Section 9 in The Medical Termination of Pregnancy Madhya Pradesh Regulations, 1975
9. Repeal and saving.
- Medical Termination of Pregnancy Regulations (Madhya Pradesh), 1972 are hereby repealed except as respects things done or omitted to be done before such repeal.Form I(See Regulation 3)SECRET.......................................................................(Name and qualifications of the Registered Medical Practitioner in Block Letters).......................................................................(Full address of the Registered Medical Practitioner)I......................................................................(Name and qualifications of the registered Medical Practitioner in Block letters) .......................................................................(Full address of the Registered Medical Practitioner)hereby certify that *I/we am/are of opinion, formed in good faith, that it is necessary to terminate the pregnancy of........... (Full name of pregnant woman in block letters) resident of...............................(Full address of woman in block letters) for the reasons given below.***I/we hereby give intimation that *I/We terminated the pregnancy of the woman referred to above who bears the serial No. I..... in the Admission Register of the Hospital/approved place........................................Signature of RegisteredMedical PractitionerPlace................Date........................................................Signature of the RegisteredMedical Practitioners.*Strike out whichever is not applicable.**of the reasons specified in items (i) to (v) write the one which is appropriate: -(i)In order to save the life of the pregnant woman.(ii)In order to prevent grave injury to the physical or mental health of the pregnant woman.(iii)In view of the substantial risk that if the child was born it would suffer from such physical or mental abnormalities as to be seriously handicapped.(iv)as the pregnancy is alleged by pregnant woman to have been caused by rape.(v)as the pregnancy has occurred as a result of failure of any contraceptive device or method used by married woman or her husband for the purpose of limiting the number of children.Note. - Account may be taken of the pregnant woman's actual or reasonably forcible environment in determining whether the continuance of a pregnancy would involve a grave injury to her physical or mental health........................................Signature of RegisteredMedical PractitionerPlace................Date........................................................Signature of the RegisteredMedical Practitioners.Form II[See Regulation 4 (5)]
