January 30, 2019:
Exercising of the powers conferred by section 9 of the Bihar Medical Service Institution and Person Protection Act, 2011, the Governor of Bihar frames 'Bihar Medical Service Institution and Person Protection Rules, 2018.'
The highlights of the rules are that it states no court shall take cognizance, against a doctor accused of medical negligence, unless there is a prima facie case, with sufficient evidence in the expert opinion, received in the manner, as prescribed in the Act.
Making one more crucial point, it again states that No suit, prosecution or other legal proceedings shall lie against the Government or any person or officer authorized by the Government or the Head of a medical service institution or his authorized representative for anything which is in good faith done or intended to be done under the act.
To read the gazette, download download pdf
Know about 'Bihar Medical Service Institution and Person Protection Act, 2011'
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