Report No. 201

Sub-division 1: Suspension; revocation; nonrenewal:

The board may suspend, revoke, refuse to renew, or place conditions on the license of a licensee upon finding that the licensee has violated a provision of this chapter or rules adopted under this chapter or has ceased to provide the service for which the licensee is licensed.

Sub-division 2: Notice; contested case.

Sub-division 3: Temporary suspension.

144E.265: Medical director:

Sub-division 1: Requirements.

Sub-division 2: Responsibilities:

Responsibilities of the medical director shall include, but are not limited to:

(1) approving standards for training and orientation of personnel that impact patient care;

(2) approving standards for purchasing equipment and supplies that impact patient care;

(3) establishing standing orders for prehospital care;

(4) approving written triage, treatment, and transportation guidelines for adult and pediatric patients;

(5) participating in the development and operation of continuous quality improvement programs including, but not limited to, case review and resolution of patient complaints;

(6) establishing procedures for the administration of drugs; and

(7) maintaining the quality of care according to the standards and procedures established under clauses (1) to (6).

Sub-division 3: Annual assessment; ambulance service.

By medical director.

144E.27: First responder registration.

Subdivision 1. Training programs, Registration, Renewal, Denial, suspension, revocation, Temporary suspension.

144E.275: Medical response unit registration: Registration, qualifications, Expiration, Renewal.

144E.28: Certification of EMT, EMT-I, and EMT-P.

Requirements, Expiration Dates, Reciprocity, Forms of disciplinary action, Denial, suspension, revocation, Temporary suspension, Renewal, Reinstatement.

144E.283: EMT instructor qualifications.

144E.285: Training programs.

Approval required.

EMT-P requirements, Expiration, Disciplinary action, Temporary suspension, Audit.

144E.286: Examiner qualifications for emergency medical technician testing.

144E.287: Diversion program.

144E.29: Fees.

(a) The board shall charge the following fees:

(1) initial application for and renewal of an ambulance service license, $150;

(2) each ambulance operated by a licensee, $96. The licensee shall pay an additional $96 fee for the full licensing period or $4 per month for any fraction of the period for each ambulance added to the ambulance service during the licensing period;

(3) initial application for and renewal of approval for a training program, $100; and

(4) duplicate of an original license, certification, or approval, $25.

(b) With the exception of paragraph (a), clause (4), all fees are for a two-year period. All fees are non-refundable.

(c) Fees collected by the board shall be deposited as non-dedicated receipts in the general fund.

144E.30: Cooperation; Board powers:

Sub-division 3: Cooperation during investigation.

Sub-division 4: I njunctive relief.

Sub-division 5: Subpoena power.

144E.305: Reporting misconduct:

Sub-division 1: Voluntary reporting.

Sub-divn. 2: Mandatory reporting.

Sub-divn. 3: Immunity: Immunity for good faith reporting from civil actions on reporting Individual, Licensee, health care facility, business or organization.

144E.31: Correction order and fines by Board.

144E.35: Reimbursement to nonprofit ambulance services.

Sub-division 1: Repayment for volunteer training.

Sub-division 2: Procedure.

144E.37: Comprehensive advanced life support.

Comprehensive advanced life support educational program to train rural medical personnel, including physicians, physician assistants, nurses for emergencies - by Board.

144E.50 Emergency medical services fund.

Sub-division 1: name of fund.

Sub-division 2: Establishment and purpose.

In order to develop, maintain, and improve regional emergency medical services systems, the Emergency Medical Services Regulatory Board shall establish an emergency medical services system fund.

The fund shall be used for the general purposes of -

(1) promoting systematic, cost-effective delivery of emergency medical care throughout the state;

(2) identifying common local, regional, and state emergency medical system needs and providing assistance in addressing those needs;

(3) providing discretionary grants for emergency medical service projects with potential regionwide significance;

(4) providing for public education about emergency medical care;

(5) promoting the exchange of emergency medical care information;

(6) ensuring the ongoing coordination of regional emergency medical services systems; and

(7) establishing and maintaining training standards to ensure consistent quality of emergency medical services throughout the state.