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State of Bihar - Act

The Bihar Vaccination Rules, 1944

BIHAR
India

The Bihar Vaccination Rules, 1944

Rule THE-BIHAR-VACCINATION-RULES-1944 of 1944

Published on 25 July 1944
Commenced on 25 July 1944
[This is the version of this document from 25 July 1944.]
[Note: The original publication document is not available and this content could not be verified.]

The Bihar Vaccination Rules, 1944Published vide Notification No. 4130-L.S.G., dated 25th July 1944No. 4130-L.S.G. - In exercise of the powers conferred by Section 33 of the Bengal Vaccination Act, 1880, the Governor of Bihar is pleased to make the following Rules:-

1.

These Rules may be called "The Bihar Vaccination Rules, 1944".

2.

In these Rules unless there is something repugnant in the subject or context:-

(a)"the Act" means the Bengal Vaccination Act, 1880;

(b)"Superintendent of Vaccination" means an officer who by virtue of an appointment under Section 25 of the Act or in accordance with the provision of any law for the time being in force performs the functions of a Superintendent of Vaccination; and

(c)"Local authority" means the Commissioners of any municipality or the committee of any notified area constituted under Section 389 of the Bihar and Orissa Municipal Act, 1922, or any District Board, Local Board, Union Board, Union Committee or other authority for the time being exercising power under the Act within its jurisdiction.

Rules Under Clause (a) of Section 33.Qualification of Public Vaccinators.

3.

(1)No person shall be appointed as public vaccinator or authorised to act as a public vaccinator-

(a)for any area where the licensed system of vaccination is in force unless, after oral and practical examination he has been granted by the Superintendent of Vaccination under Rule 19 a license which should be valid for the year in which it is issued and shall be renewable every year; or

(b)for any other area unless he has been granted after such examination by such Superintendent a certificate of competency in the form specified in sub-rule (2).

(2)Such certificate shall be in the following form:-"I hereby certify that I have examined..........as contemplated by Rules 3(1) and (4) of the Bihar Vaccination Rules, 1944, and that I find him qualified for the office of public vaccinator.Superintendent of Vaccination

4.

Every candidate for the office of public vaccinator shall be-required to satisfy the Superintendent of Vaccination that he has been engaged in vaccination work in the capacity of an apprentice or an assistant for a period of at least six months and possesses the following qualifications:-

(a)Knowledge of reading and writing as required by the Middle Vernacular Examination or Middle English Examination;

(b)Knowledge of the phenomena of the vaccine disease;

(c)Knowledge of the approved methods of performing vaccination;

(d)Knowledge of the methods of collecting and storing lymph;

(e)ability to recognize a satisfactory vesicle and cicatrix;

(f)General knowledge of the disease of small-pox and how it is differentiated from chicken-pox;

(g)Knowledge of the provisions of the Act in so far as they relate to the duties of a public vaccinator; and

(h)Knowledge of the registers, returns, forms and certificates required to be maintained under the Act and the Rules framed thereunder.

Fees

5.

The fees for any primary (original) vaccination or re-vaccination operation performed shall be payable according to the following scales :-

(a)At a public vaccination station, free of charge.

(b)At a private residence or at any place other than a public vaccination station if the vaccinator attends at the request of an adult person or of the parent or guardian of child-four annas for each successful primary operation and anna one only for each re-vaccination (secondary), whether successful or not, taken sometime after successful primary vaccination as a further protection :

Provided that the total amount payable for any number of operations performed in one family (including domestic servants) at the same time shall not exceed eight annas:Provided further that the fee payable under clause (b) may be reduced or remitted by a local authority with the approval of the Director of health Services.No fee shall be charged for the repetition of vaccination operations done in cases where the primary operation was unsuccessful.Rules Under Clause (c) of Section 33Vaccination of females in special cases.

6.

The Superintendent of Vaccination may, if necessary, appoint female vaccinators for the benefit of females as are, by the custom of the country, unable to attend at public vaccination stations and may, with the approval of the local authority concerned, fix the remuneration of such vaccination.

