Section 15 in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013
15. Information to be provided by Clinical establishment.
(1)The Clinical establishments shall maintain medical records of patients treated by it and health information and statistics in respect of national programmes and furnish the same to the Authorities. The minimum medical records to he maintained and nature of information to be provided by the clinical establishments shall be as per the formats developed by the National Council.(2)Copies of all records and statistics shall be kept by the clinical establishment concerned at least for three years or in accordance with any other relevant law. All clinical establishments shall be responsible for submission of information and statistics in the time of emergency or disaster or epidemic situation.(3)[ The State Government may notify, from time to time, the nature of information required to be furnished by the Clinical Establishments including other disease notified for this purpose. Such information shall be uploaded on the web site of the department in the manner and with in such interval as may be specified by the State Government.] [Substituted by Notification No. G.S.R 63, dated 17.3.2015 (w.e.f. 5.6.2013).]
