The Kerala Clinical Establishments (Registration And Regulation) Amendment Act, 2024

[31 OF 2024]

[18th November 2024]

PREAMBLE

An Act further to amend the Kerala Clinical Establishments (Registration and Regulation) Act, 2018.

WHEREAS, it is expedient further to amend the Kerala Clinical Establishments (Registration and Regulation) Act, 2018 (Act 2 of 2018) for the purposes hereinafter appearing;

BE it enacted in the Seventy-fifth Year of the Republic of India as follows:-

Section 1. Short title and commencement.

(1)     This Act may be called the Kerala Clinical Establishments (Registration and Regulation) Amendment Act, 2024.

(2)     It shall come into force at once.

Section 2. Amendment of section 2.

For clause (k) of section 2 of the Kerala Clinical Establishments (Registration and Regulation) Act, 2018 (Act 2 of 2018) (hereinafter referred to as the principal Act), the following clause shall be substituted, namely:-

"(k) "register" means the State register containing details of the registered clinical establishments, maintained and published by the Council under sub-section (1) of section 12 of the Act;".

Section 3. Amendment of section 3.

In clause (h) of sub-section (2) of section 3 of the principal Act, for the words, symbols, figures and bracket "Travancore-Cochin Medical Practitioners Act, 1953 (IX of 1953)", the words, symbol, figures and bracket "Kerala State Medical Practitioners Act, 2021 (Act 36 of 2021)" shall be substituted.

Section 4. Amendment of section 14.

In sub-section (1) of section 14 of the principal Act, for clauses (d) and (e), the following clauses shall be substituted, namely:-

"(d) District Medical Officer of the Indian Systems of Medicine, ex-officio;

(e) District Medical Officer of Homoeopathic System of Medicine, ex-officio;

(ea) a Dental Surgeon nominated by the Government;".

Section 5. Amendment of section 15.

In section 15 of the principal Act, for clause (e), the following clause shall be substituted, namely:-

"(e) undertake to comply with the guidelines issued by the Government from time to time specifying the standard of safety, infection control and method of treatments;".

Section 6. Amendment of section 20.

In section 20 of the principal Act, for the word "three", the word "five" shall be substituted.

Section 7. Amendment of section 48.

In section 48 of the principal Act, in the marginal heading and in sub-section (1), for the words "the Council and the Authority", the words and symbol "the Council, the Executive Committee and the Authority" and in sub-section (3), for the words "the Council or Authority" in both the places where they occur, the words "the Council or the Executive Committee or the Authority" shall respectively be substituted.

Section 8. Amendment of section 49.

In section 49 of the principal Act, for the words "the Council or Authority" in both the places where they occur, the words "the Council or the Executive Committee or the Authority" shall be substituted.