Section 32 in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
32. System of medicine.
(1)[Under sub-section (1) of section 11 of the Act], the service-recipient shall have the right to choose between different system of medicine and such system of Medicine shall be classified into mutually exclusive groups which include: (a) Allopathy, (b) Ayurveda, (c) Unani, (d) Siddha, (e) Homeopathy, (f) Naturopathy, (g) Yoga, or (h) Any other recognized system of Medicine as may be notified.Provided that any other recognized system of Medicine to be specified by the applicant shall be allowed for the purpose of registration only after getting approval from the State prescribing Authority for Medical Education Training and Research constituted under rule 26.(2)The Allopathy System of Medicine shall be further classified into mutually exclusive sub-groups: (i) General;(ii) Specialty e.g. Medicine, Surgery, Pediatrics etc.; (iii) Super-specialty e.g. Plastic Surgery, Pediatric Surgery etc.; (iv) Dental; or (v) Any such other allopathy sub-group as may be notified.Explanation. - The term 'specialty' and 'superspecialty' shall have the same meaning as defined by the medical Council of India.(3)Depending upon the nature of sub-system, the clinical establishments practicing Ayurveda System of Medicine shall be further classified into mutually exclusive sub-groups: (i) Ausadh Chikitsa; (ii) Shalya Chikitsa; (iii) Shodhan Chikitsa; (iv) Rasayana; (v) Pathya Vyavastha; or (vi) Any such other Ayurveda sub-group as may be notified.(4)Depending upon the nature of sub-system, the clinical establishments practicing Unani System of Medicine shall be further classified into mutually exclusive sub-groups: (i) Matab; (ii) Jarahat; (iii) Ilaj-bit-Tadbeer; (iv) Hifzan-e-Sehat; or (v) Any such other Unani sub-group as may be notified.(5)Depending upon the nature of sub-system, the clinical establishments practicing Siddha System of Medicine shall be further classified into mutually exclusive sub-groups: (i) Maruthuvam; (ii) Sirappu Maruthuvam; (iii) Varmam Thokknam & Yoga; or (iv) Any such other Siddha sub-group as may be notified.(6)Depending upon the nature of sub-system, the clinical establishments practicing Homeopathy System of Medicine shall be further classified into mutually exclusive sub-groups: (i) General Homeopathy; or (ii) Any such other Homeopathy sub-group as may be notified.(7)Depending upon the nature of sub-system, the clinical establishments practicing Naturopathy System of Medicine shall be further classified into mutually exclusive sub-groups: (i) External Therapies with natural modalities; (ii) Internal Therapies; or (iii) Any such other Naturopathy sub-group as may be notified.(8)Depending upon the nature of sub-system, the clinical establishments practicing Yoga System of Medicine shall be further classified into mutually exclusive sub-groups: (i) Ashtang Yoga; or (ii) Any such other Yoga sub-group as may be notified.(9)The clinical establishment shall ensure that the patient, registered under a Primary Consultant practicing a particular system of medicine, is not administered treatment by any Registered medical practitioner practicing another system of medicine without the informed written consent of the patient.Explanation. 'treatment' means administration of any one or combination of therapies under any recognized system of medicine by a Registered Medical practitioner to a person for restoring or maintaining her health.(10)Any act of use or intention to use any system of medicine other than recognized system of medicine by any clinical establishment shall be considered as major deficiency under section 29 of the Act.(11)The clinical establishment shall ensure that no service-provider of that clinical establishment shall be engaged in cross-practice or engaged in practice of any system of medicine which is not recognized or engaged in any recognized system medicine for which she is not qualified enough and any such act shall be considered as major deficiency under section 29 of the Act.Explanation. - 'cross-practice' or cross system practice is the practice of a particular system of medicine by a registered medical practitioner of another system who is not qualified enough to practice that system of medicine.
