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The State Legislature made efforts through Kerala Clinical Establishments (Registration and Regulation) Act to regulate all the clinical establishments, including private establishments. From determining the standards of healthcare and services to regulating the clinical establishments in other aspects, the state government helps to construct a healthy medical avenue through this bill.
Section 19 of the act mandates the registration of a clinical establishment, and no person would be allowed to run a clinical establishment unless it is registered and adhered to the rules made therein. As for the definition of a Clinical Establishment, it includes hospitals, nurseries, maternity home, dispensary, sanatorium, or any other institution offering treatment services, diagnosis or care for illness, deformity, abnormality, dental care or pregnancy.
At present, the state government has not brought alternative medication within the ambit of this Act; however, the Indian Medical Association, on the other side, objected to the state government for it mandates only registration related to modern medicine. As per the provisions of the act, the establishment could be started or administered by any person or a body of persons, irrespective whether such body is incorporated or not.
The existing clinical establishments are entitled to provisional registration which would expire after one year unless there are sufficient and justifiable reasons to extend the period of validity. Permanent registration would be granted and be valid for 3 years, thereafter renewable.
The Act also provides for the composition and functions of the State Council and Executive Committee. The State Council would determine minimum standards of proper health care for every clinical establishment by categorizing different clinical establishments. After such categorization, the State Council publishes in the State Register of Clinical Establishments and monitors the clinical establishments to ensure subsistence of standard from time to time. In addition to this, the act provides for penalties for offences including non-registration, and ‘Authority of Registration’ who would be responsible for authorization, cancellation, suspension, renewal of registration of any clinical establishment.
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