LexThe DELHI NURSING HOMES REGISTRATION ACT, 1953
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-ACT-
The following act of the Delhi Legislative Assembly received the assent of the President
on the 22nd April, 1953, is hereby published for general information:-
THE DELHI NURSING HOMES REGISTRATION ACT, 1953
N.O .VI OF 1953.
22nd April, 1953.
An act to provide for the registration and inspection of Nursing homes in the
state of Delhi and for certain purpose connected therewith.
Be it enacted as follows:-
(1) Short title, extent and commencement (1) This Act may be called the Delhi
Nursing Homes Registration Act, 1953.
(2) It extends to the whole of the union territory of Delhi.
(3) It shall come into force on such date as the Chief Commissioner may by
notification in the official Gazetted appoint.
(2) Definitions : In this act, unless the context otherwise requires.
(i) 'Chief Commissioner' means the Chief Commissioner of the Union Territory of
Delhi.
(ii) 'Local Authority' means a municipal committee, district board or other
authority legally entitled to or entrusted by the Government with the control of
management of a municipal or local fund;
(iii) 'Maternity Home ' means any premises used or intended to be used for the
reception of pregnant women or of women in or immediately after child birth;
(iv) 'Nursing Home means any premises used or intended to be used for the
reception of persons suffering from any sickness injury or infirmity and the
providing of treatment and nursing for them and includes a maternity home,
and the expression 'carry on nursing home means to receive persons in a
nursing home for, any of the aforesaid purposes and to provide treatment or
nursing for them.
(v) “Prescribed” means prescribed by rules made under this act.
(v)'qualified medical practitioner' means a medical practitioner registered in any state
or Union Territory in India under a law for the registration of medical practitioners :
(vi) ‘qualified midwife' means a midwife registered in any state or Union Territory
in India under a law for the registration of midwives;
(vii) ‘qualified nurse' means a nurse registered in any state or Union Territory in
India under a law for the registration of nurses;
(viii) 'register' means to register under section 5 of this Act and the expression
'registered' and registration ' shall be construed accordingly;
(ix) 'rules means rules made under this Act;
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(x) 'Supervising authority' means the person or authority appointed by the Chief
Commissioner, by notification in the Official Gazette,
(xi) to perform all or any of the functions of the supervising authority under this
Act.
3. Prohibition to carry on nursing home without registration - No person shall carry on
a nursing home unless he has been duly registered in respect of such nursing home
and the registration in respect has not been cancelled under section 7.
Provided that nothing in. this section shall apply in the case of a nursing home
which is in existence at the date of the commencement of this Act, for a period of
three months from such date or if an application for registration is made within that
period in accordance with the provisions of section 4 until such application is finally
disposed of.
4. Application for registration - (1) Every person intending to carry on a nursing home
shall make every year an application for registration of the renewal of registration to
the supervising authority.
Provided, that in the case of a nursing home which is in existence at the date
of the commencement of this Act an application for registration shall be made within
three months from such date.
(2) Every application for registration or the renewal of registration shall be made on
such date and in such form and shall be accompanied by such fee, as may be
prescribed.
5. Registration (1) subject to the provisions of this Act and the rules, the supervising
authority shall on the receipt of an application for registration, register the applicant
in respect of the nursing home named in the application and issue to him a certificate
of registration the prescribed form;
Provided that the supervising authority may refuse to register the applicant if
it is satisfied:-
(a) That the applicant, or any person employed by him at the nursing home, is not a
fit person to carry in or to be employed at a nursing home of such a description as the
nursing home named in the application; or
(b) That the nursing home is not under the supervision of a person who is a qualified
medical practitioner and he or a qualified nurse is not resident in the home, or that
there is not a proper proportion of qualified nurses among the persons having the
superintendence of or employed in the nursing of the patients in the home; or
(c) That in the case of a maternity home it has not got its staff a qualified midwife and
a qualified medical practitioner; or
(d) That for reasons connected with the situation, construction, accommodation, staff
of equipment, the nursing home or any premises used in connection therewith is or
are not fit to be used for a nursing home of such a description as the nursing home
mentioned in the application or that the nursing home or premises is or are used or
to be used for purposes which are in any way improper or undesirable in the case of
such nursing home.
