Section 20(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)Under clause (g) of sub-section (2) of section 7 of the Act,-(a)the clinical establishment shall have the right to provide for such concession or free treatment facilities to any such deserving candidate as it deems appropriate under any 'corporate social responsibility' (The clinical establishments shall abide by the conditions laid down in section 7 of sub-section 3 (s) of the Act.) scheme or any such scheme;(b)The clinical establishments which have received land or other facilities from the Government during initiation and in course of continuance of their projects shall be responsible to provide free treatment to 20% of the Outdoor Patient Department (OPD) patients and 10% of the Indoor Patient Department (IPD) patients, calculated by the numbers of patients and the amount involved whichever is higher, who belong to the economically weaker sections, the detailed modalities in this regard may be determined by the Commission in due course of time.(c)Over and above these schemes, the clinical establishment, who has availed any privilege from any agreed party, shall provide for such concession or free treatment facilities to any such deserving candidate.Explanation 1. - 'privilege' shall include but not limited to (a) full or partial exemption of any tax, duty or fees levied by the Government, or any local body or any such Authority; (b) procurement of any land, property, equipment or medical supply at a concession rate or free of cost or (c) any kind of gift or donationExplanation 2. - 'Agreed party' means any person who has entered into the agreement with a clinical establishment where the terms and conditions of the privilege offered by that person and the concession or free treatment facilities offered by that clinical establishment are mentioned and such person shall include any individual, or any private sector agency or any public sector agency, government or local body or any such Authority.Explanation 3. - 'Deserving candidate' shall include Indigent person or any other deserving candidate as may be specified in the agreement.Explanation 4. - If not otherwise mentioned specifically in the agreement, such indigent person shall be identified by production of Below Poverty Line (BPL) card, BPL ration card or any 'Indigent Certificate' issued by any such authority as may be notified.(d)"The Commission shall be empowered to issue Regulations for the clinical establishments to provide proper estimates to service recipients or their representatives for treatments not covered under package rates and the final bill shall not exceed certain percentage of estimate provided as may be fixed by the Commission through such regulations".