7.

If the Superintendent of Vaccination considers that any female is according to the custom of the country unable to attend at the vaccine depot and is too poor to pay any part of the vaccination fee prescribed by clause (b) of Rule 5, the local authority on the recommendations of the Superintendent of Vaccination may direct the fee to be remitted in full.Rules under clause (d) of Section 33Supply of vaccine lymph.

8.

No vaccine lymph other than that obtained from the Bihar Vaccine Institute at Namkum (Ranchi) shall be used in any vaccine operation without the previous permission of the Director of Health Services, Bihar.Rules Under Clause (e) of Section 33

9.

A public vaccinator shall (i) maintain a register of children requiring vaccination in the following form (Schedule XXXI-No. 11H)in which the names of all newly-born and other unprotected children shall be entered, village by village or mahalla by mahalla; (ii) keep the said register up-to-date by obtaining relevant extracts from the birth registers, maintained at the police-stations; and (iii) note in the remarks column of the register mentioned in clause (i) all deaths of unvaccinated children against their names.

10.

A public vaccinator shall maintain a register of vaccination in the following form (Schedule XXXI-No. 1H) in which vaccination operations performed and the results obtained shall be recorded village by village or mahalla by mahalla.

11.

The annual return to be submitted by the Superintendent of Vaccination under Section 32 of the Act shall be in the following form :-Summary

	Total number of persons vaccinated.	Total number of operations performed.	Percentage of successful cases in which theresults were known.
Primary	Re-vaccination.	Primary.	Re-vaccination.	Primary.	Re-vaccination.
1	2	3	4	5	6	7
By special staffDistrict excluding townsTownsTotalJailsCantonmentBy Dispensary StaffBy Railway DispensariesCooly DepotTotal

Average number of persons vaccinated by eachvaccinator	Number of children successfully vaccinated.	Ratio of successful vaccinations per 1,000 ofpopulation	Total Cost of Department	Number of all successful vaccination performed	Average cost of each successful case.
Vaccinators employed.	Persons vaccinated by each vaccinator	Under one year.	One and under six years.
8	9	10	11	12	13	14	15
					Rs. p.		Rs. p.

Statement no. 1-Showing particulars of vaccination in the district of............... during the year 200.........

Agency	Population of district according to census	Average number of vaccinators employed throughoutthe year	Total Number of persons Vaccinated	Average number of persons vaccinated by eachvaccinator
Male	Female	Total
1	2	3	4	5	6	7
A. District excludingtowns.B. TownsC. JailsCantonmentsTotal of dispensarystaff.Total of Private MedicalPractitioner.Total of RailwayDispensaries.Cooly DepotTotal

Primary vaccination	Re-vaccination
Successful	Total.	Successful.	Unknown.
Total	Under 1 year	1 year and under 6 years	Total of all ages	Unknown
8	9	10	11	12	13	14	15

Percentage of successful cases in which resultswere known	Persons successfully vaccinated per 1,000 ofpopulation.	Total cost of Vaccination Department.	Number of all successful vaccination performed bythe vaccination staff only.	Average cost of each successful case performed bythe vaccination staff.
Primary.	Re-vaccination.
16	17	18	19	20	21

Comparative Statement 11-Showing the number of persons primarily vaccinated in each of the official year ending 19

Establishment.	19	19	19	19
Total number of vaccinations performed.	Number of persons primarily vaccinated.	Total number of vaccinations performed.	Number of persons primarily vaccinated.	Total number of vaccinations performed.	Number of persons primarily vaccinated.	Total number of vaccinations performed.	Number of persons primarily vaccinated.
1	2	3	4	5	6	7	8	9
Government staffDispensariesMunicipalDistrict BoardLicensed vaccinators.CollieriesRailwaysJailsCooly DepotCantonmentTotal

