Lt. Governor Anil Baijal, issues an Order exercising powers under Section 18(3) of the Disaster Management Act, stating that Government and private hospitals and nursing homes situated in the NCT of Delhi have to extend medical facilities to all COVID-19 patients coming for monitoring /treatment without any discrimination.
Medical treatment should not be denied to any patient on the ground of not being a resident of Delhi.
The above Order of LG, Anil Baijal came into effect after the Delhi Government had come out with an Order which had laid the distinction between Delhi Residents and non-Delhi Residents, wherein all the hospitals operating under Delhi Government and all the private hospitals to ensure that only bonafide resident of Delhi are admitted in these hospitals.
However, treatment relating to oncology, transplantation, neuro-surgery shall continue for all patients irrespective of the place of residence.Also, any Medico-Legal Victims of road accidents, acid-attack happening within NCT of Delhi to continue for all patients, irrespective of place of residence.
Following documents were to be treated as valid proof of residence: 1) Voter ID 2) Bank/Kisan/Post office current passbook or 3) Patient Ration Card/Passport/DL/Income Tax Return filed or assessment order, or 4)Latest Water/Telephone/Electricity/Gas Connection Bill for that address, either in the name of the patient or that of his/her immediate relation like parents etc.,or 5) Postal department’s post received/delivered in the patient’s name at the given address 6) in case of minors, above mentioned documents in the name of parents’, or 7) Aadhaar card made prior to June 7, 2020.
