Section 26(11) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(11)The clinical establishment shall actively participate in management of any disaster, man-made or natural, and or any public health emergency/exigency, and shall co-operate and provide such reasonable assistance and Medical aid as may be considered essential in course of disaster management by the Licensing authority.Explanation. "public health emergency" means an occurrence or imminent threat, including owing to degraded environmental conditions, of an illness or health condition that:(a)poses a high probability of any of the following harms: (i) a large number of deaths or illness in the affected population; (ii) a large number of serious or long-term disabilities in the affected population, including teratogenic effects, or; (iii) widespread exposure to an infectious or toxic agent that poses a significant risk of substantial future harm to a large number of people in the affected population; and(b)can be caused by any of the following: (i) the appearance of a novel or previously controlled or eradicated infectious agent or biological toxin, or; (ii) any disaster, including major accidents.
