Section 5B in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002
5B. [ Powers and functions of the State Level Advisory Committee. [Inserted by Act No. 14 of 2006, dated 6.1.2006.]
- The State Level Advisory Committee shall,-(a)review the progress made in the registration process and give timely advice to the various authorities constituted for the purpose, for the proper and effective implementation of the Act;(b)monitor the implementation of the provisions of the Act and rules in the State;(c)monitor, review and recommend to Government regarding the implementation of the conditions by those private medical care establishments who availed tax concessions or as the case may be, customs duty exemption from the Central Government on importing medical equipment, or obtained land or being recognised as a referral hospital by the State Government as the case may be, for the treatment of Government employees regarding giving free medical treatment of both inpatient and out-patient to the poor patients, white ration card holders or other categories as may be notified by the Government from time to time.(d)recommend to the Government, any modifications required in the rules in accordance with charges in technology or social conditions;(e)order random inspections of the Private Medical Care Establishments without prior notice; and(f)the other powers, functions and the procedure in constitution of the Committee shall be in such manner as may be prescribed.]
