Section 27(6) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(6)For the purpose of this rule, the term 'patient' shall include 'patient party' also wherever and whenever applicable.Explanation. - "patient party" means a person willing to enjoy all the rights, responsibilities and Obligation conferred upon a patient and is recognized as such by the clinical establishment or the service provider and includes:(a)An adult member of the family or near relatives; or(b)Guardian of the service recipient, in case of service recipient being a minor; or(c)One of the Friends, colleagues or any person authorized by the service recipient as his Representative; or(d)Guardian, legal heir or natural successor or near relatives of the service recipient in event of the death of the service recipient or being incapacitated due to existing physical/mental/emotional state rendering him/her incapable to authorize a person as his/her Representative.
