Section 4 in The Medical Termination Of Pregnancy Rules, 1975
4. Approval of a place .-(1) No place shall be approved under clause (b) of section 4,--
(i)unless the Government is satisfied that termination of pregnancies may be done therein under safe and hygienic conditions; and(ii)unless the following facilities are provided therein, namely:--(a)an operation table and instruments for performing abdominal or gynaecological surgery;(b)anaesthetic equipment, resuscitation equipment and sterilization equipment;(c)drugs and parenteral fluids for emergency use.(2)Every application for the approval of a place shall be in Form A and shall be addressed to the Chief Medical Officer of the District;(3)On receipt of an application referred to in sub-rule (2), the Chief Medical Officer of the District shall verify or enquire any information contained in any such application or inspect any such place with a view to satisfy himself that the facilities referred to in sub-rule (1) are provided therein, and that termination of pregnancies may be made therein under safe and hygienic conditions.(4)Every owner of the place which is inspected by the Chief Medical Officer of the District shall afford all reasonable facilities for the inspection of the place.(5)The Chief Medical Officer of the District may, if he is satisfied after such verification, enquiry or inspection, as may be considered necessary, that termination of pregnancies may be done under safe and hygienic conditions, at the place, recommend the approval of such place to the Government.(6)The Government may after considering the application and the recommendations of the Chief Medical Officer of the District approve such place and issue a certificate of approval in Form B.(7)The certificate of approval issued by the Government shall be conspicuously displayed at the place to be easily visible to persons visiting the place.
