LexThe Chhattisgarh state upcharyagriha tatha rogopchar sambandhi sthapnaye Anugyapan adhiniyam, 2010
Chhattisgarh · state statute
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CHHATTISGARH ACT
(No. 23 of 20 I 0)
THE CHHATIISGARH STATE UPCHARYAGRIHA TATH ROGOPCHAR SAMBA OHi
STHAPANAYE ANUGYAPAN ADHINIYAM, 2010
Section
I. Sh111·1 till'. extent and commc.ncement .•
Ddinitions
>. L1ccn,c
4. Penalty !'or foilurc to obtain license
5. Fee for obtaining license
6. Grant or License or Otherwise
7. Conditions for licensing
8. Renewal or licen~e
9. Cam:dlat 1on or suspcl'l'Sion of license
10.. Appt:al..
CONTENTS
CHAPTER 0 I
CHAPTER -11
11 ln~pecli11n or nursing home ur clini~al cstblishmcnl
CHAPTER -III
11. Penalties anti line
Provision ,is 10 willi "ul m:gligence hy ursing Home/Cl[nit:al Estahlishmt:nl
14. Ollt:n ce hy Registered Society
15. Court cmnpclcnt Lo try offences undct this Act
16. Natun.: of ·11Tencc
CHAPTER-JV
l 7. Protct.:tion of action takc.n in good faith
18. Power to muke rules·
19. Institut ion 1.lcemed LO be licensed under this Act
20. Repeal
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51Q ( 10) ~ ~. ~ 23 ~ 2010
CHHATTISGARH ACT
(No. 21 of 20 I 0)
THE CHHATIISGARH STATE UPCHARYAGRJHA TATH. ROCOP HAR
SAMBA DHI STH PA. AYE A UGYAPA AOHIN1YAM, 2010
An Act to provide for licensing of ursing Home and Clinical Establishm ent and
for m.atte-rs connect ed therewith to ensure standardiz.ation and thereby achie ving improve
ment of health cure services.
Be it enacted by the Chhallisgarh Lt:gi lature in the Sixty firs!_yfar Qf_the_~epubli~Qf
India, :i. follo\l.s :-
I.
2.
(a)
CHAPTER-I
This Act may be called the Chhattisgarh State Upcharyagriha Tatha Rogopchar
Samhandhi Sth,q1anaye Anu yap:.111 Adh1niyam, 2010
(2) It extends to the whole State oi Chhamsgarh
(3J II sh:ill come into force from the date of its publication in the Oftit:ial Ga1.et1e
In thi~ Act, unless the context otherwise rcquires.-
(a) "Ac t" means thc Chhauisgarh • tate Upcharyagriha Tatha Rogopchar
Sambandhi Stha panaye Anugyapan Adhi niya m. 2010
(b) "Clinica l establishment" means a medical lahorarory . a Physiotherapy estab
lishment or clinic or a Hospit:il or o.ny other establi~hment analogous tu any of
them, by whate,er name called.
(c) "Clinic' · means any premise hnvrng focilities for treatment of sick nnd usi:!d
for their reception and not stay.
(d) "Ho pual" means any premise havi ng facilities for trcmment of :;ick and used
for their reception or stay.
(e) "Maternity Homes" means any premi.se used or intended 10 he used for tht!
reception of pregnant women m· women for clt!livery or 1mrncd1ately after
childbirth.
(f) "Medipl Labora tory" means an establishment manned by qualified patholo
gist and rad iologis t where Bio-Medical tests sud, a., hematology, biochemis
try, serological tests, bacteriological, cytology, histology genet ii'.' invel>tiga
Lion:.. or any other diagnostic te~ll> are carried.out.
