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Union of India - Section

Section 20 in The State Mental Health Rules, 1990

20. Manner and conditions of maintaining psychiatric hospitals or psychiatric nursing homes .-Every psychiatric hospitals or nursing home shall be maintained subject to the condition that,-

(a)such hospital or nursing home is located only in an area approved by the local authority;
(b)such hospital or nursing home is located in a building constructed with the approval of the local authority;
(c)the building, where such hospital or nursing home is situated, has sufficient ventilation and is free from any pollution which may be detrimental to the patients admitted in such hospital or nursing home;
(d)such hospital or nursing home has enough beds to accommodate the patients;
(e)the nurses and other staff employed in such hospital or nursing home are duly qualified and competent to handle the work assigned to them;
(f)the supervising officer-in-charge of such hospital or nursing home is a person duly qualified having a post-graduate qualification in Psychiatry recognised by the Medical Council of India.