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Union of India - Section

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

9. Advisory committee .- [(1)] The Government of every State/Union Territory shall constitute an Advisory Committee. The Committee will include experts in the field of medical and health, animal husbandry and veterinary sciences, environmental management, municipal administration, and any other related department or organisation including non-governmental organisations. [* * *] [ Certain words omitted by S.O. 545(E), dated 2.6.2000 (w.e.f. 2.6.2000).] As and when required, the Committee shall advise the Government of the State/Union Territory and the prescribed authority about matters related to the implementation of these rules.

(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.
(2)After giving prior notice to the Director General Armed Forces Medical Services, the Central Pollution Control Board alongwith one or more representatives of the Advisory Committee constituted under sub-rule (2) of rule 9, may, if it considers it necessary, inspect any Armed Forces health care establishments.]