{2) A certificate of registration issued under the section shall, subject to the provisions
of section 7, is in force and shall be valid until the 31st day of March next following
the date on which such certificate was issued.
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(3) The certificate of registration issued in respect of "a nursing home” shall be kept
affixed in a conspicuous place in the nursing home.
6. Penalty for non-registration - whoever contravenes the provisions of section 3 shall,
on conviction, be punished with fine which may extend to five hundred rupees, or in
case of, a second or subsequent offence, with imprisonment for a term which may
extend to three months or with fine which may extend to five hundred rupees or with
both.
7. Cancellation of registration -- Subject to the Provision of this Act, the supervising
authority may at any time cancel the registration of a person respect of an nursing
home on any ground which would entitle it to refuse an application for the
registration of a person in respect of that home, or on the ground that the person has
been convicted of an offence, under this Act or that any other person has been
convicted of such an offence in respect of that home.
8. Notice of refusal or of cancellation of registration :
(1) Before making an order refusing an application for registration or an order
cancelling any registration, the supervising authority shall give to the applicant or to
the person registered, as the case may be, not less than one" calendar months notice
of its intention to make such an order; and every such notice shall state the grounds
on which the supervising authority intends to make the order and shall contain an
intimation that if within a calendar month after the receipt of the notice the applicant
or person registered informs the authority in writing that he desires so to do, the
supervising authority shall, before making the order give him (in person or by a
representative) an opportunity of showing cause why the order, should not be made.
(2) If the supervising authority after giving the applicant or the person registered an
opportunity of showing cause as aforesaid, decides to refuse the application for
registration or to cancel the registration, as the case may be, it shall make an order to
that effect and shall send a copy of the order by registered post to the applicant or the
person registered.
(3) Any person aggrieved by an order refusing an application for registration or
cancelling any registration may, within a calendar month after the date on which the
copy of the order was sent to him appeal to the Chief Commissioner against such
order of refusal. The decision of the Chief Commissioner on any such appeal shall be
final.
(4) No such order shall come into force until after the expiration of a calendar month
from the date on which it was made or, where notice of appeal is given against it, until
the appeal has been decided or withdrawn.
9. Inspection of nursing Home-
(1) The supervising authority or any officer empowered by it in this behalf may,
subject to such general or special orders as may be made by the Chief Commissioner,
enter and inspect any premises which are used or which the supervising authority or
the officer empowered by, it has reasonable cause to believe to be used, for the
purpose of nursing home, and inspect any records required to be kept in accordance
with the provisions of this Act.
(2) If any person refuses to allow the supervising authority or the officer empowered
by it to enter or inspect any such premises as aforesaid or to inspect any such records
as aforesaid or obstructs the supervising authority or the officers empowered by it in
the execution of the powers under this section, he shall be guilty of an offence, under
this Act.
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10 . Credit of fee and fines - Any fees received or fines paid under this Act shall be
credited to the Consolidated Fund of the state.
11. Expenses of Supervising authority -- All expenses incurred by the supervising
authority under and for the purpose of this act and the rules made there under may
be paid out of the consolidated Fund of the State.
12. Penalty for offences under the Act - Whoever contravenes any of the provisions of
this Act or of any rules shall, if no other penalty, is elsewhere provided in this act or
the rules for such contravention, on conviction, be punished with fine which may
extend to hundred rupees and in the case of continuing offence to a further fine of 25
rupees in respect of each day on which the offence continues after such conviction.
13. Offences by Corporations - If the person contravening any of the provisions of this
Act is a company, every person who at the time the offence was committed was in
charge of, and was responsible to, the company for the conduct of the business of the
Company, as well as the company shall, be deemed to be guilty of the contravention
and shall be liable to be proceeded against and punished accordingly.
Provided that nothing contained in this section shall render any such person
liable to any punishment provided, in this Act, if he proves that the offence was
committed without his knowledge or that he exercised all due diligence to prevent the
commission of such offence.
