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State of Madhya Pradesh - Section

Section 14 in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Rules, 1997

14. Record of patients admitted or children born in the Nursing Home.

(1)The keeper of a nursing home shall keep,-
(a)in Form 'D' a register of patients admitted into the nursing home;
(b)a correct [xxx] [Word 'alphabetical' omitted by M.P. Notification No. F-13-2-2005-XVII-Med.-2, dated 15-11-2007.] index of the names of the patients admitted to the nursing home;
(c)record of health case sheet of every patient containing the following information in addition to any other information, that may be required by the supervising authority :-
(i)Year.......................................................................
(ii)Register No. ..............................................................
(iii)Name.....................W/o, S/o, D/o...........................
(iv)[ Omitted] [[Omitted by M.P. Notification No. F-13-2-2005-XVII-Med.-2, dated 15-11-2007. Prior to omission it read as under:
'(iv) Occupation']]
(v)Sex.......................................................................
(vi)Caste....................................................................
(vii)Age..................................................
(viii)Date of Admission...................................
(ix)Date of discharge....................................
(x)Disease...............................................
(xi)Result of treatment ................................
(xii)Date History and treatment Diet......................
(2)Where an entry made in the register referred to in clause (a) of sub-rule (1) relates to a woman who has been admitted for delivery, and share a child born to such woman is removed with the consent of the keeper of nursing home and of the parents, or mother or near relative, the keeper of such nursing home shall in addition to the particulars specified in sub-rule (1) also specify in the register the name and address of the person to whose custody and the date on which and the reasons for which the child was so removed.