The Rajasthan Vaccination Rules, 1958

Published vide Notification No. F. 1 (1)(10) MPH/57/A/ACT, dated 27-2-1959, Published in Rajasthan Gazette, Part 4-C, Extraordinary, dated 14-7-1960, page 93

RJ380

In exercise of the powers conferred by section 17 of the Rajasthan Vaccination Act, 1957 (Rajasthan Act No. 17 of 1957), the State Government hereby makes the following rules namely:-

Short title, extent and commencement.- (1) These rules may be called the Rajasthan Vaccination Rules, 1958.

(2) They extend to the whole of the State of Rajasthan.

(3) These rules shall come into force on the date of their publication in the Official Gazette.

Definitions.- In these rules:-

(1) "Act" means the Rajasthan Vaccination Act, 1957.

(2) "Appendix" means an Appendix to these rules.

(3) "Form" means a form given in Appendix 'C' to these rules.

Vaccination circle.- The State of Rajasthan, for the purpose of vaccination, shall be so divided into circles that each Tehsil will have at least one vaccinator. Each circle will at least be allotted to one vaccinator for the purpose of performing the vaccination operations. The arrangements of the vaccination circles will be as per appendix-A.
Vaccination season.- The vaccination season will start from 1st October to 30th April of the Subsequent year. The vaccinations can be done at all times and at every place if threatened with the out-break of small-pox.
Public Vaccination Stations.- (1) At each district head- quarter, tehsil, town or the head-quarter of vaccinator in his circle, the offices of DMHO District Health Officer or Assistant Health Officer and Vaccinators' residence shall be utilised as Public Vaccination Stations.

(2) In villages, offices of the Gram Panchayats or places of Patwari Sar Panch, Panch, Village Hatai or Chopal or the halting place of a vaccinator shall be the public vaccination stations.

(3) In municipal areas, the Municipal Boards will provide a vaccination centre at a convenient and prominent place including the office of the Municipal Board.

(4) Premises of hospitals and dispensaries in large cities may also be utilized as public vaccination stations.

Distinguishing mark at Public Vaccination Stations.- A conspicuous signboard will be put up at each public vaccination station stating therein the name of vaccination station and the hours of work, which should be as under:-

Summer	Morning 7.30 a.m. to 11.30 a.m.
	Evening 5.00 p.m. to 7.00 p.m.
Winter	Morning 8.00 a.m. to 11.00 a.m.
	Evening 4.00 p.m. to 5.30 p.m.

Qualification of vaccinators.- (1) Any person to be appointed as vaccinator shall have the minimum basic qualification of 8th Class passed and shall have undergone a training in vaccination work for atleast 3 months under a Superintendent of Vaccination or Assistant Director of Health Services who shall certify that the candidate has undergone the requisite training of a vaccinator and is competent to perform the operations of vaccinations.

(2) Qualified Sanitary or Health Inspectors, Assistant Health Officers, District Health Officers, Health Officers of the Municipalities, District Medical & Health Officers, Principal Medical & Health Officers and Assistant Directors of Health Services, may act as vaccinators, as and when so required during the course of their routine duties or during emergencies or threatened epidemics.

(3) Licensed Vaccinators-The Director of Medical & Health Services, may by granting written licence, authorise private vaccinators to perform vaccination in any vaccination circle during epidemics and may suspend or cancel any such licence.

Authority competent to appoint, suspend and dismiss Vaccinators.- The authority competent to appoint, suspend and dismiss vaccinators would be the one who has been delegated such powers under the classification, control and appeal rules of the Rajasthan Government.
Distinguishing mark or badge to be worn by the Vaccinator.- The vaccinator while on duty shall wear the specified badge, as is supplied form the Department.
Fees to be charged by a public vaccinator.- (1) No fees shall be charged by a vaccinator from the parent or guardian for the performance of vaccination or for the inspection of vaccination. A licensed vaccinator may charge a fee of Re. 1/- only both for vaccination and inspection.

(2) It shall however, be lawful for a vaccinator to accept a fee of Re. 1/- for vaccinating a child on request of the child's parent or guardian at the latter's residence at a time best suited to such parent and guardian. The fees includes the subsequent visit for inspection purposes.

(3) In case a vaccinator is required to perform vaccination operation to a child outside his circle, on request of the parent or guardian, he will be entitled for an enhanced fee of Rs. 2/- and the conveyance facilities on either ways or mileage charges as per Government rules, from the parent or guardian.

