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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(8) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(8)It shall be the duty and responsibility of the Primary Consultant to examine the patient; make a provisional diagnosis; and draw up a written treatment plan, which is medically necessary, record the salient clinical findings, result of other evaluation or assessment and advice in the case-sheet containing such particulars as may be notified as a part of mandatory record keeping.Explanation. - 'Consultants' means Registered medical practitioner in different fields of medicine having specialized knowledge, skill, expertise or experience who can act as specialists to provide expert medical care and services to the patients.