58. Disclosure of name, address, etc., of persons involved in clinical investigation or clinical performance evaluation.
- Every person, sponsor, clinical research organization, any other organization or investigator conducting a clinical investigation or clinical performance evaluation or any agent authorized by any of them, as the case may be, shall, if so required, disclose to the Medical Device Officer or any other officer authorized by the Central Licensing Authority, the names, addresses and other particulars of persons involved in clinical investigation.
