Section 15(8) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(8)The patient shall have a right to execute an 'Advance Directive' on consultation with the primary consultant and patient party which includes, but is not limited to, a health care proxy or a living will in such a manner as may be notified and such Advance Directive directs health care providers to administer terminal care when the person executing such directive reaches the terminal phase of her terminal illness as may be notified.Provided that (a) patient is informed of the medical consequences of his/her choice; (b) patient releases those involved in his/her care from any obligation relative to the consequences of her decision; (c) patient's decision will not prejudice public health and safety.Explanation. Advance Directive is a document with written instructions made by a person before he/she reaches the terminal phase of a terminal illness or a persistent vegetative state and incapable of making decisions about medical treatment when the question of administering the treatment arises.
