Section 26 in Atomic Energy (Radiation Protection) Rules, 2004
26. Medical exposures.-
The licensee carrying out diagnostic or therapeutic work using radiation generating equipment, sealed or unsealed sources, shall for optimizing the medical exposure ensure that -(a)performance of the equipment is verified periodically by appropriate quality assurance tests;(b)records are maintained for a period specified by the competent authority of -(i)radiation doses received by therapy patients;(ii)activity administered to patients for diagnostic and therapeutic purposes; and(iii)other relevant parameters;(c)the exposure of humans for bio-medical research is carried out only on healthy volunteers with their prior consent in writing. The methodology, the number of volunteers and the radiation dose they are subjected to shall be reviewed by the ethical review committee constituted by the employer; and(d)any accidental medical exposure is investigated and a written report is submitted to the competent authority.
