Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Delhi Nursing Homes Registration Rules, 1953 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. Changes in Staff 11. Lost Certificates 12. Record of patients admitted to children born in the Nursing Home 13. Intimation of death occurring in Nursing Home Delhi Nursing Homes Registration Rules, 1953 Delhi Nursing Homes Registration Rules, 1953 1. Short title :- These Rules may be called the Delhi Nursing Homes Registration Rules, 1953 2. Definitions :- In these rules, unless there is any thing repugnant in the subject or context - (a) 'Act' means the Delhi Nursing Homes Registration Act, 1953 . (b) 'Form' means a form appended to these rules . (c) 'Infectious Disease' means a disease which a registered medical practitioner is required to notify to the Medical Officer of Health of his area under the law for the time being in force . (d) 'Keeper of a Nursing Home' means a person who has been duly registered by the Supervising Authority in respect of a Nursing Home under Section 5 of the Act and whose registration has not been cancelled under Section 7 of the Act . (e) 'Section' means a section of the Act 3. Register :- The supervising Authority shall maintain a Register in Form A showing the names of persons registered under Section 5 of the Act 4. Application for Registration :- Any person intending to carry on a nursing home shall make an application to the Supervising Authority in Form B at least one month before the date on which he intends to carry on such nursing home. Such applications shall be accompanied by a fee prescribed in sub-rule (1) of Rule 7 5. Grant of Certificate of Registration :- The 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 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 and renewal of registration shall be charged as under - (1) Rs. 30 in respect of a Nursing Home having not more than 10 beds (2) Rs. 50 in respect of a Nursing Home having more than 10 beds but less than 25 beds (3) Rs. 100 in respect of a Nursing Home having 25 beds and over 8. Transfer of Ownership etc. of Nursing Home :- Immediately after the transfer of the ownership, proprietorship or arrangement of a nursing home, the transfer and the transferee shall jointly communicate the transfer effected to the Supervising Authority and the transferee shall make an application for registration in accordance with the provisions of Rule 4 9. Change of Address :- A keeper of the nursing home shall communicate to the 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 three days after such change 10. Changes in Staff :- Changes in the Medical, Nursing or Midwifery staff together with the date on which such changes have taken place shall be communicated to the 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 Supervising Authority for a fresh certificate and the Supervising Authority, 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' 12. Record of patients admitted to children born in the Nursing Home :- (1) The keeper of a nursing home shall keep - (a)in the Form D appended to these rules and register of patients admitted into the nursing homes (b) a correct alphabetical index of the names of the patients admitted to the nursing homes (c) record of health of every patient containing the following information in addition to any other information, that may be required by the Supervising Authority - (i) Year (ii) Register No. (iii) Name S/O, D/O..... (iv) Occupation.... (v) Sex.... (vi) Caste..... (vii) Age........ (viii) Date of admission.... (xi) Date of discharge..... (x) Disease....... (xi) Result..... (xii) Date History and treatment Diet (d) a record of every maternity case admitted into the nursing home and of every child delivered (e) a record of all the miscarriages, abortions and still births occurring in the nursing home . (2) Where the register referred to in clause (a) of sub-rule (1) relates to a woman who has been admitted for delivery, and where a child born to such woman is removed with the consent of a keeper of a nursing home and of the parents or mother to the care of a person other than its father, or near relative, the keeper of such nursing home shall, in addition to the particulars specified in sub-rule (1) also specify in the register the name and address of such person and the date on which and the consideration for which the child was so removed 13. Intimation of death occurring in Nursing Home :- (1) If any death occurs in the nursing home the keeper of the nursing home shall within twentyfour hours from the occurrence of death furnish the following information in respect of such death to the Supervising Authority together with any other information that may be required by it and to the Medical Officer of Health having jurisdiction over the area in which a nursing home is situated. (i) Date of death. (ii) Name of deceased (in Block Letters). (iii) Name of father or of the husband of the deceased (in block letters). (iv) Male or Female. (v) Age of the deceased. (vi) Occupation of the dece.ased