DELHI NURSING HOMES REGISTRATION RULES, 1953[1] These Rules may be called the Delhi Nursing
Homes Registration Rules, 1953. In these rules, unless there is any thing
repugnant in the subject or context - (a)
'Act'
means the Delhi Nursing Homes Registration Act, 1953. (b)
'Form'
means a form appended to these rules. (c)
'Infectious
Disease' means a disease which a registered medical practitioner is required to
notify to the Medical Officer of Health of his area under the law for the time
being in force. (d)
'Keeper
of a Nursing Home' means a person who has been duly registered by the
Supervising Authority in respect of a Nursing Home under Section 5 of the Act
and whose registration has not been cancelled under Section 7 of the Act. (e)
'Section'
means a section of the Act. The supervising Authority shall maintain a
Register in Form A showing the names of persons registered under Section 5 of
the Act. Any person intending to carry on a nursing
home shall make an application to the Supervising Authority in Form B at least
one month before the date on which he intends to carry on such nursing home.
Such applications shall be accompanied by a fee prescribed in sub-rule (1) of
Rule 7. The Supervising Authority, shall, if
satisfied that there is no objection to registration, register the applicant
and issue to him a certificate of registration in Form C. (1)
An
application for the renewal of registration shall be made every year in advance
in Form B in the month of January and shall be accompanied by the fee
prescribed in sub-rule 2 of Rule 7. (2)
On
receipt of an application made under sub-rule (1) the supervising Authority
shall, if satisfied that the application is in order, issue a fresh certificate
of registration in Form C. (1)
The
fees to be paid for registration and renewal of registration shall be charged
as under - (1)
Rs.
30 in respect of a Nursing Home having not more than 10 beds. (2)
Rs.
50 in respect of a Nursing Home having more than 10 beds but less than 25 beds. (3)
Rs.
100 in respect of a Nursing Home having 25 beds and over. Immediately after the transfer of the
ownership, proprietorship or arrangement of a nursing home, the transfer and
the transferee shall jointly communicate the transfer effected to the
Supervising Authority and the transferee shall make an application for
registration in accordance with the provisions of Rule 4. A keeper of the nursing home shall
communicate to the Supervising Authority any change in his address or in the
situation of the nursing home in respect of which he is registered not later
than three days after such change. Changes in the Medical, Nursing or Midwifery
staff together with the date on which such changes have taken place shall be
communicated to the Supervising Authority immediately and in any case not later
than three days of such changes. In the event of a certificate of registration
being lost or destroyed, the holder may apply to the Supervising Authority for
a fresh certificate and the Supervising Authority, if it thinks fit, issue such
certificate upon payment or a fee of Rs. 5. A certificate issued under this
rule shall be marked 'Duplicate'. (1)
The
keeper of a nursing home shall keep - (a)
in
the Form D appended to these rules and register of patients admitted into the
nursing homes. (b)
a
correct alphabetical index of the names of the patients admitted to the nursing
homes. (c)
record
of health 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
S/O, D/O........ (iv)
Occupation.... (v)
Sex.... (vi)
Caste...... (vii)
Age.......... (viii)
Date
of admission.... (ix)
Date
of discharge...... (x)
Disease........ (xi)
Result...... (xii)
Date
History and treatment Diet. (d)
a
record of every maternity case admitted into the nursing home and of every
child delivered, (e)
a
record of all the miscarriages, abortions and still births occurring in the
nursing home. (2)
Where
the register referred to in clause (a) of sub-rule (1) relates to a woman who
has been admitted for delivery, and where a child born to such woman is removed
with the consent of a keeper of a nursing home and of the parents or mother to
the care of a person other than its father, 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 such person and the
date on which and the consideration for which the child was so removed. (1)
If
any death occurs in the nursing home the keeper of the nursing home shall
within twenty four hours from the occurrence of death furnish the following
information in respect of such death to the Supervising Authority together with
any other information that may be required by it and to the Medical Officer of
Health having jurisdiction over the area in which a nursing home is situated. (i)
Date
of death. (ii)
Name
of deceased (in Block Letters). (iii)
Name
of father or of the husband of the deceased (in block letters). (iv)
Male
or Female. (v)
Age
of the deceased. (vi)
Occupation
of the deceased. [1] Framed vide
Notification No.F.32(9)/53 MT & CE Dated9-10-1953 and came into force from
22-9-1953.DELHI
NURSING HOMES REGISTRATION RULES, 1953
PREAMBLE