Uttar Pradesh Clinical Establishments
(Registration and Regulation) Rules, 2016
[11th July, 2016]
Published vide Notification No. 191/2016/1625/5-6-2016-W-5/2002, dated
11.7.2016
No. 191/2016/1625/5-6-2016-W-5/2002, dated 11.7.2016. - In
exercise of the powers under sub-section (1) of section 54 of the Clinical
Establishments (Registration and Regulation) Act, 2010 (Act No. 23 of 2010) the
Governor is pleased to make the following rules:-
Rule - 1. Short title and commencement.
(1) These rules may
be called the Uttar Pradesh Clinical Establishments (Registration and
Regulation) Rules, 2016.
(2) They shall come
into force with effect from the date of their publication in the Gazette.
Rule - 2. Application.
These Rules shall be applicable to such categories of clinical establishments
as may be notified from time to time by State Government.
Rule - 3. Definitions.
(1) In these rules,
unless the context otherwise requires-
(a) "Act" means the Clinical
Establishments (Registration and Regulation) Act. 2010 (Act no 23 of 2010);
(b) "Rules" means the Clinical
Establishments (Central Government) Rules 2016;
(c) "State
Council" means
the State Council of Clinical Establishment; Uttar Pradesh Established under
rule (4).
(2) Words and
expressions used and not defined in these rules but defined in the Act shall
have the meanings respectively assigned to them in the Act.
Rule - 4. The State Council for Clinical Establishments.
(1) With effect from
such date as the State Government may, by notification appoint in this behalf,
there shall be established for the purposes of the Act a council to be called
the State Council of Clinical Establishments Uttar Pradesh.
(a) The Principal
Secretary/Secretary, to the Government of Uttar Pradesh in Medical and Health
Department who shall be the Chairperson, (ex officio)
(b) The Director-General, Medical and
Health Service, Uttar Pradesh who shall be the Secretary. (ex officio)
(c) The Director of every wing of
Indian Medical systems, who shall be the Member (ex officio)
(d) One representative each to be
elected by the executive committee of-
(i) State Medical Council of India
(ii) State Dental Council of India
(iii) State Nursing Council of India
(iv) State Pharmacy Council of India
(e) Three representatives to be
elected by the executive of State Council of Indian medicine representating the
Ayurveda, Siddha and Unani systems of medicine,
(f) One representative to be elected
by the State Council of the Indian Medical Association,
(g) One representative from the line
of paramedical systems,
(h) Two representatives from State
level consumer groups of reputed non-Governmental organizations working in the
field of health,
(2) The nominated
member of the State council, shall hold office for a term of three years, but
shall be eligible for re-nominations for maximum of one more term of three
years.
(3) The elected
members of the State Council, shall hold office for three years, but shall be
eligible for re-election;
Provided that
the person nominated or elected, as the case may be, shall hold office for so
long as he holds the appointment of the office by virtue of which he was
nominated or elected to the State Council.
Rule - 5. Functions of the State Council.
(1) The State
Council shall perform the following functions, namely:-
(a) Compiling and updating the State
Registers of clinical establishments;
(b) Sending monthly returns for
updating the National Register (including in the digital format);
(c) Representing the State in the
National Council;
(d) Hearing of appeals against the
orders of the authority;
(e) Publication on annual basis a
report on the state of implementation of standards within States of Uttar
Pradesh;
(f) Monitoring the implementation of
the provisions of the Act and the rules made thereunder in the State;
(g) Recommending to the State
Government, any modifications required to be issued in these rules in
accordance with changes in technology or social conditions;
(h) Any other function as may be
outlined by the National Council of Clinical Establishments and prescribed by
the Central Government;
(i) Maintenance of standards within
States of Uttar Pradesh, (2) It shall be the responsibility of the State
Council for Clinical Establishment to compile and update the State Register of
clinical establishments of the State and further to send monthly returns in
digital format for updating the National Register.
Rule - 6. Disqualification for appointment as member.
A person shall be disqualified for being appointed as a member of the State
Council if he-
(a) has been convicted and sentenced
for an offence which, in the opinion of the State Government, involves moral
turpitude; or
(b) Is an undischarged insolvent; or
(c) Is of unsound mind and stands so
declared by a competent court; or
(d) has been removed or dismissed
from the service of the Central Government or a State Government or a
Corporation owned or controlled by any such Government ; or
(e) has in the opinion of the State
Government, such financial or other interest in the State council as is likely
to affect pre-judicially the discharge by him of his functions as a member.
