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Ambulance Car Bye-laws
Published vide Haryana Government Notifications No. 6746-4-CI- 72/15458 dated 23rd May, 1973
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Local Government Department Committees
No. 6746-4-CI-72/15458. - The following bye-laws made by the Chief Administrator, Faridabad Complex Administration, Faridabad, in Gurgaon District, in exercise of the powers conferred by Sections 188 & 199 of Punjab Municipal Act, 1911, read with sub-section (1) of Section 56 of the Faridabad Complex (Regulation and Development) Act, 1971, having been confirmed by the Governor of Haryana as required under Section 201 of Punjab Municipal Act, 1911, are published for general information and shall come into force within the limits of Faridabad Complex after 30 days from the date of publication of this notification in the Gazette. 1. In these bye-laws unless Ambulance Car Bye-laws the context otherwise requires:-(a) "Administration", "Chief Administrator" and "Faridabad Complex" have the same meaning as are assigned to them under Section 2 of the Faridabad Complex (Regulation and Development) Act, 1971;
(b) "Administrator" means any officer of the Faridabad Complex Administration, who has been so appointed and shall also include any officer who has been empowered to act as such by the Chief Administrator;
(c) "Accounts Officer" means any officer of the Faridabad Complex Administration, who has been so appointed and shall also include any officer who has been empowered to act as such by the Chief Administrator;
(d) "family" means the family of an employee of the Faridabad Complex Administration as defined in rule XVI-I(a) of the Municipal Account Code, 1930;
(e) "Medical Officer of Health" means the officer of the Faridabad Complex Administration, who has been so appointed and shall also include any officer who has been empowered to act as such by the Chief Administrator;
(f) "storekeeper" means an employee of the Faridabad Complex Administration, who has been empowered to act as such by the Chief Administrator; and
(g) "Zonal Taxation Officer" means any officer of the Faridabad Complex Administration, who has been so appointed and shall also include any officer, who has been empowered to act as such by the Chief Administrator.
2. Use of ambulance car. - (1) The ambulance car may be used to carry any sick and injured person with the permission of the Chief Administrator, Administrator or Zonal Taxation Officer on payment of freight charges as laid down in bye-law 3. (2) The ambulance car shall not carry patient suffering from an infectious or dead body. (3) Not more than 5 attendants shall be allowed with the patient. (4) The patient or his attendant can carry only essential luggage which is unavoidable. 3. Transport Charges. - Transport charges in respect of the ambulance car shall be payable as under :-(i) fifty paise per kilometre for outstation calls including for return journey,
(ii) three rupees per hour halting charges,
(iii) four rupees for the driver, if the is required to drive the ambulance car beyond his normal hours of duty,
(iv) five rupees for taking a patient to a hospital or to a private doctor for consultation within a radius of five kilometres with fifty paise as extra charges per kilometres for distance exceeding five kilometres with halting charges mentioned in clause (ii),
(v) the provisional freight charges of the journey shall be taken in advance before the commencement of the journey subject to adjustment on termination of the journey. If the patient or his attendant has no money to deposit in advance personal surety in writing from a confirmed employee of the Administration may be accepted by the officer allowing the use of the ambulance car. The payment shall have to be made within twenty-four hours from the time of journey. In case of failure the amount shall be recovered from the salary of the employee who gave the surety.
4. Patients to travel in ambulance car at their own risk. - The patient and his attendants shall travel in the ambulance car at their own risk. The administrator will not be responsible for any loss or damage or death caused as a result of accident to the ambulance car. The Administration shall also not be responsible for any delay due to any defect in the ambulance car or due to the negligence of the driver. 5. Log Book. - The log book of the ambulance car shall be got filled up by the driver after completion of the journey. It shall clearly show the journey performed i.e., the distance in kilometres, petrol consumed, amount deposited with number and date of receipt. The log book shall be put up to the Accounts Officer after the completion of the journey. 6. Ambulance car to be kept in order. - (1) The Medical Officer of Health or any other authorised by the Chief Administrator will ensure that ambulance car is kept properly clean and in perfect condition. If, it is not in order, a report in writing shall be made by the Medical Officer of Health to the Store-keeper who shall arrange to carry out the necessary repairs with the permission of the Chief Administrator or any other officer authorised by him in his behalf. (2) Servicing oiling and greasing of the ambulance car shall be got done by the Storekeeper at regular intervals so as to ensure that it always remains in road worthy condition. (3) If any damage to the ambulance car is done due to negligence carelessness and rash driving by the driver the cost of damage may be recovered from his salary under orders of the Chief Administrator.
