Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY NURSING HOMES REGISTRATION RULES, 1951 CONTENTS 1. Short title 2. Definitions 3. Register 4. Application for registration 5. Grant of certificate of registration 6. Renewal of registration 7. Fees for registration and renewal of registration 8. Transfer of ownership, etc. of nursing home 9. Change of address 10. Charges in staff 11. Lost certificates BOMBAY NURSING HOMES REGISTRATION RULES, 1951 In exercise of powers conferred by section 16 of the Bombay Nursing Homes Registration Act, 1949 (Bom. XV of 1949), the Government of Bombay is pleased to make the following rules:- 1. Short title :- These rules may be called the Bombay Nursing Homes Registration Rules, 1951. 2. Definitions :- In these rules, unless there is anything repugnant in the subject or context,- (a) "Act " means the Bombay Nursing Homes Registration Act. 1949; (b) "Form" means a form appended to these rules; and (c) "Section" means a section of the Act. 3. Register :- The local supervising authority shall maintain a Register in Form 'A' showing the names of persons registered under section 5 of this Act. 4. Application for registration :- Any person intending to carry on a nursing home shall make an application to the local supervising authority in Form 'B' at least one month before the date on which he intends to carry on such nursing home. Such application shall be accompanied by a fee prescribed in sub-rule(l) of rule 7. 5. Grant of certificate of registration :- The local supervising authority shall, if satisfied that there is no objection to registration, register the applicant and issue to him a certificate of registration in Form 'C'. 6. Renewal of registration :- (1) An application for the renewal of registration shall be made every year in advance in Form 'B' in the month of January and shall be accompanied by the fee prescribed in sub-rule (2) of rule 7. (2) On receipt of an application made under sub-rule (1), the local supervising authority shall, if satisfied that the application is in order, issue a fresh certificate of registration in Form 'C'. 7. Fees for registration and renewal of registration :- (1) The fees to be paid for registration shall be charged as under: - (a) Rs. 20 in respect of a nursing home having not more than 10 beds; (b) Rs. 50 in respect of nursing home having more than 10 beds. (2) The fees for the renewal of registration shall, in each case, be one-half of the amount payable for the first registration. 8. Transfer of ownership, etc. of nursing home :- Immediately after the transfer of ownership, proprietorship or management of a nursing home, the transfer and the transferee shall jointly communicate the transfer effected to the local supervising authority and the transferee shall make an application for registration in accordance with the provisions of rule 4. 9. Change of address :- A person registered under the Act shall communicate to the local supervising authority any change in his address or in the situation of the nursing home in respect of which he is registered not later than seventy-two hours after such change. 10. Charges in staff :- Charges in the Medical, Nursing or Mid-wifery staff together with the dates on which such changes have taken place shall be communicated to the local supervising authority immediately and in any case not later than three days of such changes. 11. Lost certificates :- In the event of a certificate of registration being lost or destroyed, the holder may apply to the local supervising authority for a fresh certificate and the local supervising authority may, if it thinks fit, issue such certificate upon payment of a fee of Rs. 5. A certificate issued under this rule shall be marked "Duplicate"