Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Private Medical Establishments (Amendment) Act, 2010 33 of 2010 [27 July 2010] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 3. Amendment Of Section 3 4. Amendment Of Section 4 Karnataka Private Medical Establishments (Amendment) Act, 2010 33 of 2010 [27 July 2010] An Act further to amend the Karnataka Private Medical Establishments Act, 2007. Whereas it is expedient further to amend the Karnataka Private Medical Establishments Act, 2007 (Karnataka Act 21 of 2007) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the sixty-first year of the Republic of India, as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Private Medical Establishments (Amendment) Act, 2010. (2) It shall come into force at once. 2. Amendment Of Section 2 :- In the Karnataka Private Medical Establishments Act, 2007 (Karnataka Act 21 of 2007) (hereinafter referred to as the principal Act), in section 2, in clause (l), after the word and a comma "Yoga," the words and a comma "Integrated medicine," shall be inserted. 3. Amendment Of Section 3 :- In the principal Act, in section 3, in the proviso, for the words "within ninety days from the appointed day", the words "within three months from the date of the commencement of the Karnataka Private Medical Establishments (Amendment) Act, 2010" shall be substituted. 4. Amendment Of Section 4 :- In the principal Act, in section 4,- (i) in clause (b), for the word "Member", the words "Member Secretary" shall be substituted; (ii) after clause (c), the following shall be inserted, namely:- "(d) District AYUSH officer ---- Member (e) President/Secretary, the AYUSH Federation of India of the concerned district ---- Member".