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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Tamilnadu - Subsection

Section 1(1) in Tamil Nadu Medical Council (Professional Conduct, Etiquette and Ethics) Regulations, 2003

1.1(Doctors with qualification of MBBS or MBBS with post graduate degree/diploma or with the equivalent qualification in any medical discipline).
1.1.1. A physician shall uphold the dignity and honour of his profession.
1.1.2. The prime object of the medical profession is to render service to humanity; reward or financial gain is a subordinate consideration. Whosoever chooses his profession, assumes the obligation to conduct himself in accordance with its deals.
A physician should be an upright man, instructed in the art of healings. He shall keep himself pure in character and be diligent in caring for the sick; he should be modest, sober, patient, prompt in discharging his duty without anxiety, conducting himself with propriety in the profession and in all the actions of his life.
1.1.3. No person other than a doctor having qualification recognized by Medical Council of India and registered with Tamil Nadu Medical Council is allowed to practise modem system of Medicine or Surgery. A person obtaining qualification in any other system of Medicine is not allowed to practise Modem System in any form.
Maintaining Good Medical Practice
1.2.1. The principal objective of the medical profession is to render service to humanity with full respect for the dignity of profession and man. Physicians should merit the confidence of patients entrusted in their care, rendering to each a full measure of service and devotion.
Physicians should try continuously to improve medical knowledge and skills and should make available to their patients and colleagues the benefits of their professional attainments.The physicians should practise methods of healing founded on scientific basis and should not associate professionally with anyone who violates this principle. The honoured ideals of the medical profession imply that the responsibilities of the physician extend not only to individuals, but also to society.Membership in Medical Society
1.2.2. For the advancement of his profession, a physician should affiliate with associations and societies of allopathic medical professions and invoice actively in the functioning of such bodies.
1.2.3. A physician should participate in professional meetings as part of Continuing Medical Education Programmes, for at least 30 hours for every five years, organized by reputed professional academic bodies or any other authorized organisations. The compliance of this requirement shall be informed regularly to the Tamil Nadu Medical Council.
Maintenance of Medical Records
1.3.1. Every physician shall maintain the medical records pertaining to his/her indoor patients for a period of 3 years from the date of commencement of the treatment in a standard proforma laid down by the Tamil Nadu Medical Council and attached as Appendix 3.
1.3.2. If any request is made for medical records either by the patients/ authorised attendant or legal authorities involved, the same may be duly acknowledged and documents shall be issued within the period of 72 hours.
1.3.3. A Registered medical practitioner shall maintain a Register of Medical Certificates giving full details of certificates issued. When issuing a medical certificate, he/she always enter the identification marks of the patient and keep a copy of the certificate. He/she shall not omit to record the signature and/or thumb mark, address and at least one identification mark of the patient on the medical certificates or report. The medical certificate shall be prepared as in Appendix 2.
1.3.4. Efforts shall be made to computerize medical records for quick retrieval.
Display of Registration Number
1.4.1. Every physician shall display the registration number accorded to him by the Tamil Nadu Medical Council in his clinic and in all his prescriptions, certificates, money receipts given to his patients.
1.4.2. Physician shall display as suffix to their names only recognised medical degrees or such certificates/diplomas and membership/honours, which confer professional knowledge, or recognise any exemplary qualification/ achievements.
Use of Generic Names of Drugs