Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 15 in Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013

15. Reporting of contagious or communicable/notifiable diseases.

(1)Every Clinical Establishment shall submit the report data and statistics on contagious or communicable/notifiable diseases to the Chief Medical and Health Officer of the concerned district:-
(a)Immediate written report through e-mail or Fax ((within 24 hours or on next working day in case of holidays) as per format in Schedule 8 in case a person with any of the following notifiable diseases is received/ admitted/treated by a Clinical Establishment like : Dengue, Swine Flu, Bird Flu, Tuberculosis, Small Pox, Cholera, Plague, Scarlet fever, Yellow fever, Diphtheria, Typhus, Relapsing Fever, Cerebrospinal Fever, Poliomyelitis, Viral Encephalitis, AIDS, Meningococcal Meningitis or any other disease notified by the Government of India, from time to time;
(b)Monthly report as per format in Schedule 9.