Section 28(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)The clinical establishments having two or more service providers shall establish an internal grievance redressal system so that anyone aggrieved by the denial of assured service to be known as 'aggrieved party' can have an opportunity to get a prompt redressal before taking other course(s) of action.Explanation. - "Aggrieved party" means any person who has submitted a complaint under sub-rule (4) and includes:(a)Any service recipient including Patient or Patient Party whose individual rights are alleged to be violated; or (b) Any person(s), as a potential service recipient whose collective community rights are alleged to be violated; or (c) any organization acting in public interest.