Rule - 7. Conduct of Business.
Every meeting of the State Council shall be presided over by the Chairperson
and in the absence of the Chairperson the senior member of the State Council
shall preside.
Rule - 8. Time and place for meetings of the State Council.
The meetings of the State Council shall ordinarily be held at the State Capital
on such dates as may be fixed by it. The State Council shall meet every three
months.
Rule - 9. Notice of Meeting.
Notice of every meeting other than a special meeting shall be dispatched by the
Member Secretary to each member of the State Council not less than one week
before the date of the meeting.
Rule - 10. Quorum, call for meeting and minutes.
(1) One-third of the
total number of members of the State Council shall form a quorum and all
actions of the State Council shall be decided by a majority of the members
present and voting.
(2) The notice and
agenda of every such meeting of the State Council shall ordinarily be given
7-10 days before the meeting by the Member Secretary of the State Council.
(3) The proceedings
of the meetings of the State Council shall be preserved in the form of minutes
which shall be authenticated after confirmation by the signature of the
Chairperson.
(4) A copy the
minutes of each meeting of the State Council shall be submitted to the
Chairperson by the secretary within 5-7 days of the meeting and after having
been approved by him/her shall be sent to each member of the Council within 15
days of the meeting. If no objection to their correctness is received within 10
days of their dispatch, any decisions therein shall be given effect to;
Provided that
the Chairperson may, where in his opinion it is necessary or expedient to do
so, direct that action be taken on the decision of the meeting/
Rule - 11. Resignation and filling of casual vacancies.
(1) A member
desiring to resign his seat on the State Council shall send his resignation in
writing to the Chairperson and every such resignation shall take effect from
the date mentioned by him in this behalf or in case no such date is mentioned,
from the date of the receipt of his/her letter by the Chairperson after
confirmation from the member concerned about his resignation.
(2) When a casual
vacancy occurs by reason of death, resignation or otherwise of a member, a
report shall be made forthwith by the Chairperson to the State Government which
shall take steps to have the vacancies filled by nomination election, as the
case may be.
Rule - 12. Finance and Accounts.
The Accounts of the Council shall be audited annually by a
Chartered Accountant, who is to be appointed from a panel approved by the
Comptroller and Auditor General of India. Any expenditure incurred in
connection with such, audit shall be payable by the Council.
Rule - 13. The District Registering Authority.
The State Government shall, by notification, under section-10, of the Act and
in accordance with the rules farmed by central Government in this behalf set up
an authority to be called the District Registering Authority for each district
for registration of clinical establishments.
Rule - 14. Functions of the Authority.
The Authority shall perform the following functions:-
(a) To grant, renew, suspend or
cancel registration of any clinical establishment.
(b) To enforce compliance of the
provisions of the Act and these rules;
(c) To investigate complaints of
breach of the provisions of this Act or the rules made thereunder and take
immediate action;
(d) To prepare and submit on
quarterly basis report containing details related to number and nature of
provisional and permanent registration certificates issued; include those
cancelled, suspended or rejected to the State Councils;
(e) To report to the State Council on
a quarterly basis on action taken against non-registered clinical,
establishments operation in violation of the Act;
(f) Any other function as may be
prescribed by the Central Government and or the State Government from time to
time.
Rule - 15. Powers of the Authority (section-10/2).
The authority shall, for the purposes of discharging its functions under the
Act, have the same powers as are vested in a civil court under the Code of
Civil Procedure, 1908, in respect of the following matters, namely:-
(a) Summoning and enforcing the
attendance of any person and examining him on oath;
(b) Requiring the discovery and
production of any document or other electronic records or other material
objective producible as evidence;
(c) Receiving evidence on affidavits;
(d) Requisitioning of any public
record;
(e) Issuing commission for the
examination of witnesses or documents;
(f) Reviewing its decisions,
directions and orders;
(g) Dismissing an application for
default or deciding it ex-parte;
(h) Any other matter which may be
prescribed.
Rule - 16. Meetings of the authority.
(1) The meetings of
the Authority shall be held at least once in a month at a stipulated date and
time.