19	19	19	19	19	19
Total number of vaccinations performed.	Number of persons primarily vaccinated	Total number of vaccinations performed.	Number of persons primarily vaccinated.	Total number of vaccinations performed.	Number of persons primarily vaccinated.	Total number of vaccinations performed	Number of persons primarily vaccinated.	Total number of vaccinations performed.	Number of persons primarily vaccinated.	Total number of vaccinations performed.	Number of persons primarily vaccinated.
10	11	12	13	14	15	16	17	18	19	20	21

Statement III-Showing particulars of vaccination verified by Inspecting Officers in the district of............... during the year 19

District	Total number of persons vaccinated.	Total number inspected.
Assistant Director of Public Health or CivilSurgeon.	By Native Superintendents or other InspectingOfficers.
Assistant Director of Public Health.	Civil Surgeon.	Health or District Inspector.	Health or Sub-Inspector.
Primary	Re-vaccination	Primary	Re-vaccination	Primary	Re-vaccination	Primary	Re-vaccination	Primary	Re-vaccination
1	2	3	4	5	6	7	8	9	10	11

Percentage of inspection to total numbervaccinated.
Assistant Director of Public Health or CivilSurgeon.	By Native Superintendents or other InspectingOfficers.
Assistant Director of Public Health.	Civil Surgeon.	Health or District Inspectors.	Health or Sub-Inspectors.
Primary	Re-vaccination	Primary	Re-vaccination	Primary	Re-vaccination	Primary	Re-vaccination
12	13	14	15	16	17	18	19

Percentage of cases found successful to totalnumber inspected.	Percentage of successful Reported by vaccinators
Assistant Director of Public Health or CivilSurgeon.	By Native Superintendents or other InspectingOfficers.
Assistant Director of Public Health	Civil Surgeon.	Health or District Inspectors.	Health or Sub-Inspectors.
Primary	Re-vaccination	Primary	Re-vaccination	Primary	Re-vaccination	Primary	Re-vaccination	Primary	Re-vaccination
20	21	22	23	24	25	26	27	28	29

Statement showing the number of cases found successful by Civil Surgeons, Assistant Director of Public Health, District Inspector and Sub-Inspectors during the year 200........

Officers.	Number of cases found successful in total numberinspected
Primary	Re-vaccination.
1	2	3
Civil SurgeonAssistant Director of PublicHealth.District InspectorSub-Inspectors

Statement No. IV-Showing side by side the number of deaths from small-pox and thenumber of successful vaccination in the district of during the 10 years ending 200

District	200	200	200	200	200
Number of deaths from smallpox.	Number of successful vaccinations.	Number of deaths from smallpox.	Number of successful vaccinations.	Number of deaths from smallpox.	Number of successful vaccinations.	Number of deaths from smallpox.	Number of successful vaccinations.	Number of deaths from smallpox.	Number of successful vaccinations.
1	2	3	4	5	6	7	8	9	10	11
Total...

200	200	200	200	200
Number of deaths from smallpox.	Number of successful vaccinations.	Number of deaths from smallpox.	Number of successful vaccinations.	Number of deaths from smallpox.	Number of successful vaccinations.	Number of deaths from smallpox.	Number of successful vaccinations.	Number of deaths from smallpox.	Number of successful vaccinations.
12	13	14	15	16	17	18	19	20	21

Statement No. VShowing the protections afforded to infants in each town in the district of...................during the year 200

Town.	Number of births during the year ending 31stMarch 20...	Number of deaths amongst children under one yearduring the year ending 31st March 20...	Number available for vaccination after deductingthe number who have died as shown in column 3.	Number of successful vaccination on childrenunder one year during the year ending 31st March 20...	Date of extension of Vaccination Act to town.
1	2	3	4	5	6
Total

12.

A public vaccinator shall submit a monthly return of vaccination to the Sub-Inspector of vaccination, who after consolidating the returns received from the vaccinators, will submit the returns of his circle to the Superintendent of Vaccination and the Superintendent of Vaccination will forward the consolidated returns of the whole area placed under him to the Director of Health Services, Bihar, in the following Form No. 7 of Schedule XXXI.

