[2 OF 2025] [01st March 2025] An
Act further to amend the Gujarat Clinical Establishments (Registration and
Regulation) Act, 2021. It
is hereby enacted in the Seventy-sixth Year of the Republic of India as
follows: - (1)
This Act may be
called the Gujarat Clinical Establishments (Registration and Regulation)
(Amendment) Act, 2025. (2)
It shall come into
force on such date as the State Government may,by notification in the Official
Gazette, appoint. In
the Gujarat Clinical Establishments (Registration and Regulation) Act, 2021
(hereinafter referred to as "the principal Act"), in section 2, in
clause (f), the words "Yoga, Naturopathy," shall be deleted. In
the principal Act, in section 3, - (1)
in sub-section (2), - (i)
for clause (i), the
following clause shall be substituted, namely: - "(i) one
representative each of the Dental, Homoeopathy and Ayurveda related Council or
Board working in the State, nominated by the State Government;"; (ii)
the following
provisos shall be added, namely: - "Provided
that the nominated member of the State Council shall hold office for a term of
three years, but shall be eligible for re-nomination for maximum of one more
term of three years: Provided
further that the nominated member shall hold office as long as he holds the
appointment of the office by virtue of which he was nominated to the State
Council."; (2)
in sub-section (3),
the proviso to clause (e) shall be deleted. In
the principal Act, in section 5, in sub-section (1), - (i)
for clause (b), the
following clause shall be substituted, namely: - "(b) the Chief
District Medical Officer/ Medical Superintendent / Chief District Health
Officer/ Superintendent - Member Secretary;"; (ii)
for clause (h), the
following clause shall be substituted, namely: - "(h) three
representatives concerned with the Ayurveda, Dental and Homeopathy from the
district - nominated by the District Collector;"; and (iii)
the following proviso
shall be added, namely: - "Provided
that the nominated member of the District Registering Authority shall hold
office for a term of three years, but shall be eligible for re-nomination for
maximum of one more term of three years: Provided
further that the nominated member shall hold office as long as he holds the
appointment of the office by virtue of which he was nominated to the District
Registering Authority.". In
the principal Act, in section 9, for sub-section (4) the following sub-section
shall be substituted, namely: - "(4) If any
clinical establishment is in existence at the time of the commencement of this
Act, an application for its registration shall be made within three years from
the date of the commencement of this Act and a clinical establishment which
comes into existence after the commencement of this Act shall, subject to the
provisions of section 18, apply for the registration within a period of six
months from the date of its establishment or on or before 12th September, 2025,
whichever is later.". In
the principal Act, for section 18, the following section shall be substituted,
namely: - "18. Time-limit for provisional registration In
respect of the clinical establishment for which the standards have been
notified by the State Government, the provisional registration shall not be
granted or renewed beyond the period of two and half years from the date of
notification of the standards.". In
the principal Act, in section 31, - (i)
in sub-section (1),
for the existing proviso, the following proviso shall be substituted, namely: - "Provided
that the State Council may authorise a member of the Council for hearing of
appeals on its behalf against the orders of the Authority."; (ii)
after sub-section
(1), the following sub-section shall be inserted, namely: - "(1A) The State Council or the member authorised by
the Council to hear appeals may entertain an appeal preferred after the expiry
of the prescribed period if it is atisfied that the appellant was prevented by
sufficient cause from preferring the appeal in time.".The
Gujarat Clinical Establishments (Registration And Regulation) (Amendment) Act,
2025
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