Section 6 in The Medical Termination of Pregnancy Madhya Pradesh Regulations, 1975
6. Admission Register not to be open to inspection.
- The Admission Register shall be kept in the safe custody of the head of the hospital or owner of the approved place, or by any person authorised by such head or owner save as otherwise provided in sub-regulation (5) of Regulation 4 shall not be open to inspection by any person except under the authority :-(i)in the case of a departmental or other enquiry the Chief Secretary to the Government of Madhya Pradesh.(ii)in the case of an investigation into an offence, a Magistrate of the First Class within the local limits of whose jurisdiction the hospital or approved place is situated.(iii)In the case of a suit or other action for damages, the District Judge, within the local limits of whose jurisdiction the hospital or approved place is situated :Provided that the registered medical practitioner shall, on the application of an employed woman whose pregnancy has been terminated, grant a certificate for the purpose of enabling her to obtain leave from her employer :Provided further that any such employer shall not disclose this information to any other person.
