Section 7 in The Medical Termination Of Pregnancy Regulations, 2003
7. Entries in registers maintained in hospital or approved place
.-No entry shall be made in any case-sheet, operation the after register, follow-up card or any other document or register other than the Admission Register maintained at any hospital or approved place indicating therein the name of the pregnant woman and reference to the pregnant woman shall be made therein by the serial number assigned to the woman in the Admission Register.Form I[See Regulation 3]I_______________________________________________________________________(Name and qualifications of the Registered Medical practitioner in block letters) ________________________________________________________________________(Full address of the Registered Medical practitioner)I_______________________________________________________________________ (Name and qualifications of the Registered Medical practitioner in block letters) ________________________________________________________________________ (Full address of the Registered Medical practitioner) hereby certify that *I/We am/are of opinion, formed in good faith, that it is necessary to terminate the pregnancy of ________________________________________________________________________ (Full name of pregnant women in block letters) resident of ________________________________________________________________________ (Full address of pregnant women in block letters) for the reasons given below**.*I/We hereby give intimation that *I/We terminated the pregnancy of the woman referred to above who bears the serial No. _______________ in the Admission Register of the hospital/approved place.Place :Date :Signature of the registered Medical PractitionerSignature of the registered Medical Practitioners*Strike out whichever is not applicable,**of the reasons specified items (i) to (v) write the one which is appropriate.(i)in order to save the life of the pregnant women,(ii)in order to prevent grave injury to the physical and mental health of the pregnant women,(iii)in view of the substantial risk that if the child was born it would suffer from such physical or mental abnormalities as to be seriously handicapped,(iv)as the pregnancy is alleged by pregnant women to have been caused by rape,(v)as the pregnancy has occurred as result of failure of any contraceptive device or methods used by married woman or her husband for the purpose of limiting the number of children.Note : Account may be taken of the pregnant women's actual or reasonably foreseeable environment in determining whether the continuance of her pregnancy would involve a grave injury to her physical or mental health.Place :Date :Signature of the Registered Medical Practitioner/PractitionersForm II[See regulation 4(5)]
