Report No. 201

144E.52: Funding for the emergency medical services regions.

The Emergency Medical Services Regulatory Board shall distribute funds appropriated from the general fund equally among the emergency medical service regions. Each regional board may use this money to reimburse eligible emergency medical services personnel for continuing education costs related to emergency care that are personally incurred and are not reimbursed from other sources. Eligible emergency medical services personnel include, but are not limited to, dispatchers, emergency room physicians, emergency room nurses, first responders, emergency medical technicians, and paramedics.

There are some of the important statutes/Rules in force elsewhere which can form the basis for a similar system in India so as to fulfil the needs of our society, referred to by the Supreme Court of India in Parmanand Katara and other cases.

In the next chapter, (Chapter-IV), we propose to give our recommendations for a law to be made in India, so far as requiring hospitals and medical practitioners to compulsorily provide emergency medical care without rising objections.

So far as ambulances are concerned, except to the extent transfer from one hospital to another, we are not giving any recommendation though there are separate statutes giving ambulances, in USA, as stated in this chapter