Section 43(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)The clinical establishment shall have the right to authorize a representative competent enough to make, execute or submit any claims, statement or representation in the form of any application, report, document or any such instrument which are made or submitted, or to be made or submitted by the clinical establishment under the Act or rules :Provided that such representative shall have to authenticate those instrument by affixing a signature showing unambiguously that such authentication is made on behalf of the clinical establishment which is identified in that instrument.Provided further, that, the clinical establishment shall have to exercise reasonable care to ensure the truthfulness, completeness, accuracy, timeliness and other aspects of quality of all such instrument.Provided furthermore, that, the clinical establishment shall authorize a representative to make, execute or submit an application for new or renewal of license as per rule 44.Explanation I. - 'to make' includes 'to generate, maintain, or display;Explanation II. - 'competent representative' means and includes either the applicant mentioned in rule 44 or any one of the full-time employees of the clinical establishment.