(g)
(h)
·'Nursing Home" means a place where pariems are trc:iled as inpatients with
facilities for admi sion as inpatients for trentmenr of illness withour or with
surgery or conduct of del ivery and also include other gynaecologa:u l oper::i
tion. where women are receive.d or .iccommod ateJ for the purpos~ or ,;teri
lizalion, hysterectomy, or mi:;<licai terr-11n:11ion of pregnancy etc . w!!h or witb
oul overnight inpauent facilities . f\'.;rs ing Homcc would inc:lude any inpntien1
medical clinic, nursing home, rriatrmity home. liospi •al , nld .ag:! homes and
day care centers (any intervention whi..::l-> woul d re,,u ire observmron and on
going care/mon itoring).
··Phy:.i< therapy E ·tablishmi::n t" mean an ,::siabh~hment where mas sagrng.
elector - therapy , hydr0 th:.-~c.µ:, ;r,edic 'll gym nas1ics or any other cim1lar rro
•J:,~t:;; ,1 re u-uall/ c;,rrfcd c:i . f,_r Lt:;! 1,u;po;;c uf [; e;;imc:nt c,f d i;;easl! or of
intirmir y " r fo1 '. 111provmt:'·' · h~ther by r-:alern n,:::<li'-lne or [ndian sy~tem \1f
r?'ledicrne. -
Shur1 1ill~. r,tcnl
ond ~umm, ·ncc
mcn!.
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0
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--
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Penalty for failure to
obtain license.
Fee for 11h1alning
liren~e.
Grant of lic~n.~e or
, t>lhcrwi.se.
3.
4.
5,
6.
(i)
(j)
(k)
(I)
(m)
~ 1FfCR, ~ -23 ~ 2010 570(17)
.. Qualified Medicnl Prac1iLioner'' means a medical practitioner registen:d in
;.iny Stale in India under any law for lhe 1ime bi::ing in force for the registration
or medical practitioners.
··Qualilied Dentist" means a person possessing qualification recogni1.cd hy
rhe Dental Council Ac1.
"'Radiologist" means a medical practitioner that deals with the study and
application of imaging ll::chnology like X-ray and radiation tn diagnose and
treat disease related therewith.
"Qu~litied Midwife" mt:ans a midwift: or an auxiliary nurfil:.::..ill..lwife who
possesse~ any of the qualifcations included in sec Lion~ or C, as the case may
he, of pan I of the Schee.Jule ro 1he [ndian Nursing Council Act, 1947 (48 of
I 947), and who is enrolled as a mid-wife or as un auxiliary nur,e-midwife in
a State.
'"QtJalilie~ Nurse" means a person who pos~esses the quuliticauon. included
in section A of Parll of th~ Schedule to the Indian Nursing Council Act 1947
(48 of 1947) and who is enrolled as a nurse.
(n) ··Register" means a register maintained under this Act and the CJ\pression
"registered" and "registra tion': hall be construed .'.lccordingly.
(o) '·supervisory Authority" means the porson or au1hori1y appointed hy the State
Governme nt hy notitication to perform all or any of the functions of the super
vi_sing author~ty as specified under this Acc.
(p) "Notitiah le di~ease" means a disease which a Registered l'vkdical Pracutioner
is required to notify to che Chief Medical and Health Officer or his area under
the law for the 1ime being in force.
(q) "Trnined Nurse" means nurst:s who haw taken tr.iining or six months
duration Ill government recognize institutions. She will only work under the
upervision of qualilied nurse as above de!ined .
CHAPTER-If
Any person, company, corporate body or association/partneri;hip firm wh1) intend to
setup a nursing home or a clinical establishment as dt:lined in this Act ~hall apply to the
supervi,ory uuthority along wi'th tht: details as may _be prescrib ed. The supervisory
authority shall grant license to the nursing home or a clinical estahlishemenl as the case
may be if' it is satisfied that the eligibility norms for ohtarning the license ore; fullilled
by _the applicn~t.
Provided further Lhat all nursing homes or clinical e.~rnhli~hment which are
already in existence on the date of commencement of this Act, shall apply 10 supt:rvi
sory authority within 90 days of commencement of this Act. The supervisory authority
shall grnnt them lict:nse if il is arisfied chat the applicant f!,)ltill; the norms prescribed
in this regard.
Whoever runs a nursing home or a clinical establishment as defined in this Act wirhout
obtaining a license shall be punishable with a line of Rs. 20.000 .
