Report No. 201

Emergency Medical Care to Victims of Accidents and During Emergency Medical Condition and Women under Labour

Contents
Chapter I	Introductory
	Introductory
Chapter II	Current State of Emergency Medical Care and Laws in India
	Current State of Emergency Medical Care and Laws in India
	The Indian Emergency Journal (Aug., 2005) in its Editorial says
	Andhra Pradesh : Satyam EMRI : Toll Free No.108 and Ambulances
	Current Legal Framework
	Pre-hospital Care: Equipped Ambulances and transport
Chapter III	Emergency Medical Care Procedures in Hospitals other Jurisdictions:
	Emergency Medical Care Procedures in Hospitals other Jurisdictions
	U.S.A.
	EMTALA (USA): (Anti-dumping law): Duties of hospitals
(a)	Medical Screening Requirement
(b)	Necessary Stabilizing Treatment For Emergency Medical Conditions and Labor
(c)	Restricting Transfers Until Individual Stabilized
(d)	Enforcement
(e)	Definitions
(f)	Preemption
(h)	Nondiscrimination
(g)	No Delay in Examination or Treatment
(i)	Whistle Blower Protections
	Emtala Regulations
	Regulation 489.24 (Special responsibility of Medicare hospitals in emergency cases
	Sub- section (e):Recipient hospital's responsibilities
	Emtala Sign requirement at Hospitals
Chapter IV	Ambulance Services in other Jurisdiction
	Ambulance Services in other Jurisdiction
	USA - Ambulance Services
	Sub-divn. 5: Types of service: The board shall regulate the following types of ambulance service
	Sub-divn. 6: Basic life support
	Sub-divn. 7: Advanced life support
	Sub-divn. 8: Part-time advanced life support
	Sub-divn. 9: Specialized life support
	Sub-divn. 10: Driver
	Sub-divn. 11: Personnel roster and files
	144E.103 Equipment
	Sub-division 1: Suspension; revocation; nonrenewal
	Sub-divn. 3: Definition - Board
	144E.52: Funding for the emergency medical services regions
Chapter V	Recommendations for Mandatory Emergency Medical Care by Hospitals and Medical Practitioners
	Recommendations for Mandatory Emergency Medical Care by Hospitals and Medical Practitioners
	Duty of Hospitals and Medical Practitioners
(A)	We recommend statutory duties on hospitals and medical practitioners
(B)	'Screening' a person to determine if he is in an'emergency medical condition
(C)	Emergency Medical Treatment to a person who is in emergency medical condition
(D)	After stabilization, transfer, where necessary
(E)	Refusal for transfer for treatment or transfer
(F)	No transfer before stabilization
(G)	Transfer must be an appropriate transfer: Care during transfer, ambulance & records etc
(H)	Maintenance of Records by hospitals and medical practitioners
(I)	Scheme for reimbursement to hospitals and medical practitioners, ambulance for transfer etc
(J)	Penalties for breach of duties by hospitals, medical practitioners, ambulances for transfer etc
(K)	Rules to be framed by State Government
	Draft Model Law
Annexure	Model Law on Medical Treatment after Accidents and During Emergency Medical Condition and Women in Labour, Bill
Chapter I	Preliminary
1.	Short title and commencement
2.	Definitions
3.	Duty of duty doctors in hospitals and private medical practitioners
4.	Screening of the person
5.	Stabilizing the person and transfer
6.	Refusal by the person to consent for treatment or transfer
7.	Restricting transfer till person is stabilized
8.	Appropriate transfer
9.	Maintenance of records
10.	Scheme of State Government for reimbursement of expenses
11.	Penalties
12.	Rule making powers