14. Court competent to try offences under this Act - No court inferior to that of a
Magistrate of the first class shall try any offence punish under the Act.
15. Protection of action taken in good faith - No suit, prosecution or other legal
proceedings shall lie against any person for anything which is in good faith done or
intended to be done in pursuance of this Act or of any rules made there under.
16. Power to make rules
(1) The Chief Commissioner may, by notification in the official Gazette, make
rules to carry out a11 or any of the purposes of this Act.
(2) Without prejudice to the generality of the forgoing power, such rules may
provide for a11 or any of the following matters namely:-
a) The form of the application to be made under section 4, the date on which
such application is to be made and the fees to be paid for such registration
or renewal of registration;
b) the form of the certificate of registration to be issued under section 5;
c) the records to be kept of the patients received into a nursing home, and in
the case of the maternity home of miscarriages, abortions or still births
occurring in the nursing home and of the children born therein and of the
children so born who are removed from the home otherwise than to the
custody or case of any parent, guardian or relative.
d) The notification required to be given of any death occurring in the nursing
home;
e) The power to make rules under this section shall be subject to the
condition of previous publication in the official gazette.
(17) Savings - Nothing in this Act shall apply to -
(i) any nursing home carried on by Government or a authority; and
(ii) any asylum for lunatics or patients suffering from mental diseases, within the
meaning of the Indian Lunacy Act (IV of 1912).
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No.F.32(9)/53-MT & CE:- In exercise of the powers conferred by Section 16 of the
Delhi Nursing Homes Registration Act,1953 (V-I of 1953} the Chief Commissioner,
Delhi is pleased to make the following rules the same having been previously
published with his notification No.F.7(253)/51-MT&CE, dated the 22nd September,
1953.
RULES
I. GENERAL
Short title :- These rules may be called the Delhi Nursing Homes Registration Rules,
1953.
Definitions :- In these rules, unless there is anything repugnant in the subject or
context.
a) Act means the Delhi Nursing Home Registration Act, 1953.
b) Form means a form appended to these rules.
c) Infectious Diseases 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 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
name or persons registered under section 5 of the Act.
4. Application for registration:- Any person intending to carry on a nursing home
shal1 make an application to the supervising authority in Form ’B’ at least one month
before the date on which he intends to carryon such nursing home. Such applications
shall be accompanied by a fees prescribed under 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: -
(i) 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) or rule
ii) On receipt of an application made under sub-rule(1)the supervising authority shall
if satisfied that the application is in order, issued a fresh certificate of registration in
Form ‘C’.
7. (a) Fees for registration en-d renewal of registration:-
The fees to be paid for registration and renewal of registration shall be charged as
under:
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1) Rs. 30/- in respect of a nursing home having not more 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.
b) Failure to deposit fee in time as required under rule 6 of Delhi Nursing Homes
Registration Rule, 1953 i.e. by 31st January, a penalty of Rs. 10 p.m. or part thereof
shall be charged.
8.Transfer of ownership etc. of Nursing home: - Immediately after the transfer of the
ownership, proprietorship or arrangement of a nursing homes, the transfer and
transferee shall jointly communicate the transfer affected to the Supervising Authority
and the transferee shall make the application for registration in accordance with the
previous Rule.
9. Change of address:- A keeper of the nursing home, shall communicate to the
supervising authority and change in his address or in the situation of the nursing in
respect of which he is registered not later than three days after such change.
10. Change in staff :- Changes in the Medical Nursing or midwifery staff together with
the dates 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.
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11. Loss of Certificate : In the event of the 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 or children born, in the nursing home -(I) The keeper
of a nursing home shall keep:-
(a) In the Form 'D' appended to these rules a register of patients admitted into the
nursing home.
(b) A correct alphabetical index of the names of the patient admitted in the nursing
home.
