Section 11 in Tamil Nadu Clinical Establishments (Regulations) Rules, 2018
11. Duties of clinical establishment.
- In addition to the duties and responsibilities specified in the Act, every clinical establishment shall, -(a)display a copy of the Certificate of Registration in a prominent place of the premises open to the public;(b)maintain records in electronic form showing the names, addresses and the qualifications of its employees and the equipments maintained by it;(c)record and preserve all changes in the employment of the staff and the equipments and intimate the same to the competent authority;(d)maintain clinical records (i.e any paper, film, printout, slide, solution, medium which can be deciphered or used to indicate and diagnose the condition of the human body or a part of it or any material taken out of it and the course of treatment administered to or undergone by the person), of its activities relating to a patient.(e)keep every record open for inspection by the competent authority;(f)surrender the Certificate of Registration and apply for fresh registration on change of ownership of the clinical establishment, on change of system of medicine for treatment;(g)surrender the Certificate of Registration, on ceasing to function as a clinical establishment.
