Section 13(9) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(9)Such special care/therapy units as mentioned in sub-rule (8) shall be classified into following mutually exclusive categories: (i) Critical Care/Therapy unit; (ii) Intensive Coronary Care Unit; (iii) Intensive Neonatal Care Unit; (iv) High Dependency Unit; (v) Nuclear Medicine Therapy Unit; (vi) Radiotherapy Unit or (vii) any other care/therapy unit as may be notified. The consent of the patient party will mandatorily have to be obtained before transferring a patient to such a unit and the patient party should be explained in writing regarding the condition of the patient and the financial implications.Explanation 1. - The special care/therapy units are mainly in-patient department of a clinical establishment which is specifically designed, staffed by specialized personnel, located, furnished and equipped with sophisticated equipment and medical supplies to offer more specified and sophisticated service for the patient in need of those which cannot be provided in general department.Explanation 2. - The High Dependency Unit (HDU), also called step-down, progressive or intermediate care unit, is a special care unit of in-patient department to offer more specified and sophisticated service for critically ill patients in the form of more intensive observation, monitoring, treatment, nursing care and management than that is possible in a general ward but slightly less than that given in intensive care.Explanation 3. - The Critical Care Units (CCU) is a special care unit of in-patient department to offer more specified and sophisticated service for critically ill patients than that is possible in a general ward or High Dependency Unit.Explanation 4. - Dialysis centre shall not be considered as a special care/therapy unit for the purpose of this rule.
