Section 44 in The Gujarat Emergency Medical Services Act, 2007
44. Requirements to be satisfied by person holding licence.
(1)In respect of an ambulance vehicle the holder of a licence granted under section 49 shall be required to satisfy the licensing officer that-(a)the vehicle contains equipments relating to visual and audible signals as on emergency vehicle such as flashing or revolving lights;(b)the standards in force at the time the vehicle is manufactured and not inconsistent with the Motor Vehicles Act, 1988, relating to design, floor, general configuration and exterior markings and such other matters as may be prescribed by rules, are maintained;(c)the ambulance vehicle shall carry such equipments and supplies in working order to be readily available for use for providing Basic Life Support and Advanced Life Support;(d)the ambulance vehicle shall carry such medical equipments and supplies as may be prescribed by rules;(e)the ambulance vehicle may carry after life support equipments and drugs in addition to those generally prescribed for use by a Basic Life Support Ambulance Service.(2)(a)A Basic Life Support Ambulance when carrying a patient except in the routine carriage of patient who is convalescing or is not on medical emergency, shall be staffed by at least two persons, one of whom shall be an Emergency Medical Technician, Emergency Medical Technician Paramedic or Health Professional and one of whom shall be a person who is qualified as an ambulance attendant.(b)An Emergency Medical Technician Paramedic or Health Professional shall accompany the patient in the compartment of the ambulance during his carriage.(3)An Advanced Life Support Ambulance shall be staffed with two persons both of whom are Health Professionals or one is Health Professional and the other is either an Emergency Medical Technician or an Emergency Medical Technician Paramedic or one is an Emergency Medical Technician and the other is an Emergency Medical Technician Paramedic or both of whom are Emergency Medical Technician Paramedics.(4)The staff specified for Advanced Life Support Ambulance shall remain on duty for 24 hours a day for seven days a week.(5)(a)Ambulance driver shall be qualified as a driver according to the provisions of Motor Vehicles Act, 1988.(b)Besides the qualifications provided in the Motor Vehicles Act, 1988, the Ambulance driver shall have successfully completed an Emergency Vehicle Operators' Course of Instructions approved by the City Council or, as the case may be, by the District Council.(6)The holder of a licence shall apprise the hospitals in his area of operation as to when the ambulance service shall not be in operation due to inadequate staffing or for any other reason and when his resources are committed in such manner that he would not be able to have an ambulance and required staff to respond to a call to provide emergency assistance.(7)A holder of licence may stock such drugs as are approved by the City Council, the District Council or, as the case may be, the base hospital.(8)(a)Where an ambulance vehicle manifests an evidence of a mechanical or equipment deficiency which poses a significant threat to the health or safety of patient or crew, the holder of the licence shall immediately withdraw the vehicle from operation.(b)No ambulance vehicle, which has been withdrawn from operation, shall be operated as an ambulance until the deficiency has been corrected.