(c) Record of health of every patient containing the following information in admission
to any other information, that may be required by the supervising authority:-
i) Year.
ii) Registration No.
ii) Name, S/o, D/o
iii) Occupation
iv) Sex
v) Caste
vi) Age
vii) Date of Admission.
viii) Date of Discharge
ix) Disease
x) Result
xi) Date
xii) 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.
12. Where the register referred to clause (a) of sub rule (I) 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 of near relative,
the keeper of such nursing home shall in addition to the particulars specified in sub-
rule (I) also specify in the register the names 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:- If any death occurs in the
nursing home, the keeper of the nursing home shall within twenty four hours from
the occurrence of the 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
nursing home is situated.
i) Date of the Death.
ii) Name of deceased (in block letter).
ii) Name of father or of husband of the deceased (in block letters).
iii) Male of female.
iv) Age of the deceased.
v) Occupation of the deceased.
vi) Cause of death.
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FORM 'D' See rule 12
Register of patients admitted to Nursing Home.
S.No. Reference Full Name Nature of If the patient
no. of and address disease at suffered from
patient of patient the time of an infectious
admission disease during
his stay in the
home, the nature
of such disease
and action taken
1 2 3 4
5______________6_______________
Additional Particulars to be filled in respect of maternity cases
Date & Hour Sex of the The name & Method of
of delivery child whether address of feeding each
miscarriage or born alive persons child in t he
abortion as the dead attending home & the
case may be to delivery period.
7 8 9 10
______
In case of death Date of discharge of Remarks
of patient or child the patient from the
the date and hour of home.
death
_11______________________________12_______________________13_____________
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STANDARD FOR A NURSING HOME, MATERNITY HOME
1. BUILDING
:-
The building must comply with the municipal Bye laws. The floor space
available for patients should be 120 sq. ft. per bed. There should be one
lavatory for 1-5 beds.
There should be disinfections and storage arrangements for bed pans.
Isolation arrangements should be immediately available for septic and
infectious cases.
A nurses duty room should be available with facilities for the nurses to
carryon her duties efficiently.
There should be one bath room for 1-5 beds.
2 . EQUIPEMENT & LINEN
A maternity home should have a proper labour room fitted with all the
necessary instruments with a separate room for sterilisation.
A Nursing Home where surgical operations are performed must have a well-
equipped operation Theatre with a separate room for sterilisation. The following
essential equipment must be available in every nursing/maternity home.
(a) High Pressure sterilizer and an instrument sterilizer.
(b) Oxygen cylinder.
(c) Intravenous apparatus.
(d) Modern equipment as is considered essential for essential for
running a nursing home/maternity home.
Every nursing home admitting surgical cases should have at least one follow
up bed.
Every surgical nursing home should have a properly equipped operation
theatre with separate sterilisation room. Bed in the nursing home should be either
iron spring beds or iron frames with Niwar.
3. LINEN
Linen should be provided in the following scale.
Bed Sheets 6 Sheets per bed plus 25% reserve
Mattress 1 per bed plus 10% reserve.
Pillows 2 per bed plus 10% reserve
Blankets 1 per bed plus 10% reserve
Draw sheets 6 per bed plus 25% reserve
Pillow cases 6 per bed plus 25% reserve.
4. MEDICINES
Poison Box should be kept under lock and key.
5. STAFF
As per Act.
6. NURSES
One nurse for 3 beds with a minimum of 2 nurses
in a nursing home/maternity home of 10 beds.
7. MIDWIVES
2 midwives for 1 to 10 beds in case of
maternity home only.
8. Fees FOR REGISTRATION AND RENEWAL OF REGISTRATIO N
10
The fees to be paid for registration and renewal of registration shall be charged
as under :
(i) Rs.30/- in respect of a nursing home having not more than 10 beds.
(ii) Rs. 50/- in respect of a nursing home having more than 10 beds but less than 25
beds.
(iii) Rs.100/- in respect of a nursing home having 25 beds and over.
