Section 29 in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
29. Information to be provided by Clinical Establishments.
(1)The Clinical Establishments shall maintain medical records of patients treated by it and health information and statistics in respect of national programmers and furnish the same to the district authorities in form of three monthly reports. The minimum medical records to be maintained and nature of information to be provided by the Clinical Establishments will be as per the formats developed by the National Council.(2)Copies of all records and statistics shall be kepi with the clinical establishment concerned for at least 3 years or in accordance with any other relevant Act for the time being in force under clause (iii) of sub section (1) of section 12 of the Act. All clinical establishments shall be responsible for submission of information and statistics in the time of emergency or disaster or epidemic situation.(3)The State Government may notify from time to time, the nature of information that needs to be furnished by the Clinical Establishments including other disease notified for this purpose along with the prescribed interval. In addition to the specific provisions of the Act all establishments shall comply and maintain information and statistics in keeping with other applicable Acts and rules which are in force in the country.
