Section 10 in The Assam Health Establishments Act, 1993
10. Terms and conditions for granting licences.
- Every licence granted under sub-section (2) section-9 shall be subject to the following terms and conditions, namely :-(a)that the health establishment shall not be used for immoral purpose ;(b)that adequate measure shall be taken to keep the health establishment in perfectly hygienic and sanitary condition ;(c)that adequate measures shall be taken to dispose of the garbages including disposable syringes, needles, etc.(cc)(i)that the health establishment shall have its own specialist Doctors for respective disciplines recognised by Medical Council of India as required ;(ii)that the health establishment shall have Clinical Laboratory with requisite infrastructure for necessary laboratory examinations for diagnosis and treatment of different ailments ;(iii)that the health establishment fufils the criteria as regards to specialist Doctors for different disciplines recognised by Medical Council of India with atleast three resident Doctors upto thirty beds and proportionate nursing staff, equipment and other staffs :Provided that the number of resident Doctors, nurses, equipments and other staffs shall be increased proportionately by the health establishment having more than thirty beds ;(iv)that for establishing and maintaing a Clinical Laboratory for carrying out biological, pathological and biochemical test for diagnostic purposes, atleast one fulltime pathologist with required number of laboratory technician and required staff shall be appointed having requisite qualifications like degree/diploma from the Government recognised institutions :Provided that an M.B.B.S. Doctor, who establishes or maintains a Clinical Laboratory for carrying out biological, pathological and biochemical tests for diagnostic purposes, in his own name, shall be competent to carry out such routine examinations, as may be specified by regulations;(v)that for a Clinical Laboratory having radiological facilities at least one qualified Radiologist and such other Radiographer and staffs shall be appointed as required for the purpose :Provided that an M.B.B.S. Doctor, who establishes or maintains a Clinical Laboratory having Radiological facilities shall be competent to carryout basic radiological investigations as may be specified by regulations;(vi)that there shall be dietician in such category of hospitals as may be specified in the regulations ;(vii)that the health establishment shall have adequate parking place for vehicles and arrangement of Ambulance ;(viii)that the health establishment has made provisions for concession or rebate or free treatment to the economically weak patient whose annual family income from all sources does not exceed rupees twenty five thousand or such amount as may be specified by the Government, by order, from time to time, as well as for the patient of the families belonging to the Below Poverty line of the Society, as the case may be."(d)that every person keeping or carrying on a health establishment shall submit an immediate report to the Health Authority as soon as it comes to his notice that any person who has been admitted as an outdoor or indoor patient in the health establishment is suffering from or has been attacked with tetanus, gas gangrene, small pox, cholera, encephalities, Acquired Immune Deficiency Syndrome (AIDS) or any other infectious or dangerous disease specified by the Government in this behalf by notification published in the Official Gazette;(dd)(i)that the licence shall clearly state names of the Departments for which the permission has been granted in respect of a particular health establishment ;(ii)opening of new Department maybe allowed by the Health Authority, subject to fulfilment of such terms and conditions as may be prescribed;(iii)starting of or operating any new Department by any health establishment without permission and without an endorsement to that effect in the licence from the Health Authority shall be illegal and for such unauthorised activities the erring health establishment or any person responsible, as the case may be, shall be liable to all or any actions under the provisions of this Act.(e)that for every health establishment records shall be kept in such form and report submitted to the Health Authority in such form, in such manner and at such intervals, as may be prescribed, containing-(i)the name and other particulars of each person who is received, admitted or accommodated at the health establishment as an outdoor or indoor patient:(ii)that name of any of the prescribed diseases for which such person is treated ;(iii)the name and other particulars of the medical practitioner who attends, him;(iv)the amount paid by each person admitted and treated towards cost of-(a)boarding and lodging,if any, and(b)treatment;(v)birth, death and miscarriage, if any, that takes place in the health-establishment during the period to which the report relates; and(f)any other terms and conditions which may be prescribed.
