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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Goa - Subsection

Section 24(1) in The Goa Public Health Rules, 1987

(1)Portaria 7012 dated 17-9-1957 and Diploma Legislative 1701 dated 11-4-1957 are hereby repealed:Provided that the repeal shall not affect-
(a)the previous operation of any law so repealed or anything duly done or suffered thereunder, or
(b)any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed in so far as it is consistent with the provisions of these rules; or
(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any law so repealed;
(d)any investigation, proceeding, legal proceeding, or remedy in respect of any such right privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, proceeding, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as these rules had not been framed.
[Form I] [Form I & II inserted by the Amendment Rules, 2010.](See rule 15B)Application For Establishing Massage Parlour/spa
(1) Name of the Massage Parlour/SPA, if any: Latest passport size photo of the applicant Self Attested
(2) Name of promoters with full postal address:
(3) Status of owners/promoters, whether company (copy ofmemorandum and Articles of Association may be furnished):
  (a) Partnership firm (if yes, copy of Partnership Deed andcertificate of registration under Partnership Act may befurnished):
  (b) Proprietary concern (if yes, give name and address of thepromoters): |- (4) Location of the centers alongwith full address:  
(5) Details of Location-  
  (a) Area:  
  (b) Title (whether outright purchased) if yes, copy of theregistered lease deed should be furnished: Yes/No
  (c) Survey number:  
  (d) Village, Taluka and District:  
  (e) Distance from nearest town:  
  (f) Distance from nearest railway station:  
  (g) Distance from nearest airport:  
(6) If center is attached to a hotel/resort/hospital:  
(7) Details of the building-  
  (a) Plinth area (floor-wise):  
  (b) Building number:  
  (c) Details of building license from local body (attach blueprintof the building and copy of building license):  
(8) Details of facilities-  
(9) Details of equipment-  
  (a) Massage table (number and size): Yes No
  (b) Gas or electric stove:    
  (c) Medicated water facility: Yes No
  (d) Facilities for sterilization: Yes No
  (e) Facility for steam bath: Yes No
  (f) Others, if any (please specify):  
(10) Details of personnel-  
  (a) Number of male masseurs:  
  (b) Number of female masseurs:  
(11) Quantity of medicine and health programmes-  
  (a) The firm that supplies medicine (with full address):  
  (b) The health programmes offered (specify length of eachtreatment programme):  
(12) Acceptance of the regularity conditions:  
(13) Application fees (details of DD) (a demand draft for Rs.1,000/- drawn in favour of–  
  The Director,Directorate of Health Services,Governmentof Goa,Campal, Panaji – Goa403 001), is to beenclosed with the application:  
(14) I am aware of the conditions prescribed by the Directorate ofHealth Services for the Massage Parlour/SPA and wish to confirmthat I shall abide by the same and such other conditions as maybe laid down from time to time by the Directorate of HealthServices for the Massage Parlours/SPA.  
      (Name)Address____________________________________________________________________________________________
Form II(See rule 15C)Grant of Permit to Operate an Ambulance Van
(1) Name of the owner or operator of an Ambulance: Latest passport size photo of the applicant SelfAttested
(2) Name of promoters with full postal address:
(3) Social Security Number:
(4) Telephone Number:
(5) Mobile Number:  
(6) Details of Ambulance:  
  (a) Ambulance Number:  
  (b) Type of Ambulance:  
(7) Status of owner/promoters, whether company is registered:  
(8) Type of service {|
  Full Time   Part Time   Full or Part Time
|-| (9)| Location of the ambulance centers alongwith full address(where the ambulance will be stationed):||-| (10)| Details of Location-||-|| (a)| Distance from nearest Primary Health Centre:||-|| (b)| Distance from nearest District Hospital:||-|| (c)| Distance from Goa Medical College:||-| (11)| If ambulance is attached to the Hospital/ Nursing home/ NGO/Panchayat (Give details):||-| (12)| Type of Ambulance:|
  Grade A   Grade B
|-| (13)| Details of personnel-||-| I.| (a)| Name of the Attendant:||-|| (b)| Qualification of the Attendant:||-|| (c)| Trained in First Aid:||-|| (d)| Phone Number:||-| II.| (a)| Name of the Driver:||-|| (b)| Driver License Number:||-|| (c)| Expiration Date:||-|| (d)| Phone Number:||-| (14)| Application fees (details of DD) (a demand draft for Rs.