Report No. 201
(H) Maintenance of Records by hospitals and medical practitioners:
It is necessary that the hospital or medical practitioner maintain records. The details are set out in section 9 of the Draft Bill.
"Every hospital, medical practitioner, -- shall maintain a separate register containing the following information:
(a) name and address of the person injured, date or place of accident as reported, nature of injuries and other relevant details and the person who brought him,
(b) name and address of the person purportedly in emergency medical condition, nature of emergency and nature of medical condition and the person who brought him,
(c) details of the screening tests done and the determination of emergency condition,
(d) whether the person is in a position to give informed consent for emergency medical treatment including stabilization or for transfer or if he refused them,
(e) whether emergency medical treatment was not given for want of facilities, if so, which facilities,
(f) nature of tests done, results thereof, surgery conducted, who attended, time, date and hours of treatment,
(g) details of transfer to another hospital or medical practitioner
(h) details of fee paid to consultants or laboratories,
(i) details of expenditure incurred,
(j) other particulars to show that the hospital or doctor complied with its or his duties under the Act.
(k) Such other particulars as may be prescribed."
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