Section 8(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)Under clause (c) of sub-section (2) of section 7 of the Act, in order to ensure the quality of service, the clinical establishment shall exercise reasonable care and take all necessary measures including measures to comply with the standard operating procedures and practices related to all health care operations as mentioned in schedule V.Explanation. - Health Care Operations' mean Institutional activities that is necessary to maintain and monitor the operations of the institution. Examples include but are not limited to: conducting quality assessment and improvement activities; developing clinical guidelines; case management; reviewing the competence or qualifications of health care professionals; education and training of students, trainees and practitioners; fraud and abuse programs; business planning and management; and customer service. Research is not considered part of health care operations.
