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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(3) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(3)As a part of the internal grievance redressal system, the clinical establishment shall generate and maintain a grievance redressal register containing such particulars in such a manner as may be notified as a part of mandatory record keeping and shall designate a specific member of the staff preferably having experience in public relations to be designated as Grievance redressal Officer as the person in charge of such internal Grievance redressal mechanism.