Section 5 in The Orissa Clinical Establishments (Control and Regulation) Rules, 1994
5. Records.
(1)Every personal establishment to be registered under the Act shall maintain all records, in respect of inpatients and establishments in the manner provided under "Schedule B" and "Schedule C" respectively.(2)A free copy of the summary of treatment along with a copy of the record maintained by the clinical establishment concerned shall be supplied to inpatients admitted and outpatients treated in the said establishment while referring their case for treatment in Government hospital or other clinical establishment.(3)In the event of death of a patient in a clinical establishment the Director, Managing Partner or the Proprietor of the Establishment, as the case may be, shall furnish information to supervising authority in Form 3 forthwith.(4)The owner of the clinical establishment shall display the names of the visiting specialities to the establishment in a conspicuous place of the establishment for public information.
