Section 9 in Arunachal Pradesh Protection of Medical Service Personnel and Medical Service Institutions (Prevention of Violence and Damage Or Loss of Property) Act, 2019
9. Protection of action taken in good faith.
- 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 done in good faith or intended to be done under this Act.Provided that every Medical Service Institution and personnel in such relation, shall ensure timely treatment of the patients by adopting all prescribed measures/standards with sensitive behaviour to the patient. No negligence shall be caused to the patient by any one.Provided further that every Medical Service Institution and personnel in relation to such institution shall ensure that treatments of the patients are being done according to prescribed norms and procedures:Provided further that every Medical Service Institution and personnel shall ensure that reasons for referring of the patient to another hospital are made understood/clarified to him and the same are incorporated on the prescription of the patient.
