Section 26(6) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(6)Under clause (l) of sub-section (3) of section 7 of the Act, the clinical establishment shall actively participate in the implementation of all National and State public Health programmes including Immunization programme, National Program for Control of Blindness (NPCB), National Vector Born Disease Control Program (NVBDCP), Reproductive Child Health (RCH) etc. and implementation of various public health laws in such manner as may be notified by the State Government from time to time and shall follow the Standard diagnostic or therapeutic guidelines and protocols specified under those programmes.
