Lok Sabha Debates
The Minister Of Health And Family Welfare Made A Statement Correcting The Reply ... on 13 March, 2015
Sixteenth Loksabha an> Title: The Minister of Health and Family Welfare made a statement correcting the reply given on 01 August, 2014 to Unstarred Question No. 3271 by Shrimati Anupriya Patel, MP regarding 'Death of Patients in Government Hospitals' and reasons for delay in correcting the reply.
THE MINISTER OF HEALTH AND FAMILY WELFARE (SHRI JAGAT PRAKASH NADDA): I invite attention to the reply given to the Lok Sabha Unstarred Question No. 3271 for 1st August, 2014 regarding ‘Death of Patients in Government Hospitals’. The period mentioned in respect of deaths occurred in Kalawati Saran Child Hospital in 2014 in the Annexure referred to the reply for part (c) of the Lok Sabha Unstarred Question No. 3271 for 1st August, 2014, has been indicated as 28th July, 2014. However, this period is till June, 2014. The correct reply of the Question is laid on the Table of the House. The correcting Statement is being made as soon as inaccuracy came to the notice.
3271 . SHRIMATI ANUPRIYA PATEL:
Will the Minister of HEALTH AND FAMILY WELFARE be pleased to state:-
(a) whether the Government has taken note of pathetic condition including nonavailability of potable water and poor sanitation facilities in Government controlled hospitals and its associated medical institutes including All India Institute of Medical Sciences (AIIMS) and Post Graduate Institute of Medical Education and Research (PGIMER), Chandigarh;
(b) if so, the details thereof indicating number of complaints/suggestions received from various quarters along with the actiontaken by the Government in this regardduring each of the last three years and thecurrent year, hospital-wise;
(c) the details of the patients including children died during the above period in these hospitals, hospital-wise;
(d) whether some deaths have reportedly taken place due to medical negligence by doctors/para- medical staff andif so, the details thereof, hospital-wise;
(e) whether the Government has conducted any inquiry in this regard, if so,the details and the outcome thereof alongwith the action taken/being taken by the Government against such hospitals/ doctors/paramedics; and
(f) the corrective steps taken/being taken by the Government for providing better and modern facilities in these hospitals?
THE MINISTER OF HEALTH AND FAMILY WELFARE (DR. HARSH VARDHAN)
(a) & (b): Since Health is a State subject, no such information is maintained centrally. As far as AIIMS, New Delhi and PGIMER, Chandigarh and three Central Government Hospitals located in Delhi viz. Safdarjung Hospital, Dr. RML Hospital and Lady Hardinge Medical College & associated Hospital are concerned, adequate potable water is available in these hospitals.
In three Central Government Hospitals located in Delhi, proper sanitation is maintained in these hospitals by way of engaging regular and outsourced sanitary workers using manual and wherever possible mechanical means. Pest control work is regularly carried out. In case of any complaint regarding sanitation, the matter is solved on priority.
In AIIMS, New Delhi, there is a decentralized system for maintenance of Hospital sanitation and hygiene under the supervision of Sister-in-charge, Ward and Nursing Officers along with Sanitation officers and all the areas of Institute are inspected regularly by the Faculty, Hospital Administration In-charge and Medical Superintendent.
In PGIMER, cleanliness is monitored by Sanitary Inspectors and Resident Doctors of Hospital Administration, round-the-clock and a report is generated on daily basis.
(c): The details of the patients including children died during the last three years and current years in respect of three Central Government Hospitals as mentioned above and AIIMS, New Delhi is given in Annexure. Information in respect of PGIMER, Chandigarh is being collected and will be laid on the Table of House.
(d) to (f): No case of death has been established due to negligence by doctors/para-medical staff in AIIMS, New Delhi, and three Central Government Hospitals as mentioned above.The Death Review Committee is in place in the Safdarjung Hospital, Dr. RML Hospital and LHMC and associated Hospital headed by a Senior Consultant. The cause of death is examined by the Death Review Committee to find out whether any negligence on part of the attending Doctor has happened. In case of AIIMS, various specialties Centre and Departments have their departmental Death/Mortality Review Committee. In case there is any complaint of alleged negligence etc., a medical Board/review committee comprising of specialist doctors concerned is constituted on case to case basis.In PGIMER, Chandigarh, there is a Medical Grievance Committee headed by a Senior Professor with members drawn from other specialities, which conducts inquiry on complaints of medical negligence. A case of death of a patient in PGIMER, Chandigarh on alleged negligence is sub-judice.
Modernisation of existing facilities and creation of new facility in a Hospital is an on-going process and is undertaken as per the requirement and availability of resources. Projects for augmentation of capacity have also been approved in the three Central Government hospitals namely Safdarjung Hospital, Dr. RML Hospital and LHMC and associated Hospitals. Adequate attention is given to all patients admitted in the Hospitals or visited hospitals for treatment.
Annexure Year Number of patients including children died Safdarjung Hospital Dr. RML Hospital LHMC and Smt. S.K. Hospital Kalawati Saran Children Hospital 2011 8164 3629 551 1782 2012 8239 4466 629 1895 2013 8771 4156 636 1270 2014 4432# 2171# 349* 495# * up to 28th July, 2014 # up to June, 2014 Top of Form AIIMS, New Delhi Year Number of patients including children died 2011-12 4534 2012-13 4433 2013-14 4306 2014-15 (1 April 2014 to 31 May 2014) 675 Bottom of Form