Section 12 in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
12. Admission and Inpatient Care.
(1)Under clause (c) of sub-section (2) of section 7 of the Act, the clinical establishment having in-patient facility shall ensure that any patient shall be allowed to get admitted and kept as an in-patient by that establishment only if it is medically necessary and only after being properly registered as an in-patient under a Primary Consultant:Provided, that, the clinical establishment may deny to admit or to keep the patient if it is satisfied that (provided that the patient is not in a critical condition) -(a)it is not or no longer medically necessary; or(b)the prevailing services or infrastructure facilities including isolation facilities are not sufficient enough to provide treatment and care for such type of patient; or(d)the patient is unwilling or unable to follow the direction or advice of the consultant or Resident Medical Officer; or(e)the patient or patient party is unwilling or unable to accept or follow the regulation or Standard Operating Procedure of that clinical establishment as mentioned under rule 8; or(f)the patient or patient party is unwilling or unable to accept or fulfill the obligation including financial obligation as mentioned under rule 27:(2)To render reasonably adequate in-patient care, every clinical establishment having in-patient facilities including 'Day care centre' shall comply with such standards appropriate for that type of clinical establishment as mentioned in sub-rule (3) to (12) and mentioned in different schedules.Explanation. - 'day care centre' means clinical establishment having in-patient facility where persons to whom treatment of that kind or those kinds is provided are reasonably expected to be admitted and discharged on the same date without any overnight stay and shall include infertility clinic; dialysis centre; Medical Termination of Pregnancy (MTP) Clinic; and any such other Day care centre as may be notified.(3)The 'Day care centre' shall provide for such additional emergency arrangements of accommodation and serviceproviders in order to take care of the patients who cannot be discharged or transferred on the same date and have to stay overnight.(4)The clinical establishment shall ensure that the admission is restricted to the number of beds as mentioned in the registration and license and shall display the current bed occupancy status and availability of beds as a part of mandatory display under rule 22:Provided that such restriction may be relaxed with prior approval from the Licensing Authority in the interest of public service.(5)As a part of mandatory record keeping, the clinical establishment shall generate and maintain an admission/Inpatient register containing relevant particulars like unique identification number of every patient accommodated as inpatient and such other particulars as may be notified and shall generate and maintain a separate bed-head ticket or casesheet for recording his care and treatment plan particulars in such format as may be notified.(6)The clinical establishment shall ensure that every patient accommodated as in-patient or any patient accommodated in the observation beds of the emergency department or anywhere else for any length of time or any newborn whose birth has taken place in the clinical establishment is being registered in the admission register as mentioned under sub-rule(5)and be provided with a separate bed-head ticket or case-sheet.(7)The clinical establishment shall ensure that all cases of birth and still birth, which have taken place there, are being recorded in the birth and still birth register respectively as a part of mandatory record keeping.(8)The clinical establishment shall ensure that the patient received or accommodated shall be attended without any undue delay by either a resident medical officer or a consultant for providing adequate professional care and to ensure their round-the-clock availability, the clinical establishment with inpatient facilities shall engage such numbers of Resident Medical Officer (RMO) as per requirement as specified in the schedule II and shall generate and maintain a duty-roster of all such Resident Medical Officer's.(9)It shall be the duty and responsibility of the registered medical practitioner designated as Resident Medical Officer or RMO to be available within the premises of that clinical establishment at all time during duty hours; and to attend the call from the patient or on-duty nursing personnel without delay for providing different kind of assured services to the patients especially attending emergency call of the indoor patients, till the services of a consultant is available.(10)After attending the emergency call of the indoor patients and doing thorough assessment, RMO shall either administer treatment as per the treatment plan or shall consult the Primary Consultant of that patient or may call for the attendance of that Consultant.(11)The Primary Consultant shall give daily rounds and do periodical assessment of the patients admitted under him/her and shall record the salient point of his/her assessment and advice in the bed-head ticket or case-sheet under sub-rule (5).(12)The Primary Consultant shall make suitable arrangement with the clinical establishment or the RMO so that his/her service may be called for without delay by the clinical establishment or the RMO if needed.(13)In case of his/her non-availability for a considerable length of time, the Primary Consultant shall make suitable arrangement with the clinical establishment, the RMO or with other consultants to maintain the continuity of care after apprising the patient and patient party accordingly.
