Section 14 in The Gujarat Emergency Medical Services Act, 2007
14. Functions of Authority.
- Subject to the provisions of this Act, the Authority shall perform the following functions, namely:-(a)(i)to ensure provision of emergency medical services in the State;(ii)to ensure provision of such services free of cost to the patients who are determined by the State Government to be Below Poverty Line;(b)to assess the provision of emergency medical services in an area of the State for the purpose of determining the need for additional emergency medical services;(c)to prepare plans for providing emergency medical services in the State in respect of such matters, as may be prescribed by Regulations and lay down guidelines for their implementation;(d)to provide technical assistance to City and District Councils, non-Government organisations, such other agencies providing emergency medical services;(e)to obtain plans from the City and District Councils, non-Government organisations providing emergency medical services and such other agencies for implementation of emergency medical services;(f)to provide financial assistance to City and District Councils and other emergency medical services agencies for the purpose of planning, organising, implementing and maintaining emergency medical services;(g)to accredit trauma centres according to criteria prescribed by Regulations;(h)to lay down minimum standards for the training of the emergency medical technicians;(i)to issue certificates to emergency medical services technicians;(j)to ensure that all training programmes for emergency medical services technicians are located in an approved hospital or educational institution;(k)to approve standards and guidelines laid down by the Director for the implementation of emergency medical services and, if necessary, to review the same;(l)to advise the Director on the planning of an emergency medical services data collection system;(m)to advise the Director in respect of the communications, medical equipments, training personnel facilities and other components of an emergency medical services system;(n)to recommend to the Director, City and District Councils and other emergency medical services agencies further planning of the emergency medical services in the State; and(o)to perform such other functions as are entrusted to it by rules.
