Whereas, the COVID-19 situation in Delhi is reviewed regularly in the Ministry of Home and Affairs and it was observed that ‘Home Isolation’ without physical contact to monitor the patients may be a reason for increase in spread of COVID-19 infections in Delhi.

To limit the spread of COVID-19, in view of the surge in cases, it is felt that mandatory physical verification of each case under home isolation needs to be carried out by the Surveillance teams of the District Surveillance officers under overall supervision of the District Magistrate.

Thus, in view of the above, LG of Delhi directs all the departments concerned i.e. Revenue and Health and family Welfare:

  • Discontinuation of services of outsourced services of M/s PORTEA which was making only telephonic contact with the Home quarantine individuals with immediate effect.
  • Mandatory physical verification of each case under home isolation is to be carried out by the Surveillance teams of the District Surveillance officers under overall supervision of the District Magistrate.
  • 5 days institutional quarantine of each case under home quarantine is to be made mandatory and thereafter will be sent for home isolation except in cases where symptoms require further hospitalisation.

All CDMOs, District Surveillance officers and District Magistrates to ensure adherence to these directions.


Delhi Disaster Management Authority

[Order dt. 19-06-2020]

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