Duties of vaccinator.- A vaccinator shall perform all such duties that may be prescribed from time to time by the orders of the Director of Medical & Health Services, and shall abide by the all instructions that may be given to him by his higher authorities. The duties of the vaccinators so far prescribed are as per appendix B.
Facilities to be afforded for procuring vaccination of their children at their own houses.- (1) The vaccinators will tour in their circles from village to village as per their tour programme to be drawn in advance to offer vaccinations to the children in villages.

(2) They will also make house to house visits in their respective circles in divisional or district headquarters which should from a part of whole of their circle during off hours, from their duties at the public vaccination centres to afford vaccinations to children at their houses.

Grant and form of certificates.- (1) A vaccinator will grant certificates for successful vaccination for unfitness of vaccination or for unsusceptibility of the vaccination in the respective Forms H 12 and H 12A.

(2) Such certificate except for unsusceptibility may be issued collectively in Forms H 9 and H 20 for all children of the village which should be left with the village Headman.

(3) The form of notice required to be served on the parent or guardian under section 15 of the Act is as per Form H 13.

Nature of Lymph.- (1) The vaccinator will perform vaccinations with the lymph obtained from Government Vaccine Depot, Patwa Dangar, Nanital or form any other Government Vaccine Depot in the country if so approved by the Director of Medical & Health Services.

(2) It will be the duty of the vaccinator to compile and submit his lymph indents to the administrative unit officers for supply in such quantities weekly, in fortnightly so that he may be able to offer vaccinations to all unprotected children in his circle during the vaccination season.

(3) While compiling such indents, he will make provision of additional quantity of lymph for revaccinations which he should perform atleast 1½ times the number of estimated primary vaccinations in his circle. The administrative officers will clearly scrutinize the indents of the vaccinator and will make necessary additions or alternations in the indents to enable the vaccinators to perform the estimated number of vaccinations effectively including the revaccinations.

(4) The vaccinator will make adequate arrangements for the receipt of lymph through the Post Office or by other means as may be convenient, and would utilize it at his earliest opportunity so that the lymph may not suffer impotency and whereby be wasted. If lymph is wasted without any adequate reasons, half the cost of the wasted lymph will be recovered from the vaccinator.

(5) The lymph as far as possible will be kept in a cool place or in thermos if so required.

Preparation and keeping of Registers.- (1) The vaccinator will maintain a list of all the children born in his vaccination circle during the year. Such a list should be prepared either from the Birth Register maintained by the Register of Births and Death or by making personal enquiries in the villages.

(2) In addition he will prepare a list of such other children who are unprotected in his circle for offering them timely protection by vaccinations,

(3) He will maintain record of all the children vaccinated in the prescribed registers-primary vaccination in the prescribed register as per Form H6 and re-vaccinations in Form H21.

(4) He will also maintain a list of children found unfit for vaccinations and whereof the vaccination operation is postponed only to be performed as a later date as soon as the children are found fit for such an operation in Form H9.

(5) Likewise he will maintain the lists of all children who were vaccinated unsuccessfully and are required to be vaccinated again as soon as possible.

(6) If a child has exhibited unsuccessful results even after three vaccination operations, the vaccinator should submit a report to the Superintendent of Vaccination having jurisdiction over his circle, who shall deliver to the parent or guardian of such a child a certificate in his hand to the effect that the child shall not henceforth be required to be vaccinated.

(7) The vaccinator will prepare the weekly, fortnightly, monthly and yearly returns as per Forms H5, H7, H8 and will submit them to the respective administrative authorities in time as prescribed in the lists of their duties.

Ordinarily a vaccinator would not be granted any privilege leave during vaccination season unless it is so required under medical certificate.
A vaccinator if suffering from any infectious, contagious or loath some disease, shall be put off duty until he is certified by a registered medical practitioner to be cured, and will be granted leave as per leave rules.
Any misconduct on the part of vaccinator including illegal gratification or repeated wastage of lymph, without adequate reasons, will earn him severe disciplinary action.

Appendix A

(See rule 3)

