Report No. 241

Annexur.- I

[Refer para 13.13 of the report]

The Medical Treatment of Terminally-Ill Patients (Protection of Patients and Medical Practitioners) Bill

A Bill to provide for the protection of patients and medical practitioners from liability in the context of withholding or withdrawing medical treatment including life support systems from patients who are terminally-ill.

BE it enacted in the Sixty Second Year of the Republic of India as follows:

1. Short title, extent and commencement.-

(1) This Act may be called the Medical Treatment of Terminally-ill Patients (Protection of Patients and Medical Practitioners) Act.

(2) It extends to the whole of India except the State of Jammu & Kashmir.

(3) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.