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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(2) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020

(2)Every registration granted under sub-section (1) shall be subject to the following terms and conditions, namely: -
(a)conditions laid down in sub-section (1) are continuously complied with;
(b)necessary precautions are observed so as to ensure that the clinical establishment is not being used for any unsocial or immoral purpose;
(c)the clinical establishment does not resort to any unethical practice whatsoever;
(d)all such measures are taken to keep the clinical establishment in such satisfactory, sanitary and hygienic condition, as may be prescribed;
(e)all such information is displayed in such manner, as may be prescribed;
(f)all such reports in such form containing such particulars and such necessary documents are submitted to such authorities at such intervals or on demand, as may be prescribed;
(g)such medical and other reports, records and documents are made available to the registration authority or the service recipient or his representative on demand, as may be prescribed;
(h)a report is submitted to the concerned authority immediately in case a person, who has been received in or accommodated or both in the clinical establishment, is found to be suffering from any such infectious or dangerous disease or other condition, as may have been notified by the State Government, especially those covered under the Epidemic Diseases Act, 1897;
(i)every clinical establishment maintains a Public Grievance Redressal Mechanism for lodging of any complaint regarding treatment, improper billing, deficiency in service, attending staff's behaviour etc. and for timely assured redressal thereof;
(j)every clinical establishment sets up a proper Help Desk to maintain regular and proper communication with the service recipients or their representatives regarding treatment being provided, recipient's condition, regular billing etc. and their proper counselling;
(k)every clinical establishment immediately after coming into force of this Act, maintains comprehensive medical records and provides a set of all medical records and treatment details along with the discharge summary at the time of discharge of the service recipient;
(l)every clinical establishment having more than one hundred beds may endeavour to set up a Fair Price Medicine Shop and a Fair Price Diagnostic Centre;
(m)no person is subject to any discrimination in any form or manner, by the clinical establishment in access to facilities, goods, care and services, including admission, on any of the grounds of nationality, sex/gender, physical or mental disability, occupation, religion, sect, language, caste, political or other opinion or affiliation, actual or perceived health status and disease condition like Human Immunodeficiency Virus (HIV) infection or Acquired Immunodeficiency Syndrome (AIDS) or such other diseases like Covid-19 and other emerging and as yet unknown infectious diseases, as may be prescribed, or such other arbitrary grounds;
(n)the clinical establishment actively participates in the implementation of all National and State Health Programmes including the prevention of spread of communicable diseases in such manner as the State Government may specify from time to time and furnish periodical reports related thereto as per prescribed formats to the authorities concerned;
(o)the clinical establishment at all times, ensures compliance with all the applicable laws including any rules, regulations, instructions, guidelines, notifications, circulars and by-laws;
(p)the clinical establishment provides treatment within the staff and facilities available, to provide first aid to all the victims of road traffic accidents, rail accidents, air accidents, explosions, natural disasters and calamities who come or are brought to the clinical establishment. After providing the first aid and making all possible available efforts to stabilize such patients, the clinical establishment shall be at liberty to refer them to an appropriate Government hospital or medical college; and
(q)such other terms and conditions, as may be prescribed.