Section 20 in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016
20. offence.
Offences by Medical Professionals.- Lack of response by a medical professional in anemergency situation, where he is expected to provide care under Chapter IV of this Act, shallconstitute "Professional Misconduct", under Chapter 7 of the Indian Medical Council (ProfessionalConduct, Etiquette and Ethics) Regulations, 2002 and disciplinary action shall be taken against
