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State of Chattisgarh - Section

Section 10 in Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013

10. Prescribed Standards.

(1)Every Clinical Establishment liable to obtain a license under the Act must fulfill the standards prescribed in Schedule 1 appended to these rules in this regard and it may be amended from time to time.
(2)No Clinical Establishment shall be allowed to operate without a valid license after the expiry of 9 months from the date of notification of these rules. The time period includes the initial 3 months for application, followed by 6 months for inspection and rectification of gaps, found during the inspection by the District Committee, any delay in the inspection by the District Committee beyond 9 months from the date of notification of these rules, shall entitle the Clinical Establishment to continue its operations until the inspection is done by the committee.
(3)The establishments who fail to comply with the prescribed standards after the above mentioned additional period shall not be issued license under Section 6 of the Act.
(4)Notwithstanding any contained in sub-rule (2) of this rule, the Supervisory Authority may grant an existing Clinical Establishment further time for rectifying the gaps in respect of shortage of nursing staff only, provided that:
(a)Such relaxation shall be given against a written request from the owner/proprietor of the Clinical Establishment;
(b)The application for relaxation must be made along with the application for registration;
(c)The maximum permissible time for rectification of gaps shall not be more than 3 years from the date of grant of registration;
(d)During this period the unskilled and untrained staff working in the establishment shall have to undergo a course of nursing/ midwifery/ paramedical of 6 months duration and obtain a certificate under Chhattisgarh State Skill Development Mission;
(e)After the relaxation period of 3 years all the standards as described herein the rules shall be applicable for the establishment and only qualified staff shall be allowed to work in the Clinical Establishment.