Section 7(2) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
(2)No license shall be granted in respect of a clinical establishment unless it has-(a)provided such minimum standard of accommodation as may be prescribed;(b)engaged such minimum number, and norms, of service providers including registered medical practitioner, registered nurse, other paramedical staff and other categories of employees with such qualification as may be prescribed;(c)made arrangements for such minimum standard of services including emergency care and referral services as may be prescribed;(d)installed such equipments and machineries as may be prescribed;(e)made such arrangements for disposal of biomedical wastes as may be prescribed;(f)made provisions for maintenance of such records and registers in such form and containing such particulars as may be prescribed;(g)fulfilled any other condition that may be prescribed.
