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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(4) in The Bihar Clinical Establishments (Control and Regulation) Act, 2007

(4)The Clinical Establishments shall be categorized in the following manner and the fee mentioned against each category, upon grant of certificate of registration, shall be deposited within one week thereof. The prescribed fee may be varied by the Government from time to time.The fee for five years for different categories will be as follows:-
Category 1 : Institutes of National Standard - Rs. 15,000/-
Category 2 : Medical College Hospitals Standard - Rs. 10,000/-
Category 3 : District Hospitals Standard Speciality Hospital - Rs. 8,000/-
Category 4 : Sub-divisional Hospitals Standard - Rs. 5,000/-
Category 5 : Referral Hospitals Standard - Rs. 3,000/-
Category 6 : Block-level Hospitals Standard - Rs. 2,000/-
Category 7 : Consultation Chamber - Rs. 1,00/-
The fee so collected shall be deposited in a separate Fund created for the purpose. 50% of the deposits in this Fund shall be used for the welfare of doctors and para-medical staff in the Private Sector. The utilization of this fund shall be decided by a Committee headed by the Director in Chief, Health Services.The accreditation standard for the abovementioned categories shall be fixed by the Government.