Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(5)(c) in The West Bengal Clinical Establishments Act, 1950

(c)that every person keeping or carrying on a clinical establishment shall submit an immediate report to the prescribed authority as soon as it comes to his notice that any person who has been admitted as an outdoor or indoor patient in the clinical establishment is suffering from or has been attacked with tetanus, gas gangrene, small pox,[cholera, encephalitis, acquired immuno deficiency syndrome or any other infectious or dangerous disease] [Words substituted by West Bengal Act 30 of 1992.] specified by the State Government in this behalf by notification published in the Official Gazette;
(cc)[ that every person keeping or carrying on a clinical establishment shall submit to the prescribed authority a monthly report about the number of cases of sterilization of male and female,] [Clause (cc) inserted by West Bengal Act 30 of 1992.][and the name of each of such male and female] [Words inserted by West Bengal Act 19 of 1998.], particulars of cases of medical termination of pregnancy and particulars of Mother and Child Health Care Programme, Immunisation Programme or any other like programme carried on by or in any such establishment;
(ccc)[ that every person keeping or carrying on a clinical establishment shall inform the police station, within the jurisdiction of which such clinical establishment is located, of every case of a victim of accident, injury, or trauma, admitted thereto for treatment;] [Clause (ccc) inserted by West Bengal Act 19 of 1998.]