Section 10 in Andhra Pradesh General Nurse Training Institutions (Admission into General Nurse Training and Grant of Permission to Private Schools of Nursing) Rules, 1997
10. Clinical Facilities.
- No Permission to a private School of Nursing shall be accorded unless it has affiliation to a hospital, having a minimum of 160 beds.Note. (1) (a) The practice of considering different hospitals having lesser bed strength than 160 beds, leads to improper supervision and thereby improper training. Hence the strength of beds of 160 should be arrived at in such a way that preferably the 160 beds are located in one single hospital and, in any case, definitely not more than three hospitals put together. In no case shall one and the same Government or a private hospital be permitted to accord affiliation for practical training to more than one private School of Nursing. The Director of Medical Education shall maintain a list of Private Schools of Nursing and the private or the Government hospitals to which they stand affiliated in order to ensue that this stipulation is strictly adhered to. Any deviation in this regard will render the officer (S) concerned liable for stringent departmental action ;(b)Hospitals must invariably have all facilities for imparting training in all disciplines as per the regulations of Indian Nursing Council 1986; and(2)Renewal of Permission shall be ordinarily for a period of 3 years which shall however the subject to fulfillment of all instructions/guidelines as may be prescribed by the Government from time to time.