(2) Every meeting of
the Authority shall be presided over by the Chairperson.
(3) Notice of every
meeting other than a special meeting shall be issued by the Convener to each
member not less than one week before the date of the meeting.
Rule - 17. Quorum and minutes.
One - third of the total number of members of the Authority shall form a quorum
and all actions of the Authority shall be decided by a majority of the members
present and voting.
Rule - 18. Proceedings and minutes of meetings.
(1) The proceedings
of the meetings of the District Registering Authority shall be preserved in the
form of minutes which shall be authenticated after confirmation by the
signature of the Chairperson.
(2) A copy the
minutes of each meeting of the Authority shall be submitted to the Chairperson
by the Member Secretary within 5-7 days of the meeting and after having been
attested by him shall be sent to each member of the Council within 15 days of
the meeting. If no objection to their correctness is received within 10 days of
their dispatch, any decisions therein shall be given effect to, provided that
the Chairperson may, where in his opinion it is necessary or expedient so to
do, direct that action be taken on the decision taken in the meeting.
Rule - 19. Resignation and filling of casual vacancies.
If a casual-vacancy occurs in the office of any other member, whether by reason
of death, resignation or inability to discharge, functions owing to illness or
any other incapacity, such vacancy shall be filled by the District Collector by
making a fresh appointment and the member so appointed shall hold office for
the remaining term of office of the person in whose place he/she is no appointed.
Rule - 20. Registration of Clinical Establishments Application for Registration.
(1) The applicant
shall apply to the District Registration Authority for provisional
registration, either in person, or by post or through web based online facility
with the necessary information in a format as per SG AR Annexe under sub
sections (1) and (3) of section 14 of the Act.
(2) The applicant
shall apply to the Authority for permanent registration, in person, or by post
or through web based online facility with the necessary information filled and
with evidence of having met the requirements of minimum standards and personnel
for different categories of Clinical Establishments in a form and format that
shall be prescribed by the National COuncil under sections 24 and 25 of the
Act.
(3) If an
establishment is offering services in more than one category as specified under
these rules the establishment will need to apply for a separate provisional or
permanent registration for each category of establishment under sub section (1)
of section 14 and section 30 of the Act. However, if a laboratory or diagnostic
center is a part of an establishment providing outpatient care, no separate
registration will be required.
Rule - 21. Acknowledgement of Application.
The Authority, or any person in his office authorized in this behalf, shall,
acknowledge receipt of the application for registration, in the acknowledgement
slip provided as per SGAA Annexe immediately, if delivered at the office of the
authority, or not later than the next working day if received by post and by
online acknowledgement to be generated automatically by the system.
Rule - 22. Grant of Registration.
(1) The authority
shall not undertake any enquiry prior to the grant of provisional registration
and shall within a period often days from the date of receipt of such
application, grant to the applicant a certificate of provisional registration
containing particulars and information as per SGR Annexe either by post or
electronically under section 15, read with section 17 of the Act.
(2) While
granting/issuing registration certificate and License to any medical
practitioner to run Clinic, Nursing Home or Hospital whether it is government
or private or a clinical establishment, the conditions provided in the
guidelines of Medical Council of India shall be made part and parcel of the
registration Certificate/License.
Rule - 23. Certificate of registration.
The Authority shall grant the applicant a certificate of permanent registration
as per format developed by National Council either by post or electronically
after satisfying itself that the applicant has complied with all the
requirements and criteria, including provision of minimum standards and
personnel required to run the clinical establishment.
In case of
permanent registration, under section 29 of the Act, the authority shall pass
an order within thirty days:-
(a) allowing the application for
permanent registration; or
(b) disallowing the application:
Provided that
the Authority shall record its justifications and reasons, if it disallows an
application, for permanent registration.
Rule - 24. Fees to be charged.
(1) The various fees
charged for provisional and permanent registration, renewal, late application,
duplicate certificate, change of ownership, management or name of establishment
is prescribed in SGF Annexe under section 14 read with section 19, sub-section
(1) of section 20, section 22; section 24 and sub-section (2) of section 35 of
the Act. Clinical Establishments owned, controlled and managed by the
Central/State Government or a local authority or a department of Government,
shall be exempt from payment of fees for registration. The fees prescribed for
various categories of clinical establishments may be revised by the State
Council through a notification to be issued by the State Government. The fee
shall be paid by a demand draft drawn/online transaction in favor of the
Authority concerned as specified under sub section (1) 14 and section 30 of the
Act. The fees collected by the Authorities for registration of the Clinical
Establishments shall be, deposited by the Authority concerned in a Nationalized
scheduled bank account opened in the name of the official designation of the
Authority for the activities connected with the implementation of the
provisions of the Act and these rules as approved by the Authority.
