Section 42(10) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(10)The Adjudicating authority may, for reasons to be recorded by him, stop the proceeding at any stage without pronouncing any judgment but it shall not be more than 3 (three) months. Every such record and judgment shall be written in any official language prevalent in the locality and if it is other than in English language, in that case a translated version in English has to be attached also.