Vaccination Circles

Ajmer Division

Ajmer District

Circle of Vaccinators	Number of villages	Population
1	2	3
Ajmer	34	26113
Harmara	49	29675
Nasirabad	58	28559
Ramsar	33	18346
Kekri	40	34905
Deoli	19	12702
Sarwar	33	26841
Bhinai	66	33855
Bijainagar	33	27420
Masuda	83	31478
Saradhana	29	21325
Pisangan	41	34565
Pushkar	26	25720
Beawar	98	35939
Jawaja	84	21835
Todgarh	42	12794
JAIPUR DISTRICT
Sambhar	101	40145
Naraina	99	33383
Phulera	110	55325
Phagi	101	39190
Mozamabad	107	25588
Sanganer	110	33060
Bassi	104	36255
Sanganer	108	31385
Chaksu	139	28828
Chaksu	138	33327
Chomu	92	62200
Amber	129	53099
Jamwa Rajngarh	123	40449
Jamwa Ramgarh	122	42000
Bairath	88	65076
Shahpura	88	56362
Kotputli	89	40880
Dausa	102	28596
Sikarai	111	55886
Lawn	103	37200
Lalsote	136	39253
Lalsote	119	57937
Baswa	115	60567
Bandikui	79	52686
ALWAR DISTRICT
Alwar City	Alwar City	57868
Alwar North	124	51300
Alwar South	91	49129
Ramgarh	128	43038
Rajgarh East	115	63838
Rajgarh West	124	41217
Thana Gazi	142	47045
Laxmangarh	147	55152
Kherli	125	63126
Tijara	101	35419
Kishangarh Bas	151	63025
Mandawar	108	54321
Kotkasim	142	41350
Behror	105	61216
Bansar	122	61216
Mandahu	100	52742
SIKAR DISTRICT
Sikar	6	44160
Sikar	85	49073
Lachmangarh	104	68643
Fatehpur	120	59833
Losal	62	44356
Danta Ramgarh	74	48870
Shri Madhopur	47	47460
Reengus	53	50895
Ajit Garh	50	51091
Nim-ka-Thana	85	71173
Khandela	101	60590
Jhunjhunu	101	78658
Nawalgarh	28	67196
Khetri	68	63958
Singhana	125	74828
Pilani	91	64162
Chirawa	71	58730
Mahandgarh	100	61198
Mukandgarh	74	50349
Udaipurwati	59	72583
KARAULI DISTRICT
Karauli City	1	19149
Karauli Tehsil	98	37305
Machgpur	76	24613
Mandrail	91	28671
Sapotra	100	49316
Hindaun City	85	60057
Hindaun Tehsil	90	57822
Mahwa	119	51233
Toda Bhim	105	61536
Gangapur	114	73532
Bamanbas	93	39737
Nodanti	83	44535
Malrana Doonger	77	31964
Bonli	97	44968
Sawai Madhopur	102	49558
Choth ka-Barwara	96	51174
TONK DISTRICT
Khandor	115	37341
Tonk City	1	27512
Sader	133	27512
Bagri	133	44391
Newai	165	50957
Aligarh	173	48323
Malpura	134	57619
Toda Raisingh	127	56406
Duni	125	46408
BHARATPUR DISTRICT
Bharatpur City	1	37321
Chiksana	100	33896
Kotwali	95	31526
Uchain	104	45631
Bayana	101	50736
Rupbas	78	34400
Weir	86	38538
Bhusawar	65	40000
Nadbai	97	33896
Kumher	92	46496
Deeg	108	47974
Kaman	84	44833
Pahari	117	35607
Nagar	90	52890
Sikri	100	3800
DHOLPUR DISTRICTS
Sardar Circle	55	31176
Gird Circle	115	49996
Bari Circle	108	57629
Basan Circle	116	43276
Shri Mutha Circle	274	51283
Sapan Circle	188	45448
Raja Khera Circle	147	14283
JODHPUR DISTRICT
Jodhpur City A.	1/3 of Jodhpur City	60299
Jodhpur B.	1/3 of Jodhpur City	60299
Jodhpur C.	1/3 of Jodhpur City	60299
Shergarh	70	56316
Jodhpur West	112	51201
Pipar City	88	26540
Phalodi	58	64771
Jodhpur East	129	480534
Bhopal Garh	74	41563
Lohawat	63	47697
Pokaran	84	60360
Jaisalmer	417	80975
Osian	88	48799
PALI DISTRICT
Nadol	110	57327
Bali	107	104401
Raipur	89	50351
Pali North	67	36697
Pali South	80	39000
Jaitaran	82	59583
Rani	92	74118
Sojat	116	67771
Kharchi	110	85100
JALORE DISTRICT
Jalore	96	79445
Siwana	89	62700
Pachpadra	105	44165
Ahore	97	68450
