Section 41 in The Gujarat Emergency Medical Services Act, 2007
41. Duties of base hospitals.
- Every base hospital shall-(a)establish and maintain medical equipments for providing or directing the life support system or limited life support system and pre-hospital care system;(b)provide separate accommodation to be used for the aforesaid purpose to be known as "the Emergency Department";(c)employ a full or part time physician or surgeon, as a Director of Emergency Department of the hospital, who is enrolled on the State Medical Register and who possesses the medical qualification of Master of Surgery (General Surgery or Orthopedic Surgery) granted by a university or institution specified in the First Schedule to the Medical Council Act, 1956 and who has substaintial experience in the practice of trauma care or emergency medicine;(d)employ and maintain staff consisting of medical, para-medical, general medical technicians and such other persons as it may consider necessary and such staff shall perform their duties under the supervision and control of the Director of Emergency Department for the purpose of carrying out its duties under the contract with the City Council or, as the case may be, District Council;(e)maintain one or more ambulances of the nature specified in Chapter XI for providing the emergency medical services;(f)provide easy access to emergency medical services to persons who are in need of treatment in medical emergency; and(g)perform such other duties as may be specified in the bye-laws.
