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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of West Bengal - Subsection

Section 33(6) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(6)Depending upon the nature of sub-facilities offered, such Diagnostic Imaging laboratory Facilities as mentioned in sub-rule (2) shall be further classified into mutually exclusive sub-categories which include: (i) X-Ray laboratory (Conventional) (ii) X-Ray laboratory (Digital); (iii)Mamography laboratory; (iv) Bone Densitometry laboratory; (v) Ultrasonography laboratory; (vi) Colour Doppler Imaging laboratory; (vii) CT Scan laboratory; (viii) Magnetic Resonance Imaging (MRI) laboratory; (ix)Positron Emission Tomography (PET) Scan laboratory; (x) Echo-cardiocraphy laboratory; (xi) Electro-cardiography laboratory; (xii) Electro-encephalography laboratory; (xiii) Electromyography laboratory; (xiv) Audiometry lab; or (xv) Other Clinical Physiological test laboratory or (xvi) Any such other Imaging laboratory as may be notifiedExplanation. - 'Other Clinical Physiology' shall include (i) Heart function tests; (ii) Blood volume estimation; (iii) Lung Function tests & spirometry; (iv) Estimation of basal metabolism.