Section 29(1) in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
(1)The Clinical Establishments shall maintain medical records of patients treated by it and health information and statistics in respect of national programmers and furnish the same to the district authorities in form of three monthly reports. The minimum medical records to be maintained and nature of information to be provided by the Clinical Establishments will be as per the formats developed by the National Council.
