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State of Madhya Pradesh - Section

Section 80 in The M.P. Public Health Act, 1949

80. Persons suffering from leprosy not to engage in certain occupations.

(1)No person who knows that he is suffering from leprosy shall, until it is certified by an authorised practitioner to be non infectious and to have been so for a period of not less than six months, engage himself or accept any employment,-
(i)as a teacher, doctor, nurse, midwife, ayah or orderly, house servant, personal attendant; or
(ii)in any other capacity, in which a direct and continued contact with any other person is effected or which involves deleterious contact with children.
(2)No one shall engage or employ any person whom he knows or has reason to believe to be suffering from leprosy in any of the capacities referred to in sub-section (1) unless such person possesses a certificate granted under Section 79].