Every application for license made to lht: supervisory authority, sha ll contu111 such par
ticulars, information-and shall be accompanied by such fee as may be prescribed io chis
regard.
On the basis of the eJ\aminalion o_f the applica tion for license , the :,.upcrvisory au1h11r
ity. shall grant licen~e to the applicant or reject thl! arplic;:ition 11· it is found :-
la) Thal the applicant, or any person emp loyed hy him at Lhe nursi11g home or rhe
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t.:I inical cstahlishm,:;nt. is not a 111 person. whet Iler hy rc.ison of cxpcnisc quali
lit:uluu1 or 11thcrwisc lo l·arry un or lu he employed ,11 the nursing homt: nr Ilic
t.:linical cslllhlishmcms or sut:h a dc~n1pt1m1 a, 1hi: nur~ing hornc m t:linu:al
csLUhl bh111enr namcJ in 1hc ,1pplaca1ion: or
(bl That the .ipplicunt or the nursing home ur 1hc i.:linical cs1uhli~h1ncnl <loc, m11
f'ulfi I lhe tonditinns whid1 have hccn pn:~nihcd Ulllh:r 1his Ac1 nr .iny rule
mudc lhcrl! under; or
(c) That the real ohjccl of the applicant is ln use. or ,dlow the nursing71omc 11
clinical c~tahli~hmcnt 10 he u.seu, rnr an11,t1cial/unl;1wful or 11111110rul purpmc:.~
or for both: or
(d) In case of a nursing ho111c nthcr thun a ma1crmty h111nr.:. 1hn1 tbe nur-,ing home
is 1101 or will not he under the chnrgc of:.1 qualilicd med"a l practitioner re"•
dent therein anc.l thal the nun;ing of persons received :.ind .u:com1J1odated thi.:rcin
is not ,ir will 1101 he uni.lcr thl! superinh:ndcnce uf a qu.ililicd nur:.c n::~iJcnt
thcre"in; or ·
·In lhe cast.' ofa maternity homc thut su~·h maternity Imme is not or will no( he
under the drnrgc or a quali lied midwife and thut the ancnJancc on every wrnm1n
hcfore, a1 or after ehi)J birth nr on any child born is nm or will 1101 he under
superintendence or a 4ualilied midwife n:.\iucnt 1hcrcin:nr
That for reasnns c:onnec:tcd with lht! situal inn, coni.1rue1ions, m:commoJation.
stafting or equipment, the nursing home or clinic.ii cs1ahl1sh111L.:11l ,~ not Iii tu
he used for u nursing home or clinic:al e;.tahli~hmcnt or~ueh ,1 de~crip11cin a~
the nursing home or the clinical cs1abli~h1-rn.:n1 mentioned in the applic;1lil1n,
;111<.l shall in cv1..-ry <.:use. wl11;:rc thc applii.:ation i~ rcjcctcd. record 1h1:: ~round.,
or rcjcction .
Every license grnn1ed uni.ler set:tion 6 (a) shall he upon sud~ lenns as rrwy lie pre
,;cnbed and such terms 111,\y, i111er ulia. require: -
(al Sut:h precaution s to he obst.:rvi::tl l"or ,al"· guari.ling tharthc nur,mg home 1>r
!he clin1eal cstahltshment is not u,etl for unlawful/anti-,Ol.:rnl or immoral pur
poses or both;
(b) Such s.1.n1tary ll.Jlcl hygienic mt:a~ure~ LO he taken nnJ ~ut:h ..u.:t:u111moJ,11ion IO
he pmvideJ ,ts may he spccificd hy thl! supervisury uu1hori1y:
(C)
,(d)
Such minimum cquiprnenL 10 he provitll'.d as muy t>cspccilicd hy 1hc supe111 i
sory authority in th is ,hehal r;
Every licensed nursi11g home.: ~ha/I main1ain such records as may he prcst:nhcJ
and shall produce lht:. c records for 111spcct.ion and examinauon to Lhc ~uper
v1sory uuthuri1y or uny other officer July empowered hy him under Lhis ai.:111r
rulc~ made there under. A pan l'rnm thcsc pcri0<fa:al informal ion in re~pct:l nJ'
births, deaths , rnbt:arnages. (Mcdit:al-Tcrminatiun of Prego.incyl no1ili..1hk
disease and any other inforn;ation shall he · ubmiut:d tu thl: :-upcrv1sory
authority .is .ind when required or pres<.:rihed.
