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State of Haryana - Section

Section 13 in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

13. District Authority for Clinical Establishment.

(1)The State Government shall, by order, constitute an authority to be called the District Authority for Clinical Establishment for, each district for provisional registration of clinical establishments.
(2)The District Authority for Clinical Establishment shall consist of the following members, namely :-
(a) Civil Surgeon Chairperson
(b) Deputy Civil Surgeon(be nominated rotation wise by theChairperson) Convener
(c) one representative of the Deputy Commissioner Member
(d) one representative of Indian Medical Association, HaryanaDistrict Branch of the concerned District Member
(e) one Senior Dental Surgeon from District Government Hospital Member
(f) District Ayush Officer or his representative Member