Section 17 in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Rules, 1997
17. [ Requirements of Nursing Home. [[Substituted by M.P. Notification No. F-13-2-2005-XVII-Med.-2, dated 15-11-2007. Prior to substitution it read as under:
'17. Requirements of Nursing Home. - The keeper or owner of the nursing home shall fulfil at all times the requirements of a nursing home as specified in Schedule-II :Provided that the nursing homes already registered prior to the date of commencement of these rules shall fulfil the requirements within a period of ninety days from the date of coming into force of these rules.']](1)The keeper or owner of the nursing home shall fulfil at all times the requirement of a nursing home as specified in Schedule-II ;Provided that the nursing homes already registered prior to the date of commencement of these rules shall fulfil the requirements within a period of ninety days from the dale of coming into force of these rules.(2)Subject to the conditions specified in sub-section (1) of Section 7 of the Act, any officer authorized to inspect nursing home and clinical establishment, shall do so normally between 8.00 to 18.00 hours :Provided that if there is any exigencies to make esscncial inspection in the opinion of authority, he may do so after taking prior permission from District Collector.(3)No Nursing Home, Private Hospital or Clinical Establishment shall deny necessary first aid and/or such other life saving or stabilizing emergency measures, appropriate to that establishment, on the ground that police/statutory formalities are not completed to any accident victim, seriously injured, burn and the cases of criminal assault and poisoning.]