13.

Every superintendent of Vaccination shall submit to the Director of Public Health, Bihar a weekly statement showing the incidence of small-pox in the following form and send a copy of the same to the Assistant Director of Public Health of the area concerned:-Statement showing the incidence of Small-Pox during the week ending the.............

Names of thanas affected.	Total number of villages affected up-to-date.	Total number of villages recording small-poxduring the week.	Total number of new villages affected during theweek.	Attacks.	Deaths.	Staff employed	Number of primary vaccination.	Number of secondary vaccination.	Remarks.
1	2	3	4	5	6	7	8	9	10

1. Total number of| PrimarySecondary| vaccination up-to-date............

2. Total| AttacksDeaths| since the outbreak................

3. Total| AttacksDeaths| during previous week..........

4. Total| AttacksDeaths| during the week under report............

Superintendent of Vaccination.

14.

The inspecting officers shall submit monthly diaries to the Superintendent of Vaccination in the Form (Schedule XXXI-No. 17).

15.

A printed receipt for each amount received as fees for performing vaccination or re-vaccination as charged under Rule 5(b) of the Bihar Vaccination Rules, 1944, shall be granted by every public vaccinator in the form (Schedule XXXI-No. 10H).

16.

Annual indents for lancets shall be submitted in the form (Schedule XXXI-No. 20).

17.

Annual indents for vaccine lymph shall be submitted in the following form :-Annual indent for Vaccine Lymph for..............District for the year.Staff................Inspector........................Sub-Inspector and .............Vaccinator.Total number of doses indented.................No. of doses in small issueNo. of doses in large issue.......................First supply on..........................Date of despatch..................................

Thana.	Staff and vaccinators (as shown in the addresslist).	Postal address.	Number of doses fortnightly.	Remarks and notes.
Small issue.	Large issue.
1	2	3	4	5	6

18.

Annual indent for vaccination forms and registers, etc., shall be submitted in Form No. 151 of Schedule LIII or in any Form prescribed by the Provincial Government.

19.

Annual licenses to public vaccinators in areas where the licensed system of vaccination is in force shall be issued in the form (Schedule XXXI-No. 8H) which shall be signed by the Superintendent of Vaccination of the area concerned and countersigned by the Chairman of the district board concerned.A list of villages comprising the circle of the public vaccinator to whom the license has been issued shall be given in the form. The first counterfoil shall be kept in the office of the Superintendent of Vaccination and the second counterfoil shall be sent to the Assistant Director of Public Health of the area concerned.

20.

A certificate to show that he has been appointed to work as an apprentice to a licensed public vaccinator shall be granted to every apprentice vaccinator in the form (Schedule XXXI-No. 9H) under the signature of the Superintendent of Vaccination. The counterfoil shall be kept in the office of the Superintendent of Vaccination :-

21.

Stock accounts of lancets shall be maintained in the following form :-Stock Account of Vaccinating Lancets of the office of the Superintendent of Vaccination of..........for 19.......

Date of receipt	Forwarding invoice of letter.	From whom received.	Number of lancets received.	Balance brought forward.	Total.	Date of issue.	Issues from stock.	Balance after each transaction.	Acknowledgement of receipt.	Remarks.
1	2	3	4	5	6	7	8	9	10	11

22.

A distribution register of lancets shall be maintained in the following form :-Distribution register of Vaccinating Lancets of the Superintendent of Vaccination of...............for 19.............

Serial no.	Name of vaccinator.	Station.	Number of lancets already with the vaccinator.	Date of issue from stock.	Number of lancets now supplied.	Total.
1	2	3	4	5	6	7

Date of return to stock.	Total balance with the vaccinator.	Recovery on account of lost lancets.	Date of credit in Cash Book.	Remarks.
Number.	Value.
8	9	10	11	12	13

23.

The inspecting staff and the public vaccinators shall produce all registers and relevant papers and render all necessary help to the Superintendent of Vaccination and the Assistant Director of Public Health at their inspections.

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