Section 22(2) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(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.
