Section 44(4) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(4)In order to fix up the responsibility, the application made under rule 34 shall be filled in with the name of a particular individual as an applicant and not with the name of a Company or organization and only such applicant shall be registered as the Licensee of that clinical establishment as and when the application is granted:Provided that, in case of a Collective proprietorship or company or organization, the applicant shall be a competent representative of such Company or organization after being nominated through resolution by that Company or organization to act as such.Provided further, that, such arrangement shall not absolve the company or any one of its director, manager, secretary or any other officer of that company from being responsible for the compliance of the provision of the Act or rules.Explanation. 'Competent representative' means a nominee who is any one of the owners and shall include a partner, director, trustee, secretary, president or chairman of that partnership firm, company, trust or organization but shall not include an employee of that firm, company, trust or organization.