**************
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R U L E S
REGISTERED NO.D.1620 GOVERNMENT OF INDIA DELHI ADMN . DELHI GAZETTE
PUBLISHED BY AUTHORITY
No. 2 Thursday,June 2, 1966 Jyaishta 12, 1888
NOTIFICATION OF DEPARTMENTS OF THE DELHI ADMINISTRA TION OTHER THAN
NOTIFICATIONS INCLUDED IN PART-I.
DELHI ADMINISTRATION, DELHI the 16th May, 1966
No.F.7(2)/63-M&PH. In exercise of the powers conferred by section 16 of the Delhi
Nursing Homes Registration Act, 1953(VI of' 1953) the Chief Commissioner, Delhi is
pleased to make after previous publication, the following rules to amend the Delhi
Nursing Homes Registration Rule, 1963, namely:-
1. Short title -These rules may be called the Delhi Nursing Home Registration
(Amendment)Rule,1965.
2. Amendment of rule 2 - In rule 2 of the Delhi Nursing Home Registration Rules, 1953
hereinafter referred to as (the said Rules), after clause (d), the following new clause
shall be inserted, namely:-
" (dd )" ' Schedule ' means the schedule appended to these rules"
3. Substitution of rule 7 - For rule 7 of the said rules following rule shall be
substituted, namely:-
7 Fees for registration and renewal of registration. The fees to be paid for
registration and renewal of registration shall be charged as under:-
1) Rs.50/- in respect of a nursing home having not more than 10 beds.
2) Rs. 100/- in respect of a nursing home having more than 10 beds but not more
than 30 beds.
3) Rs.2OO/- in respect of a nursing home having more than 30 beds.
4. Addition of new rule 14- After rule 13 of the said rules, the following new rule shall
be added, namely:-
“14. Every nursing home shall comply with the requirements mentioned in the
schedule".
Provided that the nursing homes already registered on the date from which the
Delhi Nursing Homes Registration (Amendment) Rule, 1965 come into force shall
comply with these requirements within a period of 90 days from the said date”.
5. Addition of Schedule - To the said rules, the following schedule shall be appended,
namely:-
DELHI GAZETTE DELHI ADMINISTRATION: JUNE 2, 1966/SA YISTHA .
12, 1888.
12
(See rule 14)
1. Requirements Nursing Home:-
(a) Location and surroundings:- The Nursing Home shall " be situated in a place
having clean surroundings and shall not be adjacent to an open sewer, drain or
public lavatory or to a factory omitting smoke or obnoxious odour.
(b) Buildings:-
(i) The building used for the nursing home shall comply with the relevant municipal
by laws in force from time to time.
(ii) The rooms in the nursing home shall be well ventilated and lighted and shall be
kept in clean and hygienic conditions. Arrangements shall be made for cooling them
in summer and heating them in winter.
(iii) The walls of the labour room and operation theatre upto a height of four feet from
the floor, shall be of such construction as to render it water proof. The flooring shall
be such as not permit retention or accumulation of dust. There shall be no chinks or
crevices in the walls or floors.
iv) Aseptic conditions shall be maintained in labour room and the operation room.
(v) Adequate arrangements shall be made for isolating septic and infectious cases.
C. (i) Space accommodation for the patients etc. :- The floor space in the nursing
home shall be 120 sq. ft. for single bed and additional 80 sq. ft. for every additional
bed in single room.
(ii) A Labour/operation theatre shall be provided with, minimum floor space of 180
sq.ft.
(iii) A duty room shall be provided for the "nursing staff on duty.
(iv) Adequate space for, storage of medicines, food articles equipments etc. shall be
provided.
d) Water supply:- The water used in the nursing home shall be pure and of drinkable
quality.
2. Health Clothing and sanitary requirements of staff:
vii) The staff employed shall be free from contiguous disease ,and shall be
provided with clear uniforms suitable to the nature of their duties.
viii) The workers shall be medically examined at the time, of employment and
periodically so examined thereafter. The worker shall be vaccinated against
on smallpox and inoculated against enteric and cholera.
