Section 12(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)Under clause (c) of sub-section (2) of section 7 of the Act, the clinical establishment having in-patient facility shall ensure that any patient shall be allowed to get admitted and kept as an in-patient by that establishment only if it is medically necessary and only after being properly registered as an in-patient under a Primary Consultant:Provided, that, the clinical establishment may deny to admit or to keep the patient if it is satisfied that (provided that the patient is not in a critical condition) -(a)it is not or no longer medically necessary; or(b)the prevailing services or infrastructure facilities including isolation facilities are not sufficient enough to provide treatment and care for such type of patient; or(d)the patient is unwilling or unable to follow the direction or advice of the consultant or Resident Medical Officer; or(e)the patient or patient party is unwilling or unable to accept or follow the regulation or Standard Operating Procedure of that clinical establishment as mentioned under rule 8; or(f)the patient or patient party is unwilling or unable to accept or fulfill the obligation including financial obligation as mentioned under rule 27:
