Section 36 in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
36. Grievance redressal.
(1)The Council shall set up a grievance redressal mechanism in such manner as may be prescribed, to receive complaints from the public regarding the violation of the provisions of this Act or the rules made thereunder, by any clinical establishment and shall give direction to the authority to take appropriate action on the complaints so received.(2)Notwithstanding anything contained in this Act, the Council shall have the power to give direction to the Authority to review any decision and proceeding or order passed, including the imposition of penalty, by the Authority under this Act either suo motu or on any complaint and to summon any person concerned or document, in this behalf.