(2) There shall be
constituted a fund called State Clinical Establishment Council Fund and all
district authorities shall credit to such fund two percent of the total amount
collected by them by way of fees and penalties. The Accounts shall be
maintained as per the Financial Code and shall be audited by a qualified
Chartered Accountant empanelled by CAG. The annual Audit reports shall be
submitted to the concerned State Council. In the event of any change of
ownership or management, the establishment shall intimate to the District
Registration in writing within one month of such change along with the fee
prescribed in SGF Annexe for issue of a revised certificate of Provisional or
Permanent registration, as the case maybe, incorporating the changes and on
surrendering the old certificate under sub section (2) of section 20 and
section 30 of the Act.
(3) In the event of
certificate of registration (Provisional or Permanent) being lost or destroyed,
the owner shall apply to the Authority to issue a duplicate certificate upon
payment of the fee prescribed in SGF Annexe under section 19 and section 30 of
the Act.
Rule - 25. Renewal of Registration.
(1) The clinical
establishment shall apply for renewal of provisional registration thirty days
before the expiry of the validity of the certificate of provisional registration.
In case the application for renewal is not submitted within the stipulated
period, the authority shall allow for renewal of registration on payment of the
renewal amount as prescribed in SGF Annexe and penalty of Rs. 100 per day till
the date of application for renewal under section 22 of the Act.
(2) For renewal of
permanent registration, the clinical establishment shall apply three months
before expiry of the registration period of Five years. The renewal will be
granted by the Authority within three months of receipt of the application
failing which it will be deemed to have been renewed. If the clinical
establishment does not apply within one month of expiry of registration period,
the registration will be deemed to have been suspended.
(3) Under sub-section
(4) of section 30 of the Act the clinical establishment shall apply for renewal
of permanent registration six months before the expiry of the validity of the
certificate of permanent registration. In case the application for renewal is
not submitted within the stipulated period, the authority will allow for
renewal of registration on payment of the renewal amount as prescribed in SGF
Annexe and penalty of Rs. 100 per day till the date of application for renewal
is accepted.
Rule - 26. Registers to be maintained, furnishing of returns and display of information.
Every Authority shall within a period of two years from its establishment,
compile, publish and maintain in digital format Annexe SCO a register of
Clinical Establishments registered by it and it shall enter the particulars of
the certificate so issued in a register containing particulars as developed by
National Council.
Rule - 27. Registers to be maintained.
Every Authority including any other authority set up for the registration of
clinical establishments under the law for the time being in force shall supply
in digital format Annexe SGO to the State Council of Clinical Establishments a
copy of every entry made in the District register of clinical establishments
for a particular calendar month by the 15th day of the calendar month next
following in keeping with provision of sub section (2) of section 37 of the
Act.
Rule - 28. Display of Information.
(1) The Authority
shall, within a period of forty-five days from the date of grant of provisional
registration, mandatorily cause to be published in the public domain either
through two local newspapers or any- other public forums and on the website,
which the Authority will launch, the name of the Clinical establishment,
Address, Ownership, Name of Person in Charge, System of Medicine offered, Type
and Nature of Services offered and details of the Medical Staff (doctors,
Nurses, etc.) as provided under sub section (2) of section 16 of the Act.
(2) The State
council may make changes in the nature of information to be provided in the
Public Domain through a notification, except in the case of the mandatory
information to be provided under sub-section (2) of section 16 of the Act.
(3) The Authority
shall, within a period of seven days cause to be published in the public domain
either through two local newspapers or any other public forums and on the
website, which the Authority will launch, the name of the Clinical Establishment,
Address, Ownership, Name of Person in Charge, System of Medicine offered, Type
and Nature of Services offered, details of the Medical Staff (Doctors, Nurses,
etc.) and the details and information related to having complied with the
minimum standards and personnel prescribed for the particular category of
Clinical Establishment under section 26 of the Act. The Authority shall cause
to be displayed the above information in public domain for a period of 30 days
for filing objections before granting permanent registration in (Annexe SGO).
