Section 9 in Goa Clinical Establishments (Registration and Regulation) Act, 2019
9. Conditions for registration.
(1)For registration and continuation, every clinical establishment shall fulfill the following conditions, namely:-(i)the minimum standards of facilities and services as may be prescribed;(ii)the minimum requirement of personnel as may be prescribed;(iii)appointment of a grievance redressal officer;(iv)provisions for maintenance of medical records and reporting as may be prescribed;(v)such other conditions as may be prescribed.(2)In clinics run by single doctor the doctor himself shall be a grievance officer. The name of the grievance officer and his contact number shall be displayed in a prominent place in the clinical establishment. Any complaint submitted shall be responded within 15 days, failing which, the complainant shall be free to approach the authority.(3)The clinical establishment shall undertake to provide within the staff and facilities available, such medical examination and treatment as may be required to stabilize the emergency medical condition of any individual who comes or is brought to such clinical establishment.
