Section 15 in Transgender Persons (Protection of Rights) Act, 2019
15. Healthcare facilities.
- The appropriate Government shall take the following measures in relation to transgender persons, namely: -(a)to set up separate human immunodeficiency virus Sero-surveillance Centres to conduct sero-surveillance for such persons in accordance with the guidelines issued by the National AIDS Control Organisation in this behalf;(b)to provide for medical care facility including sex reassignment surgery and hormonal therapy;(c)before and after sex reassignment surgery and hormonal therapy counselling;(d)bring out a Health Manual related to sex reassignment surgery in accordance with the World Profession Association for Transgender Health guidelines;(e)review of medical curriculum and research for doctors to address their specific health issues;(f)to facilitate access to transgender persons in hospitals and other healthcare institutions and centres;(g)provision for coverage of medical expenses by a comprehensive insurance scheme for Sex Reassignment Surgery, hormonal therapy, laser therapy or any other health issues of transgender persons.