(4) If any person
has any objection to the information published regarding the clinical
establishment they shall give in writing the reasons and evidence of objection
or non-compliance to the Authority. the Authority shall, within a period of 15
days cause to be published in the public domain the name of the Clinical
Establishment whose (Provisional or Permanent) registration has expired as
under section 21 and section 30 of the Act.
Rule - 29. Information to be provided by Clinical Establishments.
(1) The Clinical
Establishments shall maintain medical records of patients treated by it and
health information and statistics in respect of national programmers and
furnish the same to the district authorities in form of three monthly reports.
The minimum medical records to be maintained and nature of information to be
provided by the Clinical Establishments will be as per the formats developed by
the National Council.
(2) Copies of all
records and statistics shall be kepi with the clinical establishment concerned
for at least 3 years or in accordance with any other relevant Act for the time
being in force under clause (iii) of sub section (1) of section 12 of the Act.
All clinical establishments shall be responsible for submission of information
and statistics in the time of emergency or disaster or epidemic situation.
(3) The State
Government may notify from time to time, the nature of information that needs
to be furnished by the Clinical Establishments including other disease notified
for this purpose along with the prescribed interval. In addition to the
specific provisions of the Act all establishments shall comply and maintain
information and statistics in keeping with other applicable Acts and rules
which are in force in the country.
Rule - 30. Maintenance of Medical Records.
(1) Every physician
shall maintain the medical records pertaining to his/her indoor patients for a
period of 3 years from the date of commencement of the treatment in a standard
proforma laid down by the Medical Council of India and appended to these rules
as Appendix-E
(2) If any request
is made for medical records either by the patients/authorised attendant or
legal authorities involved, the same may be duly acknowledged and documents
shall be issued within the period of 72 hours. In case, records are not
supplied, it shall be punishable and make out a case for rejection of
registration of such Hospital, Medical practitioner or Nursing Home by the
competent authority.
(3) A registered
medical practitioner shall maintain a Register of Medical Certificates giving
full details of certificates issued. When issuing a medical certificate he/she
shall always enter the identification marks of the patient and keep a copy of
the certificate. He/she shall not omit to record the signature and/or thumb
mark, address and at least one identification mark of the patient on the
medical certificates or report. The medical certificate shall be prepared in
Appendix-2.
(4) Effort shall be
made to computerize medical records for quick retrieval."
(5) A supervising
officer shall be designated who will ensure that conditions mentioned
hereinabove are complied with by Medical Practitioners, Hospitals and Nursing
Homes whether they are private or the Government. The Government Hospitals
including SGPGI or other post graduate institutions shall also comply with the
above conditions and provide a copy of entire medical records to the patients
or their nominee within the aforesaid period of 72 hours after discharge from
the respective hospitals.
(6) All Hospitals shall
also maintain their record of each and every patient on the website starting
from registration of the patient to the date of discharge.
Rule - 31. Power to enter.
(1) Entry and search
of a Clinical Establishment may be done by the Authority or an officer or team
duly authorized by it or subject to such general or special orders as may be
made by the authority. Such a decision will be required to be taken by majority
of members.
(2) Such entry and
search of clinical establishments may be conducted if running a Clinical
Establishment without registration or does not adhere to the prescribed minimum
standards or has reasonable cause to believe that the Clinical Establishment is
being used for purposes other than that it is registered or contravenes any of
the provisions of the Act or the rules or these rules shall at all reasonable
times enter and inspect any record, register, document, equipment and articles
as deemed necessary under the provisions of section 34 of the Act.
(3) The authority or
the officers or the team referred to in sub rule (1) may at any time enter and
examine all portions of the premises used or proposed to be used for the
clinical establishment and inspect the equipments, furniture and other
accessories and enquire into the professional qualifications of the technical
staff employed or to be employed and shall make any such other enquires as may
be considered necessary to verify the statements made in the application for
registration and grant of license. All persons connected with the running of
the establishment shall be bound to supply full and correct information to the
authority or the officers or the team conducting the inspection.
