Report No. 241

Annexur.- II

[Refer para 5.1 of the report]

The Medical Treatment of Terminally ill Patients

(Protection of Patients and Medical Practitioners) Bill, 2006

A Bill to provide for the protection of patients and medical practitioners from liability life support systems form patients who are terminally ill .

Be it enacted in the Fifty seventh 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,2006.

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

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