Section 3 in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021
3. State Council of Clinical Establishment.
(1)The State Government shall, by notification in the Official Gazette, constitute a State Council for clinical establishments.(2)The State Council shall consist of the following members, namely:—(a)Minister of Health and Family Welfare, ex-officio, who shall be the Chairperson;(b)Additional Chief Secretary/Principal Secretary/Secretary, Health and Family Welfare Department—ex-officio, who shall be the Member-Secretary;(c)Commissioner of Health Services and Medical Education—ex-officio Member;(d)Additional Secretary/Joint Secretary/Deputy Secretary, Medical Services-ex-officio, Member;(e)Additional Director, Medical Services-ex-officio, Member;(f)Directors/ Additional Directors of different streams of Indian Systems of Medicine—ex-officio Members;(g)one representative of the Gujarat Medical Council;(h)one representative of the Gujarat Nursing Council;(i)two representatives of the Council working in State medical field, nominated by the State Government;(j)four Members of Parliament/Members of Legislative Assembly-who shall be the Doctor by profession.(3)The State Council shall perform the following functions, namely:—(a)to determine the standards of Clinical Establishments and to specify the rights of patient;(b)implementation of this Act in the State;(c)compiling and updating the State Registers of clinical establishment;(d)representing the State in the National Council;(e)hearing of appeals against the orders of the Authority; and(f)publication on annual basis a report of implementation of standards.
