Section 11 in Mental Healthcare (Rights of Persons with Mental Illness) Rules, 2018
11. Standards and procedures of mental health services in prison.
- The mental health establishment referred to in sub-section (7) of section 103 shall conform to the minimum standards and procedures as specified in Schedule.Form - AApplication For Basic Medical Records[See rule 6 (2)]To,The Medical Officer in-charge............................................Sir/Madam,Subject: - Request for copy of my basic medical records /basic medical records of ....................... (If application is by nominated representative) Hospital Number (if known) ..................................I Mr. /Mrs. ............................................residing at .................................. aged ............................... son/daughter of Mr. /Mrs. ........................................................ was treated at your mental health establishment from .............................................. to ......................................................Kindly provide me a copy of the medical records of my treatment.Address DateSignatureNameN.B.:- Please strike off those which are not required.Form-B[See rule 6 (3)]Basic Medical Records:The mental health establishment shall maintain specific minimum records at their level for various types of patients they are dealing with. The requirement of records to be maintained for in-patients, out patients and community outreach may vary and is accordingly specified below. A graded approach in minimum records to be maintained may be followed:Community outreach register shall consist of information from (a) to (h) of the basic medical record of outpatient specified in paragraph 1 below.The mental health establishments shall maintain and provide on demand the following basic medical record to the person with mental illness or his nominated representative.
