Section 1 in Tamil Nadu Medical Council (Professional Conduct, Etiquette and Ethics) Regulations, 2003
1. Code of Medical Ethics.
Each applicant at the time of making an application for registration under the provisions of the Tamil Nadu Medical Registration Act, 1914 (Tamil Nadu Act IV of 1914), shall be provided a copy of the Declaration and shall submit a duly signed Declaration as provided in Appendix 1. The applicant shall also certify that he/she had read and agreed to abide by the same.B. Duties and Responsibilities of the Physician in GeneralCharacter of the Physician1.1(Doctors with qualification of MBBS or MBBS with post graduate degree/diploma or with the equivalent qualification in any medical discipline).1.1.1. A physician shall uphold the dignity and honour of his profession.1.1.2. The prime object of the medical profession is to render service to humanity; reward or financial gain is a subordinate consideration. Whosoever chooses his profession, assumes the obligation to conduct himself in accordance with its deals.A physician should be an upright man, instructed in the art of healings. He shall keep himself pure in character and be diligent in caring for the sick; he should be modest, sober, patient, prompt in discharging his duty without anxiety, conducting himself with propriety in the profession and in all the actions of his life.1.1.3. No person other than a doctor having qualification recognized by Medical Council of India and registered with Tamil Nadu Medical Council is allowed to practise modem system of Medicine or Surgery. A person obtaining qualification in any other system of Medicine is not allowed to practise Modem System in any form.Maintaining Good Medical Practice1.2.1. The principal objective of the medical profession is to render service to humanity with full respect for the dignity of profession and man. Physicians should merit the confidence of patients entrusted in their care, rendering to each a full measure of service and devotion.Physicians should try continuously to improve medical knowledge and skills and should make available to their patients and colleagues the benefits of their professional attainments.The physicians should practise methods of healing founded on scientific basis and should not associate professionally with anyone who violates this principle. The honoured ideals of the medical profession imply that the responsibilities of the physician extend not only to individuals, but also to society.Membership in Medical Society1.2.2. For the advancement of his profession, a physician should affiliate with associations and societies of allopathic medical professions and invoice actively in the functioning of such bodies.1.2.3. A physician should participate in professional meetings as part of Continuing Medical Education Programmes, for at least 30 hours for every five years, organized by reputed professional academic bodies or any other authorized organisations. The compliance of this requirement shall be informed regularly to the Tamil Nadu Medical Council.Maintenance of Medical Records1.3.1. Every physician shall maintain the medical records pertaining to his/her indoor patients for a period of 3 years from the date of commencement of the treatment in a standard proforma laid down by the Tamil Nadu Medical Council and attached as Appendix 3.1.3.2. If any request is made for medical records either by the patients/ authorised attendant or legal authorities involved, the same may be duly acknowledged and documents shall be issued within the period of 72 hours.1.3.3. A Registered medical practitioner shall maintain a Register of Medical Certificates giving full details of certificates issued. When issuing a medical certificate, he/she always enter the identification marks of the patient and keep a copy of the certificate. He/she shall not omit to record the signature and/or thumb mark, address and at least one identification mark of the patient on the medical certificates or report. The medical certificate shall be prepared as in Appendix 2.1.3.4. Efforts shall be made to computerize medical records for quick retrieval.Display of Registration Number1.4.1. Every physician shall display the registration number accorded to him by the Tamil Nadu Medical Council in his clinic and in all his prescriptions, certificates, money receipts given to his patients.1.4.2. Physician shall display as suffix to their names only recognised medical degrees or such certificates/diplomas and membership/honours, which confer professional knowledge, or recognise any exemplary qualification/ achievements.Use of Generic Names of Drugs1.5Every physician should, as far as possible, prescribe drugs with generic names and he/she shall ensure that there is a rational prescription and use of drugs.Highest Quality Assurance In Patient Care1.6Every physician should aid in safeguarding the profession against admission to it of those who are deficient in moral character or education. Physician shall not employ in connection with his professional practice any attendant who is neither registered nor enlisted under the Medical lists in force and shall not permit such persons to attend, treat or perform operations upon patients wherever professional discretion or skill is required.Exposure of Unethical Conduct1.7A physician should expose, to the appropriate authority without fear or favour, incompetent or corrupt, unprofessional, dishonest or unethical conduct on the part of members of the professions.Payment of Professional Services1.8The physician engaged in the practice of medicine shall give priority to the interests of patients. The personal financial interests of a physician should not conflict with the medical interests of patients. A physician should announce his fees before rendering service and not after the operation or treatment is under way.Remuneration received for such services should be in the form and amount specifically announced to the patient at the time the service is rendered. It is unethical to enter into a contract of "no cure no payment". Physician rendering services on behalf of the State shall refrain from anticipating or accepting any consideration.Evasion of Legal Restrictions1.9The physician will observe the laws of the country in regulating the practice of medicine and will also not assist others to evade such laws. He should be cooperative in observance and enforcement of sanitary laws and regulations in the interest of public health.Legislation's and Court decisions may also influence medical ethics.Hence, Medical Practitioners must be familiar with the various Acts, Rules and Regulations that are in force and which have been enacted by the Central or State Government, Statutory bodies, Tamil Nadu Medical Council and the Indian Medical Council.Unless he is familiar with all the relevant laws and regulations, he may find himself inadvertently contravening these and courting trouble.A physician should observe the provisions of the State Acts like Drugs and Cosmetics Act, 1940; Pharmacy Act, 1948; Narcotic Drugs and Psychotropic Substances Act, 1985; Medical Termination of Pregnancy Act, 1971; Transplantation of Human Organs Act, 1994; Mental Health Act, 1987; Environmental Protection Act 1986; Pre-natal Sex Determination Test Act, 1994; Drugs and Magic Remedies (Objectionable Advertisement) Act, 1954; Persons with Disabilities (Equal Opportunities and Full Participation) Act, 1995 and the Bio-Medical Waste (Management and Handling) Rules, 1998 and such other Acts, Rules, Regulations made by the Central/State Governments or local Administrative Bodies or any other relevant Act relating to the protection and promotion of public health.
