Report No. 241

12. Medical Council of India to issue Guidelines.-

(1) Consistent with the provisions of this Act, the Medical Council of India may prepare and issue guidelines, from time to time for the guidance of medical practitioners in the matter of withholding or withdrawing of medical treatment to competent or incompetent patients suffering from terminal illness.

(2) The Medical Council of India may review and modify the guidelines from time to time.

(3) The guidelines and modifications thereto, if any, shall be published on the website and a press release may be issued to that effect.