Section 47 in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
47. Standards for Single Doctor Establishment ('Medical Consultation Clinic') [will not be applicable for a Medical Clinic used for or intended to be used for consultation and treatment by a registered medical practitioner which shall not include the set up utilized solely for the purpose of consultation and advice by the registered medical practitioner] in terms of clause (c) of section 2 of the Act.
- Explanation. - 'Medical Consultation Clinic' shall mean a place used or intended to be used for consultation and treatment by a registered medical practitioner but shall not include any place solely for the purpose of medical consultation and advice except carrying out any measures taken to save the life of a patient.(1)Notwithstanding anything contained in rule 5, the Doctor shall provide adequate accommodation for the purpose of providing such healthcare appropriate for it.Explanation. - 'adequate accommodation' means that the medical clinic has provided (i) a space for Patient examination; (ii) sitting arrangement for doctor and patient; (iii) waiting space for patient; (iv) access to toilet, and drinking water; and (v) adequate lighting and ventilation arrangement.(2)Notwithstanding anything contained in rule 9, in order to maintain the dignity and privacy of the patient, the Doctor shall take appropriate measures and shall carry out the examination or any health care intervention of a female patient preferably in presence of another female person.(3)Notwithstanding anything contained in rule 18, the Doctor shall generate and maintain records as per Medical Council of India (MCI) Act or similar Acts; records related to medicolegal cases; an OPD register, and any other records or registers as may be notified.(4)Notwithstanding anything contained in rule 21, if bio-medical waste is generated by him, the doctor shall handle those wastes as per the provisions of Bio-Medical Waste (Management and handling) Rules, 1998.(5)Notwithstanding anything contained in rule 22, the Doctor shall cause to display the name of the Establishment along with the license Number; the system(s) of Medicine practiced along with specialty, if any; the Hours of availability; display as per Medical Council of India (MCI) Act or similar Acts or any other information as may be notified(6)Notwithstanding anything contained in rule 23, the Doctor shall submit (a) the reports on National or state health programmes such as immunization as per requirement of State or District Programme Officers when applicable and (b) reports of Notifiable disease when applicable.(7)The Doctor shall (a) provide such emergency treatment as mentioned under rule 25; and (b) participate in public health related activities under rule 26; and (c) comply with any other terms and conditions as may be notified.
