Section 16(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)If it is medically necessary, the Primary Consultant or the RMO or any Registered Medical Practitioner shall have the right to refer the patient to another Consultant for a second opinion or advice or execution of a particular healthcare intervention in her capacity of being a Consultant having specialized knowledge, skill, expertise or experience:Provided that the Primary Consultant may or may not agree to change or modify his/her treatment plan according to the advice of the second Consultant or allow him to carry out any healthcare intervention.
