Report No. 187

New Jersey

Doctors are however, excluded in the New Jersey statute from administering the lethal dose. The statute provides that the Commissioner of Department of Corrections, "shall designate persons who are qualified to administer injections and who are familiar with medical procedure other than licensed physician. To assist in carrying out of executions, but the procedure and equipments shall be designed to ensure that the identity of the person actually inflicting the lethal substance is unknown even to the person himself N.J. Statute Ann.# 2C; 49-2