Section 14 in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
14. Nursing and Personal Care.
(1)Under clause (c) of sub-section (2) of section 7 of the Act, the clinical establishment shall ensure that all patients received or accommodated there, particularly patients in confinement is receiving adequate nursing care rendered by a nursing professional(2)While on duty, the nursing staff shall periodically do the assessment of the patient and administer the nursing care as per treatment plan mentioned under rule 11 and enquire about the state of health and he/she shall call for the service of RMO if necessary(3)As per advice of the Primary Consultant or RMO, the on-duty nursing staff shall maintain a nursing assessment and care sheet containing particulars like patient's biographical details, the diagnosis, the nursing needs and problems identified for the care plan; care/intervention administered; time and date of summoning up RMO etc. or any such particulars as may be notified.(4)As per advise of the Primary Consultant or RMO, the on-duty nursing staff shall maintain a 'fluid balance chart' and a 'Vital signs chart' containing particulars like periodical recording of temperature, pulse, respiration blood pressure, Glasgow Coma Scale, etc. or any such particulars as may be notified(5)As per advice of the Primary Consultant or RMO, the on-duty nursing staff shall maintain a medication chart containing particulars like the patient's biographical information, weight, history of allergies and previous adverse drug reactions, medicine administered at periodic interval.(6)The clinical establishment shall ensure that all patients received or accommodated there, particularly patients in confinement is receiving adequate personal care rendered by a nursing professional or a non-medical Healthcare Assistant or bedside attendant:Provided that patient shall have the right to engage a suitable family member to provide such personal care subject to prior approval from the Primary Consultant.Explanation 1. - 'confinement' is a state of being placed in a clinical establishment with some restriction of movement either due to physical and mental incapacitation or the restriction being imposed to prevent further incapacitation (Communicable Disease)Explanation 2. - 'personal care' means care which can be provided by a non-professional and shall include but not limited to-(a)assistance with one or more of the following activities namely bathing, showering or personal hygiene; toileting; dressing or undressing; eating meals; or(b)assistance for persons with mobility problems; or(c)assistance for persons who are mobile but require some form of supervision or assistance; or(d)the provision of substantial emotional support; or(e)assistance for summoning up on-duty nurse or medical officer; or(f)any such reasonable assistance expected of him subject to her skill, competency and experience.(7)The clinical establishment shall ensure that the patient received or accommodated shall be attended without any undue delay by Nursing staff and non-medical Healthcare Assistant or bedside attendant for providing adequate nursing care or personal care and to ensure their round-the-clock availability, the clinical establishment with inpatient facilities shall engage such numbers of Nursing staff and non-medical Healthcare Assistant or bedside attendant as per requirement as specified in the schedule II and shall generate and maintain a duty-roster of all such staff.
