Section 57(2) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the standards which an applicant and a clinical establishment shall fulfill for registration and license under sub-section (1) of section 7;(b)the form in which a license shall be granted under sub-section (1) of section 7;(c)the minimum standard of accommodation which shall be provided under clause (a) of sub-section (2) of section 7;(d)the minimum number and norms in respect of health service providers and other persons under clause (b) of sub-section (2) of section 7;(e)the minimum qualification in respect of health service providers and other persons under clause (b) of sub-section (2) of section 7;(f)the minimum standard of services including emergency care, and referral services which are to be provided under clause (c) of sub-section (2) of section 7;(g)the equipments and machineries which are to be provided under clause (d) of sub-section (2) of section 7;(h)the arrangements for disposal of biomedical wastes which are to be provided under clause (e) of sub-section (2) of section 7;(i)the records and registers, the format and the particulars which are to be maintained under clause (f) of sub-section (2) of section 7;(j)any other terms and conditions subject to which the license shall be granted under clause (g) of sub-section (2) of section 7;(k)the measures which shall be taken to keep the clinical establishment in the satisfactory sanitary and hygienic condition under clause (d) of subsection (3) of section 7;(l)the conditions which are satisfactory sanitary and hygienic under clause (d) of sub-section (3) of section 7;(m)the information which are to be displayed under clause (e) of sub-section (3) of section 7;(n)the manner in which the information are to be displayed under clause (e) of sub-section (3) of section 7;(o)the reports, their format, the particulars containing therein, and the necessary documents which are to be submitted under clause (f) of subsection (3) of section 7;(p)the authorities to whom the reports are to be submitted under clause (f) of sub-section (3) of section 7;(q)the interval at which the reports are to be submitted under clause (f) of sub-section (3) of section 7;(r)the medical and other reports, records and documents which are to be made available under clause (g) of sub-section (3) of section 7;(s)the grounds of discrimination and the diseases under clause (j) of subsection (3) of section 7;(t)the emergency medical treatment, first-aid and critical care to be provided under clause (k) of sub-section (3) of section 7;(u)any other terms and conditions subject to which the license shall be granted under clause (m) of sub-section (3) of section 7;(v)the period for which registration and license shall be valid under subsection (4) of section 7;(w)the circumstances in which the State Government may relax all or any of the terms and conditions under section 8;(x)the form and particulars to be contained in the register to be maintained under sub-section (1) of section 9;(y)the format and manner of supply to the State Registrar the entry made in the register of clinical establishments under sub-section (2) of section 9;(z)the form and particulars to be contained in the register to be maintained under section 10;(aa)the categories into which the clinical establishment shall be classified under sub-section (1) of section 11;(ab)the different standards for classification of clinical establishments under sub-section (2) of section 11;(ac)the proforma of application and the fee to be paid for registration and license under subsection (1) of section 12;(ad)the particulars and the accompanied evidence under sub-section (2) of section 12;(ae)the criteria and time period to be followed before passing an order under section 13;(af)the manner by which the copy of order to be sent to the applicant under section 13;(ag)the fees to be paid by the clinical establishment to get a copy of license under section 17;(ah)the enhanced fees to be charged for renewal after expiry of registration and license under sub-section (1) of section 19;(ai)the terms and conditions for renewal after expiry of registration and license under sub-section (1) of section 19;(aj)the period from the date of receipt of application under sub-section (2) of section 19;(ak)the period to be mentioned in the order under sub-section (2) of section 21;(al)the manner by which the copy of order to be served under clause (a) of sub-section (2) of section 22;(am)the manner of seizure and period of retention under clause (b) of subsection (1) and the manner of entry and search under clause (c) of subsection (1) of section 24;(an)the fees to be charged by the licensing authority for different categories of clinical establishments under section 25;(ao)the terms and conditions for exemption of fees payable by any clinical establishment under proviso of section 25;(ap)the authority to Act as Appellate authority under sub-section (1) of section 26;(aq)the manner and the period within which an appeal may be preferred to the Appellate authority under sub-section (2) of section 26;(ar)the form and the fees to be paid for an appeal under sub-section (2) of section 26;(as)the meaning of minor and major deficiencies under section 29;(at)the manner for adjudication under sub-section (1) of section 34;(au)the manner of lodging appeal by anyone to the Tribunal under subsection (3) of section 40;(av)any other matter in respect of powers of the Tribunal under clause (h) of sub-section (2) of section 41;(aw)any other matter which is required to be or may be prescribed by the State Government.