(4) The officer/team
shall submit a report as per SGIR Annexe within a week of the inspection to the
Authority with a copy to the State Council. If at any time after any clinical
establishment has been registered, the authority is satisfied that,-
(a) the conditions of the
registration are not being complied with; or
(b) the person entrusted with the
management of the clinical establishment has been convicted of an offence
punishable under the Act, it may issue a notice to the clinical establishment
to show cause within three months' time as to why its registration should not
be cancelled for the reasons to be mentioned in the notice.
(5) If after giving
a reasonable opportunity to the clinical establishment, the authority is
satisfied that there has been a breach of any of the provisions of the Act or
the rules made thereunder, it may, by an order, without prejudice to any other
action that it may take against such clinical establishment, cancel its
registration.
(6) Every order made
under subsection (2) of section 41 of the Act shall take effect-
(a) where no appeal has been
preferred against such order immediately on the expiry of the period prescribed
for such appeal; and
(b) where such appeal has been
preferred and it has been dismissed from the date of the order of such
dismissal:
Provided that
the authority, after cancellation of registration for reasons to be recorded in
writing, may restrain immediately the clinical establishment from carrying its
business on if there is imminent danger to the health and safety of patients.
Rule - 32. Penalties.
In keeping with the provisions of sub sections (1),(2) and (3) and section 41 and
sub-sections (1),(2) and (3) of section 42 of the Act, whoever carries on a
clinical establishment without registration or whoever willfully disobeys any
direction, or obstructs the authority or any officer or team authorized by it
or withholds any such information or provides false information shall be liable
to a monetary penalty.
Whoever carried
on a clinical establishment without registration, shall, on first contravention
be liable to a monetary penalty up to ten times of registration fee for second
contribution to a monetary penalty which may extend to twenty times of
registration fee and for third time contravention to penalty which may extend
to fifty times of registration fee and for any further contravention the
registration will be rejected/cancelled.
Whoever
knowingly serves in a clinical establishment which is not duly registered under
this Act, shall be liable to monetary penalty which may extend to twenty five
thousand rupees.
The penalty fees
collected by the authorities shall be, deposited by the Authority concerned in
a Nationalized bank account opened in the name of the official designation of
the State Council concerned and shall be utilized by the Council and authority
for the activities connected with the implementation of the provisions of the
Act as approved by the Council.
Rule - 33. Appeals.
(1) In keeping with
section 36, sub sections (4) (5) (6) and (7) of section 41 and sub-sections (4)
(5) (6) and (7) of section 42 any person or clinical establishment, if
aggrieved by the decision of the Authority under sections 29 and 34 of the Act,
may file an appeal in the format SGA Annexe to the State Council within thirty
days from the date of receipt of such order along with a fee of Rs.5000/-.
(2) The appeal
against a public healthcare establishment shall be filed in form SGA and shall
be sent to the State Council by registered post or in person.
(3) Every appeal
shall be accompanied by a fee of rupees one thousand.
(4) After receipt of
the appeal, the State Council shall fix the time and date for hearing and
inform the same to the appellant and others concerned by a registered letter
giving at least 15 days time for hearing of the case.
(5) The appellant
may represent by himself or authorized person or a Legal practitioner and
submit the relevant documentary material if any in support of the appeal.
(6) The State Council
shall hear all the concerned, receive the relevant oral/documentary evidence
submitted by them, consider the appeal and communicate its decision preferably
within 90 days from the date of filing the appeal.
(7) If the State
Council considers that an interim order is necessary in the matter, it may pass
such order, pending final disposal of the appeal.
(8) The State
Council will have the authority to stay the. operation of the order of the
authority till such time as it deems necessary.
(9) The decision of
State Council shall be final and binding.
(10) If no appeal is
filed against the decision of the Authority in the prescribed period (i.e.)
within 30 days from the date of receipt of the order, the orders of the
Authority shall be final.
(11) The appeal fees
collected by the an authority shall be deposited by the Authority concerned in
a Nationalized bank account opened in the name of the official designation of
the State Council and shall be utilized by the State Council and authority for
the activities connected with the implementation of the provisions of the Act
as approved by the State Council.
SGAR
Annexe
{See rule 20 (1)}
Application
Form for Provisional Registration of Clinical Establishments
1.
Name of the Establishment:/Doctor (in
case of single practitioner .................................................
2.
Address: ..................................................................................................
