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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Kerala - Subsection

Section 52(2)(z) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018

(z)the form and fee for filing appeal under sub-section (6) of Section 27 and sub-section (8) of Section 28;
(za)the allowances payable to the members and non-official members of the Council and Authority, members of the grievance redressal committee, assessors and members of the sub-committee under Section 33;
(zb)the manner in which the grievance redressal mechanism is to be setup under Section 36;
(zc)the manner in which search is to be made in a clinical establishment under Section 38;
(zd)the manner of publication of the particulars of clinical establishment by the Authority under sub-section (1) of Section 41;
(ze)the manner of report under Section 50;
(zf)any other matter which is required to be or may be prescribed under this Act.