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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Bio-Medical Waste (Management And Handling) Rules, 1998

(2)[ Notwithstanding anything contained in sub-rule (1), the Ministry of Defence shall constitute in the Ministry, an Advisory Committee consisting of the following in respect of all health care establishments including hospitals, nursing homes, clinics, dispensaries, veterinary institutions, animal houses, pathological laboratories and blood banks of the Armed Forces under the Ministry of Defence, to advise the Director General, Armed Forces Medical Services and the Ministry of Defence in matters relating to implementation of these rules, namely:-
(1) Additional Director General of Armed Forces Medical Services Chairman
(2) A representative of the Ministry of Defence not below the rank of Deputy Secretary, to be nominated by that Ministry Member
(3) A representative of the Ministry of Environment and Forests not below the rank of Deputy Secretary, to be nominated by that Ministry Member
(4) A representative of the Indian Society of Hospitals Waste Management, Pune Member.]
[ Inserted by S.O. 1069(E), dated 17.9.2003 (w.e.f. 17.9.2003).][9-A. Monitoring of implementation of the rules in Armed Forces health care establishments.-(1) The Central Pollution Control Board shall monitor the implementation of these rules in respect of all the Armed Forces health care establishments under the Ministry of Defence.