On May 18, 2021, the Oregon Health Authority (OHA) issued a new guidance titled, “Interim Guidance for Fully Vaccinated Individuals,” adjusting the applicability and enforcement of current state guidance for fully vaccinated individuals.
Applicability: This guidance applies statewide to :
- Fully vaccinated individuals in Oregon regarding requirements to wear masks, face coverings and face shields and physically distance; and
- Places of employment, businesses, faith institutions, and other settings subject to current state guidance regarding mask, face covering and face shield requirements and physical distancing requirements.
This guidance adjusts the applicability and enforcement of current state guidance for fully vaccinated individuals.
Mask, Face Covering, Face Shield and Physical Distancing Requirementsfor Fully Vaccinated Individuals:
Regardless of requirements in other state guidance related to COVID-19, individuals who are fully vaccinated with proof of vaccination status are not required to wear a mask, face covering or face shield, or maintain physical distancing
EXCEPT:
- In health care settings.
- In adult jails and correctional facilities.
- In youth detention and correctional facilities.
- In shelters and transitional housing.
- In K-12 schools. (Fully vaccinated individuals must comply with Ready School, Safe Learners (RSSL) guidance face covering requirements).
- On planes, buses, trains, and other forms of public transportation traveling into, within, or out of the United States.
- In U.S. transportation hubs such as airports and bus stations.
- In other settings where the owner or operator continues to apply and enforce the mask, face covering and face shield guidance, and physical distancing requirements in state COVID-19 guidance.
Applicability and Enforcement of Mask, Face Covering, Face Shield and Physical Distancing Requirements
All businesses, employers and faith institutions are required to:
- Continue to apply and enforce the mask, face covering and face shield guidance, and physical distancing requirements in state COVID-19 guidance to all individuals unless a business, employer or faith institution:
(i) has a policy for checking for proof of vaccination status of individuals; and
(ii) requests proof of vaccination status from each individual; and
(iii) reviews each individual’s proof of vaccination prior to entry or admission.
A business, employer or faith institution that has a policy for requesting and checking for proof of vaccination and requests and reviews proof of vaccination may permit fully vaccinated individuals with proof of vaccination to go without a mask, face covering or face shield, and does not need to enforce physical distancing requirements for such individuals.
Businesses, employers and faith institutions may, at their discretion, continue to apply and enforce the mask, face covering and face shield guidance, and physical distancing requirements in state COVID-19 guidance to all individuals, regardless of vaccination status, and must continue to do so if they do not have a policy for checking proof of vaccination or have not reviewed proof of vaccination for an individual, or if the individual has declined to provide such proof.
All businesses, employers and faith institutions should, but are not required to:
- Post signs about mask, face covering, face shield requirements.
- Post signs about mask, face covering, face shield requirement in languages that are commonly spoken by customers, visitors and attendees.
