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State of Uttar Pradesh - Section

Section 18 in U.P. Prevention and Control of Malaria, Dengue, Kala-azar and any Vector Borne Disease Regulations, 2016

18. Involvement of Private Practitioner, clinicians and Nursing Homes.

- All private practitioners, clinicians/doctors in charge of nursing homes, medical institutions, clinical laboratories etc. within the State of Uttar Pradesh shall furnish information pertaining to blood slide collection and positive cases, information regarding the suspected/confirmed cases of Malaria, Dengue, Kala-azar or any vector borne disease to the Controlling Officer Chief Medical Officer, District Malaria Officer or Doctor in charge of the said clinics, nursing homes, medical institutions, clinical laboratories etc. and shall send examined blood slide as and when required by the Controlling Officer for the purpose of cross checking.