Section 22 in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
22. Mandatory Display.
(1)At reception area and other suitable places, the clinical establishment shall make available Information Display Boards in such a conspicuous manner as to be visible to everyone visiting such establishment and shall affix the Duplicate copy of license(s).(2)In such display boards under sub-rule (1), the clinical establishment shall make available such appropriate, adequate and comprehensive information as mentioned below:-(a)the system(s) of Medicine practiced along with specialty, if any;(b)the detail information regarding Name, Government designation, hours of availability part-time of the Government staff, if any, under rule 6;(c)the types and availability of service facilities offered under rule 11;(d)the detail information name, qualification and hours of availability of medical staff under rule 11;(e)the current bed occupancy status and availability of beds in case of bedded establishment under rule 12;(f)copy of the certificate of arrangement or affiliation with reference lab, if any, under rule 13;(g)copy of the No Objection Certificate/License/Approval under different Acts under rule 13;(h)item-wise charges for all services under rule 19;(i)mechanism to avail concession or free treatment facilities, if any, under rule 20;(j)the Standard Charter of patient rights under rule 27;(k)the information related to Grievance redressal system under rule 28;(l)any other information for mandatory display as mentioned under different provisions of the Act and rules; and(m)any such information as may be notified which are useful for the service recipient and general public.(3)At reception area and other suitable place(s) including public domain, the clinical establishment shall make available an Information Brochure containing appropriate, adequate and comprehensive information including information contained in the display board and such other additional information which are too lengthily to display in the board.Explanation. For the purpose of this rule 'other suitable place including public domain' shall include the website maintained by the clinical establishment if any.(4)The information mentioned under sub-rule (2) and (3) shall be prepared in both the local and English language in a manner understood by a non technical person of the concerned area(5)The clinical establishment shall submit a copy of Information Brochure mentioned under sub-rule (3) to the Licensing Authority along with the application for grant or renewal of license under rule 34.(6)Besides having information display boards, the clinical establishment shall have adequate signage system consisting of colour coded guidelines and signages indicating access to various facilities, public utilities, exits including emergency exists, signages of bio-safety symbols etc. at strategic points in the establishment for guidance of the service recipient, service-providers and public.(7)The clinical establishment shall display glow-sign boards indicating the name and registration number of the establishment at the main entrance and other prominent places.(8)The Licensing Authority may consider any of the relevant information, contained in the mandatory display mentioned under this rule as a public record and may make those records available in the public domain including departmental website or to any public servant in public interest.(9)While displaying or causing display of any information or advertisement, the clinical establishment, shall take reasonable care that the information are factually accurate and capable of substantiation, and are not exaggerated, false, misleading or be reasonably capable of being misinterpreted.