3. The equipment and Lines etc : The nursing home shall provide and maintain :- .
i) Adequate number of commodes, bedpans and slop sinks, with flushing
arrangements.
ii) High Pressure sterilizer and instrument sterilizer.
iii) Oxygen cylinder and necessary attachment for giving oxygen.
iv) Apparatus for transfusions.
v) Adequate equipments, instruments and apparatus.
vi) Adequate quantity ,of bed sheets , mattresses, pillows, Blankets, row
sheets and other linens, and
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vii) an almirah under lock and key for poisons.
4. Food:- If the nursing home provides diet to the patients it shall be prepared
and served in hygienic conditions.
5. Nursing Staff:- One nurse shall be on duty at all times, for every ten beds or a
fraction thereof in the nursing home. Provided that a part of nursing staff may be
substituted with the prior approval of the supervising authority by other trained staff
like midwife, pharmacist, dressers etc according to the specific needs of the nursing
home.
6. Records:- Separate stock registers shall be maintained by the nursing home for
(a) equipment
(b) instruments and
(c) Linens.
- BY ORDER D.S. FAUJDAR
Under Secretary (Medical & Public Health)
Delhi Administration, Delhi
14
MEDICAL & PUBLIC HEALTH DEPARTPEMTN
NOTIFICATION
Delhi, the Ist May 1992.
No.F. 39(109)/86-M&PH/516 – In exercise of the power conferred by Section 16 of the
Delhi Nursing Homes Registration Act,1953 {VI of 1953), the Lt. Governor of the
Union Territory of Delhi after previous publication is pleased to make the following
rules further to amend the Delhi Nursing Homes Registration Rules, 1953 namely: -
RULES
1. Short title and commencement :-
(i) These rules may be called the Delhi Nursing Homes registration(Amendment)Rules
1992-
(ii) These shal1 come into force with immediate effect.
2. Substitution of Rule 7 –
For Rule 7 of the Delhi Nursing Homes Registration Rules, 1953- (here in after
referred to as the principle rules), the following shall be substituted .
'7 Fee for registration and renewal of registration : The fee to be paid for registration
and renewal of registration shall be charged as under:-
(a) Rs .500/- in respect of Nursing Homes having not more than 10 beds.
(b) Rs .1000/- in respect of Nursing Homes having more than
10 beds but not more than 30 beds. "
(c) Rs .2000/- in respect of Nursing Homes having more
than 30 beds.
2. Amendment of Schedule appended to the Rules in the Schedule appended to
the Principal Rules: -
(i) In item at Serial No. l (Requirement of Nursing Homes):
(a) in clause (b) entitled 'Building' for sub clause(i) the following sub-
clause shall be substituted, namely:
(i) The building used for the Nursing Homes comply with the relevant
Municipal bye-law as in force and such guidelines as may be framed by the
Lt. Governor from time to time and the use of the premises shall conform
to the land use prescribed under relevant law(S).
(b) In clause (c) entitled 'Space accommodation etc., for sub clause (ii), the following
sub-clause shall substituted, namely:
(ii) A separate labour room and a separate operation theatre shall be provided with
minimum floor space of 180 sq. ft. each.
(iii) In item at Serial No. 5 (Nursing staff), the following shall be inserted at
the end, namely ‘ In nursing homes providing Intensive Care Units
facilities there shall be at least four nurses provided exclusively for four
such beds or fraction thereof.
(iv) After item at serial no. 6 the following new items shall be inserted
namely :-
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7. Doctor : There shall be one qualified doctor holding a degree recognised by the
medical Council of India or the medical Council of a State, round the clock for every
20 beds or fraction thereof, in the nursing home. In case of Nursing Homes providing
intensive care facilities, there shall be at least two doctors exclusively for intensive
care.
8. Provision of Co-operation at the time of Natural Calamity or disaster : In case
of any natural calamity or disaster,
(i) the owner or the keeper of every Nursing Home shall , on being requested by the
supervising authority, co-operate and provide such reasonable assistance and
medical aid as may be considered essential by the supervising authority at the time of
natural calamity or disastrous situation.
9. Provision of display of charges. The owner and/or the keeper of the Nursing
Home shall ensure that the charges levied by the Nursing Home for the various
services available in the Nursing Home are permanently displayed.
