Section 14(6) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(6)The clinical establishment shall ensure that all patients received or accommodated there, particularly patients in confinement is receiving adequate personal care rendered by a nursing professional or a non-medical Healthcare Assistant or bedside attendant:Provided that patient shall have the right to engage a suitable family member to provide such personal care subject to prior approval from the Primary Consultant.Explanation 1. - 'confinement' is a state of being placed in a clinical establishment with some restriction of movement either due to physical and mental incapacitation or the restriction being imposed to prevent further incapacitation (Communicable Disease)Explanation 2. - 'personal care' means care which can be provided by a non-professional and shall include but not limited to-(a)assistance with one or more of the following activities namely bathing, showering or personal hygiene; toileting; dressing or undressing; eating meals; or(b)assistance for persons with mobility problems; or(c)assistance for persons who are mobile but require some form of supervision or assistance; or(d)the provision of substantial emotional support; or(e)assistance for summoning up on-duty nurse or medical officer; or(f)any such reasonable assistance expected of him subject to her skill, competency and experience.
