Section 6(6) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(6)Each service-provider shall be permitted to be engaged as a part-time staff with a certain numbers of clinical establishments within a district as per following norms:(a)in case of registered medical practitioner, such maximum numbers of clinical establishments are 2 (two); and(b)in case of nursing professional, such maximum numbers of clinical establishments are 2 (two); and(c)in case of paramedical professional, such maximum numbers of clinical establishments are 2 (two):Provided that, the State Government may relax such norms in exercising the power under section 8 of the Act.
