Section 17 in Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013
17. Obligation to secure Patient's Convenience.
(1)Every Clinical Establishment shall ensure that the patient and/or a person authorized by him/ her receives following :-(a)The relevant information about the nature, cause, likely outcome of the present illness/treatment/operation.(b)The relevant information about expected costs and complications.(c)An access to his/her clinical records, at all times during admission and treatment and after discharge.(d)Photocopy of medical records after discharge or death (after paying fees for photocopy, if necessary).(e)A discharge summary at the time of discharge, which should contain date of admission/discharge, diagnosis, treatment given, operations, investigations, and follow up.(2)Every Clinical Establishment shall ensure following rights of the patient and his/her attendant:(a)Right to dignity and privacy during examination, procedures and treatment.(b)Right to get informed consent before anaesthesia, blood and blood product transfusions and invasive/high risk procedures/ treatment, risks, benefit, alternatives if any and as to who shall perform the requisite procedure. Informed consent includes information in a language and in manner that the patient can understand; can take risks and benefits; alternatives available and requisite procedures to be performed accordingly;(c)Right of a female patient to have proper privacy during examination. In case of examination by a male doctor, a female attendant must be present;(d)Rights to confidentiality of reports. Such reports and information not to be disclosed to anyone other than the patient or person authorized by the patient.(e)Right of a person suffering from HIV to receive care without any discrimination. Not having a Voluntary Testing and Counselling Centre cannot be a ground to refuse care. For management of patients who are HIV positive, the nursing home should follow guidelines circulated by NACO (National AIDS Control Organization) from time to time.(f)Right to dignity in case of death or withholding of the body by the hospital;(g)Right to referral/transfer to any other facility that the patient or his/her attendant may want/wish.(h)Right to be asked for a prior consent before being examined by students/ interns for training.(3)The indoor patients shall be considered to be under custody of the treating physician who shall be solely responsible for safety of such patients.
