Section 15(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)The clinical establishment shall ensure that any patient admitted in that establishment shall ordinarily be discharged by the consultant or RMO as and when further stay is not medically necessary and on issuance of a Discharge Certificate containing such particulars as may be notified:Provided that the patient may be discharged regardless of her physical condition on a request made by him or the patient party and on issuance of a 'Discharge against Medical advice Certificate' by the consultant or RMO subject to the following terms and conditions:(a)before such discharge, the patient and the patient party is informed adequately by her Primary Consultant of the medical consequences of her decision; and(b)before such discharge, the patient releases those involved in the treatment and care from any obligation relative to the consequences of the decision by signing a written declaration or bond in that regard by the patient or the patient party if the patient is unable to do so; and(c)such discharge will not prejudice public health and safety:Provided further that the patient may be discharged so, if he/she fails to comply the advice given by the Primary Consultant.
