Section 19 in The Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Prevention and Control) Act, 2017
19. Obligation of establishments to provide safe working environment.
- Every establishment, engaged in the healthcare services and every such other establishment where there is a significant risk of occupational exposure to HIV, shall, for the purpose of ensuring safe working environment,-(i)provide, in accordance with the guidelines,-(a)Universal Precautions to all persons working in such establishment who may be occupationally exposed to HIV; and(b)training for the use of such Universal Precautions;(c)Post Exposure Prophylaxis to all persons working in such establishment who may be occupationally exposed to HIV or AIDS; and(ii)inform and educate all persons working in the establishment of the availability of Universal Precautions and Post Exposure Prophylaxis.
