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USA | Oregon Health Authority issues Interim Guidance for Fully Vaccinated Individuals

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 :

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:

Applicability and Enforcement of Mask, Face Covering, Face Shield and Physical Distancing Requirements

All businesses, employers and faith institutions are required to:

(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:

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