otwi1h,1anding anything contuini;:d in thi · Act or any rules madc there under. the
l11::cn~e grantt:d untlcrscction (6) or th i's Acl, shall hnvi: an initial 11ulidi1y ur 5 year~.
A ftt:r every live year~ 1his license shall be put up for rcn.:wal hci·ore the :-uper
v1s<iry authority, whu may renew or uthcrwi. e the license by following lht: procedure
as may he prescrihed.
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,1.ppcul.
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humc., ur dinkal
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tr al any tirnc. i1 is rpund by 1he ~upervisu,y aulhotrity thal.-
( I) A licensed nur.\ing home or clinicul cswhli.,hrncnt ha~ co 111ravcnt'd or not
complied with nny provision ol this Act nr nny rule mad.: thcreu.ndc1 or any
rnndi1ion specified ul 1he tirnc of lic..:nsing: nr
(2) A licensed nursing home or cli 111cal estahlish1m:nt has heen conv1c1eJ 11 1· an
01Te11cc punishahle under this Act. he may after g:1 vi ng. the nursing h11rne or
tl c linica l listabli,hmcnl. a re:1,srnahk npportunity ol' being hcard. cam.:i.:I nr
suspend the license.
(~) Notice to be given before cnncdlalion of lil:en e- Nn1wi1hstanding any
th'1ng-conrrrirrctl-ilrthis-P.cr.tt~rvlsory11utlion1y ,h:111 gtvL: u )0 day's'
1w1ice lo I l1e nur~ing home or,a clinical t:slahlishmcnt who~e lil·cn,c i, sough I
to he c:.1111:el lt:d or suspendcd. The notice.: sh.ti I C\llllain thc 1·cason and grnund
on 1hc hash or whii:h _t he lit:ens.: i~ sought lO he c,incellcJ or su~pcridcd. I 1·
lhe notkL'.C so requests. u personal hearing may ulso he gr:rnted 10 h.:ar 1hc
dd'l:nc.:c i1f" the nmiccc.
Ir after Id lowing ·thc ahovo;: ment ioned prm:i.:durc .ind hi.:aring 1hc
case or 1h.: notii.:ci.:. !he supervi~nry autl~ori1y decide tn .c..inci.:I nr ~u,pcnd the
license, he shall pass a ~r.::iking order to 1his clTci.:t whith ,ball conu11n lhc
reasons for such cancel Im inn or ~uspensinn of lit:cns..:.
Any person aggrieved by un o,rder or the su
0
pc.rvisory ui.11hori1y refusing. cancel ling or
·uspending the license may, within ::i period of 30 days al"icr the date 111" ~uch nnJcr
may file :in appeal 10 the Stall! Government.
(a) The Stale Gcwcrnment shall hear the appeal through an authmily duly c.m
powercd by it i11 this regard.
(b) Notwiths1am.ling anything rnntained in this Act 110 appeal ~hall lie in any
c.:ourl against the order nf lhe St .. 11e Governrm.:111 in 1his behalf".
,1)
' (2)
(Al
Suhie1..:1 tn the provisions or 1hi:. rules nrnde un<.ler this Ac1. any officer uuly
uulhori1.cd b-y th.: state Govri:.nmcn1 111 this heha!I' may ·-
(a) Enter al uny timt: hy nigh1 or hy Jay. with or without nolit:t:. any
palcc orestahlishmt:nl. which he hus. rc:1.,on 10 helicvc is hcing u~ct.l
as u nursing home or clinicul e~1ahlishm\!nl.
