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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(9) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(9)It shall be the duty and responsibility of the registered medical practitioner designated as Resident Medical Officer or RMO to be available within the premises of that clinical establishment at all time during duty hours; and to attend the call from the patient or on-duty nursing personnel without delay for providing different kind of assured services to the patients especially attending emergency call of the indoor patients, till the services of a consultant is available.