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State of Madhya Pradesh - Section

Section 19 in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Rules, 1997

19. [ [[Substituted by M.P. Notification No. F-13-3-05-XVII-Med.-2, dated 17-1-2007. Prior to substitution it read as under:

'19. Immediate report about contagious diseases. - The keeper of the nursing home or clinical establishment shall submit a report immediately to the Chief Medical and Health Officer of the district and/or the Chief Medical Officer of the Hospital, if any, maintained by the Municipal Corporation or Municipal Council as the case may be and the supervising authority as soon as it comes to his notice that any person who has been admitted or examined as a indoor or out-door patient in the nursing home or the clinical establishment, is suffering from or has been attacked with Tetanus, Gas Gangrene, Chickenpox, Cholera, Gastroenteritis, Measles, Infective hepatitis, poliomyelitis or Meningitis and the establishment shall be placed under quarantine immediately and the premises shall be disinfected in a proper manner.']][(1) Immediate report about contagious or communicable/ notifiable diseases. - The keeper of the nursing home or clinical establishment shall submit a report immediately to the Chief Medical and Health Officer of the District and/or the Chief Medical Officer of the Hospital, if any, maintained by the Municipal Corporation or Municipal Council as the case may he, and the supervising authority as soon as it comes to his notice that any person, who has been admitted or examined as an indoor or outdoor patient in the nursing home or the clinical establishment, is suffering from or has been attacked with Tetanus, Gas Gangrene, Chickenpox, Cholera, Gastroenteritis (in the event of reporting of at least 5 cases in 24 hrs.), Measles, Infective Hepatitis (in the event of reporting of at least 5 cases in 24 hrs.), Poliomyelitis or Meningitis or such communicable/notifiable diseases and the premises shall be disinfected in a proper manner.]
(2)Monthly report of contagious or communicable/notifiable diseases. - The keeper of the nursing home or clinical establishment shall submit monthly report of communicable/notifiable diseases on the prescribed proforma to the Chief Medical and Health Officer of the district and/or the Chief Medical Officer of the Hospital, if any, maintained by the Municipal Corporation or Municipal Council, as the case may be, and the supervising authority.
(3)Report of National Programmes. - The keeper of the nursing home or clinical establishment shall submit on the prescribed proforma, the reports of such National Health Programme in which thier participation is desired such as Vaccination, Family Welfare etc.; to the Chief Medical and Health Officer of the District concerned.]