(b) Make .:xumination or the pl:tce or t!Stnhlishme111 :_1nd in~pcc1 any
..:i1uirmen1. articli: or doo:umc:i1 found 1hcrei n and ~cizc and take out
there rrom nny such e4uipmcn1, article or documcn1. :is he det:n)s
necessary r·or lhe purpose ofcxamina1ion , analy,i, . invcsigatinn nr
evidence and rt!lairi them for such reason,1hlc pcrimJ as ht: think-.
necessary.
(c) Make such inquiricS, and put such que,;1ie1n In any pc:rson found in
such place or establishment as he cluems neCL:ssary in nrder to a~cer
tain whether the pl::ice or the esrnblishmcht is being us.:d u, a nur,•
ing home or clinicul cs1;ahlishmcn1 or not.
Providi:cJ further lh:_11. ii" uny person obstructs the lawfully empowered au-
1hori1y in discharge ot" their duties , it shall he punishable undc::r the rchM1111
section or the: Indian penal Code (No. ·45 of 1860).
( I )
CHAPTER-Ill
Whoever cofl!ravi;:nes 1he provision made wilh rcgnrd 10 liccn~ing
under tt1,is Act Of any. ruh.-s made lhc.re under. shall he punishahlc
with a fine of" Rs, 2U,OOO,
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(B)
13. (A)
(8 )
(C)
(D}
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(2)
~ ~ . ~ 23 ~ 2010
(2) If a nursing home or a clini...-al establishment does -not fullill the
eligibility norms as prescribed in this Act or rules made there under .
it. hall be punishable with ii tine of Rs. 20,0{)Q_
(3) If a nursing home or a clini...-al establishment fails 10 submit records
or informa1ion which are lawfully rt:quired 10 be submiucd under
this Act or rules made there under. it shall he punishable w ith ii line
of R-,_ 5000. for each offence _
Conviction for offence under this Act -lf a nursing home or a clinical
cstabli hment commits an offence under ·ection 12 (A). shall be punishable
with prescribed line only for the first offence.
Provided further that, if a nurs ing home or n dinic:al establishment
is C\lnvit:ti!d-of an offence undcn.;ction 12 (A) for 1he second time. ii hall he
liable for Che imprisonment up 10 three years, or w11h line of Rs. 50,000, or
with both .
If any act or willful negligence is comm HLed by any Nur~ing Home/Clin ical
Establishment it shall be punishable with 11nprisonment for a term wh ich
shall not he less than · ix monchs but which may ex1end 10 three years , and
shall also be liable to tine which . ·ha ll not be less than Ten Thou~und rupees
but which nrny extt:nd to Fi fry Thousand rupees .
A person aggrievc:d by 1heAc1 of willful negligence by Nursing HomdClini
cal Establishment with n:spect 10 1he 1reatment/admiss io n of n patient may
make a complaint to the appellare auth ority/committee con:liluted under sec
tion 7 (I) of the Chhattisgarh Medicare 'ervice Per sons and Medicare Ser
vice lnstilutions (Prt:vention of Violence and Damage od:,oss to Property)
Act. 20 IO (No. fl of 20 !OJ in the manner as may be prescribed . . -
The appellate aulhority/commiuee on receipt of . uch a complain ·hall pro
ceed lo examine ii and afler giving both the parties. a reasonable opportuni1y
of being heard, shall submi t its findi ngs along with recommendations to the
Director of Health Sevices , Government ofChhattigarh.
The Director of Health Services on receipt of ·u,h a report from the appel lale
Authoritt shall ex.amine it and if he is satisfied that an act of willful negli
gence has been e tablished against the Nursing Home/Clinicle Establishment.
shall proceed to intiate legal action against Nursing Home/Clinical Esrablish
ment as prescribed under section 13 (A) .
Where an otlcnce under 1h1 Acl has bee n committed by a compa ny or a
corporate society or association as well as cvery.'person incharge or ·respon
,;ible to, the conduct of its business at lhc time of the commission of the
offence shall be deemed to he guilty of the offence and shall be liable co be
proceed~ against and punished accordingly .