Village/Town: ................................................. Taluka :
................................................. District:
................................................. State :
................................................. Pin code :
................................................. Tel No (with STD code):
................................................. Mobile :
................................................. Website (if any):
..................................................................................................
3.
Name of the owner: ..................................................................................................
Address: ..................................................................................................
Village/Town: ................................................. Taluka :
................................................. District: .................................................
State: ................................................. Pin code:
................................................. Tel No (with STD code):
................................................. Mobile:
................................................. Email ID:
..................................................................................................
3 (a) Name of
Person in charge and Qualifications:
..................................................................................................
4.
Ownership :-
(a) Public Sector: Central
government State
government Local
government Public
Sector Undertaking Any
other (Please specify): .................................................
(b) Private Sector: Individual
Proprietorship Registered
Partnership Registered
Company Co-operative
Society Trust/Charitable Any
other (please specify): .................................................
5.
Systems of Medicine offered: (please tick whichever is
applicable)
Allopathy Ayurveda Unani Siddha Homeopathy Yoga
& Naturopathy.
6.
Services Provided: (please tick whichever is
applicable)
Inpatient Outpatient Laboratory/Imaging
Centre Any other
(please specify): .................................................
7.
Category of Clinical Services: General Single
Specialty Multi
Specialty Super
Specialty.
8.
Type of Establishment: (please tick whichever
inapplicable)
(a) Inpatient: Hospital Nursing
Home Maternity
Home Primary Health
Centre Community
Health Centre Sanatorium Day
Care Center.
(b) Number of Beds: .................................................
(c) Outpatient: Single
practitioner Polyclinic Sub-Centre Physiotherapy
Clinic Occupational
Therapy Infertility
Clinic Dental
clinic Dispensary Dialysis
Centre Any other
(please specify): .................................................
(d) Laboratory: Pathology Haematology Biochemistry Microbiology Genetics Collection
Centre Any other
(please specify): .................................................
(e) Imaging Centre: Please Specify:
..................................................................................................
Special
diagnostics: Please Specify: ..................................................................................................
I hereby declare
that the statements above are correct and true to the best my knowledge and
shall abide by all the rules and declarations under the Clinical Establishment
(Registration and Regulation) Am 2010. I undertake that I Shall intimate to the
appropriate registering authority any change in the particulars given above.
Date:
Signature
of the Authorized Signatory
SGAA Annexe
{See rule 21}
Acknowledgement of Application For Registration of Clinical Establishment
The application in Form.______________ for Grant / Renewal of Provisional /
Permanent registration of the Clinical Establishment submitted
by____________________________(Name and address of Owner) has been received by
the District Registration Authority on____________________________ (date) and
found to be Complete.
Or
Incomplete
This acknowledgement does not confer any rights on the applicant for grant or
renewal of registration.
Signature and Designation of Registration Authority or authorized person in the
Office of the Appropriate Authority.
Seal
Designation of the Issuing Authority
Place
& Date:
SGF Annexe
[See rules 24 and 25]
Fees to be Charged
|
Description |
Urban |
Rural |
Metro |
|||
|
Provisional |
Permanent |
Provisional |
Permanent |
Provisional |
Permanent |
|
|
Out Patient Care |
100 |
500 |
50 |
250 |
200 |
1000 |
|
In Patient Care 1 to 30 beds 30 to 100 beds Above 100 beds |
||||||
|
100 |
500 |
50 |
250 |
200 |
1000 |
|
|
200 |
1000 |
100 |
500 |
400 |
2000 |
|
|
300 |
1500 |
150 |
550 |
600 |
3000 |
|
|
Testing &
Diagnostic Laboratories Diagnostic & Imaging Centre |
||||||
|
2.00 |
1000 |
100 |
500 |
400 |
2000 |
|
|
300 |
1500 |
150 |
650 |
600 |
3000 |
Other Fees:-
• For Renewal half the amount of
registration fee (Provisional / Permanent)
• For Late Application the amount
would be double of the registration fee(Provisional/Permanent)
• For Duplicate Certificate the
amount would be Rs. 20G
• For change of ownership,
management or name of establishment would be Rs 100
• For any appeal the amount would
be Rs. 100
• If a laboratory or diagnostic
center is a part of a establishment providing out patient / Inpatient care no
separate registration is required.
