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State of Andhra Pradesh - Section

Section 17 in Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007

17. Interpretation of the Rules.

- If there is any doubt or dispute regarding the application or the interpretation of the Rules, the decision of the Government thereon shall be final.Appendix - I(See Rule 4 (h))Minimum Standards For The Registration of Private Medical Care FacilitiesPart - I I. Background and Rationale of setting minimum standards. - In terms of the provisions of the Andhra Pradesh Allopathic Private Medical CareEstablishments (Registration and Regulation) Act 2002, and in order to have successful Legislation, these minimum standards are prescribed for the different types of the Private Medical Care Establishments for the effective implementation of the Act. These standards may be modified by the State Authority from time to time and shall be maintained by the Private Medical Care Establishments for getting the necessary registration of the facility as per the Act.These minimum standards have been prepared with discussions held with various health care professionals and also with the active involvement of the representatives of A.P. Private Hospitals and Nursing Homes Association, Indian Medical Association, Indian Medical Council, and various Government Functionaries etc. The minimum standards are set for different types of medical care establishments and comprise of general requirements and specific requirements, and include physical standards of space requirements and hygiene, equipment requirements for delivering specific services, and the man power requirements and their qualifications.These minimum standards explain about the obligations of the Private Medical Care Establishment to wards the patient, society, and staff engaged (See Part IV). The standards also specify the minimum list of services for which the medical care establishments need to display the charges levied for the benefit of the patient information. (See Part VIII).The minimum standards also specify the medical records and other records to be maintained to be made available to the patients, records that need to be made available to the inspection authorities, and filing of minimum data returns to the appropriate authorities e.g., data on notifiable diseases, detailed births and death records, and patient and treatment data etc. (See Part VIII).II. Classification of the Private Medial Care Establishments. - In the context of working out the minimum standards, the private medical care establishments in the state of Andhra Pradesh, the following classification is made depending up on the services offered by these facilities and also on the physical infrastructure available with them.A. Classification Based on the Services offered by the facilities. - (1) Establishments offering Medical and Surgical Treatment. Clinics and Consultation rooms (Dispensaries)
(i)Hospitals or Nursing Homes offering Basic Services and Family Medicine (Primary)
(ii)Hospitals or Nursing Homes Offering Basic Speciality Care Services (Secondary)
(iii)Hospitals offering Super Speciality Services (Tertiary)
(iv)Physiotherapy Centers
(v)Dental Services
The services offered by these facilities are described in the following paras:
(i)Clinics and Consultation rooms (Dispensaries). - The Clinics and Consultation rooms are facilities run by a Solo qualified allopathic doctor, either with M.B.B.S degree or with higher professional qualifications. These facilities offer "out-patient" treatment and drug prescriptions based on the investigation support sourced either from in-house labs or from out side lab facilities. The range of treatment offered by these clinics depends upon the qualifications of the medical practitioner. There are Poly Clinics which are operated by a group of two or more practitioners. These two types of facilities refer cases requiring hospitalization and for any surgical interventions to a hospital for further treatment. The poly clinics usually have attached medical laboratories (Clinical laboratories and Radiological and Imaging facilities) to cater to the needs of the doctors working in the clinics. The physical requirements of the Clinics are given in the Part II.
(ii)Hospitals offering Basic Services and Family Medicine (Primary care). - These facilities are basically manned by one or more qualified medical practitioners (M.B.B.S doctors) and offer basic level services to the patients irrespective of the bed strength, as described in the Part VI. These may also have an attached medical laboratory to cater to the investigation support needed for the clinical interventions. In addition to the wide range of out-patient services these hospital provide in-patient facilities. The physical requirements including space, equipment and man power needed for these facilities depending on the bed strength of the hospital are given in the Part II.
(iii)Hospitals or Nursing Homes Offering Basic Speciality Services (Secondary care). - These hospitals provide specialist care needed for the treatment of health conditions through the concerned specialist doctors with higher level qualifications in the following specializations, irrespective of the bed strength:
* General Medicine (Medical care)* General Surgery (Surgical Care)* Obstetrics and Gynecology (Maternal Care)* Pediatrics (Child Care)* Orthopedics (Accidents and Trauma Care)* ENT* Ophthalmology (Eye care)* Radio-diagnosis and Radiotherapy (Cancer Care)* Physiotherapy* Dental Care ServicesThese hospitals to have functional areas such as Operation theaters, post operative wards, Intensive care units, general wards, and also other treatment areas needed for facilitating the surgical interventions of the concerned Speciality care. These may have attached medical laboratories including Clinical laboratories and Radiological and Imaging facilities to cater to the investigation needs of the specialists working in these facilities or the services may be taken from out side diagnostic centers. Some of the facilities may have multi-specialty care services. The hospitals offering multi speciality treatment services should have the complete range of equipment and facilities suitable to the area of specialization. The physical requirements including space, equipment and man power needed for these facilities depending on the bed strength of the hospital are given in the Part II.
(iv)Hospital offering Super Speciality Services (Tertiary) - These hospitals provide super specialist care needed for the treatment of health conditions through the concerned super specialist doctors in the following specializations, and hospital may have different bed strength based on the range of services offered:
* Cardiology and Cardiothoracic Surgery* Neurology and Neuro-surgery* Nephrology and Urology* Gastroenterology and Surgical Gastroenterology* Surgical Oncology* Neonatology and Pediatric Surgery* Chest Diseases and Respiratory Medicine* Plastic SurgeryTo facilitate the above services, the hospitals should have full set of functional areas and special types of equipment suitable to the needs of the Super-speciality services offered through the facility. The hospitals shall have Intensive care units, Ambulatory support, Blood Bank facilities, Communication network etc. equipped to meet the demands of an emergency case. In addition the hospitals need to engage well qualified staff with proper training to handle the specialist care required for the patients admitted to. The physical requirements including space, equipment and man power needed for these facilities depending on the bed strength of the hospital are given in the Part II.
(v)Physiotherapy Units. - The Physiotherapy units function as support units to the Orthopedic Care Specialist centers or the facilities may function independently. These units need to be managed by qualified physiotherapists and to be equipped with a whole range of physiotherapy and rehabilitation equipment. The physical requirements including space, equipment and man power needed for these facilities depending on the bed strength of the hospital are given in the Part II.
(vi)Dental Care Services. - The Dental Services are offered as outpatient services through Clinics from basic dental services to multispecialty dental treatments. The minimum requirements including space, equipment and man power needed for these facilities is given in the Part II.