Section 11(1) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
(1)The State Government shall, by notification constitute an authority to be called the State Authority for Clinical Establishment for permanent registration of the clinical establishments, to hear the appeals relating to refusal to grant or renew the provisional registration by the District Authority for Clinical Establishment, to entertain complaints and to perform any other duties, as may be assigned.
