Section 44(1) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
(1)The West Bengal Clinical Establishment Regulatory Commission shall not be bound by the procedure laid down by the Code of Civil Procedure, 1908 but shall be guided by the principles of natural justice and, subject to the other provisions of this Act and the rules made thereunder, the Commission shall have powers to regulate its own procedure including the place at which it shall have its sittings.
