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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(16) in Tamil Nadu Clinical Establishments (Regulations) Rules, 2018

(16)Medical Record Maintenance in a Hospital. - The following records shall be maintained, namely:-
(i)Admission and Discharge Register.
(ii)Case sheets
(iii)Referrals
(iv)Infectious and Communicable disease Register.
(v)Immunisation particulars
(vi)Family Welfare Services
(vii)Medico Legal Records
(viii)Maternal Death Record
(ix)Infant Death record
(x)1 to 5 years Child Death records
(xi)any other record as may be required by the Government, from time to time.
V. Maternity Hospitals. - In addition to facilities/ Norms specified for Nursing Homes / Hospitals, a labour room and an operation theatre is preferable facilities for transport of patients like an Ambulance or tie up arrangement with a Central Ambulance Service is desirable.VI. Dental Clinic. - (1) Building. - The consulting room if it accommodates the Dental Chair also shall be having sufficient space not less than 100 square feet. The room shall be well ventilated and shall have sufficient lighting arrangements. Space for keeping the Sterilizer and Trays to be provided. Sufficient space for patient waiting to be provided outside the consulting room.