Section 3 in Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Prevention and Control) Rules, 2018
3.
The appropriate authority under the Central Government shall, before notifying a model HIV and AIDS policy for establishments consult -(a)all stakeholders including representatives of HIV -positive persons;(b)HIV -affected persons and protected persons;(c)healthcare providers;(d)establishments engaged in providing education, healthcare services, experts and organizations working in the field of HIV and AIDS, employers, trade unions, and other relevant stakeholders on such policy.