Sanchore East	73	27317
Sanchore North	75	23880
Jaswantpura	76	45485
Baitu	83	47125
Bhinmal	84	54971
Bagoda	87	60000
Sheo	74	32350
Banner	68	47425
Gurangar	81	39509
Sanchore South	88	23907
Ramsar	83	23325
Jasol	75	50525
Choutan	77	54375
NAGAUR DISTRICT
Jail	88	43892
Parbatsar	93	57975
Mundwa	87	50322
Nawa	77	46817
Degana	78	37856
Basni	88	51350
Nagaur	84	44452
Rian	71	44517
Ladnun	109	50304
Didwana	121	60500
Makrana	99	57256
Merta Road	108	36458
Merta City	96	36142
Kuchaman City	76	54825
SIROHI DISTRICT
Sirohi	77	66655
Abu Road	84	52405
Pindwara	95	62180
Sheoganj	82	58431
Anadara	102	63140
KOTAH DIVISION
Kotah	½ Kotah	40000
Kotah	½ Kotah	40000
Ladpura	140	42000
Kanwas	113	44000
Sangod	109	42000
Digod & Barod	157	50000
Antah	79	42000
Ramganj Mandi A Chechta	158	50000
Itawa & Mangrol	139	42000
Atru	131	46000
Chippabarod	180	44000
Kishanganj	149	36000
Shahbad	125	32000
Indergarh	168	43000
Baran	95	58000
Chabbra	198	40000
BUNDI DISTRICT
Bundi	135	34448
Talera	143	40104
Nainwas	165	55712
Hindoli	131	51484
K. Raipatan	165	71770
UDAIPUR DIVISION
(BHILEARA DISTRICT)
Bhilwara Proper	1	40000
Bhilwara Tehsil	132	69397
Mandal	165	77000
Badnore	108	23000
Shahpura	126	40037
Gulabpura	121	36299
Bijolayan	135	25399
Jaipur	182	73768
Asind	126	55975
Mandalgarh	190	31076
Kotri	141	60404
Gangapur	97	58364
Banera	137	50341
Raipur	140	48300
DUNGARPUR DISTRICT
Dungarpur 'A'	73	32959
Dungarpur 'B'	114	38988
Sagwara	138	63386
Galiakot	119	37087
Simlawara	115	40653
Bankoda	116	51850
Bichiwara	136	43142
UDAIPUR DISTRICT
Nathdwara	* c 190	61064
Khamnore		43559
Mavli	119	75584
Bhopalgarh	81	32703
Rajsamand	142	62586
Railmagra	94	48913
Kumbhalgarh & Charbhuja	160	59756
Amet	140	40418
Bhim	94	54561
Deogarh	132	37362
Jhadolia	170	22041
Kotra	248	44133
Gogunda	126	52432
Salumber	208	69767
Sarara	150	58256
Dharyamad	238	55632
Lasadia
Rakhebdeoji	195	66758
Kherwada
Girwa
Udaipur	204	188661
Vallabhnagar	268	93359
Bhinder	123	33685
Udaipur City
Udaipur City
Udaipur City	1	121000
CHITTORGARH DISTRICT
Paratabgarh	364	67910
Achner	168	35963
Nimbhera	122	44339
Badi-Sadri	262	75414
Choti-Sadri	134	38865
Chittorgarh	276	90568
Kapasin	180	83090
Begun	248	44478
Bhesorgarh	195	27375
Bhadesar	184	71805
BANSWARA DISTRICT
Kushalgarh	378	66137
Bagidora	277	70070
Garhi	167	65523
Ghantol	316	70143
Banswara	30	23322
Banswara	131	27738
Khandu	164	32379
BIKANER DIVISION
Bikaner Town Circle		29700
Bikaner Town Circle	1	29369
Bikaner Town Circle		29237
Bikaner Town Circle		29107
Bikaner Tehsil	150	79159
Nikha Tehsil	124	66147
Marga Tehsil	182	35005
Lonkaransar Tehsil	171	39726
GANGANAGAR DISTRICT
Shri Ganganagar	175	82858
Padampur	239	63629
Rai Singhnagar	276	57978
Shri Karanpur	169	70329
Anopgarh	121	29285
Suratgarh	141	53160
Nohar	151	94446
Hanumangarh	157	118133
Bhadra	105	65105
Ganganagar	1	50000
Ganganagar	For Hospital
CHURU DISTRICT
Ratangarh Town	8	30000
Ratangarh Rural	87	43850
Churu Town	1	40047
Churu Rural	98	65126
Rajgarh	211	87193
Taranagar	109	44834
Sardarshahar Town	6	30000
Sardarshahar Rural	164	41060
Sujangarh Town	6	30000
Sujangarh Rural	138	53834
Chapar	6	8742
Bidasar	3	10643
Dungargarh	91	51743

