Section 10(3) in West Bengal Yoga and Naturopathic System of Medicine Rules, 2015
(3)Accreditation of Yoga and Naturopathy Hospitals(i)Yoga and Naturopathy hospitals mid other health facilities shall be planned and operated to provide the desired standards of patient care;(ii)a Yoga and Naturopathy Hospital will have to conform to the following norms, if it is to obtain accreditation:-(a)the hospital should be owned by the applicant/society/trustee with sufficient area of land as will be prescribed by the Council;(b)the environment in which the hospital is located should be free from pollution as defined by the law;(c)the hospital shall comply with regulations of all local authorities;(d)a hospital shall provide and maintain a safe environment for patients, personnel and public;(e)a ramp or elevator shall be provided for ancillary, clinical and nursing area located on the upper floors and ramps shall be provided at all entrances to the hospital;(f)a hospital shall have provision for adequate pure water supply;(g)floors, walls and ceiling should be durable fire resistant and cleanable;(h)there shall be separate Male and Female Wards;(i)there shall be suitable fire detection and alarm systems and fire extinguishing system in the hospital;(j)the hospital should conform to all existing fire, safety and environmental legislation;(iii)The staffing requirements for a Yoga and Naturopathy Hospital shall be as per guidelines of the Council to be notified with prior approval of the State Government.