SG R Annexe
{See rule 22 (1)}
Provisional Certificate
For Registration of Clinical Establishment
Provisional registration No:
Date of issue:
Valid up to:
1.
Name of
the Clinical Establishment: ...............................................
2.
Address:
..................................................
3.
Owner of
the Clinical Establishment: ...............................................
4.
Name of
Person in Charge: ............................................................
5.
System of
Medicine :
.....................................................................
6.
Type of
Establishment: ................................................................
Is hereby provisionally registered under the
provisions of Clinical Establishments (Registration and Regulation) Act 2010
and the Rules made there under.
This authorization is subject to the conditions as
specified in the rules in force under the Clinical Establishments (Registration
and Regulation) Act 2010 and the Rules made there under.
Designation
of the Issuing Authority
Place
& Date:
District
Registration Authority
Address:
Phone number in
case of Grievances.
Annexe
SGO
[See
rules 26 and 27]
Display
of registration status for filling objections
I,
..................... being the authority under the Clinical Establishment Act,
2010 after considering the applications received during the period; from
.................to..................... under Section 24 satisfying the
provisions of the clinical establishments Act, 2010 and the clinical
establishments rules, 2011 made their under, hereby publish the list of
Clinical Establishments: within the jurisdiction of..............district.
|
Serial No. |
Name of Clinical Establishment with
address |
Ownership/In charge |
System of medicine |
Date on which Application was
submitted |
Category & Standards complied
with |
Objections if
any, in writing to the published list may be addressed in duplicate to
...................................................................... (Address
of the authority) within 30 days, from the date of this notification, as
required under S. 26 of the Act.
Place:
Date:
Signature:
Name:
(Seal of
the authority)
SG IR
Annexe
{See
rules 31 (4)}
Suggested
Format for Submission of Inspection Report
Number of visits
made with dates
Names and details of members of the inspection team
Name of clinical establishment visited
Address and contact details of clinical establishment visited
Process followed for inspection (e.g. kindly outline who was met with, what
records were examined, etc)
Salient Observations/Findings
Conclusions
Specific Recommendations:
(1) To the Clinical Establishment
(2) To the District Registering
Authority
*In case of lack of consensus amongst members of
the inspection team, the same may be kindly Indicated
Signature (of all members of the inspection team)
Date
Place
SGA Annexe
{See
rules 33 (1)}
Application for Appeal
To,
The State Council,
Government of Uttar Pradesh.
Sir,
I, Dr......................... of...................... Had applied for
registration/ is a valid license holder with registration number........................
under clinical Establishment Act, 2010 for my...........................located
at........................................................
I was communicated by the district authority as per letter
no....................... dated that either;
(i) That my application was rejected
(ii) That my registration is cancelled
(iii) That I am restrained from
carrying on with the running of clinical establishment
(iv) That I am charged with a penalty
for an offence under the Act.
(v) Any other.......................................................................................
The above decision of the
district authority appears to be not valid. I request you to consider my
application as per the justifications mentioned below;
(i) ..............................................................
(ii) .............................................................
(iii) ............................................................
I am willing to
appear before you for a personal hearing, if necessary. I am enclosing herewith
a draft of Rs. 1000/-
Thanking you,
Place:
Date:
Signature:
Name:
Appendix-1
Format For Medical Record
{See rule 30(1)}
Name of the patient:
Age:
Sex:
Address:
Occupation:
Date of First Visit:
Clinical note (Summary) of the case:
Prov: Diagnosis:
Investigation advised with reports:
Diagnosis after investigation:
Advice:
Follow up:
Date:
Observation:
Signature in full .................
Name of Treating physician.
Annexe-2
[See rule 30 (3)]
From the Certificate Recommended For Leave or Extension or Communication of
Leave and For Fitness
Signature of patient
or thumb impression................................
To be filled in by the applicant in the presence of the Government Medical
Attendant, or Medical Practitioner.
Identification marks:-
a............................
b........................................
I,
Dr........................ after careful examination of the case certify hereby
that ...................... whose signature is given above is suffering from
................. .................... and I consider that a period of absence
from duty of ................ with effect from ....................... is
absolutely necessary for the restoration of his health.
I, Dr. .................... after careful examination of the case certify
hereby that ............. on restoration of health now fit to join service.
Signature of Medical attendant
Registration No....................
(Medical Council of India/State Medical Council of ................State)