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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of West Bengal - Subsection

Section 33(8) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(8)Irrespective of types and numbers of service sub-facilities officered as mentioned in sub-rule (3) to (6), the clinical establishment shall be classified into following categories depending upon the number of service facilities offered as mentioned in sub-rule (2): (a) Uni-facility clinical establishment offering only one type of service facility or (b) multifacility clinical establishment offering more than one type of service facility.Illustration 1. A clinical establishment offering only X-Ray laboratory (Digital) service shall be classified as Uni-facility clinical establishment (Diagnostic imaging)Illustration 2. A clinical establishment offering X-Ray laboratory (Digital) service and USG shall be classified as Unifacility clinical establishment (Diagnostic imaging).Illustration 3. A clinical establishment offering any type of Diagnostic imaging service and along with any type of OPD clinic service shall be classified as Multi-facility clinical establishment.Illustration 4. A clinical establishment offering any type of OPD clinic service and along with any type of IPD facility shall be classified as Multi-facility clinical establishment.