Section 7(4) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(4)The clinical establishment shall ensure that any service provider engaged or empanelled by it-(a)has valid registration certificate under any law regulating their registration and, in the absence of such law, hold such qualifications and possess such experience as are recognized by the Government; and(b)has such qualification, training, experience and skill to (i) practice in their particular specialty or subspecialty in the field of medicine or dentistry, nursing or other health care profession as are recognized by the Government and (ii) provide necessary health care service as expected and applicable of him; and(c)has submitted all the particulars relating to his/her registration, qualification, training, experience and skill along with the certificates of registration and certificate of qualification and other supporting documents thereof:Provided that in case of any doubt regarding validity or appropriateness of registration or qualification, the Licensing Authority shall seek clarification from the State Prescribing Authority for Medical Education Training and Research constituted under rule 26.Explanation 1. - Certificate of registration' means the registration certificate awarded by the respective council in case of Registered Medical Practitioner, Registered Nurse or Midwife, and Registered Paramedical/ Allied-medical professional when applicable.Explanation 2. - Certificate of qualification' means the certificate, diploma or degree awarded by university or any such competent authority.
