Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 4 in The Punjab Health Systems Corporation Act, 1996

4. Functions of the Corporation.

- The functions of the Corporation shall be as follows, namely :-
(a)to formulate and implement the schemes for the comprehensive development of the dispensaries and hospitals ;
(b)to construct and maintain dispensaries and hospitals and maintenance of cleanliness therein ;
(c)to implement National Health Programmes as per the directions of the State. The State Government and Central Government shall make available funds for this purpose ;
(d)to purchase, maintain and allocate quality equipment to various dispensaries and hospitals ;
(e)to procure, stock and distribute drugs, diet, linen and other consumables among the dispensaries and hospitals ;
(f)to provide services of specialists and super-specialists in various hospitals ;
(g)to enter into collaboration for super-specialities with health institutions both within the country or abroad to provide better medical care ;
(h)to receive donations, funds and the like from the general public and institutions from both within and outside India ;
(i)to receive grants or contributions which may be made by the Government on such conditions as it may impose ;
(j)to provide for construction of houses to the employees of the dispensaries and hospitals, and the maintenance thereof by mobilising resources from financing institutions ;
(k)to plan, construct and maintain commercial complexes, paying wards and providing diagnostic services and treatment on payment basis and to utilise the receipts for the improvement of the hospitals and dispensaries ;
(l)to run public utility service and undertake any other activity of commercial nature for the delivery of health care within or without the hospital premises directly or in collaboration with private or voluntary agency on contract basis ;
(m)to engage specialised agencies or individuals in the relevant disciplines, directly or from external sources for the efficient and expeditious conduct of any of the functions detailed above ; and
(n)to provide immediate treatment in case of emergency and for un- accompanied patients.