Section 5 in The Clinical Establishments (Registration And Regulation) Act, 2010
5. Functions of National Council.—
The National Council shall—(a)compile and publish a National Register of clinical establishments within two years from the date of the commencement of this Act;(b)classify the clinical establishments into different categories;(c)develop the minimum standards and their periodic review;(d)determine within a period of two years from its establishment, the first set of standards for ensuring proper healthcare by the clinical establishments;(e)collect the statistics in respect of clinical establishments;(f)perform any other function determined by the Central Government from time to time.