Appendix B

(Vide rule 11)

Duties of Vaccinators

During Vaccination Season (from 1st of October to 31st March each year).
He will perform vaccination against small-pox in his allotted circle or in areas even outside his circle as and when so directed.
(a) He shall visit by rotation every village in his circle for which purpose, before he proceeds on tour, he would prepare a provisional monthly tour programme week-wise of his journeys showing the names of the villages in which he will perform the vaccination.

(b) He will indicate his time to time postal addresses where he would receive his lymph.

(c) Four copies of the programme will be prepared, one to remain on his records, one to be sent to circle S.I, one to District Medical and Health Officer/Assistant Health Officer and one copy to be sent to the Assistant Director of Health Services of the Division.

(d) The vaccinator, as far as possible, will always stick to his tour programme. In case he has to change, he will only do so with the prior permission of his immediate officer. In case of emergency, he would proceed to attend to it with a report to his immediate officer indicating the cause of emergency.

He will keep all the equipment clean and in order.
When on duty he will wear an approved badge.
He will keep a daily diary of his work, wherein he will enter the details of the work done by him. He will maintain all his prescribed records and registers upto date and will neatly and clearly enter all the particulars of the vaccinations performed both primary.
He will inspect and enter the result of his vaccination work within a fortnight.
We will use every possible means in pursuance of his work to induce the villagers to have their children vaccinated by explaining to them the nature, objects and benefits of vaccinations.
He will report atonce, of any outbreak of small-pox which he may come across in a village during his tour and take intensive measures to control its spread. Such a report is made to S.I., Assistant Health Officer and Assistant Director of Health Services, having jurisdictional control on his circle.
He will leave a list of vaccinated children with the Patel or Headman of the village and a note about the name of the Patel to whom the list in handed over, will be made in his weekly reports and registers wherever provided for.
On the 1st, 9th, 17th and 25th day of each month, a vaccinator should compile a weekly return of the work done by him in the prescribed form, and submit it to his immediate superior, the Assistant Health Officer/Assistant Director of Health Services. If fortnightly then 17th of the month and 2nd of the next month.
On the 10th of each month, he shall compile a monthly return in the prescribed form and submit it to his immediate superior.
At the end of the calendar year, he will submit an annual statement of the work done by him in the prescribed Form No. 8 to Assistant Health Officer/Assistant Director of Health Services?
He will perform all the duties imposed upon him by the Rajasthan Vaccination Act, 1957 and by rules framed thereunder.
He will carry out Birth and Death Registration work in his circle villages during off season and check and compare the entries of births and deaths registers if kept by the Patel or Patwari and report omissions, if any.
(a) Alongwith his tour programme he will submit his lymph indent for the next month, weekly or fortnightly supply as required, stating the quantity required as per estimated vaccinations of the village he should be visiting.

(b) He will intimate any changes in his lymph requirements in advance so as to reach his circle supply office at least a day in advance of the day fixed for despatch of lymph.

(a) A vaccinator is expected to perform at least 3,000 primary vaccinations in a season and should uniformly spread over his work, performing at least 400 vaccinations in each month. Besides, he will do as many revaccination as he could depending upon the population of his circle.

(b) Cost of lymph wasted by a vaccinator, if such wastage is not satisfactorily explained shall be recoverable from the vaccinator. The delayed use of lymph without adequate reasons whereof more than 50% of primary vaccinations becoming unsuccessful, will amongst other causes, will be deemed to have been wasted.

Lymph tubes found broken at the time of taking delivery at post offices should be got certified by the Post Master and this certified report should be submitted to the circle supply officer immediately.

He will get a certificate from the village Patwari, Patel or Headman each time he visits it, to the effect that he has vaccinated all available unprotected children in that village.
During non-vaccination season
He will compile a list of the children who are to be protected against small-pox. This he will prepare from the records of Vital Statistics obtainable from the Patel, Patwari or the Tehsil or by enquiry on the spot from the Dai, the Gaon Balai or such other persons as would help him in tracing such children.
He will attend to Sanitary duties for arranging the cleaning of villages and will carry out publicity in Health Education and will arrange to establish on small scale Health Exhibition, ½ the expenses of which should be collected from village funds in association with the Sanitary Inspector.
He will carry out disinfection of wells.
He will undertake anti-malaria and other anti epidemic measures in his circle as per instructions form his immediate officer.
During fair duties, he will carry out Sanitary duties and will guard the water sources to prevent them from being polluted or contaminated.
He will carry out as many primary vaccinations during fairs and mass scale revaccinations as far as possible.
He should be on tour for 20 days in a month during working season and 15 days during off season according to a programme approved in advance by his district officer.
He will pick up inoculation work too e. g. against cholera during off season by working in hospitals and dispensaries in his circle or Headquarters town.
If required he will attend to refresher's course during off season as and when directed.
He will carry out any other duties assigned to him from time to time.