Section 3(5) in Telangana Vaidya Vidhana Parishad Act, 1986
(5)The Commissionerate shall have the following functions, namely:-(a)to formulate and implement the schemes for the comprehensive development of the dispensaries and hospitals;(b)to construct and maintain dispensaries and nonteaching hospitals, and maintenance of cleanliness therein;(c)to purchase, maintain and allocate quality equipment to various dispensaries, and hospitals;(d)to procure, stock and distribute drugs, diet, linen and other consumables among the dispensaries, and hospital;(e)to provide the facilities of specialists and superspecialist at various hospitals;(f)to receive donations, funds, and the like from the general public, and institutions both from within and outside India;(g)to receive grants or contributions which may be made by the Government on such conditions as they may impose;(h)to provide for construction of houses to the employees of the dispensaries and hospitals, and the maintenance thereof by mobilising resources from financing institutions;(i)to plan, construct and maintain commercial complexes, paying wards, and providing diagnostic services and treatment on payment basis and utilise the receipts for the improvement of the hospital and dispensary;(j)to run public utility services and any other activity of commercial nature within the hospital premises;(h)to run canteens, and cafetaria within the hospital premises.
