Report No. 241

5. Medical Practitioner to maintain record and inform patient, parent etc.-

The medical practitioner attending on the patient shall maintain a record containing personal details of the patient such as age and full address, the nature of illness and the treatment being given and the names of spouse, parent or major son or daughter, the request or decision if any communicated by the patient and his opinion whether it would be in the best interest of the patient to withdraw or withhold the treatment.

The medical practitioner shall inform the patient if conscious and the spouse, parent or major son or daughter of the patient or in their absence the persons regularly visiting the patient at the hospital about the need or otherwise of withholding or withdrawing treatment from the patient.