10. Provision of stand by generator: The owner and/or the keeper of the Nursing
Home shall ensure the provision of stand by generator in case of the power failure in
the nursing home.
By order and in the name of
The Lt. Governor of the Union
Territory of Delhi.
Mrs. Shailaja Chandra, Secretary (Medical).
16
Government of National Capital Territory of Delhi
(Department of Law, Justice & Legislative Affairs)
8
th Level, ‘C’ Wing, Delhi Secretariat, New Delhi-110002
No.F.14(39)/LA/01/03/1042 Dated the 18 June, 20 03
NOTIFICATION
No.F.14(39)/LA-01/03 – The following Act of the Legislative Assembly of the National
Capital Territory of Delhi received the assent of the President of India on 9.6.203 and
is hereby published for general information.
“The Delhi Nursing Homes Registration (Amendment) Act, 2003 (Delhi Act No. 7 of
2003)”.
(As passed by the Legislative Assembly of the National Capital territory of Delhi on
the 27.11.2002)
An Act further to amend the Delhi Nursing Homes Registration Act, 1953.
BE it enacted by the Legislative Assembly of the National Capital territory of Delhi in
the Fifty-third Year of the Republic of India as follows:-
Short title,
1 . (1) This Act may be called the Delhi Nursing Homes Registration
extend and (Amendment) Act, 2002.
Commence- (2) It extends to the whole of the National Capital Territory of Delhi.
Ment .
(3) It shall come into force with effect from the date of its publication in
the official Gazette.
General
.2. In the Delhi Nursing Homes Registration Act, 1953 (Delhi Act
no. 6 of 1953) (hereinafter referred to as “the principal Act”), for the
words “Chief Commissioner” and the words “Union territory of Delhi”,
whenever they occur, the words “Lieutenant Governor” and the words
“National Capital Territory of Delhi” shall respectively be substituted.
Amendment
3. In the principal Act, in section 4, for sub-section (1), the
of Section 4 . following sub-section shall be substituted, namely:-
“(1) Every person intending to carry on a nursing home shall make
an application for registration and for renewal of registration every
third year to the supervision authority.”
Amendment 4. In the principal Act: in section 3:-
of Section 5. (a) for sub-section (2), the following sub-section shall be
substituted namely :-
(2) A certificate of registration issued under this section shall
subject to the provisions of section 7, be in force and shallbe valid until
the 31
st day of March of third year following the date on which such
certificate was issued.
(b) for sub-section (3), the following sub-section shall be
substituted, namely
(3) The certificate of registration issued for the specialty in
respect of a nursing home shall be kept affixed in a conspicuous place
in the nursing home.
(C ) after sub-section (3) the following sub-section shall be
inserted namely:-
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(4) A nursing home registered under this Act shall not use the
item “research centre”, against its name unless, it has the approval of
the appropriate authority to carry out such research”.
Substitution of
(5) For section 6 of the principal Act, the following
new section for section shall be substituted, namely
section 6 “6 whoever contravenes the provisions of section 3 shall on
conviction be punished with fine which may extend to five thousand
rupees, or, in the case of a second or subsequent offence, with
imprisonment for a term which may extend to six months, or with fine
which may extend to five thousand rupees, or, with both.
Substitution of
6. For section 10 of the principle Act, the following section
new Section for shall be substituted namely:-
Section 10
“10 Any fees received or fines paid under this Act shall be
credited to the Consolidated Fund of the National Capital Territory of
Delhi”.
Substitution of
7. For Section 12 of the principal act, the following section shall
new Section for be substituted, namely
Section 12 “12 Whoever contravenes any of the provisions of this Act or of
any rules shall, if no other penalty is elsewhere provided in this Act or
the rules for such contravention, on conviction be punished with fine
which may extend to five hundred rupees and in the case of continuing
offence to a further fine of one hundred rupees in respect of each day
on which the offence continues after such conviction”.
(Reena Singh Nag)
JOINT SECRETGARY (LAW, JUSTICE & L.A)