRIVATE MEDICAL ESTABLISHMENTS (AMENDMENT) ACT, 2010
Preamble - THE KARNATAKA PRIVATE MEDICAL ESTABLISHMENTS (AMENDMENT) ACT,
2010
THE KARNATAKA PRIVATE MEDICAL ESTABLISHMENTS
(AMENDMENT) ACT, 2010
[Act No. 33 of 2010]
[27th July, 2010]
PREAMBLE
An Act
further to amend the Karnataka Private Medical Establishments Act, 2007.
Whereas
it is expedient further to amend the Karnataka Private Medical Establishments
Act, 2007 (Karnataka Act 21 of 2007) for the purposes hereinafter appearing;
Be it
enacted by the Karnataka State Legislature in the sixty-first year of the
Republic of India, as follows:-
Section 1 - Short title and commencement
(1)
This Act may be called the Karnataka Private
Medical Establishments (Amendment) Act, 2010.
(2)
It shall come into force at once.
Section 2 - Amendment of section 2
In the
Karnataka Private Medical Establishments Act, 2007 (Karnataka Act 21 of 2007)
(hereinafter referred to as the principal Act), in section 2, in clause (l),
after the word and a comma ?Yoga,? the words and a comma ?Integrated medicine,?
shall be inserted.
Section 3 - Amendment of section 3
In the
principal Act, in section 3, in the proviso, for the words ?within ninety days
from the appointed day?, the words ?within three months from the date of the
commencement of the Karnataka Private Medical Establishments (Amendment) Act,
2010? shall be substituted.
Section 4 - Amendment of section 4
In the
principal Act, in section 4,-
(i)
in clause (b), for the word ?Member?, the
words ?Member Secretary? shall be substituted;
(ii)
after clause (c), the following shall be
inserted, namely:-
?(d) ?District
AYUSH officer ---- Member
(e) ??President/Secretary,
the AYUSH Federation of India of the concerned district ---- Member ?