Section 37 in Goa Clinical Establishments (Registration and Regulation) Act, 2019
37. Information to be submitted.
- The clinical establishment other than that of the Government shall not allow any doctor or para medical staff or other employee of the Government or public sector undertaking to carry out any work therein without express permission from the Government, except in an emergency case. The clinical establishment shall report to the authority the name of any doctor or para-medical staff or employee, whose services are/were being utilized in the clinical establishment, alongwith details of the emergency case.