Provided chat, nothing contaim:d in this ection i.hall render any such
person liable to any punishment provided in this Act. Tr he proves that the
offence was committc:d without his knowldge or that he cxc:rcisc:d ull due
diligenc~ to prevent the commission of such offence.
Notwithstanding anything cotained above, where an offence under 1hi,; Act
has been com milled by a company or society and il is proved thar tht! offence
·has been committed with the consent or connivance of or that lhe c:ommi ·
sion of the offence is attributable to any neglect on the part of any director.
rnahager , secretary or other officer of the company , uch director, manager ,
secretary or other officer shall al. o be deemed IO be guilty of that offence and
·hall be liable 10 be proceeded againsr and punished accordingly .
Pro~ision os to
willful ncl(llll,( "(ICC by
ursin~ I lomc/Clini
cu1 F.•aabllshmcnt.
Offences by Reg!_,.
tend Sncidy.
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Court competent ot
lry oft'ence1 under
lhls Act.
Natun or olrt.aee.
Proteetloo or action
taktn lo 1ood ra11h.
Powu to make rule .
IJUtltuUoo detmed to
be ll«Med under. lbl.!
AcL
15.
16.
17.
18.
19.
~~'~23~2010 510 ( 15)
Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (No. 2
of 1974), no court inferior to that of a Magistrate of toe first class shall try a11 offence
punishable under this Act.
All offences under I.his Act shall be cogoizable and bailable ,
( l)
(2)
(1)
CHAPTbR-
No suit or ocher legal proceeding shall lie against the Government in respect
of any 1Jss or damage caused or lilcely to be caused by anything which is done
in good faith or intended to be done in pursuance of the provisions of this Act
or any rule made there under.
No 'suit, prosecution or other legal proceeding shall lie against any authoricy
or any officer authorized in this behalf by the State GovernmeJ1t ln respect of
anything which is done in good faith or intended to be done in pursuance of
the provisions of this Act or any rule made there under .
The State Government may, by notification and subject to condition of pre vi,
ous publicalion make rules for carrying oul the purposes of this Act.
(2) In pa.-ticular and without prejudice to the generality of the foregoing power
such rules may provide for all or any of the following matters, namely :-
(a) The form of the application to be made under section 3 the d te on
v,hich such application is to be made and lhe fees to be paid for such
lkense or renewal of license .
(b) ,The particulars which an application under section S shall contain
ard the fee wilh which such app!icarion shall be accompanied.
(c) . Tot! conditolns, which an applicant and a nursing home or. a clinical
establishment shall fulfill under ection 3 and the form of certificate
of li:ense.
(d) The recs to the paid for an appeal under section 10 of the Act and
procedure for apP".,al.
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(e) The fo--!f] of the register or registers to be maintained under this Act.
(f) The record~·to be lcept of the patients received in a nursing home and
in the case of the maternity home miscarriage, abortions or still-births
occurring in ·the nursing home and of the children born therein and
of the children so born who are discharged from the nursing home
otherwise than to the custody or care of any parent, guardian or
relative.
(g) The condilions regarding accommodation, sanitary and other facili
ties and minimum equipment's .
(h) • Any other matter which has to be, or may be prescribed .
(3) Every rule made under this Act shal I be laid as soon as may be after it is made.
before the State Legislature .
(a) Any nursing horn~ or clinical establishment administered by the Central or
the State Government or any local authority , and/or
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510 (16)
(b)
Cc)
~ ~. ~ 23 ~ 2010
; -.
Any any ~,Y\~m 7stablished or licensed under the.Indian Lunacy Act, 1912
(4 of 1912), o·r
Any leper asylum appointed, established or maintained under tile Lepers Act,
1893 (No. 3 of 1893), shall be deemed to be licensed under this Act.
20. The Chhattisgarh Upcharyagtiha-1'a1.he..Rujop_char..SamhandhLS.lhapanay.e_{Regist .... ra=---Repea1~--
tion Tatha Anugyapan) Adhiniyam, 1973 (No . 47 of 1973) is hereby repealed.
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